(1.) BY the instant petition, the petitioner has prayed to set aside the judgment dated 22.11.2004 and order on sentence dated 24.11.2004, whereby, the petitioner was sentenced to undergo SI for one year and fine of ? 5,000/-.
(2.) HE has further challenged the order dated 02.02.2011 passed by the learned Addl. Sessions Judge, South East, Saket Courts, New Delhi, whereby, the substantive sentence of one year awarded by the ld. trial court was done away with. However, the fine was enhanced to ? 16,40,000/-.
(3.) IT was also the case of the respondent No. 2 that he paid in cash a sum of ? 8.21.600/- to the petitioner on his representation that this amount was to be deposited in the bank as margin money and also towards other related expenses. The petitioner told the respondent No. 2 that he had deposit the aforesaid amount with the bank. In this respect he showed a receipt to the respondent but did not handed over the same to him.