- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant is convicted under Section 138 of the Negotiable Instruments Act, 1881. She was sentenced by the trial court to two years' simple imprisonment; in addition she was also directed to pay a sum of Rs.1,20,000/- to the complainant as compensation. In appeal, the conviction and sentence was maintained and her revision before the High Court was dismissed as barred by limitation by 565 days.;