A A FRANCIS Vs. STATE OF KERALA

JUDGEMENT

(1.) REVISION petitioner stands convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for a period of one month and to pay a sum of Rs.90,558/- as compensation and in default, to undergo simple imprisonment for a period of one month under Section 357(3) of Code of Criminal Procedure.

(2.) LEARNED counsel for the revision petitioner has only sought for modification of the sentence and time to make the payment. In the circumstances, the sentence is modified to imprisonment till the rising of the court and to pay the amount of compensation with the default clause as ordered by the courts below. The revision petitioner is granted four months' time to make the payment. He shall appear before the Judicial First Class Magistrate Court-I, Kochi on 16.6.2007 to receive the sentence. The amount, if any, deposited is permitted to be withdrawn by the accused. The Criminal Revision Petition is disposed of as above.