GEETHA Vs. P K DEVARAJAN

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 six months and to pay a compensation of Rs.3,00,000/- to the complainant vide Section 357(3) of the Code of Criminal Procedure.

(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 six months' time from today onwards to pay the amount of compensation. She shall appear before the Chief Judicial Magistrate Court-Pathanamthitta on 26.10.2007 to receive the sentence. Non bailable warrant, pending, if any shall be kept in abeyance till 26.10.2007. The criminal revision petition is disposed of as above.