KUNHIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision is filed against concurrent findings of guilt of the revision petitioner by Judicial First Class Magistrate Court- III, Hosdurg (for short 'the trial court') and Additional Sessions Court-III, Kasargod respectively in C.C. No. 23/2019 and Crl.A. No.259/2019.

(2.) The trial court has found the revision petitioner guilty for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (for short 'N.I. Act') and sentenced him to undergo simple imprisonment for 4 months and to pay a compensation of Rs.4,00,000.00 and to undergo simple imprisonment for a further period of two months in case of default. When the said judgment was assailed in the appeal, the appellate court has confirmed the finding of guilt but modified the substantive sentence to simple imprisonment till rising of the Court. The direction to pay compensation and default sentence were confirmed. Against the above judgments this revision is filed.

(3.) The learned counsel for the petitioner did not argue on merits of the revision. He only seeks for indulgence in the matter of payment of compensation by extending the time for payment.