SURESH CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of Criminal Revision Nos. 2592, 2601 to 2604, 2787, 2788, 2790, 2791, 2833, 2834, 2841, 2863, 2866, 3025, 3031, 3063 and 3064 of 2012 as common question of law and facts are involved in all these petitions. The facts being common in all these cases, have been taken from Criminal Revision No. 2592 of 2012.

(2.) The present revision petition is directed against the judgment and order dated 27.07.2012 passed by Additional Sessions Judge, Sri Muktsar Sahib whereby appeal of the petitioner and coaccused against the judgment and order of trial Court dated 25.11.2010 convicting the accused persons, has been dismissed, but with modification that the accused have been acquitted of the charges under Sections 465, 467, 468 and 471 IPC but held guilty of offences under Sections 419, 420 read with Section 120-B IPC. The trial Court after going through the evidence available on record, found all the accused guilty of the offences alleged against them and convicted them under Sections 419, 420, 465, 467, 468, 471 and 120-B IPC and sentenced them under each of these Sections to undergo rigorous imprisonment for two years each and pay a fine of Rs. 5000/- each and in default of payment of fine to undergo rigorous imprisonment for one month. All the sentences were ordered to run concurrently.

(3.) The lower Appellate Court modified the judgment of conviction and order of sentence by upholding the conviction and sentence under Sections 419 & 420 IPC read with Section 120-B IPC while the accused were acquitted of the charges framed under the remaining sections, as noticed above.