M RAMAKRISHNA PILLAI Vs. RAMACHANDRAN

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 compensation of Rs.3,50,000/- and in default to undergo simple imprisonment for three months.

(2.) CONSIDERING the evidence adduced in the matter, I find that there is no ground to interfere. No objective evidence has been adduced to rebut the statutory presumptions. Nothing has been brought out in the cross examination also in this regard. In the circumstances and considering the plea of the counsel for the revision petitioner, the revision petitioner is granted six months time to make the payment. The conviction and sentence is affirmed. The revision petitioner shall appear before the Judicial First Class Magistrate-IV (Mobile), Thiruvananthapuram on 24.08.2007 to receive sentence. NBW if pending shall be kept in abeyance. The Crl. R.P is disposed of accordingly.