The vs Unknown
2022 Latest Caselaw 1356 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       MAIN CASE No.: Crl.R.C.No.205 of 2022

                                 PROCEEDING SHEET

Sl.                                                                            Office
        DATE                               ORDER
No                                                                             Note

2.    16.03.2022   CMR, J


                   8
                                    Crl.R.C. No.205 of 2022

                          Admit.

                          Notice.


                                                                  ________
                                                                   CMR, J
                   CMR, J

                                       I.A.No.1 of 2022

                           The petitioner was prosecuted for the offence
                   punishable under Section 138 of the Negotiable
                   Instruments Act, 1881 (for short 'NI Act') in C.C.No.6 of
                   2018 on the file of the learned I Additional Junior Civil
                   Judge - cum - Judicial Magistrate of First Class, Guntur,
                   and he was found guilty and he was convicted for the
                   said offence and was sentenced to undergo simple
                   imprisonment for six months period and to pay
                   compensation of Rs.2,00,000/- for the offence punishable
                   under Section 138 of the NI Act. Appeal preferred by
                   him in Criminal Appeal No.230 of 2019 on the file of the
                   learned V Additional District and Sessions Judge - cum
                   - Special Judge for trial of offences against women,
                   Guntur, came to be dismissed confirming the said
                   judgment of conviction and sentence.

                          Aggrieved thereby, the present Criminal Revision
 Case is preferred by the petitioner.

      In the facts and circumstances of the case, the
execution of substantive sentence imposed against the
petitioner and payment of compensation is hereby
ordered to be suspended till the disposal of the Criminal
Revision Case subject to deposit of 20% of the
compensation amount in the trial Court on or before
18.04.2022

failing which the order stands vacated without any further reference to the Court. On such deposit, the complainant is permitted to withdraw the said 20% of the compensation amount.

________ CMR, J AKN