SARABJEET SINGH WADHAWAN Vs. DINESH STEEL

JUDGEMENT

(1.) Today physical hearing was held but on request of learned counsel for the petitioner, the matter is taken up by way of hybrid hearing.

(2.) These three petitions are filed aggrieved of orders dtd. 6/1/2021 whereby Additional Sessions Judge, Faridabad, suspended the sentence awarded under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') subject to deposit of 20% of the compensation amount within a period of one month. It would be appropriate to note at this stage that the period to deposit was extended from time to time.

(3.) The petitioners were convicted by Judicial Magistrate Ist Class, Faridabad, vide judgment dtd. 3/3/2020 and sentenced to undergo simple imprisonment for one year under Sec. 138 of the Act and to further pay compensation of Rs.1,05,00,000.00 vide order dtd. 8/10/2020.