V. PRAKASHAN Vs. RAJAGOPALA RAO

JUDGEMENT

(1.) REVISION is by the accused convicted of the offence under Section 138 of the Negotiable Instruments Act (for short, NI Act), concurrently by the two infe rior courts.

(2.) WHEN the revision came up for consideration, the learned counsel for the revision petitioner/accused submitted that no arguments on merits is sought to be addressed, but only a request for two months time to pay the fine amount of Rs.50,000/- fixed and, thus, avoid the default term of imprisonment.

(3.) REVISION is disposed of.