HONBLE VIVEK VARMA,J. - (1.) Supplementary affidavit filed today on behalf of opposite party no. 2 is taken on record.
(2.) The present criminal revision has been filed against the judgment and order dated 01.02.2020 passed by the Special Judge, Prevention of Corruption Act (U.P.S.E.B.), Varanasi in Criminal Appeal No. 169 of 2018 (Pt. Chhotey Lal Pandey v. State of U.P. and another), whereby the judgment and sentence dated 06.09.2018 passed by the Presiding Officer, Additional Court, Varanasi in Complaint Case No. 1369 of 2017 (Santosh Varma v. Pt. Chhotey Lal) has been confirmed.
(3.) The revisionist has been convicted under Section 138 of the Negotiable Instruments Act (for short, the "Act") and awarded sentence to undergo rigorous imprisonment of one year and also to pay a fine of Rs.3,30,000/-, in default, to suffer further imprisonment for six months.;