CRLR/777/2023
2023 Latest Caselaw 3250 UK

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      19.10.2023                        CRLR No.777 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed 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/- (Rupees Thirteen Lakh Eighty Thousand) under Section 138 of the Negotiable Instruments Act, 1881. Against the said judgment of conviction and sentence dated 07.06.2023, passed by learned Judicial Magistrate, Rudraprayag, an Appeal (Criminal Appeal No.09 of 2023) was filed. The said appeal has been dismissed vide judgment dated 12.10.2023, passed by learned Sessions Judge, Rudraprayag.

2. Heard Mr. M.K. Ray, learned counsel for the revisionist and Mr. M.S. Bhandari, learned counsel for the respondent no.2 on Compounding Application (IA No.1 of 2023).

3. Revisionist-Baliram is present through video conferencing.

4. Mr. M.S. Bhandari, learned counsel for the respondent no.2-complainant submits that entire amount has been received by the complainant.

5. Mr. M.K. Ray, learned counsel for the revisionist has sought three weeks' time to deposit the fine before the State Legal Services Authority.

6. List on 20.11.2023 as a fresh case. Till then, sentence dated 07.06.2023, passed by learned Judicial Magistrate, Rudraprayag in Criminal Case No.707 of 2021, is suspended.

(Alok Kumar Verma, J.) 19.10.2023 JKJ/Pant