C RADHAKRISHNAN NAIR Vs. K K GOPI

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 the rising of the court and to pay a compensation of Rs. 50,000/- vide Section 357(3) Cr.P.C and in default to undergo simple imprisonment for two months.

(2.) On a consideration of the evidence adduced in the matter, the courts below have concurrently found that the complainant has proved the execution of the cheque and that the same was dishonoured for want of sufficient funds in the account of accused/revision petitioner. The rest of the statutory formalities have also been complied with. I find that the findings of the courts below are supported by sound reasons. There is no reason to interfere in the findings of the courts below. The same are confirmed.

(3.) 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 remit the compensation amount. He shall appear before Judicial First Class Magistrate-II, Perambra on 01.12.2007 to receive sentence. Non bailable warrant pending if any shall be kept in abeyance till then. The Crl. R.P is disposed of accordingly.