VADIGACHARLA SHANKAR Vs. M. VENUGOPAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of respondent No.2, and perused the record.

(2.) This Criminal Revision is filed questioning the order dtd. 19/5/2022 passed in Crl.M.P. No.513 of 2022 in Crl.A. No.37 of 2022 passed by the learned Special Sessions Judge - cum - VII Additional Sessions Judge, Mahabubnagar.

(3.) Perusal of the record would reveal that the petitioner herein is the sole accused in C.C. No.408 of 2016 on the file of I Additional Judicial Magistrate of First Class, Shadnagar, and he was convicted for the offence under Sec. - 138 of the Negotiable Instruments Act, 1881 and accordingly sentenced him to undergo simple imprisonment for a period of one (01) year and to pay a fine of Rs.15,10,000.00 in default, to undergo simple imprisonment for a period of six (06) months. Feeling aggrieved by the same, the petitioner herein has preferred an appeal vide Crl. A. No.37 of 2022. Along with the said appeal, the petitioner herein had filed a petition under Sec. 389 of the Cr.P.C. vide Crl.M.P. No.513 of 2022 seeking to suspend the sentence imposed by the trial Court in the said C.C. Vide order, dtd. 19/5/2022 the learned appellate Court has suspended the said sentence of imprisonment imposed by the trial Court on certain conditions including the condition of the petitioner depositing 20% of the compensation amount before the trial Court on or before 17/6/2022.