RAJESH SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Perused the scanned copy of record.

(2.) By this petition under Section 482, Cr.P.C., the petitioner has prayed for setting aside/quashing/modification of the impugned direction, dated 12.09.2019, passed by the learned Additional Sessions Judge, No.2, Kamrup (M) at Guwahati in Criminal Appeal No.85/2019, whereby the appellant has been directed to deposit 20% of the compensation amount awarded by the learned trial court.

(3.) The petitioner has contended that the respondent No.2 had filed a case under Section 138 of the N.I. Act, before the Court of learned CJM, Kamrup (M) at Guwahati and the same was registered as CR Case No. 1979/2018 and on being made over to the Court of learned JMFC, Kamrup (M) for disposal, trial commenced. After completion of the trial, the learned court below convicted and sentenced the petitioner to undergo simple imprisonment for 6 months and to pay compensation of Rs.10 Lakhs, in default, to undergo simple imprisonment for 2 months, vide the Judgment and Order, dated 28.01.2019.