JOSE PHILIP Vs. ANSARI PEERUMOIDEEN

JUDGEMENT

(1.) The petitioner has been found guilty, convicted and sentenced in a prosecution under Sec.138 of the N.I. Act. The cheque is for an amount of Rs.75,000/-. After indulgent modification of the sentence by the appellate court, the petitioner now faces a sentence of fine of Rs.75,000/- and in default, to undergo simple imprisonment for a period of three months.

(2.) Called upon to explain the nature of the challenge which the petitioner wants to mount against the impugned concurrent judgments, the learned counsel for the petitioner makes only one request. He submits that the petitioner may be granted some further time to make the payment and avoid the default sentence.

(3.) I am satisfied, in the facts and circumstances of this case, that the only request made by the learned counsel for the petitioner can be granted and the petitioner can be given reasonable time to deposit the amount of fine and avoid the default sentence.