OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRESENT criminal revision petition is directed against the impugned judgment dated 08.09.2007 passed by the learned Sessions Judge, Kaithal, whereby appeal of the petitioner was dismissed, upholding his conviction recorded vide impugned judgment of conviction dated 27.01.2005 and also the order of sentence dated 28.01.2005, passed by the learned Additional Chief Judicial Magistrate, Kaithal.

(2.) THE facts relevant for disposal of the present petition, as recorded by the learned trial Court in paras 2 to 6, are that the case was registered on the latter EX.PJA with the following averments that Karam Singh, Inspector conducted the enquiry and submitted his report dated 26.10.1993, as under: -

(3.) IN this manner, after verification, it was found that Om Parkash, Secretary, Raghbir Singh, Executive Officer Ram Kumar son of Jeeta, Kulwinder Singh, Peon, Daljit Singh, Secretary were involved in the commission of offences punishable under Sections 406/408/468/471 IPC.