GOPEEKRISHNAN V M Vs. NISHA MURALI AND ORS

JUDGEMENT

(1.) The petitioner is the accused in S.T.No.374/2008 before the Judicial First Class Magistrate's Court-IV, Kozhikode. The prosecution was one under Section 138 of the Negotiable Instruments Act. The Magistrate convicted the petitioner and sentenced him to undergo imprisonment till the rising of the court and to pay a compensation of Rs. 81,000/- to the complainant, with a default sentence of simple imprisonment for a further period of three months. Crl.Appeal No.806/2011 filed by the petitioner against the judgment of the court below was dismissed by the Court of Session, Kozhikode Division. The judgments of the courts below are under challenge in this Criminal Revision Petition.

(2.) Today when the matter was taken up, the learned counsel for the petitioner submits that the petitioner confines relief for six months' time to pay the compensation amount.

(3.) Having heard both sides, I dispose of this Criminal Revision Petition as follows;