M M SIVADASAN Vs. A P RADHAKRISHNAN

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.15,000/- to the 1st respondent and in default to undergo simple imprisonment for one month.

(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 15 days time from today onwards to pay the amount of compensation. THE revision petitioner shall appear before Judicial First Class Magistrate, Perambra on 02.04.2007 to receive sentence. THE Crl. R.P is disposed of accordingly.