Kerala High Court
Joyson Jose vs Siju Thomas on 12 April, 2007
Author: K.R.Udayabhanu
Bench: K.R.Udayabhanu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl Rev Pet No. 1604 of 2007()
1. JOYSON JOSE, AGED 58 YEARS,
... Petitioner
Vs
1. SIJU THOMAS, MUNDAKKAL HOUSE,
... Respondent
2. STATE OF KERALA,
For Petitioner :SRI.K.RAKESH ROSHAN
For Respondent : No Appearance
The Hon'ble MR. Justice K.R.UDAYABHANU
Dated :12/04/2007
O R D E R
K.R.UDAYABHANU, J
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CRL.R.P.No.1604 of 2007
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Dated this the 12th day of April, 2007
O R D E R
The revision petitioner stands convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for two months and to pay a compensation of Rs.1,25,000/- to the complainant vide Section 357(3) of the Code of Criminal Procedure and in default, to undergo simple imprisonment for three months.
2. Counsel for the revision petitioner has only sought for modification of the sentence and time to pay the amount of compensation. In the circumstances, the sentence is modified to imprisonment till the rising of the court. The rest of the sentence is confirmed. The revision petitioner is granted six months' time from today onwards to pay the amount of compensation. He shall appear before the Judicial First Class Magistrate Court-II, Nadapuram on 15.10.2007 to receive the sentence. Non bailable warrant, pending, if any shall be kept in abeyance till 15.10.2007.
The criminal revision petition is disposed of as above.
K.R.UDAYABHANU, JUDGE csl