PINNACLE IMPEX Vs. S. SENTHILRAJAN

JUDGEMENT

(1.) This petition has been filed challenging the order passed by the Court below dismissing the petition filed by the petitioners seeking for suspension of sentence.

(2.) The petitioners underwent trial for an offence under Section 138 of Negotiable Instruments Act. The trial Court convicted and sentenced the petitioners through judgment dated 07.10.2020. The petitioners had sought for Suspension of Sentence before the trial Court in CMP.No.1808 of 2020 and the trial Court suspended the sentence till 06.11.2020.

(3.) The petitioners filed an appeal before the Principal Sessions Court, Tirupur, on 04.11.2020 and the Appeal and Suspension of Sentence petitions were numbered on 05.11.2020 and the Suspension of Sentence petition came up for hearing on 11.11.2020. The Appellate Court dismissed the application as not maintainable only on the ground that the trial Court had suspended the sentence only till 06.11.2020 and the period has already expired. Aggrieved by the same, the present petition has been filed before this Court.