PANI RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Pani Ram was convicted and sentenced to undergo simple imprisonment for a period of one year and six months along with a fine of Rs.4,50,000.00for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Against the judgment dtd. 28/2/2020, passed by learned Judicial Magistrate, Nainital, an Appeal (Criminal Appeal No.12 of 2021) was filed. Confirming the sentence of fine, the learned Appellate Court has directed to the revisionist to undergo simple imprisonment for a period of six months in place of one year and six months.

(3.) Revisionist-Pani Ram and respondent no.2-complainant-Sanjay Kumar are present in-person. They are identified by their respective counsel.