URVI DUTTA NAUTIYAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS revision has been filed against the order dated 10. 4. 2001, passed in criminal appeal No. nil of 2001 which reads as under :

(2.) THE applicant was convicted under Section 138 of Negotiable instruments Act for a period of three months and a fine of Rs. 1,50,000/-was also imposed. This fine was to be paid to the complainant as compensation. This Court while considering the propriety of the interlocutory order quoted above against which this revision has been filed found that the District judge has not suspended the realisation of fine only released the appellant on bail on his furnishing sureties.

(3.) THE grievance of the revisionist is that the fine should have been suspended as it was liable to be suspended in view of Section 357 (2) of the code of Criminal Procedure, which reads as under-357. (2) If the fine is imposed in a case which is subject to appeal, no such payment shall be made before the period allowed for presenting the appeal has elapsed, if an appeal be presented before the decision of the appeal.