VISWANATHAN P R Vs. V V VARKEY

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 imprisonment till rising of the court and to pay a compensation of Rs.1,50,000/- vide section 357(3) Cr.P.C with default clause of simple imprisonment for two months.

(2.) THE counsel for the revision petitioner has only sought for time to pay the amount of compensation. In the circumstances, conviction and sentence 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, Sulthan Batheri on 20.08.2007 to receive sentence. Non bailable warrant if pending is not to be executed in the mean time. THE Crl.R.P is disposed of accordingly.