SANTOSH SHAHAJI WALKE Vs. NARAYAN RAOJI KALBANDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties. The application is directed against the order dated 22.5.2012 passed upon the application for suspension of sentence made by the applicant-appellant in an appeal before the Court of Sessions challenging his order of conviction and sentence and payment of compensation as ordered by the trial court.

(2.) The applicant-appellant was convicted by the trial court for commission of offence under Section 138 of the Negotiable Instruments Act upon the private complaint instituted by Non-Applicant No. 1.

(3.) It is the grievance of the learned counsel for the applicant-appellant that by the impugned order passed, the appellant was directed to deposit balance amount of fine imposed i.e. Rs. 60,000/- within 10 days before the trial court. It is submitted that out of total fine amount of Rs. 1,10,000/- ordered, the appellant had already deposited Rs. 55,000/- before the trial court.