SANJAY MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Sanjay Malik was convicted and sentenced to undergo imprisonment for a period of one year along with a fine of Rs.1,75,000.00 under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Against the said judgment dtd. 19/10/2016, passed by learned Judicial Magistrate/Ist Additional Civil Judge (Senior Division), Rudrapur, District Udham Singh Nagar in Complaint Case No. 2148 of 2014, an Appeal (Criminal Appeal No.194 of 2016) was filed. The said Appeal has been dismissed vide judgment dtd. 26/11/2022, passed by learned IInd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar.

(3.) Proposed Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 146 days' in preferring the Revision.