NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of both the afore-mentioned revision petitions filed against the judgment dated 16.07.2012 passed by learned Additional Sessions Judge, Patiala dismissing appeals filed by present petitioners against the judgment of conviction and order of sentence dated 4.12.2009 passed by learned Sub Divisional Judicial Magistrate, Nabha, vide which petitioners-accused were sentenced to undergo rigorous imprisonment for a period of two years for the offences under Sections 467, 468, 471 and 120-B of Indian Penal Code (for short 'IPC') besides separate sentence of fine for each offence.

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

(3.) Brief allegations are that Amar Singh, complainant was owner of the property in dispute. He had executed an agreement for selling the same with Ramesh Kumar son of Kaka Ram and Om Karan on 25.1.1993. The sale deed was to be registered on or before 30.04.1994 which was later on extended to 30.04.1995. A dispute arose between both the alleged vendees and they got cancelled the said power of attorney themselves but the complainant was always ready and willing to perform his part of contract. Thereafter, Ramesh Kumar obtained power of attorney for purchase of two bighas of land in favour of his brother Rajiv Goyal from Amar Singh and also obtained his signatures on blank stamp papers and sold more than two bighas of land and did not pay the sale consideration to him. Thereafter the said power of attorney dated 8.11.1993 was got cancelled by him by way of cancellation deed dated 11.03.1994. Further case of the prosecution is that Ramesh Kumar, Rajiv Goyal sons of Kaka Ram, Bholi, Swarna, Gurjit Singh (present petitioner), Gurmukh Singh (present petitioner), Narinder Singh (present petitioner) Harwinder Singh, Varinder Kumar, Vijay Kumar, Soma Singh and Nachhatar Kaur in connivance with each other forged one power of attorney in favour of Soma Singh alleged to have been executed by him, which was scribed on 2.11.1994 and Soma Singh sold the said property in favour of Narinder Singh by way of sale deed dated 15.03.1995 registered on 22.03.1995 for a consideration of Rs. 1,42,000/- whereas the property is worth much more than that.