MALTI SAHU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Sunita Chauhan, learned counsel appearing for the revisionist, learned Additional Government Advocate appearing for the State and Sri Ali Hasan, learned counsel appearing for Opposite Party No.2.

(2.) The instant criminal revision has been filed challenging therein, the judgment and order dtd. 5/9/2019 passed by the learned Presiding Officer, Additional Court 1st, Negotiable Instruments Act, 1881, Allahabad in Compliant Case No. 3300630 of 2016 (Ram Nihor Maurya Vs. Vinay Kumar Sahu and Ors) whereby, the revisionist had been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and had been sentenced for simple imprisonment of one year along with fine of Rs.11,00,000.00

(3.) The revisionist through this revision has also challenged the judgment and order dtd. 6/1/2022 passed by the learned Additional District and Sessions Judge, Court No. 8, Allahabad in Criminal Appeal No. 132 of 2019 (Smt. Malti Sahu Vs. State of U.P. and Anr.) whereby, the criminal appeal filed by the revisionist had been dismissed and the order of conviction and the sentence awarded against the revisionist had been affirmed.