N G OMANAKUTTAN Vs. P S RAVEENDRANATH

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 one month and to pay a compensation of Rs.70,000/- vide section 357(3) Cr.P.C and in default to undergo simple imprisonment for 45 days.

(2.) THE counsel for the revision petitioner has only sought for modification of sentence and for time to pay the amount of compensation. In the circumstances, sentence is modified to imprisonment till rising of the court. THE remaining portion of the sentence is confirmed. THE revision petitioner is granted six months time from today onwards to pay the amount of compensation less the amount already deposited. THE revision petitioner shall appear before Judicial First Class Magistrate-I, Cherthala on 24.09.2007 to receive sentence. THE Crl.R.P is disposed of accordingly.