VASUDEV SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist ' accused Vasudev Singh was convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.3,25,000.00under Sec. 138 of the Negotiable Instruments Act, 1881. Against the said judgment dtd. 13/5/2019, passed by learned Additional Chief Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.162 of 2013, an Appeal (Criminal Appeal No.144 of 2019) was filed. The said Appeal has been dismissed vide judgment dtd. 28/2/2020, passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar.

(2.) Revisionist is in judicial custody.

(3.) Respondent no.2 ' complainant Devendra Singh Basera is present in-person with Mr. Deep Prakash Bhatt, Advocate.