SEBASTIAN Vs. CHANDRIKA

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 three months and to pay fine of Rs.5,000/- and in default to undergo simple imprisonment for one month. It was also ordered to give Rs.4,000/- out of the fine amount to the complainant as compensation under Section 357(1) Cr.P.C. 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.55,000/- as compensation to the complainant and in default to undergo simple imprisonment for one month.

(2.) THE learned counsel for the revision petitioner has prayed to modify the sentence of imprisonment by reducing till rising of court and sought for 3 months time to pay the amount of compensation. Heard the learned counsel for the 1st respondent. According to the learned counsel considering the time gap the compensation may be enhanced. THE learned Public Prosecutor is also heard.