SRI RAM PRAKASH SONI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common question of facts are involved in both these revisions, they are decided by this common judgment.

(2.) The challenge in Criminal Revision No. 116 of 2015 is made to the judgment and order dtd. 30/3/2015 passed in Criminal Appeal No. 82 of 2014, Arvind Gusain Vs. Sriram Prakash Soni by the court of 1st Additional District and Sessions Judge, Nainital By it, the revisionist has been convicted under Sec. 138 of the Negotiable Instruments Act, 1881 ("the Act") and sentenced to one year simple imprisonment with a fine of Rs.7,20,000.00. There are other directions also.

(3.) The challenge in Criminal Revision No. 117 of 2015 is made to the judgment and order dtd. 30/3/2015 passed in Criminal Appeal No. 73 of 2014, Desh Raj Singh Vs. Sriram Prakash Soni by the court of 1st Additional District and Sessions Judge, Nainital. By it, the revisionist has been convicted under Sec. 138 of the the Act and sentenced to one year simple imprisonment with a fine of Rs.5,20,000.00. There are other directions also.