BHUWAN CHAND SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Bhuwan Chand Sharma was convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.3,35,000.00 under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Revisionist had filed an Appeal (Criminal Appeal No.24 of 2023) against the said judgment dtd. 27/3/2023, passed by learned Judicial Magistrate, Civil Judge, Pithoragarh in Criminal Complaint No.135 of 2022 (Old No.245 of 2019). The said Appeal has been dismissed vide judgment dtd. 1/11/2023, passed by learned Sessions Judge, Pithoragarh.

(3.) Mr. Sandeep Kothari, Advocate, contended that the revisionist has established his case that there existed no debt or liability of the revisionist at the time of issuance of the impugned cheque.