OM PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE orders dated 10th of September, 1987, Criminal Revision No. 887 of 1987 was ordered to be heard with Criminal Revision No. 830 of 1987. The three petitioners herein had filed separate appeals before the first appellate Court and the learned Additional Sessions Judge, Ferozepur, decided appeals preferred by the petitioners by a common order. I also propose to decided these two Criminal Revisions by common order.

(2.) THESE two revisions have been directed against the order of conviction recorded by the Judicial Magistrate Ist Class, Fazilka dated 8th of May, 1987, vide which the petitioners herein were held guilty for the offences under Sections 419/467/468/120-B of the Indian Penal Code. Whereas Mohinder Singh was ordered to undergo R.I. for a period of one year on each count under Sections 419/467/468 IPC and to pay a fine of Rs. 200/- or in default of payment of fine to further undergo R.I. for period of three months under each count, Om Parkash and Charan Dass petitioners have been sentenced to undergo R.I. for a period of one year each under section 419 read with Sections 120- B/467/468 IPC on each count and to pay a fine of Rs. 200/- each or in default of payment of fine to further undergo R.I. for a period of three months on each count. As mentioned above, the appeal preferred by the petitioners against the conviction and sentence recorded by the learned trial Judge met with no success. Whereas Om Parkash and Charan Dass have filed Criminal Revision No. 830 of 1987, Mohinder Singh has filed Criminal Revision No. 887 of 1987.

(3.) IN its endeavour to bring home the offence against the petitioner and Charan Dass, the prosecution examined PW1 ASI Hardial Singh, ASI Jagir Singh PW2, Ajaypal Singh PW3, Ravi Kumar Deed Writer PW4, Ramesh Chander Reader PW 5, Vijay Kumar Stamp Vendor PW6, Ramesh Chander Wadhwa Advocate PW7, Darbara Singh PW8, Mahil Singh PW9, Gurdev Singh Naib Tehsildar PW10 and Satwant Singh PW12.