DEVENDER KUMAR SHARMA @ DEV Vs. GAURAV ENTERPRISES

JUDGEMENT

(1.) Petitioner has been convicted for an offence under Section 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo rigorous imprisonment for six months along with payment of compensation to the tune of Rs.5 lacs vide judgment and order of sentence dated 01.06.2015/04.06.2015 passed by the learned JMIC, Hansi.

(2.) The petitioner thereafter filed an appeal along with an application for suspension of sentence. The sentence was ordered to be suspended subject to deposit of a sum of Rs.2 lacs towards part payment of compensation vide impugned order dated 3.7.2015 (P-1). Hence the present petition under Section 482 Cr.PC.

(3.) It was argued that the condition of deposit of Rs.2 lacs was extremely harsh for suspending the sentence during the pendency of the appeal.