MANOJ Vs. K PREMANANDAN

JUDGEMENT

(1.) THE revision petitioner/second accused stands convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for six months and to pay a fine of Rs.2,500/- and in default to undergo simple imprisonment for three months.

(2.) THE counsel for the revision petitioner has only sought for modification of sentence and time to pay the amount due. In the circumstances, the sentence is modified to imprisonment already undergone and to pay a compensation of Rs.30,000/- vide section 357 (3) Cr.P.C and in default to undergo simple imprisonment for three months. THE revision petitioner is granted four months time to pay the amount of compensation. THE revision petitioner shall appear before the Judicial First Class Magistrate Court, Thalassery on 20.07.2007 to receive sentence. THE revision petitioner/second accused is ordered to be released forthwith if not required to be detained in any other case. THE Crl.R.P is disposed of accoridngly.