RAKESH KUMAR KASHYAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist ' accused Rakesh Kumar Kashyap 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 one year along with a fine of Rs.5,10,000.00. Against the said judgment dtd. 31/3/2022, passed by learned Judicial Magistrate/ Civil Judge (Junior Division), Rishikesh, District Dehradun in Complaint Case No.22 of 2018, a Criminal Appeal (No.78 of 2022) was filed. The said Appeal has been dismissed vide judgment dtd. 28/4/2023, passed by learned Ist Additional Sessions Judge, Rishikesh, District Dehradun.

(2.) Heard Mr. Raj Kumar Singh, learned counsel for the revisionist, Mr. V.S. Rathore, learned AGA for the State and Mr. Nikhil Singhal, learned counsel for the respondent no.2 ' complainant/ victim.

(3.) Admit.