G SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioner stands convicted for the offence under section 138 of the Negotiable Instruments Act and sentenced, as modified by the appellate court, to undergo imprisonment till rising of the court and to pay a compensation of Rs.30,000/- vide section 357 (3) Cr.P.C and in default to undergo simple imprisonment for six months.

(2.) IT is submitted that the revision petitioner has met with an accident and hence he could not raise the amount in time. In the circumstances, the order of the appellate court is confirmed. The revision petitioner is granted five months time from today onwards to pay the amount of compensation. The revision petitioner shall appear before Judicial First Class Magistrate-II, Attingal on 20.08.2007 to receive sentence. The Crl. R.P is disposed of accordingly.