(1.) THE revision petitioner stands convicted for the offence under Section 420 IPC and sentenced to undergo simple imprisonment for one month and to pay a compensation of Rs.20,000/- to the complainant and in default, to undergo simple imprisonment for one month.
(2.) COUNSEL for the revision petitioner has only sought for modification of the sentence and time to pay the amount of compensation. In the circumstances, the sentence is modified to imprisonment till the rising of the court and to pay a fine of Rs.20,000/- and in default, to undergo simple imprisonment for six months. The fine amount, if realised shall be paid to the complainant. Revision petitioner is granted three months' time to remit the fine amount. He shall appear before the Judicial First Class Magistrate Court, Muvattupuzha on 31.8.2007 to receive the sentence. Non bailable warrant pending, if any, shall be kept in abeyance till 31.8.2007. The criminal revision petition is disposed of as above.