REENA RAMOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist-accused Reena Ramola was convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.10,000.00 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. An Appeal (Criminal Appeal No.27 of 2024) was filed against the judgment dtd. 29/2/2024, passed by learned Chief Judicial Magistrate, Tehri Garhwal in Criminal Case No. 749 of 2023. The Criminal Appeal has been dismissed vide judgment dtd. 25/9/2024, passed by learned Additional Sessions Judge, Tehri Garhwal. The revisionist is in judicial custody.

(2.) Heard Mr. Lokendra Dobhal, learned counsel for the revisionist, Mrs. Manisha Rana Singh, learned A.G.A. for the State and Mr. Bhupendra Singh Bora, learned counsel for the respondent no.2-complainant.

(3.) Admit.