BABU MATHEW Vs. K M THOMAS

JUDGEMENT

(1.) The petitioner has been found guilty, convicted and sentenced in a prosecution under Section 138 of the Negotiable Instruments Act. The verdict of guilty and conviction have now become final. The sentence was modified by the order dated 14/06/2006 passed by another Bench of this court in revision. The petitioner has been directed to pay the actual cheque amount as compensation and in default to undergo S.I for a period of three months. The petitioner was granted time till 16/08/2006 to appear before the learned Magistrate to undergo the imprisonment till rising of court and to pay the compensation amount. The petitioner has not paid the amount so far. He has come to this court with this Criminal Miscellaneous Case with a request for further extension of time. The learned counsel submits that the petitioner's counsel had not communicated the direction of the court to the petitioner on account of reasons beyond his control and it is, in these circumstances , that the amount could not be paid. Crl.M.C.No.57/07 2

(2.) I find absolutely no merit in the prayer for any further extension of time. The learned counsel for the petitioner submits that if two weeks time were granted, the petitioner shall pay the amount and discharge the entire liability. I accept that submission.

(3.) In these circumstances, the petitioner is granted time till 23/01/2007 to appear before the learned Magistrate to serve the sentence imposed. This petition is allowed to the above extent.