SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is before this Court seeking for a direction to the Government to consider Exhibit P6 wherein he has sought for grant of remission under Section 432 of the Code of Criminal Procedure.

(2.) THIS is a case where the petitioner was arrayed as an accused for an offence punishable under Section 138 of the Negotiable Instruments Act. The petitioner was convicted and was sentenced to undergo imprisonment for a period of one year as per Exhibit P1 judgment of the Judicial First Class Magistrate Court, Karunagappally. Crl.Appeal No.199/98 filed against the same was disposed of by Exhibit P2 judgment by the Sessions Court, Kollam by which the sentence has been reduced to simple imprisonment for a period of six months with a further direction to pay an amount of Rs.95,000.00 as compensation to the complainant. A Criminal Revision Petition filed before this Court as Crl.R.P.No.128/2002 against the said judgment was dismissed as per Exhibit P3.

(3.) AS of now, a non-bailable warrant has been issued against the petitioner. Therefore the petitioner seeks for expeditious disposal of Exhibit P6 representation.