Baliram vs State Of Uttarakhand And Another
2023 Latest Caselaw 3533 UK

Uttarakhand High Court

Baliram vs State Of Uttarakhand And Another on 9 December, 2023

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

     IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
        (Before the National Lok Adalat)

          THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                   9TH DECEMBER, 2023

            CRIMINAL REVISION NO. 777 of 2023

Baliram                                          ... Revisionist


                              Versus

State of Uttarakhand and Another                ...Respondents


Counsel for the Revisionist     :      Mr. Prabhakar Narayan,
                                       Advocate.
Counsel for respondent no. 2     :     Mr. M.S. Bhandari,
                                       Advocate.


Hon'ble Alok Kumar Verma,J.

Revisionist-accused Baliram was convicted and

sentenced to undergo simple imprisonment for a period of

six months along with a fine of Rs. 13,80,000/- under

Section 138 of the Negotiable Instruments Act, 1881.

Against the said judgment, an Appeal (Criminal Appeal No. 9

of 2023) was filed. The said Appeal has been dismissed vide

judgment dated 12.10.2023, passed by learned Sessions

Judge, Rudraprayag.

2. Today, before the National Lok Adalat, revisionist-

Baliram is present in-person. He is identified by Mr.

Prabhakar Narayan, Advocate.

3. Respondent no.2-complainant is present with his

learned counsel Mr. M.S. Bhandari, Advocate.

4. Revisionist and respondent no.2 submitted that

they have filed a Compromise Application. A Compounding

Application is available on record. Both the parties submit

that they have filed the Compounding Application along with

affidavits with their free will and without any pressure.

5. Compromise Application, filed today, is verified.

6. The Criminal Revision deserves to be allowed and

is accordingly allowed by holding that since the offence has

been compounded, the revisionist is entitled to acquittal.

7. The judgment dated 12.10.2023, passed by

learned Appellate Court and judgment dated 07.06.2023,

passed by learned Trial Court are set aside. The revisionist is

ordered to be acquitted of the charge levelled against him.

___________________ ALOK KUMAR VERMA, J.

Dt: 9TH December, 2023 JKJ/Shiksha