ASRAF ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Asraf Ali was convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.10,80,000.00(Rupees ten lakh eighty thousand) for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. Against the said judgment dtd. 26/7/2022, passed by learned IVth Additional Chief Judicial Magistrate, District Dehradun in Criminal Complaint Case No.3882 of 2016, an Appeal (No.195 of 2022) was filed. The said Appeal has been dismissed vide judgment dtd. 6/7/2023, passed by learned IVth Additional Sessions Judge, Dehradun.

(2.) Heard Mr. Shailendra Nauriyal, learned counsel for revisionist, Mr. Pratiroop Pandey, learned A.G.A. assisted by Mr. P.S. Uniyal, learned Brief Holder for State and Mr. Reituparna Joshi, learned counsel for respondent no.2.

(3.) Revisionist-accused Asraf Ali and respondent no.2-complainant Gulam Sabbir are present in-person before the Court.