LEKH RAJ Vs. RAKESH PURI

JUDGEMENT

(1.) The instant petition has been filed by the petitioner/accused against the judgment dtd. 2/12/2017 passed by learned Sessions Judge, Una, District Una, Himachal Pradesh, in Criminal Appeal No.4/17, whereby the appeal filed by the petitioner/accused against the judgment of conviction and order of sentence dtd. 13/12/2016, passed by learned Additional Chief Judicial Magistrate, Una, H.P., has been dismissed and the impugned judgment of conviction and order of sentence passed by the learned trial Court, are upheld.

(2.) I have heard learned counsel for the parties and have gone through the record.

(3.) There are two cheques in the case at hand, both dtd. 15/11/2007. Admittedly during their validity, the cheques were presented before the concerned Bank. The same were returned vide Bank Memo dtd. 27/2/2008,. The reason stated in the returned memo is 'account closed on 1/1/2004'.