T MURUGESAN Vs. S KALAVATHY

JUDGEMENT

(1.) THE revision petitioner is the accused in C.C.No.74/1999 in the file of the Chief Judicial Magistrate Court, Thiruvananthapuram. THE accused stands convicted as per the orders of the courts below and sentenced as modified by the Sessions Judge to pay a fine of Rs.2,05,000/- and in default to undergo simple imprisonment for three months and with a direction that the fine amount if realised shall be paid to the complainant under Section 357(1)(b) Cr.P.C. Counsel for the petitioner has confined his plea that the revision petitioner may be granted six months time to remit the fine amount. THE same is allowed. THE revision petitioner is granted six months time to remit the fine amount. He shall appear before the court below on 9-8-2007. THE Crl.R.P.is disposed of accordingly.