VAGGU KUMARA SWAMY Vs. S.VENKATA SUBBAIAH

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed aggrieved by the order, dated 06.11.2019 passed in Crl.M.P.No.1623 of 2019 in Crl.A.No.959 of 2019 by the learned IV Additional Metropolitan Sessions Judge, Hyderabad, whereunder the Court below directed the petitioner/accused to deposit 20% out of the compensation amount, within sixty (60) days.

(2.) Heard the learned counsel for the petitioner/accused and the learned Additional Public Prosecutor appearing for the respondent-State.

(3.) The learned II Special Magistrate, Hyderabad, vide Judgment, dated 03.10.2019 in C.C.No.236 of 2018 convicted the petitioner/accused for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881, and accordingly, sentenced him to undergo simple imprisonment for a period of six (6) months and to pay compensation of Rs.1,80,000/-, in default to undergo simple imprisonment for a period of three months. Out of the said amount, an amount of Rs.1,75,000/- shall be paid to the complainant and an amount of Rs.5,000/- shall be confiscated to the State. Aggrieved by the same, the petitioner preferred Crl.A.No.959 of 2019 before the IV Additional Metropolitan Sessions Judge, Hyderabad. Along with the appeal, the petitioner filed Crl.M.P.No.1623 of 2019 to suspended the sentence of imprisonment and also payment of compensation. The learned Sessions Judge vide impugned order suspended the sentence of imprisonment and payment of compensation amount and released the petitioner on bail subject to condition of petitioner/accused depositing 20% out of the compensation amount sixty (60) days.