AZEEZ ISMAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.T.No.1128/2008 before the Judicial First Class Magistrate's Court-I, Pathanamthitta. The prosecution was under Sec. 138 of the Negotiable Instruments Act. The Magistrate convicted the petitioner and sentenced him to undergo simple imprisonment for six months and to pay a compensation of INR 40,000.00 with a default sentence of two months' simple imprisonment. The compensation amount was directed to be paid to the complainant. In Crl.Appeal No.14/2012 filed by the petitioner before the Sessions Judge, Pathanamthitta, the Sessions Judge confirmed the sentence, but reduced the substantive sentence of imprisonment to one till rising of the court retaining the compensation amount of INR 40,000.00 and the default sentence two months' simple imprisonment. The petitioner is challenging those judgments of the courts below in this Criminal Revision Petition.

(2.) When the matter was taken up today, the learned counsel for the petitioner submits that the petitioner does not wish to contest the matter on merits, but confines relief for two months' time to pay the compensation amount.

(3.) Having considered the matter, I dispose of this Criminal Revision Petition as follows: