SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE challenge in this Crl.R.P. is against the conviction and sentence imposed on the revision petitioner who is the accused in a prosecution for the offence under Section 138 of the Negotiable Instruments Act.

(2.) AS this Court is not inclined to interfere with the order of conviction, the learned counsel for the revision petitioner submitted that the mother of the revision petitioner passed away recently and therefore, some breathing time may be granted to the petitioner to pay the compensation amount fixed by the courts below. Having regard to the facts and circumstances involved in the case, I am of the view that 45 days time can be granted to the petitioner to pay the compensation amount.