DAGDISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has arisen out of the judgment dated 21.02.2012 passed by the Additional Sessions Judge, Faridkot, vide which the appeal filed by the petitioner, challenging the judgment of conviction and order of sentence dated 01.02.2011, passed by the Chief Judicial Magistrate, Faridkot in case FIR No. 13 dated 19.01.2005 under Section 420 of Indian Penal Code ('IPC' for short), registered at Police Station City Faridkot, was dismissed.

(2.) In order to prove its case, the prosecution had examined as many as 9 witnesses.

(3.) In the statement recorded under Section 313 Cr.P.C., the petitioner-accused denied the charges and pleaded false implication.