SONU RUHAL Vs. SUSHILA RANI

JUDGEMENT

(1.) The complainant Sushila had filed a complaint under Section 138 of Negotiable Instruments Act against Sonu Ruhal. Vide judgment dated 30.3.2018, Judicial Magistrate Ist Class, Faridabad while convicting the accused for the offence under Section 138 of NI Act sentenced him to undergo imprisonment for a period of six months and to pay compensation to the tune of Rs.22,50,000/-.

(2.) Feeling aggrieved the accused had preferred an appeal to the Court of Sessions. Learned Sessions Judge, Faridabad while entertaining the appeal and suspending the sentence of appellant/accused has observed as under:

(3.) The case had been adjourned to 22.5.2018 for furnishing bank guarantee/draft/FDR.