DARSHANA RANI KAPOOR Vs. SMT. PAWAN OBEROI

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the petitioner has challenged the condition imposed by the Sessions Judge, Dehradun, vide order dated 12.04.2010, in Criminal Appeal No. 25 of 2010, Smt.Darshana Rani Kapoor v. State, to stay the recovery of the amount of compensation awarded by the trial court, while convicting the petitioner in the criminal complaint case No. 114 of 2010.

(2.) HEARD learned counsel for the parties and perused the impugned order.

(3.) LEARNED counsel for the petitioner pleaded that the condition imposed is harsh and also illegal.