PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner against the judgment dated 12.7.2000 passed by the court of learned Additional Sessions Judge, Jalandhar by which the judgment of conviction and sentence dated 28.4.1999 passed by the court of Sh. H.S. Grewal, Judicial Magistrate 1st Class, Jalandhar, was upheld.

(2.) THE present case was registered on the letter sent by District Transport Officer, Jalandhar to the SHO Police Station, Division No.4, Jalandhar.

(3.) DURING investigation, it was found that the said certificate was forged by Paramjit Singh -Petitioner after receiving a sum of Rs.300/ - from Faquir Singh.