SUDHIR ACCHUTRAO DESHMUKH Vs. MANMANDIR NAGARI

JUDGEMENT

(1.) HEARD learned A.P.P. Mr.Dedhia for respondent No.1 State. None for the appellant.

(2.) THE appellant was convicted under Section 138 of the Negotiable Instruments Act and was directed to undergo imprisonment for 6 months and to pay fine of Rs.1,000/- and to undergo simple imprisonment of 15 days in default to pay fine. The petitioner was also directed to pay compensation of Rs.1,96,738/-. This order came to be challenged in the Criminal Appeal No.178 of 2007 before the learned Principal Sessions Judge, Sangli. The learned Principal Sessions Judge, Sangli by his order dated 31.10.2007 directed the appellant to deposit Rs.15,000/- per month so as to make up the total amount of Rs.1,96,000/- and also observed that failure to comply with the said order would result in vacating the order of suspension of the substantive sentence.