PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner - Paramjit Singh has filed the present criminal revision challenging judgment of conviction and order of sentence dtd. 21/4/2017, passed by learned Judicial Magistrate Ist Class, Amritsar, in Criminal Challan No. 13452, dtd. 14/6/2011, arising from FIR No. 71, dtd. 27/2/2009, under Ss. 420, 465, 467 and 468 of IPC, registered at Police Station Civil Lines, Amritsar, whereby he was awarded substantive rigorous imprisonment of one year for each offence besides payment of fine.

(2.) An FIR (supra) against the petitioner, Paramjit Singh, was registered on the basis of letter bearing No. 36577-B written by the Commandant, 5th IRB, Amritsar. It was stated in the letter that, in order to obtain the job of SPO, Paramjit Singh had submitted his matriculation certificate bearing Roll No. 341569, allegedly passed in the year 1992. This certificate was sent to the Punjab School Education Board, Mohali, for verification. As per the report sent by the Punjab School Education Board, it was informed that, according to their records, roll numbers from 275001 to 385000 were allotted to District Gurdaspur, and Roll No. 341569 had never been issued to any candidate. Furthermore, roll numbers from 600001 to 640000 were allotted to District Kapurthala, and Roll No. 341569 did not match the records of the Education Department. Hence, the certificate was deemed to be forged.

(3.) After adducing the evidence and analyzing the same, learned Trial Court in para Nos. 8 to 9 of its judgment of conviction, recorded the findings against the petitioner - Paramjit Singh, which are reproduced as under:-