POOKUNJU Vs. SURENDRAN

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 45 days and to pay a compensation of Rs. 28,000/- vide Section 357(3) Cr.P.C and in default to undergo simple imprisonment for one month.

(2.) THE counsel for the revision petitioner has only sought for modification of sentence and for time to pay the amount of compensation. In the circumstances, the sentence is modified to imprisonment till the rising of the court. THE rest of the sentence is confirmed. THE revision petitioner is granted four months time from today onwards to pay the amount of compensation. THE revision petitioner shall appear before Judicial First Class Magistrate-I, Haripad on 29.09.2007 to receive sentence. THE Crl. R.P is disposed of accordingly.