K A JOSEPH Vs. UNNI CHANDI

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 sum of Rs.2,00,000/- as compensation and in default to undergo simple imprisonment for two months.

(2.) 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 rest of the sentence is confirmed.THE revision petitioner is granted six months time from today onwards to pay the amount of compensation.THE revision petitioner shall appear before Judicial First Class Magistrate-I, Cherthala on 28.09.2007 to receive sentence. THE Crl. R.P is disposed of accordingly.