BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The appellant was convicted by the Judicial Magistrate, Ajnala, of the offences under S. 406, 420 and 471, Indian Penal Code. On appeal, the additional Sessions Judge, Amritsar, by his judgment dated 18/07/1989, acquitted the appellant on the ground that the prosecution was barred by limitation in view of the provisions contained in Section 468 of the Code of criminal Procedure. The High court, on further appeal, disagreed with the said view of the Additional Sessions Judge and has held that the prosecution was not barred by Section 468 Criminal Procedure Code. After setting aside the acquittal of the appellant, the High court has restored the conviction of the appellant for the offences for which he was convicted by the Judicial Magistrate and he has also been convicted of the offence under Section 467 Indian Penal Code.