PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner had faced trial for commission of offence punishable under Sections 420/ 406 of the Indian Penal Code, 1860 (IPC for short) and Section 24 of the Immigration Act (the Act for short) in FIR No. 181 dated 6.11.2005 registered at Police Station Bholath District Kapurthala.

(2.) The trial Court, vide judgment/ order dated 13.12.2010 convicted and sentenced the petitioner for commission of offence punishable under Sections 420 IPC and 24 (g) of the Act. Appeal filed by the petitioner against the said judgment/ order of the trial Court was dismissed by the Appellate Court vide judgment dated 7.1.2013. Hence, the present petition by the petitioner.

(3.) After hearing the learned counsel for the petitioner, I am of the opinion that the present petition deserves to be dismissed.