RAJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Revision is directed against the Judgment passed by the Ld. ASJ, Ludhiana dated 4.2017, vide which the earlier Judgment of conviction & sentences awarded to the Petitioner and his co-accused namely Sanjeev Kumar in the case arising out of IPC Challan No.38142/23.02010 delivered on 16.10.2015 was upheld after dismissing the appeal filed by the convict(s), who had been convicted of the offences under sections 420, 467, 468 and 471 of the IPC, for which they were sentenced to undergo Rigorous Imprisonment for two years each, except in case of the offence u/s 471 of the IPC for which the sentence was of RI for one year, apart from which various fines imposed for the aforesaid offences were also awarded.

(2.) The background of the matter is that the FIR was drawn up on the complaint of Shri Varinder Kumar, the then Superintendent, Post Office, Ludhiana in which he had requested for registration of an FIR with regard to fraud committed at Partap Nagar Post Office to the tune of Rs.16, 14, 589/-.

(3.) In addition, certain other frauds allegedly committed by Sanjeev Kumar and the present Petitioner were also unearthed, the details of which have been individually mentioned in both the Judgments passed by the Ld. Courts below.