LAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Lal Singh, Shanshah Singh, Gurmukh Singh and Sardul Singh were tried for committing offences punishable under Sections 468/465/471/419 read with Section 120-B IPC. Vide judgment and order dated 13/14.12.2000, learned Sub-Divisional Judicial Magistrate, Tohana, convicted them for the aforementioned offences and sentenced them as below:-

(2.) All the sentences were ordered to run concurrently. The fine imposed was deposited by them there and then.

(3.) Aggrieved of their conviction and sentence, Shanshah Singh, Sardul Singh @ Dhulla and Gurmukh Singh convicts preferred one appeal whereas Lal Singh filed separate appeal. Both the appeals came up for final hearing before the learned Additional Sessions Judge, Fatehabad, who vide judgment dated 212.2004 upheld the impugned judgment of conviction and order of sentence. Shanshah Singh, Gurmukh Singh and Lal Singh, who were on bail were ordered to be taken into custody. Sardul Singh had, however, absconded and did not appear during the pendency of the appeal despite issuance of proclamation. Accordingly, the appeal was decided in his absence.