- (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) It appears that two complaint cases were filed against the appellant. In both the cases, he was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to undergo one month's simple imprisonment in each of the cases. In one case, the appellant was directed to pay fine of Rs. 1,40,000 and in another Rs. 1,45,000/-; in default, he was directed to undergo further imprisonment for a period of three months. Against the said orders, appeals were preferred before the Sessions Court which directed the appellant to deposit the amount of fine but as he failed to deposit the same, the appeal were dismissed. When the said order was challenged before the High Court in revision, similar order was passed on non-deposit of payment of fine and the revision applications have been dismissed. Hence, this appeal by special leave.;