SONU KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM No.28844 of 2014

(2.) Three accused namely Sonu Kumar, Hari Om and John Almash were tried for the offences under Sections 406/419, 420, 467, 468, 471, 419, 120-B IPC and were sentenced to undergo 3 years of simple imprisonment along with fine of Rs.500/- each along with default clause of further undergoing simple imprisonment in the event of non-payment of fine for the period of one month.

(3.) The allegations of cheating have been made against petitioner along with others on the ground that petitioner along with co-accused by constituting a gang was indulged in cheating general public. The FIR was registered on the basis of information supplied by Chief Manager, Oriental Bank of Commerce alleging that Rajinder Singh opened a fictitious bank account with forged proof of residence. Message was received in the Bank on 22.03.2012 from Amritsar Branch that its customer Malli Ram, Jewellary House had issued a cheque in the name of Rajinder Singh in lieu of installation of machine. However, Rajinder Singh tried to withdraw the amount from the account of Malli Ram by opening account in some other Bank despite the fact that machines had not been installed.