VEER BHADER Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The instant petition has been filed by the petitioner-accused under Sec. 438 read with Sec. 442 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), against judgment dtd. 4/3/2024, passed by learned Additional Sessions Judge, Rohru, in Criminal Appeal No. 118-R/10 of 2023, whereby the judgment of conviction, dtd. 23/8/2023, and order of sentence, dtd. 24/8/2023, passed by learned Additional Chief Judicial Magistrate Court No. 1, Rohru, District Shimla, H.P., in Criminal Case No. 81-3 of 2020, was affirmed.

(2.) The brief facts, giving rise to the present petition, can succinctly be summarized as under:

(3.) The learned Trial Court after conclusion of the trial convicted the accused under Sec. 138 read with Sec. 142 of the Act and sentenced him to undergo simple imprisonment for a period of one year and to pay compensation of Rs.6,25,000.00 to the complainant.