CHAMKAUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition has been preferred by Chamkaur Singh, challenging his conviction and sentence imposed upon him vide judgment/order dated June 10, 2003 passed by ld. Chief Judicial Magistrate, Moga, in FIR No. 101, dated September 10, 1993, under Sections 420, 467, 468 and 471 IPC, which has further been upheld by ld. Additional Sessions Judge, Moga vide judgment dated December 13, 2006.

(2.) Briefly, stated case of prosecution is that a complaint was lodged by Malagar Singh resident of Dhilwan Wala and 14 other villagers to Senior Superintendent of Police, Faridkot on September 08, 1993 unfolding that grant was provided to them by Government through Zila Parishad, Faridkot to raise construction of their houses. The said grant was released to them in installments.

(3.) On the basis of aforesaid complaint lodged by Malagar Singh and others, instant case was registered and investigation was put into motion. Subsequently, on completion of investigation, report under Section 173 (2) Cr.P.C. was presented in the Court of ld.