GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURDEEP Singh -revision petitioner has filed this criminal revision petition under Section 397 read with Section 399/401 Cr.P.C. against State of Punjab challenging the judgment dated 11.2.2014 passed by Additional Sessions Judge, Faridkot upholding the judgment of conviction and the order of sentence dated 15.3.2013 passed by learned Chief Judicial Magistrate, Faridkot.

(2.) IT is stated in the petition that judgment and order passed by the trial Court recording the findings of conviction and order of sentence are contrary to law and facts of this case . The said judgment and order may be set aside and reversed. The findings of the trial Court were wrongly sustained by the first appellate Court which are mutually contradictory and destructive and do not hold good grounds. Notice of motion was issued in this case. Learned Assistant Advocate General, Punjab appeared for the respondent -State and contested this petition.

(3.) LEARNED counsel for the petitioner argued that there is no cogent evidence on record produced by the prosecution and the conviction of the present revision petitioner by both the Courts below is against the evidence and also against the law. He argued that there is no evidence on record that who had forged the certificate. There is also no evidence that there is forgery in the certificate. No Expert has been examined to prove the forgery. Therefore, he argued that the present revision petitioner has been wrongly convicted and sentenced by the Courts below. In the alternative, the learned counsel also argued for reduction of the sentence.