SHEELO KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner - Sheelo Kaur has filed the present criminal revision challenging judgment of conviction and order of sentence dtd. 13/7/2017, passed by learned Judicial Magistrate 1st Class, Bathinda, in Criminal Challan No. 250, dtd. 27/10/2012, arising from FIR No. 88, dtd. 16/5/2012, under Ss. 419, 420, 465, 467, 471 and 120-B IPC, registered at Police Station Civil Lines, Bathinda, whereby petitioner - Sheelo Kaur and two co-accused, namely, Pritam Singh and Sham Lal, have been convicted and sentenced for the offenses punishable under Ss. 120-B, 419, 420, 465, 467 and 471 IPC, and they were awarded substantive rigorous imprisonment of one year for each offence besides payment of fine.

(2.) FIR (supra) against the petitioner - Sheelo Kaur and four others, i.e. (i) Jagjit Singh, (ii) Sham Lal, (iii) Nasib Kaur, and (iv) Pritam Singh, was registered on the basis of a letter sent by the Court of Additional Sessions Judge, Judge Special Court, Bathinda, through District and Sessions Judge, Bathinda. The prime allegation against the aforementioned accused persons is that by conniving with each other and by preparing forged documents, they furnished forged bail bond/surety bond for release of one Jagjit Singh, who was accused in a NDPS case, and granted bail on 19/9/2009. The role assigned to the present petitioner - Sheelo Kaur is that she impersonated as Sushma Rani and stood surety for Jagjit Singh (accused in NDPS case).

(3.) After adducing the evidence and analyzing the same, learned Trial Court in para Nos. 30 to 34 of its judgment of conviction, recorded the findings against the petitioner - Sheelo Kaur, which are reproduced as under:-