HENTRY YESUDAS Vs. P SEKHAR

JUDGEMENT

(1.) This revision petition is directed against a concurrent verdict of guilty, conviction and sentence in a prosecution under Section 138 of the N.I. Act.

(2.) The cheque is for an amount of Rs. 71,500/-. After indulgent modification of the sentence by the Appellate Court, the petitioner now faces a sentence of imprisonment till rising of court and to pay the actual cheque amount of Rs. 71,500/- as compensation and in default to undergo S.I. for a further period of two months.

(3.) The petitioner, it is submitted, is in custody now undergoing the default sentence consequent to his inability to raise the amount. The learned counsel for the petitioner in the course of the submissions before this court does not strain to assail the verdict of guilty and conviction on merits. He only prays that some time may be granted to the petitioner to raise the amount and discharge the liability. It is submitted that the petitioner's wife had filed an affidavit undertaking to pay part of the amount immediately. She seeks some further time to pay the balance amount after release of the petitioner from custody.