R. ASIA BEGUM Vs. ASHOK KUMAR

JUDGEMENT

(1.) This Criminal Original Petition has been filed to modify the order dtd. 19/12/2024 in Crl.M.P.No.36324 of 2024 in Crl.A.No.1060 of 2024 on the file of Principal Sessions Judge, Chennai to deposit the sum of 15% of total compensation amount

(2.) Heard the learned counsel for the petitioner and perused the materials available on record.

(3.) The petitioner is an accused in the complaint lodged by the respondent for the offence punishable under Sec. 138 of the Negotiable Instruments Act. After a full-fledged trial, the Trial Court convicted the petitioner for the offence under Sec. 138 of the Negotiable Instruments Act and sentenced him to undergo one year simple imprisonment and also awarded compensation to the cheque amount. Aggrieved by the same, the petitioner preferred an appeal and also filed an application to suspend the sentence. The Appellate Court suspended the sentence in Crl.M.P.No.36324 of 2024 in C.A.No.1060 of 2024 on condition that the petitioner shall deposit 15% of the compensation amount awarded by the Trial Court within a period of sixty days.