G.B. ENTERPRISES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused was convicted under Sec. 138 of the Negotiable Instruments Act, 1881 and he, proprietor of the revisionists firm, was sentenced to undergo rigorous imprisonment for a period of two months along with a fine of Rs.1,50,000.00.

(2.) Against the judgment dtd. 19/2/2015, passed by learned Special Judicial Magistrate, Kashipur, District Udham Singh Nagar in Complaint Case No.959 of 2013, an Appeal (Criminal Appeal No.45 of 2015) was filed. The said Appeal has been dismissed vide judgment dtd. 5/1/2019, passed by learned Ist Additional Sessions Judge, Udham Singh Nagar.

(3.) The complainant died after the judgment in appeal was passed and the Compounding Application has been filed by Smt. Nikita Agarwal, Tushar Agarwal and Riya Agarwal, wife, major son and the major daughter of the complainant.