SANJAY MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed revisionist-accused Sanjay Malik was convicted and sentenced to undergo simple imprisonment for a period of three month along with a fine of Rs.55,000.00 under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Against the said judgment dtd. 5/3/2019, passed by learned Judicial Magistrate, Civil Judge (Junior Division), Rudrapur, District Udham Singh Nagar, a Criminal Appeal (No.110 of 2019) was filed. The said Appeal has been dismissed vide judgment dtd. 8/9/2023, passed by learned IIIrd Additional District and Sessions Judge, Rudrapur, District Udham Singh Nagar.

(3.) Mr. M.K. Ray, Advocate, has filed an affidavit dtd. 21/9/2023 of Smt. Jyoti, wife of Sanjay Malik. The said affidavit is taken on record.