Kerala High Court
Suresh.K.R vs State Of Kerala on 15 November, 2007
Author: R. Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl MC No. 3406 of 2007()
1. SURESH.K.R., S/O.RAMACHANDRAN,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
2. C.R.VIDYADHARAN,
For Petitioner :SRI.P.S.DIVAKARAN
For Respondent : No Appearance
The Hon'ble MR. Justice R.BASANT
Dated :15/11/2007
O R D E R
R. BASANT, J.
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Crl.M.C.Nos.3406, 3409 &
3428 of 2007
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Dated this the 15th day of November, 2007
O R D E R
The common petitioner in these three Crl.M.Cs. has been found guilty, convicted and sentenced in three separate prosecutions, all under Section 138 of the N.I. Act. He faces the substantive sentence of imprisonment till rising of court in all the three cases. He has been directed to pay compensation in all the three cases. Default sentences are also prescribed in the event of non-payment of the default sentence. The verdicts of guilty, conviction and sentence have all become final. Time was fixed for payment of compensation amounts. Amounts were not paid within the time stipulated. Extension of time has been granted. Inspite of that, amount has not been paid. It is in this context that the petitioner has come before this Court with these three petitions with an identical prayer.
2. The short prayer is that the petitioner may not be compelled to undergo the default sentence before attempt is made Crl.M.C.Nos.3406, 3409 & 3428 of 2007 2 to recover the fine amount from the movable and immovable properties of the petitioner under Section 421 Cr.P.C.
3. It is not the law at all that the default sentence can be executed only after the steps to recover the amount under Section 421 Cr.P.C. fail to bear fruit. No principle or precedent is cited as authority for such a theory. In fact the law as declared in Sajkumar v. Soman Pillai (2006 (3) KLT 679) is that even if the petitioner undergoes the default sentence, if the liability to pay compensation is not discharged, steps under Section 421 Cr.P.C. can continue.
4. In these circumstances I find no merit whatsoever in the prayer that execution of the default sentences must wait till steps for recovery under Section 421 Cr.P.C. are completed.
5. These Crl.M.Cs. are accordingly dismissed.
(R. BASANT) Judge tm