SANDEEP KUMAR CHANALIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Revision has been filed against the judgment dtd. 23/5/2023, passed by learned 1st Additional District and Sessions Judge, Haridwar in Criminal Appeal No.133 of 2022, by which, the Appeal, filed against the judgment dtd. 5/7/2022, passed by learned Additional Chief Judicial Magistrate/IIIrd Additional Civil Judge (Senior Division), Haridwar in Complaint Case No.1369 of 2021, by which, the revisionist-accused was convicted and sentenced to undergo simple imprisonment for a period of three months along with a fine of Rs.1,30,000.00 (Rupees One Lakh Thirty Thousand) under Sec. 138 of the Negotiable Instruments Act, 1881, has been dismissed.

(2.) Heard Mr. Mukesh Rawat, learned counsel holding brief of Mr. Gaurav Singh, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned AGA for the State.

(3.) Admit.