SUSILA YUVARAJ Vs. S. MOHAN

JUDGEMENT

(1.) This petition has been filed to call for the records relating to the order passed on 10.06.2019 by the Principal District and Sessions Judge, in Crl. M.P. No. 10246 of 2019 in Crl. M.P. No. 7866 of 2019 in Crl. M.P. No. 3340 of 2019 in C.A. No. 58 of 2019 against the C.C. No. 1548 of 2016, and set aside the same.

(2.) The petitioner faced trial before the learned Metropolitan Magistrate, Fast Track Court-IV, George Town, Chennai, for an offence under Section 138 of the Negotiable Instruments Act. The trial Court by judgment dated 22.01.2019 convicted the petitioner and sentenced him to undergo ten months simple imprisonment and directed the petitioner to pay compensation of a sum of Rs. 4,00,000/- as compensation within one month, in default to undergo two months simple imprisonment.

(3.) Aggrieved by the said judgment, the petitioner filed an appeal before the Principal District and Sessions Judge, Chennai. Along with the appeal, the petitioner also filed a petition for suspension of sentence. The appellate Court by an order dated 20.02.2019 suspended the sentence by imposing certain conditions. One of the conditions imposed by the appellate Court was that the petitioner should deposit 20% of the compensation amount ordered by the trial Court within a period of two months.