P K SALIM Vs. K K BHASKARAN

JUDGEMENT

(1.) THE revision petitioner 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.15,000/- and in default, to undergo simple imprisonment for three months and the fine amount, if realised, Rs.13,000/- will be paid to the complainant as compensation.

(2.) COUNSEL for the revision petitioner has only sought for modification of the sentence and time to pay the amount of compensation. In the circumstances, the sentence is modified to imprisonment till the rising of the court and to pay a compensation of Rs.15,000/- and in default, to undergo simple imprisonment for three months. Revision petitioner is granted two months' time from today onwards to remit the compensation amount. He shall appear before the Additional Chief Judicial Magistrate Court- Thalassery on 6.8.2007 to receive the sentence. Non bailable warrant pending, if any, shall be kept in abeyance till 6.8.2007. The Crl.R.P. is disposed of as above.