SUGUNAN Vs. STATE OF KERALA & ORS.

JUDGEMENT

(1.) The prayers in this writ petition are extracted hereunder:

(2.) Heard both sides.

(3.) The petitioner was convicted and sentenced by the trial court under Section 138 of the N.I.Act. The appeal filed against the said conviction and sentence was dismissed, against which the petitioner filed revision petition before this Court. As per Ext.P5 order, this Court confirmed the conviction and modified the sentence to imprisonment till the rising of the court and a fine of Rs. 3,20,000/- with a default clause for simple imprisonment for two months. This Court further directed that in the event of realisation of the fine, the entire amount shall be given to the complainant as compensation under section 357 (1) (b) Cr.P.C., 1973 The petitioner was granted time till 5.5.2015 to pay the amount.