DIWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner along with Diwan Singh filed the present revision against the judgment dtd. 22/8/2001 vide which petitioner and Diwan Singh were convicted and sentenced under Sec. 420/506 IPC. Against the judgment dtd. 22/8/2001, Petitioner and Diwan Singh preferred an appeal which was dismissed, vide judgment dtd. 2/2/2002.

(2.) At the outset, learned counsel for the petitioner has not challenged the conviction of the petitioner and has confined his prayer to the extent that the present petition be considered on the quantum of sentence and he be released on probation of good conduction.

(3.) The brief facts of the present case are that complainant Harmel Singh moved an application before Senior Superintendent of Police, Rupnagar for registration of a case against Diwan Singh and Pal Singh on the ground that both the accused are travel agents and have charged Rs.60,000.00 to send Harmel Singh abroad. As per the complainant, the agents/accused have neither sent him abroad nor returned his money.