SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has challenged his conviction under Sections 419/420/467/468/471 IPC in FIR No.22 lodged on 12.03.2009 at Police Station Kahnuwan. The Judicial Magistrate First Class, Gurdaspur convicted the petitioner and sentenced him to undergo the following punishment:- <FRM>JUDGEMENT_368_LAWS(P&H)9_2014_1.html</FRM>

(2.) The petitioner had faced trial in the aforesaid case on the complaint made by Satnam Singh son of Gurnam Singh to the effect that he is resident of Post Office Busse, Distt. Taran Tarn and had applied for passport. His police verification was conducted and after awaiting for a long time, he went to the Passport Office at Jalandhar to verify regarding his passport. There he came to know that some other person has taken his passport, whose name was Satnam Singh son of Gurnam Singh, resident of Tugalwal, Harchowal, P.S. Kahnuwan, Distt. Gurdaspur. The complainant further alleged that he had to go to Singapore and spent a sum of Rs.2,00,000/- and the other Satnam Singh had taken his passport by way of cheating. The case was registered. After completion of investigation, challan was filed against the petitioner.

(3.) The petitioner was convicted and sentenced by the trial Court to the imprisonment mentioned here-in-before.