RAUNAK CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a revision petition against the order dated 24.01.2003 passed by the Additional Session Judge, Jalandhar vide which the appeal against the judgement/order dated 05.02.2001 passed by the Judicial Magistrate Ist Class, Jalandhar convicting the petitioner under Section 420 of the Indian Penal Code was dismissed.

(2.) VIDE judgement dated 05.02.2001, the Judicial Magistrate Ist Class, Jalandhar convicted the present petitioner under Section 420 of Indian Penal Code to undergo RI for two years and fine of Rs.1000/-and in default of payment of fine to further undergo simple imprisonment for one month. The appeal against the aforesaid judgement was dismissed by the Additional Sessions Judge, Jalandhar vide order dated 24.01.2003.

(3.) CHARGES were framed against two accused, namely, Harvinder Singh under Section 411 of Indian Penal Code and the present petitioner under Section 420 of Indian Penal Code. Co-accused, namely Asha Rani and Manoj Kumar were discharged.