HARI KRISHAN Vs. STATE OF H P

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER, who has been convicted of an offence, under Section 138 of the Negotiable Instruments Act, and sentenced, is aggrieved by the conditional order of suspension of sentence, passed by learned Sessions Judge, Kullu, whereby it has been directed that he (the petitioner) shall deposit 50% of the compensation money, within a period of one month.