HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition has been preferred against the judgments passed by Chief Judicial Magistrate dated 18.07.2013 convicting petitioners and Onkar Singh for the offence committed under Sections 419, 467, 468, read with Section 120-B of the Indian Penal Code, affirmed in appeal by the learned Additional Sessions Judge, Amritsar vide judgment dated 30.04.2019.

(2.) The facts of the case has been noticed in detail by the learned Additional Sessions Judge which are extracted as under:-

(3.) It is not in dispute that in the civil proceedings, the sale deed in question has already been set aside.