MAGHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has challenged the concurrent findings of both the Courts below, convicting him of the offences under Sections 419 and 420 of Indian Penal Code (IPC) and awarding him sentence to undergo rigorous imprisonment for one year and to pay fine of Rs. 2000/ -, in default to further undergo rigorous imprisonment for 15 days under Section 419 IPC. Similar sentence was also awarded under Section 420 IPC. Both the sentences were to run concurrently.

(2.) FIRST Information Report (FIR) was registered on a written complaint Ex. PW -3/A made by 5 persons, namely; Sanjeev Kumar, Beant Singh, Teja Singh, Kewal Singh and Charan Singh. It was stated that the petitioner impersonated to the complainants that he was manager of the bank and could secure loan for them by getting 10% commission. He neither got the loan sanctioned nor returned the amount. In this way he cheated certain residents of village Saraud, Naromajra, Chupka, Faloud Kalan and Mandiala. Whenever the complainants asked for return of their money, the petitioner would threaten them. This complaint is dated 12.05.2006. Affidavits of Beant Singh son of Maghar Singh, Kewal Singh son of Dev Raj, Teja Singh son of Bhajan Singh, Charan Singh son of Kehar Singh and Sanjeev Kumar son of Mangat Rai were attached.

(3.) THE prosecution in support of its case examined among the above complainants PW -1 Kewal Singh, PW -4 Sanjeev Kumar and PW -6 Beant Singh. An amount of Rs. 30,000/ - was paid by PW -6 in the presence of PW -5 Sukhwinder Singh ex -sarpanch of village Saraud.