- (1.) Leave granted.
(2.) The Trial Court vide judgment and order dated 25.05.2015 convicted and sentenced the appellant to undergo simple imprisonment for a period of one year and to pay a fine of Rs.10,10,000/- and in default to suffer simple imprisonment for a period of three months.
(3.) The conviction and sentence of the appellant was upheld by the Appellate Court. The fine was modified by reducing the amount from Rs.10,10,000/- to Rs.10,000/-.;