PARVEZ KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) On 2/2/2023, learned Ist Additional District and Sessions Judge, Haridwar dismissed the Criminal Appeal (No. 68 of 2020), filed by the revisionist-accused against the judgment dtd. 6/2/2020, passed by learned Judicial Magistrate/IIIrd Additional Civil Judge (Junior Division), Haridwar in Complaint Case No. 954 of 2018, whereby, the revisionist-accused was convicted and sentenced to undergo simple imprisonment for a period of two years along with a fine of Rs.11,41,000.00 for the offence under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Heard Mr. Gaurav Singh, learned counsel for the revisionist, Mr. V.K. Jemini, learned Deputy Advocate General for the State and Mr. S.K. Shandilya, learned counsel for respondent no. 2.

(3.) Admit.