K R SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE challenge in this Crl.R.P. is against the conviction and sentence imposed against the revision petitioner under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I.Act').

(2.) AS this Court is not inclined to interfere with the order of conviction, learned counsel for the revision petitioner submitted that the sentence imposed against the revision petitioner is unreasonable and the same may be set aside. It is also the submission of the learned counsel that the petitioner requires breathing time to compensate the complainant.