SOCCORINA FERNANDES Vs. KRANTI GUDINHO

JUDGEMENT

(1.) This revision application questions the legality, correctness and proprietary of the judgment dtd. 6/12/2021 in Criminal Appeal No. 101/2018 passed by the Court of Sessions Judge, South Goa Margao, by which appeal against the conviction and sentence under Sec. 138 of the Negotiable Instruments Act, Criminal Case No. 24/OA/NI/2014/B was confirmed.

(2.) This Court admitted revision application on 20/4/2022.

(3.) An application moved by the applicant seeking suspension of sentence was heard and vide order dtd. 4/1/2022 directed the applicant to deposit Rs.50,000.00 in this Court within four weeks.