SHANKAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against the order dtd. 8/8/2023 passed by learned Additional Sessions Judge No. 3, Bhilwara, Camp Mandalgarh in Criminal Appeal No. 155/2023, whereby while suspending the sentence under Sec. 389 Cr.P.C. for offence under Sec. 138 N.I. Act, the Appellate Court has directed the petitioner to deposit 20% of the fine amount i.e., Rs.2,40,000.00 within a period of 60 days.

(2.) Counsel for the petitioner submits that the Appellate Court while suspending the sentence of the petitioner has imposed a condition to deposit 20% of the total amount of fine imposed by the Trial Court while convicting him. Counsel further submits that the petitioner is a poor person and he is ready to deposit 20% of the cheque amount, therefore a limited prayer has been made by the petitioner that while suspending the sentence passed against the petitioner, the petitioner may be directed to deposit 20% of the cheque amount.

(3.) I have heard learned Counsel for the petitioner and perused the impugned order.