M P USHA Vs. RAJESH KUMAR G P

JUDGEMENT

(1.) THE revision petitioner stands convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for three months and to pay a compensation of Rs.42,000/- to the complainant and in default to undergo simple imprisonment for three months.

(2.) COUNSEL for the revision petitioner has only sought for modification of the sentence and time to make the payment. In the circumstances, sentence is modified to imprisonment till the rising of the court. The rest of the sentence is confirmed. The revision petitioner is granted three months' time from today onwards to deposit the balance amount. He shall appear before the JFCM-I, Kochi on 30.7.2007 to receive the sentence. Non bailable warrant, pending, if any shall be kept in abeyance till 30.7.2007. The criminal revision petition is disposed of as above.