PAPPU @ BABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal revision has been preferred by the petitioner Pappu @ Baba against judgment dated 06.09.2012 passed by the learned Sessions Judge, Amritsar, whereby an appeal preferred by the petitioner has been dismissed and judgment of conviction and order of sentence dated 18.08.2011 passed by the learned Judicial Magistrate First Class, Amritrsar, has been upheld, vide which the petitioner-Pappu & Baba and Raj Kumar have been convicted for an offence punishable under Section 420 IPC and sentenced as follows: <FRM>JUDGEMENT_296_LAWS(P&H)11_2012_1.html</FRM>

(2.) Brief facts of the case are that on 20.12.2004, a written complaint was made by Mohan Lal and various others to the SHO Police Station D-Division Amritsar alleging that Pappu son of Sohan Lal, resident of Dhapai crossing, Panne Shah Wali Street, Amritsar, came to the complainant and stated that he was Chairman of Employment Exchange and providing employment to various persons and in case some educated boy or girl from his family was there, then he could get employment for him/her on payment of some gratification. Pappu-petitioner took a sum of Rs.50,000/- from Mohan Lal for providing employment to his son and Rs.25,000/- each for getting employment for his daughters. Ramesh Kumar son of Sh.Moti Ram had given Rs.25,000/ to accused for getting employment for his sister and Rs.25,000/- for employment for his elder brother. Ram Anaria had given Rs.50,000/- to the accused for getting employment for his son. Rani wife of Shri Ram Lubhaya, had given Rs.50,000/- to the accused for getting employment for her son and daughter-in-law. On the basis of this complaint, an FIR was registered.

(3.) Thereafter, accused persons namely Pappu, Raj Kumar and Kishan Lal were arrested. On the basis of the disclosure statement of accused petitioner, amount of Rs.9000/- was recovered from him. After completion of investigation, challan against the accused was presented in the Court. Thereafter, charge was framed against the accused persons to which they pleaded not guilty and claimed trial.