NARAYAN RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed revisionist-accused Narayan Ram was convicted under Sec. 138 of the Negotiable Instruments Act, 1881 and was sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.35,000.00. Against the judgment of conviction and sentence dtd. 7/10/2021, passed by learned Chief Judicial Magistrate, Pithoragarh in Complaint Case No. 880 of 2019, an Appeal (Criminal Appeal No. 02 of 2022) was filed. The said Appeal has been dismissed vide judgment dtd. 2/6/2023, passed by learned Sessions Judge, Pithoragarh.

(2.) Revisionist- Narayan Ram is present with his learned counsel Mr. Amit Kapri, Advocate.

(3.) Mr. Sanjay Saran, the proprietor of respondent no. 2-complainant, is present through video conferencing. He is identified by Mr. Deep Prakash Bhatt, Advocate.