MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is preferred against the judgment dtd. 19/12/2011 passed by the learned Additional Sessions Judge, Moga, vide which the appeal against judgment of conviction and order of sentence dtd. 12/10/2009 passed by the learned Judicial Magistrate 1st Class, Moga, in FIR No.17 dtd. 23/3/2000 registered under Ss. 419/420/465/467/468/471 of IPC, has been dismissed. The petitioner was sentenced by the learned trial Court as under:

(2.) The facts, in brief, are that the complainant was married with Pritam Singh and after her marriage, the accused/petitioner started living with Pritam Singh and she lived with him for about one year. Pritam Singh died in an accident, after which, the accused/petitioner had prepared a bogus Will of Pritam. However, the complainant won the litigation and mutation has been sanctioned in her favour. Now, the accused/petitioner started living with one person Chatin Singh. One week back, the accused/petitioner impersonating the complainant leased two acres of land to Brick-Kiln owners by forging her signatures and thus, the FIR (supra) was registered.

(3.) After assessing the material available on record, the learned trial Court convicted the petitioner vide judgment dtd. 12/10/2009. Aggrieved by the same, the petitioner preferred an appeal before the learned lower Appellate Court, which was dismissed vide judgment dtd. 19/12/2011.