OM PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision arises out of the judgment and order dated 4.12.2015 passed by Additional Sessions Judge, Jalandhar, vide which the appeal filed by the petitioner, challenging the judgment of conviction and order of sentence dated 25.2.2014 passed by Sub Divisional Judicial Magistrate, Nakodar, in case FIR No. 117 dated 4.5.2007 under Sections 420, 466, 468, 471 of the Indian Penal Code ('IPC' for short), registered at Police Station Nakodar, was dismissed.

(2.) The brief facts of the case are that present case was registered on the basis of the complaint submitted to Senior Superintendent of Police, Jalandhar by Parjinder Kaur, Ex. Block Primary Education Officer, Shahkot-II alleging that one teacher, namely, Om Parkash, who was earlier working in Block Shahkot-II had taken loan from Hindu Urban Bank, Nakodar, District Jalandhar in the year 2002 after forging the signatures of the Block Education Officer regarding which the complainant came to know from some reliable sources. Accordingly, the FIR in question was registered and accused was arrested on 6.5.2007.

(3.) After completion of investigation and necessary formalities, challan was presented against the accused-petitioner.