JOHN MATHAI Vs. V PRASAD

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 the rising of the court and to pay a compensation of Rs. 47,000/- vide Section 357(3) Cr.P.C and in default to undergo simple imprisonment for three months.

(2.) THE counsel for the revision petitioner has only sought for time to pay the amount of compensation. In the circumstances, the revision petitioner is granted two months time from today onwards to pay the amount of compensation less the amount if any deposited. THE revision petitioner shall appear before Judicial First Class Magistrate, Perumbavoor on 30.07.2007 to receive sentence. Non bailable warrant pending if any shall be kept in abeyance till then. THE Crl. R.P is disposed of accordingly.