PANNALAL PUSKARNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner against the order dtd. 8/4/2019 passed by the learned Additional Sessions Judge No. 1, Udaipur in Criminal Appeal No. 31/2019 whereby the learned appellate court while suspending the sentence for offence under Sec. 138 N.I. Act pending appeal has directed the petitioner to pay 20% of the fine amount i.e Rs.18,00,000.00 to the tune of Rs.3,60,000.00.

(2.) Counsel for the petitioner submits that the appellate court has ordered to pay 20% of the total fine amount imposed by the trial court while convicting the petitioner. Since the petitioner is a poor person and he is ready to deposit 20% of the cheque amount, 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.