M N THANKAPPAN Vs. GOPALAKRISHNAN NAIR

JUDGEMENT

(1.) This revision petition is directed against a concurrent verdict of guilty, conviction and sentence in a prosecution under Section 138 of the Negotiable Instruments Act.

(2.) After indulgent modification of the sentence by the appellate court, the petitioner now faces a sentence of imprisonment till rising of court and to pay an amount of Rs.12,800/- as compensation and in default to undergo S.I for a period of one month.

(3.) This revision petition has been admitted after condoning the delay. Respondent has already entered appearance. Submissions have been heard. The short prayer made by the learned counsel for the petitioner against which no serious objection has been raised by the learned counsel for the complainant is that the petitioner/accused may be granted some time to pay the compensation amount and avoid the default sentence. No other contentions are raised on merits. Crl.R.P.No.102/07 2