SUNIL KUMAR Vs. K V ABRAHAM

JUDGEMENT

(1.) THE challenge is against the conviction and sentence imposed against the revision petitioner under Section 138 of the Negotiable Instruments Act, 1881.

(2.) AS this Court is not inclined to interfere with the order of conviction imposed against the revision petitioner, the learned counsel for the revision petitioner submitted that the revision petitioner is undergoing imprisonment in jail in pursuance to the impugned judgment and the sentence imposed against the revision petitioner is exorbitant and unreasonable. It is also submitted by the learned counsel for the petitioner, that the petitioner is ready to compensate the complainant and he requires some time for the same. 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.