RAGHUNATH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 26/9/2019 passed by the High Court of Uttarakhand at Nainital in Criminal Revision (Crl. R.) No.26 of 2012.

(3.) The appellant was convicted under Sec. 138 of the Negotiable Instruments Act, 1881 ("the Act" for short) and was sentenced to suffer imprisonment for two weeks with imposition of fine in the sum of Rs.4,50,000.00, out of which Rs.4,40,000.00were to be made over to the original complainant.