BRIJ BHUSHAN SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Brij Bhushan Sharma was convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.7,52,850.00 for the offence under Sec. 138 of the Negotiable Instruments Act, 1881. A Criminal Appeal (No. 144 of 2022) was filed against the said judgment of conviction and sentence dtd. 6/6/2022, passed by learned IVth Additional Chief Judicial Magistrate, Dehradun in Complaint Case No. 29 of 2017. The said Appeal has been dismissed vide judgment dtd. 19/9/2023, passed by learned VIIIth Additional Sessions Judge, Dehradun.

(2.) Heard Mr. Rajat Mittal, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

(3.) Mr. Rajat Mittal, Advocate, submits that revisionist has surrendered before the Court concerned on 9/10/2023. A copy of question-answer has been filed by Mr. Rajat Mittal, Advocate. The same is taken on record.