N T VISWANATHAN NAIR Vs. P J ANTONY

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 undergo simple imprisonment for one month and to pay a compensation of Rs.65,000/- vide section 357 (3) Cr.P.C.

(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 rising of the court and to pay a compensation of Rs.65,000 and in default to undergo simple imprisonment for 15 days. THE revision petitioner is granted one month time from today onwards to pay the amount of compensation. THE revision petitioner shall appear before Judicial First Class Magistrate-II, Kanjirappally on 28.04.2007 to receive sentence. THE Crl. R.P is disposed of accordingly.