GURMINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been filed against the judgment dtd. 25/2/2022, passed by the learned IVth Additional Sessions Judge, Haridwar, in Criminal Appeal No.226 of 2018, 'Gurminder Singh vs. Ashok Sharma and other', whereby the learned appellate court affirmed the conviction and sentence awarded by the learned trial court. The learned trial court, vide its judgment dtd. 6/10/2018, convicted the revisionist - accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. The revisionist - accused was sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs.5,50,000.00 with default clause.

(2.) Heard learned counsel for the parties.

(3.) This criminal revision is admitted.