GATEWAY AUTO FINANCE, KOTHAMANGALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE two Criminal Revision Petitions are filed by the complainant and the accused in C.C. No. 540/2005 before the Judicial First Class Magistrate's Court, Kothamangalam and the respondent and the appellant in Criminal Appeal No. 690/2008 before the Additional Sessions Judge (Adhoc), Ernakulam. The prosecution was one under Section 138 of the Negotiable Instruments Act. As per the judgments of the courts below, the accused has been convicted and sentenced to undergo simple imprisonment till the rising of the court and to pay compensation of Rs. 85,000/ - (Rupees eighty five thousand only) to the complainant. The complainant filed the Criminal Revision Petition, since there was no default sentence. The accused filed the Criminal Revision Petition challenging the judgments of the courts below but, presently seeks only time to pay the compensation amount. I have heard both sides.

(2.) IN the above circumstances, these two Criminal Revision Petitions are disposed of as follows: