RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have preferred this petition being aggrieved of the judgment dated 20.08.2016 passed by the learned Judicial Magistrate 1st Class, Ludhiana, vide which the petitioners were convicted under Sections 420, 467, 468, 471 and 120-B IPC and sentenced for one year and to pay a fine of Rs. 300/- and, in default thereof, to further undergo the imprisonment of one week and also against judgment dated 16.11.2019, vide which the appeal against judgment of conviction has been dismissed.

(2.) The aforesaid FIR had been registered on the basis of an application filed by Rani widow of Joginder Singh to Senior Superintendent of Police, Ludhiana against accused Ranjit Singh and Manjit Singh with the averment that Smt. Ram Piari widow of Krishan Singh after her death had left behind four sons, namely, Ranjit Singh, Manjit Singh, Karnail Singh and Joginder Singh and two daughters, namely, Smt. Raj Kaur and Sukhwinder Kaur. Out of her four sons Karnail Singh and Joginder Singh died during her lifetime. Both were married and deceased Karnail Singh son of Krishan Singh had left behind his widow Veera, Nirmal Singh (son), Paramjit Singh (son) and Harpreet Kaur (daughter) and deceased Joginder Singh had left behind his widow Rani, Lakhvir Singh (son), Gagandeep Singh (son) and Mona (daughter). Deceased Ram Piari has owned a house measuring 100 sq. yards bearing M. C. No. 4718, Gali No. 4, New Shimlapuri, Ludhiana and after her death the mutation of the said house was to be sanctioned as per the succession in favour of all the legal representatives as deceased Ram Piari did not execute any Will in favour of any person during her lifetime. However, both the accused in connivance with the revenue officials got sanctioned the mutation of the said house in their favour alone. In order to save their skin both the accused had prepared a false and fabricated un-registered Will.

(3.) Investigation in the present case was conducted and after completion of investigation, challan was presented.