K. A. DEVASSY Vs. HOTEL C.P. TOWER

JUDGEMENT

(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 and sentence, the learned counsel for the revision petitioner submitted that 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 petitioner can be granted 45 days time to pay the compensation amount fixed by the appellate court.

(3.) THIS Crl. R P. is disposed of accordingly.