AJAY RANA Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) This order shall dispose of CRR Nos. 3367, 3370 and 3373 of 2015, as the same have arisen out of common FIR No. 216 dated 9.4.2008 under Ss. 420, 467, 468, 471, 474 and 120 -B IPC, Police Station Sector 39, Chandigarh, in which though four challans were presented by the prosecution against the petitioner and the trial Court also dealt with the same separately but the contents of the challans as well as the witnesses therein are same.

(2.) Petitioner - Ajay Rana has filed the present revision petitions challenging the judgment dated 27.7.2015 passed by learned Additional Sessions Judge, Chandigarh whereby the appeals preferred by the petitioner against the judgment of conviction and sentence dated 12.5.2014 passed by Judicial Magistrate Ist Class, Chandigarh have been dismissed.

(3.) In Police Challan Nos. 2481 to 2483 of 2008 (Challan Nos. 1 to 3), learned Judicial Magistrate Ist Class, Chandigarh had chargesheeted the petitioner under Ss. 420, 467, 468, 471, 474 and 120 -B IPC and convicted and sentenced him for commission of offences punishable under Ss. 420, 468, 471 read with Sec. 120 -B IPC as under: -