MAHESH INDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MAHESH Inder Singh, the petitioner herein, stands convicted by the learned Judicial Magistrate 1st Class, Phagwara vide impugned judgment dated 7.3.1989 under Sections 420/468 IPC and has been sentenced to undergo RI for one year and to pay a fine of Rs. 2000/- under Section 420 IPC and in default of payment of fine to undergo further RI for one month; to undergo RI for one year and to pay a fine of Rs. 2000/- under Section 468 IPC and in default of payment of fine to undergo further RI for one month. However, both the sentences are ordered to run concurrently. Aggrieved by the impugned judgment of conviction and sentence, he preferred an appeal and the same also stands dismissed vide impugned judgment dated 12.7.1989 of learned Additional Sessions Judge, Kapurthala. Hence, this revision.

(2.) IT is worth-mentioning here that one Surjit Kaur wife of Kashmir Singh, resident of Matfalu, Tehsil Phillaur, District Jalandhar was also booked along with the present petitioner but she was declared Proclaimed Offender during trial. It has been brought to my notice that till the dismissal of the appeal, she was not arrested by the prosecution agency. Learned State counsel has also submitted that he is not aware of the fact as to whether she has been ever arrested in this case to face trial.

(3.) AFTER completion of the investigation, the present petitioner was sent for trial. He was charged under Sections 419/420/468 IPC.