GURDEV KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of two revision petitions bearing Criminal Revision Nos. 1113 of 1988 and 1157 of 1988, arising out of the same impugned judgment.

(2.) VIDE judgment and order dated 27.9.1986, petitioners along with Gurinder Singh, Jai Singh and Baljit Singh were convicted for commission of offences punishable under Sections 468, 120-B IPC. They were sentenced to undergo RI for a period of two years each for commission of an offence under Section 468 IPC and were ordered to pay a fine of Rs. 500/- each. They were also directed to undergo sentence of RI for one year each for commission of an offence under Section 120-B IPC and were ordered to pay a fine of Rs. 500/- each. In default of payment of fine, they were ordered to undergo further RI for a period of three months for each of the offences.

(3.) IT was case of the prosecution that estate of Nagina Singh devolved upon his grand children i.e. petitioners and Surjit Singh, Pritam Kaur, Karnail Kaur, Sito, Gurdev Kaur and Bant Kaur @ Ghona. On 3.7.1979, mortgage deed was shown to have been executed by Ghona @ Bant Kaur, Sadhu Singh and Major Singh in person for themselves and Surjit Kaur, Pritam Kaur, Harpal Kaur and Gurdev Kaur through Sucha Singh - one of the petitioners, as their attorney. That mortgage deed was executed in favour of Gurinder Singh and was attested by Jai Singh and Baljit Singh as attesting witnesses. Smt. Bant Kaur filed a complaint wherein she had stated that she had never appeared before competent authority, in her place, Gurdev Kaur had appeared and executed mortgage deed of her share also. Her thumb impression was forged by the petitioners and other accused by hatching a criminal conspiracy. On these allegations, FIR No. 21 dated 20.2.1980 was registered for commission of offences under Sections 420, 471, 468, 120-B IPC. Investigation was conducted as per rules.