PREM NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner had faced trial qua commission of an offence under Sections 420, 467, 468 and 471 read with Section 120-B of the Indian Penal Code ('IPC' for short) in FIR No.8 dated 12.1.2002 registered at Police Station Taraori,Karnal.

(2.) The trial Court vide judgment/order dated 05.10.2010/8.10.2010 convicted and sentenced the petitioner and his co-accused -Jai Bhagwan under Sections 420, 467, 468 and 471 read with Section 120-B IPC. The said judgment/order of conviction and sentence were upheld by the appellate Court vide judgment dated 24.5.2012. Hence, the present revision petition.

(3.) Prosecution story,in brief, is that the petitioner along with his co-accused had got issued a duplicate Kisan Vikas Patar bearing No. 30CC 437133 in the year 1997 in the name of Jai Bhagwan and had subsequently sold the same to Ram Kumar. The original Vikas Patar was in the name of Jai Bhagwan son of Ram Chander Badi.