K CHANDRASEKHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has been found guilty, convicted and sentenced in a prosecution under Section 138 of the N.I Act. This Court had indulgently reduced the sentence imposed as per the order passed in revision. THE petitioner was to pay the amount of compensation by 23.11.2006. He did not pay the amount though about 3 months after the date of the order passed in revision was granted to him to make the payment. Later, he came before this Court with a prayer for extension of time and indulgently subject to conditions, time was granted till 12.02.2007 to pay the balance amount subject to the condition that he must deposit an amount of Rs.35,000/- within a period of 15 days. THE petitioner has now come to this Court again seeking extension of time.

(2.) I am not satisfied that the petitioner is entitled to any further indulgence. The petitioner must now pay the balance amount and appear before the learned Magistrate to serve the modified sentence imposed. Needless to say that if the entire amount is paid, the default sentence shall not be executed thereafter.