HANSRAJ Vs. GURDIDAR SINGH

JUDGEMENT

(1.) By this criminal misc. petition under Sec. 482 Crimial P.C., the petitioner has prayed for modification of the order passed by the learned Additional Sessions Judge, Raisinghnagar, imposing the condition of depositing a sum of Rs.1,25,000.00 while admitting the appeal on 21.8.2006.

(2.) Notice has been served on the respondent. With the consent of learned counsel for the parties, the matter is final decided.

(3.) It appears that in this case proceedings were drawn against the petitioner under Sec. 138 of the Negotiable Instruments Act and the trial Court found case to be proved and passed judgment on 29.7.2006 convicting the petitioner and imposing fine to the extent of Rs.2,50,000.00. Against the aforesaid judgment, the petitioner filed an appeal before the learned Appellate Court who vide its order dated 21.8.2006 levelled the condition that half of the amount should be deposited in the trial Court.