P VIJAYAN ACHUTHAN Vs. K M SHEIK ABDULLA

JUDGEMENT

(1.) THE revision petitioner, who is the accused in C.C.No.333/1999 in the file of the Judicial First Class Magistrate Court, Thalassery with respect to the offence under Section 138 of the Negotiable Instruments Act, stands convicted by both the courts below and sentenced to undergo simple imprisonment for six months and to pay a fine of Rs.5,000/- and in default to undergo simple imprisonment for one month. Counsel for the revision petitioner has sought for modification of the sentence and submitted that the revision petitioner is ready to pay the amount. In the circumstances, the sentence is modified to imprisonment till the rising of the court and to pay a compensation of Rs.12,500/- under Section 357(3)Cr.P.C. and in default to undergo simple imprisonment for one month. THE revision petitioner is granted three months time to pay the amount of compensation to the complainant. THE accused shall appear before the court below to receive the sentence on 9-5-2007. THE Crl.R.P.is disposed of accordingly.