MOHAN LAL Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) The petitioner, vide order dated 18.10.2005, was convicted by the learned Addl.Chief Judicial Magistrate, Chandigarh for offences under Sections 467/468/471 IPC and sentenced to undergo RI for two years each for the aforesaid offences besides payments of fine and in default of payment of fine to undergo further RI. In appeal filed by the petitioner the Appellate Court affirmed that finding.

(2.) The allegations against the petitioner were that he had deposited a forged bank draft amounting to Rs.9,55,770.32 , purported to have been issued by Indian Bank, Hazratganj Branch, in his account with Indus Ind Bank,Sector 7, Chandigarh. In turn, Indus Ind Bank sent the said bank draft for clearance to Indian Bank Clearing Service Branch, Sector 7, Chandigarh. On verification by the officials of Crl..Rev.No.2454/2010 (O&M) 2

(3.) Indian Bank Clearing Service Branch, Sector 7, Chandigarh, the said bank draft was found to be a forged one and accordingly case FIR No.104 dated 26.5.1999 under Sections 420/468/471/120-B IPC, PS East was registered against the petitioner and one Ravinder Singh, with whose connivance the said forged draft was prepared. After completion of investigation challan was presented against petitioner Mohan Lal and said Ravinder Singh. It may be noticed here that said Ravinder Singh died during trial and as such proceedings qua him were dropped.