RICHPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner had faced the trial qua commission of offence punishable under Section 406, 467, 468, 471 of the Indian Penal Code ('IPC'' for short) in FIR No. 2 dated 7.1.2011, registered at Police Station Raipur Rani, Panchkula. The Trial Court vide judgment/order dated 16.5.2012/19.5.2012 ordered the conviction and sentence of the petitioner under Section 406, 467, 468, 471 IPC. Appeal filed by the petitioner against the judgment/order of his conviction and sentence was dismissed by the Appellate Court vide judgment dated 21.8.2013. Hence, the present petition by the petitioner.

(2.) I have heard the learned counsel for the petitioner and have gone through the record available on the file carefully.

(3.) Prosecution story, in brief, is that in village Raipur Rani, Yad Ram had gifted 3 kanals 10 marlas of land and his son Gurmeet Singh had gifted one kanal of land for construction of the Gurdwara. After collecting donation from the public, Gurudwara was constructed. Some persons, in conspiracy with each other, prepared fake documents and sold 3 kanals 10 marlas of land vide two sale deeds out of 4 kanals 9 marlas of land. Petitioner, in connivance with his other co-accused, had committed the offence. After investigation of the case, challan was presented against the petitioner.