CHATT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Chatt Ram appellant, Joginder Lal and Badri Nath were prosecuted jointly for offences under Sections 467 and 471 of the Indian Penal Code.

(2.) The Additional Sessions Judge acquitted Badri Nath, but convicted the appellant and his companion, Joginder Lal, under Sections 467 and 471, Penal Code and sentenced them to five years' regorous imprisonment each, on each count with a direction that the sentences shall run concurrently.

(3.) On appeal, the High Court, by a judgment dated June 2, 1972, upheld the conviction and sentence of the appellant and his companion, and dismissed their appeals.