NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ALLOWED as prayed for. Annexures P2 to P5 are taken on record, subject to all just exceptions.

(2.) ON July 17, 2013, counsel for the petitioner made a submission that he does not press his challenge to conviction of the petitioner but he may be heard on the question of sentence.

(3.) COUNSEL for the petitioner submits that as per allegations levelled against him, he received Rs. 1.5 lacs each from 5 persons on an assurance to send them abroad, but failed to honour his commitment. The plea with regard to payment to the petitioner is not substantiated by any documentary evidence. It is also alleged that the petitioner returned passports and 33% of the amount but failed to return the remaining amount but it has not been made clear as to how much amount was returned constituting 33% of the alleged total payment made to him.