DEEPAK Vs. BB METALS

JUDGEMENT

(1.) Petitioner impugns order dated 26.11.2015 whereby the appeal of the petitioner impugning judgment on conviction dated 24.08.2015 and order on sentence dated 04.09.2015 was dismissed.

(2.) The petitioner was convicted of the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo rigours imprisonment for a period of three months. The petitioner was also directed to pay compensation of Rs. 3,25,000/-.

(3.) Learned counsel for the petitioner submits that the petitioner has deposited the entire compensation amount, with the registry of this court.