NURALLAH KAMRUDDIN VELJEE Vs. FARID VELJEE MAJOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel appearing for the parties.

(2.) The challenge in this petition is to an order dated 04/06/2019 passed by the Additional Sessions Judge, Panaji directing the petitioner to deposit 25% of the amount of compensation awarded by the Trial Court while convicting the petitioner under Section 138 of the Negotiable Instruments Act and sentencing him to pay a compensation of Rs. 6.00 crores and in default to undergo simple imprisonment for two years.

(3.) The petitioner has preferred an appeal before the Sessions Court, Panaji, inter alia, moving an application for suspension of sentence dated 27/05/2019. The learned Additional Sessions Judge, Panaji, by the impugned order dated 04/06/2019 directed the petitioner to deposit 25% of the amount of compensation awarded by the Trial Court to the tune of Rs. 6.00 crores in accordance with the provisions of Section 148 of the Negotiable Instruments Act. No substantive sentence has been passed by the Trial Court.