LAWS(MPH)-1958-1-12

SARWANSINGH GAJJAN SINGH JAT Vs. STATE

Decided On January 07, 1958
SARWANSINGH GAJJAN SINGH JAT Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE accused, Sarwan Singh son of Gajjan Singh resident of Beas Find (Punjab)was convicted by the Additional City Magistrate, Lashkar, under Sections 170 and 419 of the Indian Penal Code and was sentenced to rigorous imprisonment for one year, and a year and a half respectively. The accused filed an appeal before the sessions Judge Gwalior but it was rejected. Now he has filed this revision.

(2.) THE prosecution story in short is that on 1-1-56, the accused went to the house of Mr. Vishwanath Singh, Additional Supserintendent Police, Lashbar and told him that hi name was Ratansingh and that he was a Sub-Inspector of police, Ambala, and that he had come to Lashkar to effect the arrest of some persons who were living in Dabra and who were wanted in a Criminal case pending against them in punjab. He further asked the Additional Superintendent of Police to phone up the officer-in-charge of Datara Police Station and to make enquiries as to whether the wanted persons are there or not. The Additional Superintendent Police, Gwalior phoned up the Station Officer Dabra to trace the wanted persons. But it seems that after the Additional Superintendent police had phoned up the Dabra Police, he suspected that the person who had approached him was a pretender. The accused was accompanied by another person named Tejsingh. The accused told the Additional Superintendent Police that the person accompanying him was a Constable named Surendrapal Singh. On an investigation, it was found out that the accused as well as the alleged constable were pretenders and that they did not belong to the Punjab police force at all.

(3.) I have gone through the evidence and I see no reason to disbelieve the statements of Mr. Vishwanath Singh Additional Superintendent Police, and of nathuram Sub-Inspector. Dabra, (P. W. 10) and there is no doubt that the accused pretended to hold the office Of the Sub-Inspector Police Punjab and under the colour of such office, he approached the Additional Superintendent Police and made him phone to Dabra Police Station with a view to get some Punjabis living in dabra arrested.