CHEMICAL TRADING COMPANY Vs. GEETHANJALI INVESTMENTS AND KURIES

JUDGEMENT

(1.) THE revision petitioners, the company and the Managing partner, stand convicted for the offence under Section 138 of the Negotiable Instruments Act. A1,company stands sentenced to pay a fine of Rs.5,000/- and A2, the Managing Partner is sentenced to undergo simple imprisonment for six months and to pay a compensation of Rs.1,25,000/- vide Section 357(3) Cr.P.C and in default to undergo simple imprisonment for one month.

(2.) THE counsel for the revision petitioner has only sought for modification of sentence and for time to remit the amount of compensation. In the circumstances, the sentence imposed on A2 is modified to imprisonment till the rising of the court. THE rest of the sentence is confirmed. THE revision petitioner is granted six months time from today onwards to remit the amount. THE 2nd revision petitioner shall appear before Chief Judicial Magistrate, Ernakulam on 01.12.2007 to receive sentence. THE Crl.R.P is disposed of accordingly.