SANTOKH RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Santokh Ram, the petitioner has challenged the judgment dated 15.04.2013 passed by learned Additional Sessions Judge, SBS Nagar (Nawanshahr) by way of this revision petition vide which the judgment of conviction and order on sentence passed by learned Judicial Magistrate Ist Class, SBS Nagar (Nawanshahr) on 14.09.2012 against the petitioner for an offence punishable under section 420 IPC has been upheld.

(2.) The allegation has been that in the year 2005 in village Bahrowal, the petitioner was entrusted with a sum of Rs.60,000/- for sending Ranjit Kumar abroad. It is the case that the petitioner had cheated Ranjit Kumar in a sum of Rs.60,000/- in the name of sending him abroad and he neither got VISA for Ranjit Singh nor he returned the amount.

(3.) After due trial, Santokh Ram, the petitioner was held guilty for the offence punishable under section 420 IPC by learned Judicial Magistrate Ist Class, SBS Nagar, vide judgment dated 14.09.2012. He was sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.500/- with rigorous imprisonment for a period of one month in default of payment of fine for the said offence vide the order of the said date.