MAHENDRA SINGH MAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the conviction and sentence of the revisionist under Sec. 138 of The Negotiable Instruments Act, 1881, recorded in Criminal Case No.3446 of 2015, M/S Forest Fern Hospitality Pvt. Ltd. Vs. Mahendra Singh Mand, by the court of Judicial Magistrate, Nainital on 14/10/2019 ('the case') and judgment and order dtd. 28/5/2024, passed in Criminal Appeal No.147 of 2019, Mahendra Singh Mand vs. State of Uttarakhand and another, by the court of Second Additional District and Sessions Judge, Nainital ('the appeal), by which, the conviction and sentence of the revisionist, recorded in the case, has been upheld.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The revisionist and the respondent no.2 have filed a joint compounding application supported by the affidavits.