PADAM NABH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Padam Nabh Singh has filed this revision petition under Section 401 Cr.P.C. against State of Punjab respondent challenging the judgment dated 08.12.2014 passed by learned Addl. Sessions Judge, Hoshiarpur.

(2.) IT is stated in the grounds of revision that the Court below while ordering the conviction and sentence of the petitioner, have failed to scan and scrutinize the documents as well as judgments of the judicial Courts including the judgments of this Court from where it is apparent that the FIR on the basis of which conviction has been recorded, cannot be sustained.

(3.) IT is further stated that petitioner was serving as Teacher and now retired from the service and belongs to Scheduled Caste community. Due to the party faction, he has been made the victim as the petitioner purchased land measuring 78 kanals 15 marlas from the provincial Government and the sale certificate to this effect was issued by the Collector, Hoshiarpur in favour of the petitioner on 27.02.1984. The inferior evacuee land was purchased by the petitioner in pursuance of the policy letter dated 10.07.1979.