SATENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Criminal Revision has been filed against judgment dtd. 2/8/2022, passed by learned IVth Additional Sessions Judge, Haridwar in Criminal Appeal No.161 of 2017, by which, the Appeal, filed against the judgment dtd. 8/11/2017, passed by learned Additional Chief Judicial Magistrate, Laksar, District Haridwar in Complaint Case No.541 of 2014, 'Sumer Chand vs. Satendra Kumar alias Neetu', by which the revisionist was convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a compensation of Rs.1,50,000.00 (Rupees One Lakh Fifty Thousand) under Sec. 138 of the Negotiable Instruments Act, 1881, has been dismissed.

(2.) Present Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 277 days in preferring the Revision.

(3.) Heard Mr. Mehboob Rahi with Mr. Vishal Kumar Nautiyal, learned counsel for the revisionist and Mr. Ram Nivas Singh Rana, learned counsel for the respondent no.2-complainant.