V JAGADEESH KUMAR Vs. N BINURAJ

JUDGEMENT

(1.) THE revision petitioner stands convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to pay a fine of Rs.2,40,000/- and in default, to undergo simple imprisonment for six months and out of the fine amount, if realised, Rs.2,35,000/- will be given to the complainant.

(2.) COUNSEL for the revision petitioner has only sought for time to pay the fine amount. In the circumstances, revision petitioner is granted six months' time from today onwards to remit the fine amount. He shall appear before the Chief Judicial Magistrate Court, Pathanamthitta on 1.12.2007 to receive the sentence. Non bailable warrant pending, if any, shall be kept in abeyance till 1.12.2007. The criminal revision petition is disposed of as above.