MUKESH CHANDRA PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist - accused was convicted and sentenced to undergo rigorous imprisonment for a period of one year with a fine of Rs.3,50,000.00 - for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. An Appeal (Criminal Appeal No.3 of 2024) was filed against the judgment dtd. 16/1/2024, passed by learned Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.2394 of 2019. The said appeal has been dismissed vide judgment dtd. 22/1/2025, passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar.

(2.) Revisionist- accused Mukesh Chandra Pandey is in judicial custody.

(3.) Mr. Amit Kapri, learned counsel for the revisionist ' accused, Mr. Bhaskar Joshi, learned AGA assisted by Mr. Pradeep Lohani, learned Brief Holder for the State and Mr. Ajay Joshi, learned counsel for the respondent no.2- complainant.