VINOD PRASAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Vinod Prasad was convicted and sentenced to undergo imprisonment for a period of three months along with a fine of Rs.3,30,000.00 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Against the said judgment dtd. 10/9/2021, passed by learned Judicial Magistrate Kashipur, District Udham Singh Nagar in Complaint Case No. 3141 of 2017, an Appeal was filed. The said Appeal (Criminal Appeal No.194 of 2021) has been dismissed vide judgment dtd. 8/4/2022, passed by learned Ist Additional Sessions Judge, Kashipur, District Udham Singh Nagar.

(3.) Present Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 411 days' in preferring the Revision.