LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision has been directed against order of conviction and sentence recorded by Judicial Magistrate Ist Class, Ferozepur, dated July 14, 1990 holding petitioner guilty of offences under Sections 417/467/471 IPC. He was sentenced to undergo R.I. for six months under Section 417 IPC and one year under section 467 as also to pay fine of Rs. 500/- or in default of payment of fine to further undergo R.I. for one month as also to undergo R.I. for one year and fine of Rs. 500/- or in default thereof to undergo further RI for one months under Section 471 IPC. This order of conviction and sentence recorded by the learned Magistrate has since been confirmed by learned Additional Sessions Judge vide his judgment dated July 15, 1991.

(2.) SHORTLY put, it has been the prosecution case that Secretary of the Punjab Education Board, Mohali intimated the Senior Superintendent of Police, Faridkot that the certificates of matriculation of petitioner and three other persons were found by it bogus. On this, the SSP referred the matter to the SSP, Ferozepur along with the verification of the Punjab Education Board and bogus certificates of matriculation for registration of a case against the petitioner under Sections 467/468/471 IPC.

(3.) WHEN examined under Section 313 of the Code of Criminal Procedure, petitioner denied the incriminating material put to him and further stated that he was innocent. He, however, led no evidence in defence.