GIRISH Vs. MUTHOOT CAPITAL SERVICE P LTD

JUDGEMENT

(1.) This revision petition is directed against a concurrent verdict of guilty, conviction and sentence in a prosecution under S.138 of the Negotiable Instruments Act. The petitioner now faces a sentence of imprisonment till rising of court and to pay an amount of Rs. 1,00,000/- as compensation and in default to undergo simple imprisonment for a period of two months.

(2.) Called upon to explain the nature of the challenge which the petitioner wants to mount against the impugned concurrent judgments, the learned counsel for the petitioner submits that the petitioner does not want to challenge the verdict of guilty, conviction, sentence, the direction to pay the compensation and the default sentence. Having gone though the concurrent judgments I reckon that as an informed, fair and reasonable stand. The impugned judgments are found to be absolutely justified and unexceptionable.

(3.) Why then has the petitioner came to this Court. Learned counsel for the petitioner submits that the petitioner is willing to straightaway deposit the compensation amount. But the petitioner apprehends that the amount having not been paid within the period stipulated by the appellate court, petitioner may have to undergo the default sentence even if he makes payment of the compensation amount now.