R RAJAN Vs. GEORGE JOSEPH

JUDGEMENT

(1.) THE revision petitioner stands convicted for the offence under Section 138 of the Negotiable Instruments Act. THE trial court convicted and sentenced him to undergo simple imprisonment for two months and to pay a compensation of Rs.10,000/- under section 357(3) Cr.P.C and in default to undergo simple imprisonment for one month. THE conviction was confirmed by the appellate court and the sentence was modified by directing the appellant to undergo simple imprisonment for fifteen days and to pay Rs.10,000/- as compensation to the complainant and in default to undergo simple imprisonment for one month.

(2.) HEARD the learned counsel for the revision petitioner and the learned counsel for the 1st respondent. The learned Public Prosecutor is also heard.

(3.) CONSIDERING the facts and circumstances of this case, I am inclined to accept the submissions made by the learned counsel for the revision petitioner. In the absence of challenge on any specific grounds, it is not necessary for me to advert to facts in any greater detail. Therefore the verdict of guilty and conviction do not warrant any interference and the same is confirmed. I am inclined to modify the sentence by directing the revision petitioner to undergo imprisonment till rising of court and to deposit the amount of compensation of Rs.10,000/- within one month.