LAWS(KER)-2007-3-447

V J SCARIA Vs. K R SEBASTIAN

Decided On March 29, 2007
V.J.SCARIA, S/O.OUSEPH Appellant
V/S
STATE OF KERALA Respondents

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 simple imprisonment for one day and to pay Rs.1,20,000/- as compensation to the complainant and in default to undergo simple imprisonment for three months.

(2.) THE revision petitionerhas onlysought for time to paythe amount of compensation. THE revision petitioner is granted four months time from today onwards to pay the amount of compensation. THE revision petitioner shall appear before Judicial First Class Magistrate -I, Sulthan Bathery on 28.07.2007 to receive sentence. THE Crl.R.P is disposed of accordingly.