SURINDER SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) FEELING aggrieved against the common impugned judgment of conviction and order of sentence, convicts -petitioners have approached this Court, by way of these two identical criminal revision petitions, for setting aside the impugned judgments of conviction and order of sentence. Since both these identical criminal revision petitions bearing CRR -2004 -2007 (Surinder Singh Vs. State of Haryana) and CRR -2054 -2007 (Ujjagar Singh and others Vs. State of Haryana) are directed against the same impugned judgment of conviction, both are being decided together. However, for the facility of reference, facts are being culled out from CRR -2054 -2007.

(2.) BRIEF facts of the case, as noticed by learned trial Court in paras 2 & 3 of its impugned judgment of conviction, are that on 19.09.1996 on the receipt of a letter No. 1350 -52 ST dated 19.09.1996 from the Commandant, 4th Bn. HAP Madhuban, present case was registered. It was informed that Prithvi Singh son of Shankar Lal, Surender Singh son of Bharat Singh, Amar Singh son of Ram Kumar and Ujjagar Singh had been recruited as Constables in the Haryana Police on the basis of the Matriculation certificates produced by them and their certificates were sent to the Secretary, Haryana School Education Board, Bhiwani, vide letter No. 6402 dated 10.07.1996 for checking of genuineness of the same. The Secretary, Haryana School Education Board, Bhiwani, vide his office memo No. 6024/VR/CERT/E dated 12.08.1996 had informed that certificates bearing Sr. Nos. 31216, 017116, 006340 and 017019 of the abovementioned persons had been verified and were found bogus. Hence, it had been proved that all of them had obtained the abovesaid bogus certificates by virtue of fabrication, impersonation and cheating and they had also used these certificates as genuine despite the knowledge that these were bogus before the recruiting authority in Police Department and also got themselves recruited as Police Constables.

(3.) THE final report under Section 173 of the Code of Criminal Procedure ('Cr.P.C.' for short) having been presented, copies thereof along with documents attached therewith, were supplied to the accused, as required under Section 207 Cr.P.C. A prima facie case was found to be made out and accordingly the accused were charge -sheeted for the offences punishable under Sections 420, 467, 468, 471 of the Indian Penal Code ('IPC' for short). Accused pleaded not guilty and claimed trial.