H N NAGARAJA SHASTRI Vs. KRISHNAMURTHY H N

JUDGEMENT

(1.) HEARD Sri. S.Vishwajith Shetty, learned Advocate appearing for the petitioner and perused the record.

(2.) PETITIONER has been convicted and sentenced for an offence under Section 138 of N.I. Act. Appeal preferred was dismissed. Hence, this criminal revision petition has been filed.

(3.) KEEPING in view the nature of offence committed and the sentence imposed and the fact that the petitioner is stated to have deposited Rs.30,000/-, I deem it appropriate to grant time to the petitioner to deposit the balance amount on or before 30.11.2012. If the balance fine amount is not deposited, within the time allowed, the bail bonds shall stand cancelled and the petitioner shall surrender and serve the jail sentence. The amount in deposit and out of the amount to be deposited, to an extent of Rs.60,000/- be released in favour of the complainant as compensation. Petition is disposed of accordingly.