GURSHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Gursharan Singh has filed this revision petition against the judgment dated 2.8.2006, passed by Addl. Sessions Judge, Kapurthala, whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 8.7.2000, passed by Chief Judicial Magistrate, Kapurthala, convicting him under Sections 420/468/471 IPC and sentencing him to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200/- and in default of payment of fine, to further undergo rigorous imprisonment for one month under Section 420 IPC; to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200/- and in default of payment of fine, to further undergo rigorous imprisonment for one month under Section 468 IPC; and to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200/- and in default of payment of fine, to further undergo rigorous imprisonment for one month under Section 471 IPC, has been dismissed.

(2.) I have heard counsel for the petitioner and gone through the judgments passed by both the Courts below.

(3.) In this case, co-accused Jaswant Singh, who was working as Halqa Patwari, had forged a power of attorney of dead lady namely Shanti Devi on 2.4.1993, whereas as per the evidence, the said Shanti Devi had already expired in the year 1990. On the basis of that forged general power of attorney, the land owned by Shanti Devi was transferred. At the time of registration of the general power of attorney, the petitioner, being a Nambardar, identified Shanti Devi before the Sub Registrar. Therefore, alongwith Jaswant Singh, Halqa Patwari, the petitioner has also been convicted and sentenced. Against his conviction and sentence, Jaswant Singh had also filed Crl. Revision No. 1735 of 2006, which has already been dismissed by this Court on August 25, 2006.