S VIDHYADHARAN Vs. S BALAJI

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 a fine of Rs.53,000/- and in default to undergo simple imprisonment for 15 days. THE fine amount if realised an amount of Rs.50,000 shall be paid to the complainant as compensation vide section 351(1)(b) Cr.P.C.

(2.) THE counsel for the revision petitioner has only sought for modification of sentence and for time to make the payment. In the circumstances, the sentence with respect to the payment of fine of Rs.53,000/- is modified to Rs.50,000/- with the default clause and direction to pay the same to the complainant. THE revision petitioner is granted six months time from today onwards to make the payment. THE revision petitioner shall appear before Chief Judicial Magistrate, Thiruvananthapuram on 28.09.2007. Non bailable warrant pending if any shall be kept in abeyance. THE Crl. R.P is disposed of accordingly.