SURESH HINGORANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by special leave, is directed against judgment and order dated 19/01/2010 passed by the High Court of Punjab and Haryana in Criminal Revision No.162 of 2010 whereby the High Court dismissed the petition filed by the appellant.

(3.) The appellant was tried by the Judicial Magistrate, First Class, Faridabad for offences under Sections 420, 467, 468 and 471 of the Indian Penal Code (for short, "the IPC"). By order dated 23/3/2007, learned Magistrate convicted the appellant under Section 419 of the IPC and sentenced him to undergo rigorous imprisonment for one year and to pay fine of Rs.2,000/-. In default of payment of fine, he was directed to undergo simple imprisonment for one month. The appellant was further convicted under Section 467 of the IPC and sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs.3,000/-. In default of payment of fine, he was directed to undergo simple imprisonment for one month. The substantive sentences were ordered to run concurrently. The appellant was acquitted of offences under Sections 420, 468 and 471 of the IPC.