BHANWAROO KHAN,J. - (1.) This misc. petition under Section 482 Cr.P.C. with the consent of both the parties is being disposed of finally at the admission stage.
(2.) Challenge through this Misc. Petition the order dated 9.4.2008 passed by the Sessions Judge, Sirohi in Appeal No. 11/2006 whereby while suspending the sentence awarded to the petitioner by the Judicial Magistrate, Sheoganj vide order dated 15.3.2008 directed the petitioner to deposit Rs. 1,33,087/-.
(3.) Heard learned counsel for the petitioner as well as learned Public Prosecutor for the State. Carefully gone through the judgment and order passed by the trial court as well as impugned order passed by the Sessions Judge.;