SAIN DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BOTH these revisions are being disposed of by this common order because these arise out of the same judgment of conviction and sentence. These petitioners were convicted and variously sentenced for the offence punishable under Sections 467, 471 and 408 IPC, and also under Section 120-B IPC.

(2.) BRIEFLY stated, the prosecution case is as follows :-

(3.) AFTER the forgery came to notice, the complaint was filed by Block Education Officer Chanan Singh, and investigation proceeded. In the course of investigation, specimen handwriting of Avtar Singh was obtained in the presence of the Executive Magistrate. Accused Sain Dass, however, declined to give such specimen handwriting. The specimen handwriting, with admitted signatures and questioned documents, were sent to the Handwriting Expert. Briefly stated, the opinion of the Handwriting Expert was that the signatures on the questioned documents have been made by accused Avtar Singh.