KULDEEP SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off CRR-4035-2017 and CRR-4082- 2017 as both the criminal revision petitions assail the order dated 06.10.2017. For the sake of facts, CRR-4035-2017 is treated as the lead case.

(2.) This revisional application is directed against the judgment passed by the Ld. Additional Sessions Judge, Fatehgarh Sahib in Criminal Appeal No.11 of 2014 dated 06.10.2017. The Ld. Appellate Court was pleased to uphold the judgment of conviction of the petitioners in the trial arising out of FIR No.131 dated 22.07.2006, under Sections 420 , 506 & 120-B of the IPC of the Police Station Sirhind, District Fatehgarh Sahib. Both the petitioners, who are spouses of each other were found guilty of the offences under Sections 420 and 120-B of the IPC and awarded rigorous imprisonment for two years and one year respectively apart from fines.

(3.) The charges against them were that in between 20.09.2005 to 17.12.2005, they allegedly obtained huge amounts of money from Lakhwinder Singh, Harjit Singh and Bhupinder Singh in order to send them abroad. The total amount allegedly received by them was to the tune of Rs.18,25,000/-, and, in active connivance with absconding accused Tilak Raj, they did not fulfill the commitment to send the aforesaid persons to Italy, and on their demands for refund of the money, allegedly threatened them with death. Heard Ld. Counsel for the petitioners extensively.