BRIJ BHUSHAN DUBEY Vs. IRSHAD KHAN

JUDGEMENT

(1.) Heard.

(2.) In this petition under section 482 of Cr.P.C. the petitioner is aggrieved by the order dated 15.11.2019 passed by the Seventh Additional Sessions Judge, Guna in Criminal Appeal No.263/2019, whereby the application for extension of time to deposit the fine amount has been rejected.

(3.) Learned counsel for the petitioner submits that the Trial Court has found the petitioner guilty and has imposed fine of Rs.5,86,000/- with six months simple imprisonment and in default thereof three months simple imprisonment.