JAYACHANDRAN Vs. SATHEESH KUMAR

JUDGEMENT

(1.) CHALLENGING the conviction and sentence imposed against the accused in a prosecution for an offence u/s.138 of Negotiable Instruments Act, the revision petitioner preferred this revision petition.

(2.) THE learned counsel for the revision petitioner submitted that the revision petitioner has no contention on merit but his grievance is with respect to the unreasonable and exorbitant sentence of imprisonment awarded by the court below and it is also the submission of the learned counsel that the revision petitioner is ready to compensate the complainant, for which he require some time.