(1.) THE revision petitioner, who is the accused in C.C.No.607/2005 in the file of the Chief Judicial Magistrate Court, Thodupuzha, with respect to the offence under Section 138 of the Negotiable Instruments Act, stands convicted and sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs.30,000/- and in default to undergo simple imprisonment for one month. If the fine amount is realised, Rs.25,000/- is to be paid to the complainant under Section 357 (1)(b) Cr.P.C. Counsel for the revision petitioner has confined his plea for modification of the sentence.
(2.) IN the circumstances, the same is allowed and the sentence is modified to imprisonment till the rising of the court and to pay a compensation of Rs.25,000/- to the complainant under Section 357(3) Cr.P.C. and in default to undergo simple imprisonment for one month. The petitioner is granted three months time to remit the amount. He shall appear before the CRRP.572/2007 -2- court below on 9-5-2007 to receive sentence. The Crl.R.P.is disposed of accordingly.