ARUN KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) B. K. Rathi, J. The applicant was convicted by the Special CJM, Allahabad by an order dated 14-2-2000 for offence under Section 630 Companies Act. He was directed to hand over the possession of the disputed quarter and to pay a penalty of Rs. 200/- per month from 10-3-1998 till the possession of the quarter is delivered. Against that order, the applicant preferred Criminal Appeal No. 35 of 2000, which has been dismissed on 10-8- 2000 by XII Addi tional Sessions Judge, Allahabad. The conviction and sentence have been main tained. Aggrieved by it, the present revision has been preferred.

(2.) I have heard Sri Kamal Krishan, learned Counsel for the applicant and Sri Atul Mehra, learned Counsel for Opp. Party No. 2, the complainant of this case.

(3.) CONSIDERING the circumstances, the revision is allowed in part to the extent that the damages awarded by the Magistrate at the rate of Rs. 200/- p. m. on reduced to Rs. 25/- per month. With this modification in the sentence, the revision is disposed of finally. Revision disposed of. .