PRABHAT GAUTAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Criminal Revision has been filed against the judgment dtd. 3/6/2022, passed by learned Ist Additional Sessions Judge, Kashipur, District Udham Singh in Criminal Appeal No. 39 of 2022, by which, the Appeal, filed against the judgment dtd. 22/12/2021, passed by learned Judicial Magistrate, Kashipur, District Udham Singh Nagar in Complaint Case No. 1644 of 2019, by which, the revisionist-accused was convicted and sentenced to undergo imprisonment for a period of three months along with a fine of Rs.4,60,000.00 under Sec. 138 of the Negotiable Instruments Act, 1881, has been dismissed.

(2.) Heard Mr. Sanjay Kumar, learned counsel for the revisionist, Mr. Akshay Latwal, learned Brief Holder for the State and Mr. Pranav Singh, learned counsel for the respondent no.2-complainant.

(3.) Admit.