SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision has been filed against concurrent findings of Courts below convicting the petitioner for offence under Section 420 IPC and awarding sentence to undergo rigorous imprisonment for one and a half year and to pay a fine of Rs.1000/-; in default of payment of fine to further undergo simple imprisonment for 15 days.

(2.) The prosecution version in brief is that petitioner in connivance with co-accused Darshan Singh Son of Modan Singh duped him of an amount of Rs.70,000/- with a promise to send his son-in-law Kulwinder Singh abroad. A complaint dated 28.11.2000 was made before the police and after holding an enquiry the instant FIR was registered on 30.1.2001. The prosecution in support of its case examined witnesses more particularly the complainant as PW1, Bhajjan Singh PW4, Kulwinder Singh PW5 and Ajmer Singh, Ex- Sarpanch PW6.

(3.) Learned counsel for the petitioner vehemently contended that false case was planted upon the petitioner at the instance of Ajmer Singh PW6, who was inimical towards the petitioner on account of a complaint filed against this witness with regard to the issue of Nambardari. It is also contended that there is no documentary evidence of entrustment of money.