SANJAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Sanjay Singh was convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and was sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.65,000.00. Against the said judgment of conviction and sentence dtd. 27/5/2022, passed by learned Ist Judicial Magistrate, Dehradun in Complaint Case No. 4400 of 2018, a Criminal Appeal (No. 123 of 2022) was filed. The said Appeal has been dismissed vide judgment dtd. 13/9/2023, passed by learned Vth Additional Sessions Judge, Dehradun.

(2.) Supplementary affidavit dtd. 18/10/2023, filed by the revisionist, is taken on record.

(3.) Heard Mr. Nalin Saun, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.