RAJU; AVTAR SINGH @ LUCKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of two revision petitions bearing CRR No.1158 of 2014 filed by Raju and CRR No.2141 of 2014 filed by Avtar Singh @ Lucky, against judgment dated 12.3.2014 passed by the learned Additional Sessions Judge, Jalandhar affirming that of learned Chief Judicial Magistrate, Jalandhar dated 8.11.2011 vide which they were convicted under Sections 120B, 420, 465, 467, 468 IPC and sentenced as under: - <IMG>JUDGEMENT_24_LAWS(P&H)1_2015.jpg</IMG>

(2.) THE prosecution story is that on 9.9.2006, ASI Lakhbir Singh along with his fellow officials, was present at PNB Chowk Jalandhar where he received a secret information that Avtar Singh son of Daulat Ram and Raju son of Ramesh Kumar accused are working with Assistant Development Officer in LIC office main branch and had been committing theft of cheques prepared by LIC Jalandhar and encashing the same by opening the fictitious accounts of the policy holders. Further information was received that even now they are ready to withdraw the amount and if raid is conducted they can be apprehended. As the information was credible, a Ruqa was sent to the police station, where FIR bearing No.241 of 9.9.2006 under Sections 420, 380, 465, 467, 468 read with section 34 IPC was registered at P.S.Division No.4, Jalandhar, District Jalandhar. Thereafter, police party headed by ASI Lakhbir Singh along with the police officials reached main gate of LIC office and apprehended Avtar Singh @ Lucky on the basis of suspicion. From his personal search, cheque book bearing Account No.8453 of the Citizen Urban Cooperative Bank Limited in the name of Jashandeep Singh and Form No.047911 to 047920 were recovered, which were taken into possession. During investigation, accused Avtar Singh disclosed that co -accused Raju and Harsh Wardhan are also involved in the crime.

(3.) THEY were also arrested. Harsh Wardhan was juvenile and a separate challan was ordered to be presented against him before Juvenile Justice Board.