C V KRISHNAN Vs. K V KUNHIKRISHNAN

JUDGEMENT

(1.) THE challenge is against the conviction and sentence imposed against the revision petitioner u/s.138 of Negotiable Instruments Act.

(2.) THE counsel for the revision petitioner submitted that the revision petitioner has no contention on merit but his grievance is against the unreasonable and exorbitant sentence of imprisonment imposed by the courts below and the counsel further submitted that the revision petitioner seeks some time to pay the compensation amount.