NARINDER SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Narinder Singh and Bakshi Ram were convicted for an offence under Sections 419, 420, 467, 468, 471 of the Indian Penal Code ('IPC' for short) by the Sub Divisional Judicial Magistrate Nawanshahar. Vide order of even date, the accused were ordered to undergo the following sentence:

(2.) The brief facts of the case, as noticed by the Appellate Court in para 2 of its judgment, are as under:

(3.) After hearing the learned Counsel for the Petitioner, I am of the opinion that the instant petition deserves dismissal.