P J JOSE Vs. SUNNY SEBASTIAN

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 Rs.1,52,000/- as compensation and in default to undergo simple imprisonment for three months

(2.) CONSIDERING the fact and also in view of the concurrent findings of the courts below I find no reason to interfere in exercise of the revisional jurisdiction of this Court. All the same, considering the plea of the counsel for the revision petitioner, the revision petitioner is granted six months time from today onwards to pay the amount of compensation. The conviction and sentence is confirmed. The revision petitioner shall appear before Judicial First Class Magistrate -I, Sulthan Bathery on 28.09.2007 to receive sentence. The Crl. R.P is disposed of accordingly.