RAM PRATAP AND ANR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit.

(2.) Learned counsel for the petitioner has submitted that the amount of cheque in question is Rs.2,00,000.00, however, the trial Court has ordered that the petitioner shall pay compensation to the tune of Rs.2,50,000.00. It is contended that the appellate Court has affirmed the order passed by the trial Court while maintaining the amount of compensation to the tune of Rs.2,50,000.00. Learned counsel for the petitioner has further submitted that the petitioner is ready to pay Rs.1.25 lac to the respondent No.2 during the pendency of the criminal revision petition and therefore it is prayed that the sentence awarded by the trial Court and affirmed by the appellate Court be suspended.

(3.) Per contra, learned Public Prosecutor has opposed the application for suspension of sentences.