YASHPAL SINGH S/O LATE SRI SAHAB SINGH R/O E-58, INDUSTRIAL AREA, HARIDWAR, DISTRICT HARIDWAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS revision is directed against the order dated 07.01.2004, passed by Additional Sessions Judge/1st Fast Track Court, Dehradun, in Criminal Appeal No. 16 of 2003, whereby said court has partly allowed the appeal but affirmed the conviction and sentence recorded by the trial court (Special Judicial Magistrate, Dehradun) in Criminal Complaint Case No. 854 of 2003, against the accused/revisionist.

(2.) HEARD learned counsel for the parties and perused the lower court record.

(3.) THE accused Yashpal Singh (present revisionist) pleaded before the trial court that he had not taken loan from the complainant. However, he stated that there were commercial transactions between the complainant and the respondent No. 2 (Gulab Singh).