SONAM TIWARI Vs. VINOD KUMAR SAHU

JUDGEMENT

(1.) This revision seems to be arguable, therefore, admitted for hearing. Issue notice to the respondent by both (registered as well as ordinary) modes on payment of process fee within seven working days.

(2.) Heard on I.A. No.2072/2022 and I.A. No. 2073/2022, which is an application for suspension of sentence and grant of bail to the applicant.

(3.) The applicant has been convicted by the lower appellate Court under Sec. 138 of the Negotiable Instruments Act and sentenced till rising of the Court along with compensation of Rs.3,79,000.00 with default stipulation.