SHEELA SHESHRAO LOKADE Vs. RACHNA ASHOKRAO HIPPALGAONKAR

JUDGEMENT

(1.) Hard both sides.

(2.) The applicant is woman. She was on bail during the course of trial and also during pendency of appeal. She was convicted by the trial court under section 138 of Negotiable Instruments Act and sentenced to suffer R.I. for three months and to pay fine of Rs. 10,00,000/- i/d to suffer S.I. for three months.

(3.) The learned counsel for the applicant submits that during pendency of the appeal before the Sessions Court, the learned Judge of the Sessions Court has suspended the sentence on deposit of an amount of Rs. 35,000/- before the Court. Learned counsel submits that the applicant is now ready to deposit an amount of Rs. 2,15,000/- (Rupees Two lacs fifteen thousand) within two days and the applicant may be released on bail by suspending the sentence.