VIR BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 29.09.2012 passed by learned Additional Sessions Judge Kurukshetra vide which appeal filed by the present petitioner was partly accepted and the petitioner was convicted for the offence under Sec. 419 read with Sec. 511 of Indian Penal Code (in short "IPC" ) and sentenced to undergo simple imprisonment for fifteen months.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) Briefly stated, case of the prosecution is that petitionerconvict Vir Bhan appeared in the Court claiming himself to be Vijay Kumar son of Jagdish, resident of Gurmal (Madhya Pradesh) and he also entered the witness box and gave his aforesaid name and address and however, it was pointed out by learned counsel for the complainant that he was not Vijay Kumar son of Jagdish. This fact was also confirmed by learned Public Prosecutor and hence, he tried to impersonate as Vijay Kumar son of Jagdish and tried to cheat the Court. However, his statement was not recorded as his identity was disputed by the prosecution.