AKHEY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of aforesaid two criminal revision petitions praying for setting aside the judgment of conviction dated 21.11.2007 passed by the trial Court, holding petitioners Akhey Singh and Indraj guilty of offences punishable under Sections 120-B, 467, 468, 471 of the Indian Penal Code (for short 'IPC') and order of sentence dated 22.11.2007, vide which both the petitioners were sentenced to undergo R.I. for 06 months with a fine of Rs.400/- and in default of payment of fine, they were further ordered to undergo further R.I. for 03 days as well as for setting aside the judgment dated 09.05.2009 passed by the Additional Sessions Judge, vide which the appeal filed by the petitioners was dismissed.

(2.) Brief facts of the case are that the petitioners along with coaccused Hari Singh faced the trial in FIR No.120 dated 13.02.1996 under Sections 420, 467, 468, 471, 120-B IPC, Police Station City Palwal, which was got registered by Kiran Devi with the allegations that petitioner Akhey Singh, after affixing his thumb impression in the name of his mother, got prepared a forged power of attorney and committed the offence of cheating, whereas co-accused Indraj was a witness to the said power of attorney and on asking of Hari Singh, petitioner Indraj had witnessed the said power of attorney. Thereafter, Akhey Singh has sold the land of his mother Kiran Devi on the basis of said power of attorney.

(3.) Learned counsel for both the petitioners submit that they do not intend to challenge the judgment of conviction passed by the trial Court and restrict their arguments with regard to sentence awarded by the trial Court.