DEVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Devinder Singh and Ram Phal, both of them being accused in FIR No. 30 dated 14.3.1997, for offences under Sections 420, 467, 468, 471, 120-B IPC, registered at Police Station GRP, Kurukshetra, faced trial by Chief Judicial Magistrate, Kurukshetra, who vide judgment dated 27.11.2007, convicted the accused Devinder Singh for offences under Sections 467, 468, 471 and 420 IPC, whereas acquitted his co-accused Ram Phal of the charge framed against him and in terms of order dated 30.11.2007 Devinder Singh accused was sentenced as under:-

(2.) Briefly stated, facts of the case as per the prosecution story are that the Section Engineer, Railway Kurukshetra, had submitted an application dated 14.3.1997 to SHO Police Station GRP, Kurukshetra, mentioning therein that Devinder Singh s/o Balbir Singh reported for duty on 13.1997 at 4.45 P.M. with an appointment letter, purportedly issued by Assistant Personnel OfficerI, New Delhi, which was found to be fictitious with forged signatures. The complainant had enclosed a photocopy of the appointment letter alongwith the written complaint, while requesting for taking of necessary action in the matter.

(3.) On receipt of that complaint, formal FIR was registered. The case was investigated. Statements of the witnesses were recorded. The accused were arrested in this case.