RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On oral request of learned counsel for the parties, both the revision petitions are taken up today itself.

(2.) Both the revision petitions have been taken up together for disposal since these have emanated from one and the same impugned judgment dated 07.06.2012 abovementioned.

(3.) As per the case of prosecution complainant-Karam Singh s/o Gurbax Singh resident of village Madheke moved complaint Ex.P1 before the Senior Superintendent of Police, Moga for taking action against accused Jaswant Singh, Rajinder Singh, Hari Singh and Veerpal Kaur. Inquiry on the basis of his complaint was conducted by DSP(D) Moga which resulted into the registration of the FIR in the instant case. It was the case of the complainant that he has two sons namely Satnam Singh and Dharam Singh and one daughter namely Paramjit Kaur aged about 29 years. In the month of June 2005 his distant relative Hari Singh along with Jaswant Singh @ Pappi came to him and told him that Rajinder Singh s/o Ishar Singh cousin of Jaswant Singh had come from Canada for solemnization of his marriage, who will go back to Canada within three months after solemnization of his marriage. He further told to the complainant that, in case, he is ready to perform the marriage of his daughter Paramjit Kaur with said Rajinder Singh, then he could arrange for the same. He further assured him that said Rajinder Singh after his marriage would take his daughter to Canada, but for this purpose he (complainant) will have to spend a sum of Rs. 25,00,000/- (Twenty five lacs). Complainant accepted to his proposal and the engagement ceremony of his daughter Paramjit Kaur with said Rajinder Singh was performed on 22.07.2005. At that time a sum of '8.5 lacs was paid to Rajinder Singh in Shagun. Thereafter another sum of '2.5 lacs was further paid to him for preparing the documents of Paramjit Kaur to take her to Canada. Then complainant came to know that said Rajinder Singh is already married with one girl namely Paramjit Kaur from whom he has got two children aged about 13 and 15 years. He has also not got any divorce from her. Further he has also been declared proclaimed offender by the Canadian Police. The abovesaid all the persons after hatching criminal conspiracy had cheated the complainant by depriving him of his abovesaid Rs. 11 lacs in a deceitful manner and hence was the present case. Accused were arrested. Statements of witnesses were recorded.