SHASHI BALA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Revisionist ' accused was convicted vide judgment dtd. 9/10/2018, passed by learned Judicial Magistrate/ Ist Additional Civil Judge (Junior Division), Udham Singh Nagar in Complaint Case No.1105 of 2015 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881, and, was sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.02,20,000.00. Against the said judgment, a Criminal Appeal (No.224 of 2018) was filed. The said Appeal has been dismissed vide judgment dtd. 13/2/2023, passed by learned IIIrd Additional District and Sessions Judge, Udham Singh Nagar.

(2.) Heard Mr. Vikas Anand, learned counsel for revisionist and Mr. V.K. Gemini, learned Deputy Advocate General for the State.

(3.) Admit.