(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 submitted that a lenient view may be taken with respect to the sentence and the petitioner may be granted sufficient time to compensate the complainant. Having regard to the facts and circumstances involved in the case, I am of the view that the said submission of the learned counsel requires positive consideration.