JASWANT SINGH Vs. UNION TERRITORY

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 21.08.1999 rendered by the court of Sessions Judge, Chandigarh, vide which it dismissed the appeal against the judgment of conviction dated 17.4.1998 and order of sentence dated 18.4.1998 rendered by the court of Judicial Magistrate First Class, Chandigarh, vide which it convicted the present revision-petitioner for offences under Sections 420/471 of Indian Penal Code (for short, 'IPC') and however, the sentence of imprisonment for offence under Section 471 IPC was reduced from 3 years R.I. to 2 years R.I. while maintaining the other sentences including the sentence of fine imposed by learned Trial Court.

(2.) BRIEFLY stated, the case of the prosecution as unfolded by Charan Pal Singh, Director, Police Tele-Communication, Punjab, Chandigarh (PW4) in his complaint, Ex.PW/A, runs as under.

(3.) AFTER registration of First Information Report, investigation was taken in hand and the necessary documents including the forged certificates were taken into possession. Accused was arrested and after completion of investigation, report under Section 173 Cr.P.C. was filed for trial of accused for offences under Sections 420/468/471 IPC. Accused was charged accordingly by learned Trial Court to which he did not plead guilty and claimed trial.