K O DEVASSIA Vs. JOY GEORGE

JUDGEMENT

(1.) This revision petition is directed against a concurrent verdict of guilty, conviction and sentence in a prosecution under Sec.138 of the N.I. Act.

(2.) The cheque is for an amount of Rs.1 lakh. It bears the date 14/9/2000. After indulgent modification of the sentence by the appellate court, the petitioner now faces a sentence of imprisonment till rising of court and a direction to pay an amount of Rs.1 lakh as compensation and in default, to undergo simple imprisonment for a period of three months.

(3.) Called upon to explain the nature of the challenge which the petitioner wants to mount against the impugned concurrent judgments, the learned counsel for the petitioner only prays that reasonable further time may be granted to the petitioner to make the payment and avoid the default sentence. No other contentions are raised at all.