BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal revision has been preferred by the petitioner against judgment dated 08.01.2013 passed by learned Additional Sessions Judge (FTC), Gurdaspur, whereby an appeal preferred by the petitioner has been dismissed and judgment of conviction and order of sentence dated 16.03.2007 passed by learned Judicial Magistrate First Class, Gurdaspur has been upheld, vide which the petitioner has been convicted for offences punishable under Sections 420, 467 and 468 of the Indian Penal Code and sentenced to undergo rigorous imprisonment as follows: <FRM>JUDGEMENT_508_LAWS(P&H)5_2013_1.html</FRM>

(2.) Brief facts of the story put-forth by the prosecution, as mentioned in the judgment of the learned Appellate Court is as under:-

(3.) On receipt of the complaint, a case bearing FIR No. 285 dated 25.09.1998, under Sections 420, 467, 468 of the Indian Penal Code was registered against the petitioner. After completion of investigation, challan against the accused-petitioner was presented in the Court. Thereafter, charge was framed against the accused-petitioner to which he pleaded not guilty and claimed trial.