TARUN JADLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Revision has been filed challenging the judgment dtd. 30/9/2023, passed by learned Additional Sessions Judge, Kotdwar, District Pauri Garhwal in Criminal Appeal No.51 of 2022, by which, the Appeal, filed against the judgment dtd. 6/7/2022, passed by learned Judicial Magistrate, Kotdwar, District Pauri Garhwal in Criminal Case No.480 of 2016, by which, revisionist-accused Tarun Jadli was convicted and sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs.12,00,000.00 under Sec. 138 of the Negotiable Instruments Act, 1881, has been dismissed.

(2.) Mr. B.M. Pingal, Advocate, contended that the case of the revisionist is that the impugned cheque was not signed by him and the said cheque was not issued in favour of the respondent no.2-complainant against any legally enforceable debt. The impugned cheque was presented by the complainant twice. At the first instance, the bank returned the cheque with the endorsement that the signature did not match.

(3.) Admit.