- (1.)In view of the judgment passed today in connected Criminal Appeal No. 555 of 2010, this appeal is dismissed. However, the fine of Rs. 20,000/- imposed on the Appellant by the High Court by way of impugned judgment and order, is reduced to Rs. 2,000/- and is directed to deposit the said fine forthwith.
(2.)The Appellant must surrender to serve out of the sentence forthwith, failing which, the learned Chief Judicial Magistrate, Meerut, would secure his custody and send him to jail to serve out the sentence. A copy of the order be sent to the learned Chief Judicial Magistrate, Meerut, for information and compliance.