JISHAN LAL RAITKA Vs. ROSHAN LAL

JUDGEMENT

(1.) The instant petition has been filed by the petitioner/accused against the judgment dtd. 19/5/2022 passed by the Court of learned Sessions Judge (Forest), Shimla, HP Camp at Rohru,, HP in Criminal Appeal No.2 -R/10 of 2022, whereby the appeal filed by the petitioner/accused against the judgment and sentence dtd. 26/10/2021/27/10/2021 passed by the Court of learned Additional Chief Judicial Magistrate, Court No.1, Rohru, District Shimla, HP, has been dismissed and the impugned judgment of conviction and sentence passed by the learned trial Court are upheld.

(2.) Heard counsel for the parties. Record perused.

(3.) The cheque in the case at hand is dtd. 30/4/2019. Admittedly during its validity, it was presented before the concerned Bank. The same was returned vide Bank Memo dtd. 27/6/2019. The reason stated in the returned memo is 'account closed."