E K HARIDASAN Vs. M KTHAMPAN

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.15,000/- to the complainant vide Section 357(3) of the Code of Criminal Procedure and in default, to undergo simple imprisonment for fifteen days.

(2.) IT is submitted that the revision petitioner stands convicted in three other cases also. Hence, the counsel for the revision petitioner has 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. The rest of the sentence is confirmed. Revision petitioner is granted three months' time from today onwards to remit the compensation amount. He shall appear before the Additional Chief Judicial Magistrate Court, Thalassery on 30.8.2007 to receive the sentence. Non bailable warrant pending, if any, shall be kept in abeyance till 30.8.2007. The criminal revision petition is disposed of as above.