AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner had faced the trial qua commission of offence punishable under Sections 120-B, 411, 465, 468 and 474 of the Indian Penal Code, 1860 ("IPC"for short) in FIR No.166, dated 13.11.1999, registered at Police Station Division No.6, Jalandhar along with his co-accused.

(2.) Trial Court vide judgment/order dated 31.07.2006 ordered the conviction and sentence of the petitioner under Section 474, IPC. Aggrieved against the said judgment/order of his conviction and sentence, petitioner preferred an appeal and the same was dismissed by the Appellate Court vide order dated 12.07.2007. Hence, the present petition by the petitioner.

(3.) Prosecution story, in brief, is that on the basis of secret information, petitioner and his co-accused were apprehended. At that time petitioner and his co-accused was travelling in a car bearing No.PIL-6963. On search of the petitioner, two mobile-phones were recovered, which were taken in possession. From the search of co-accused Karampal Singh, one black bag containing 14 seals/rubber stamps belonging to various authorities and five registration certificates of cars were recovered. So far as the petitioner is concerned, he had suffered a disclosure statement during interrogation that he had stolen vehicles along with his co-accused. On the basis of the disclosure statement suffered by the petitioner, one LML Vespa scooter without any number was recovered.