PREM PAL SINGH Vs. STATE

JUDGEMENT

(1.) Criminal Revision Petition under Ss. 397 and 401 of the Code of Criminal Procedure has been preferred against the impugned judgment dtd. 15/2/2024 passed by the learned ASJ-05 (South), Saket Courts, New Delhi in CA No. 124/2023. Vide the aforesaid judgment, the conviction vide judgment dtd. 6/3/2023 and order on sentence dtd. 12/4/2023 passed by the learned M.M., have been upheld.

(2.) Brief factual position, as noticed by the learned M.M. in paragraph 2 of judgment dtd. 6/3/2023 may be reproduced for reference :

(3.) In response to notice framed under Sec. 251 Cr.PC, the petitioner/accused took a defence that he had taken a loan of Rs.2.00 lacs with interest @ 5% p.a. from one Tej Pal Singh against which he gave two blank signed cheques to Tej Pal Singh and papers of his property as a security. The said amount was returned with interest to Tej Pal Singh except for a sum of Rs.12,000.00. However, Tej Pal Singh did not return the cheques and the property papers, for which a police complaint had been filed and also a Panchayat was called. Similar stand was taken by the petitioner/accused in his statement recorded under Sec. 313 Cr.PC. Petitioner further examined himself as DW-1 and DW-2 Raj Kumar in Defence Evidence.