- (1.) LEAVE granted.
(2.) HEARD the learned counsel for the parties. This appeal is filed against the judgment and order dated 25.10.2002 whereby in the Revision Application filed by the appellant, the High Court has modified the sentence awarded by the Judicial Magistrate First Class which is affirmed in appeal by the Sessions Judge and directed the appellant to undergo simply imprisonment for a period of one week and to pay an amount of Rs. 1,75,000/- as compensation under Section 357 (3) Cr.P.C. In default of payment of compensation, she is required to undergo simple imprisonment for a period of two months.
(3.) IT has been admitted by the learned counsel for the respondent-complainant that appellant has deposited Rs. 1,75,000/- which was the amount payable under the dishonured cheque and out of the said amount he has withdrawn Rs. 1,25,000/-. With regard to the remaining amount of Rs. 50,000/- the amount is kept in the custody of the trial court.;