- (1.) Criminal Appeal No. 18/2019 @ SLP(Crl.) No. 9922/2018 Leave granted.
(2.) This appeal arises from a judgment and order of the High Court of Judicature at Allahabad in Criminal Revision No. 2129 of 2010.
(3.) The High Court has, while dismissing the criminal revision, confirmed the judgment of the Additional Sessions Judge, Court No. 3, Shahjahanpur dated 10 May 2010. The Additional Sessions Judge had, in turn, affirmed the judgment of the Chief Judicial Magistrate, convicting the appellant for an offence under Section 407 of the Penal Code and sentencing him to undergo three years' rigorous imprisonment with a fine of Rs. 10,000/- (Rupees Ten Thousand Only).;