VIVEK KHOLIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist ' accused Vivek Kholiya was convicted by Trial Court for the offence under Sec. 138 of the Negotiable Instruments Act, 1881 and he was sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs.12,00,000.00. Against the said judgment dtd. 24/11/2021, passed by learned Additional Chief Judicial Magistrate, Haldwani in Complaint Case No. 2499 of 2014, a Criminal Appeal was filed. The said Appeal (No. 69 of 2021) has been dismissed vide judgment dtd. 24/4/2023, passed by learned Ist Additional Sessions Judge, Haldwani, District Nainital.

(2.) Revisionist-Vivek Kholiya is present in-person before the Court. He is identified by Mr. Piyush Sammal, Advocate. Smt. Lalita Devri ' respondent no. 2, complainant is present through video conferencing and she is identified by Mr. Rajat Chauhan, Advocate.

(3.) Both the parties stated that they have settled their disputes and after resolving their disputes, they have filed a compounding application along with affidavits with their free will and without any pressure.