RANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment shall dispose of Crl. Revision Nos.731 and 732 of 2003, as common questions of law and facts are involved in both the petitions, which have arisen out of one FIR. Challenge in these petitions is to the judgment dated 13.03.2003 passed by the Additional Sessions Judge, Jalandhar, dismissing the appeals (Crl. Appeal Nos.41 and 42 of 1998) filed by the accusedpetitioner, Ranbir Singh, against the judgments of conviction and order of sentence dated 25.07.1998 passed by the Judicial Magistrate, Ist Class, Jalandhar in two separate trials arisen out of one FIR. District Manager, Punsup, Jalandhar addressed a letter dated 07.07.1987 to the Senior Superintendent of Police, Jalandhar, for registration of FIR against Ranbir Singh - accused (petitioner). In the said letter, it had been alleged that Ranbir Singh, Sub Inspector, Punsup, was posted at that centre from 06.04.1984 to 12.05.1986. A special audit/reconciliation was conducted and following shortcomings were found: -

(2.) IN order to prove its case against the accused -petitioner, the prosecution examined ASI Man Singh (PW -1), Avtar Singh (PW -2), Shanti Sarup (PW -3), Vasdev Singh (PW -4), Kesho Kishan (PW -5), Kartar Singh (PW -6), Parshotam Lal (PW -7), Kewal Krishan (PW -8), Ranjit Singh (PW - 9) and Ram Rishi (PW -10). Thereafter, the evidence of prosecution was closed.

(3.) AFTER conclusion of prosecution evidence, statement of accused -petitioner under Section 313 Cr.P.C. was recorded, wherein entire incriminating evidence was put to him. However, he denied the same and pleaded false implication. In defence, the accused -petitioner examined Ram Saroop, Senior Assistant (DW -1).