JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These two appeals question the correctness of the judgment and order dtd. 14/9/2009 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No.205 (SB) of 2002 (Sohan Lal and others Vs. The State of Punjab) whereby, the High Court confirmed the conviction of the appellants namely, Jarnail Singh, Salwant Singh and Balkar Singh under Ss. 409/109, 420/109, 467/109, 471/109, 474/109, 477-A/109 and 120-B of the Indian Penal Code, 1860 (In short "IPC") and Ss. 13(i)(d) and 7 of the Prevention of Corruption Act, 1988 (In short "PC Act") to undergo three years rigorous imprisonment with fine of Rs.1000.00 and in default of fine to undergo additional six months imprisonment, awarded by the Special Judge, Faridkot vide judgment and order dtd. 28/1/2002.

(2.) Briefly stated the relevant facts could be summarised as under:

(3.) All the incriminating circumstances and the evidence led by the prosecution were put to the accused at the stage of sec. 313 CrPC. The accused denied all the allegations and pleaded innocence.