NIBU RAJ Vs. USHA J KURUP

JUDGEMENT

(1.) THE revision petitioner who is the accused stands convicted for the offence under section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for a period of one year and to pay a sum of Rs. 4,00,000/- as compensation and in default to undergo simple imprisonment for two months more vide section 357 (3) Cr. P.C.

(2.) COUNSEL for the revision petitioner has sought for time to settle the matter and for modification of sentence. In the circumstances, sentence is modified to imprisonment till rising of the court and to pay a compensation of Rs. 4,00,000/- to the complainant under section 357 (3) Cr. P.C and in default to undergo simple imprisonment for 3 months. The revision petitioner is granted six months time from today to pay the amount of compensation. The accused shall appear before the CRL. R.P. NO. 591 OF 2007 Judicial First Class Magistrate Court, Kayamkulam on 10.08.2007 to receive sentence. The Crl. R.P is disposed of accordingly.