JEEVAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has been convicted for offences under Sections 170 and 420 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for a period of one year and fine of Rs. 2,000/ - and in default of payment of fine simple imprisonment for one month under Section 170 IPC and rigorous imprisonment for two years and fine of Rs. 3,000/ - under Section 420 IPC.

(2.) THE prosecution case in brief is that on 3.2.1997 a telephonic message was received at Army Cantonment, Dharamshala from one Mr. B.M. Sudhir Sood, who stated that he is Secretary, M.S. Branch, Army Headquarter, Delhi. He instructed that Captain Sood, ADC to Chief of Army Staff, General Chaudhary is visiting Kangra and would be going to Jawalamukhi temple and Palampur etc. The Army Authorities in the Cantonment were accordingly directed to provide one vehicle at Kangra Bus Stop on 4.2.1997 at 6.30 A.M. in the morning for Captain Sood. This vehicle was put at his disposal for utilization.

(3.) IT is then alleged that he visited the house of retired Honorary Captain Jaswant Singh of village Sakri, PW -2, and introduced himself as Captain Jasrotia. From there he proceeded to the house of Lata Devi, PW -11, of Nagrota Surian where he is purported to have assured her that he would get her husband transferred to Pathankot. Thereafter he went to Jarot Koti Memorial Public School, where he met PW -4 Kanta Devi, who is a teacher and introduced himself as Captain Chaudhary and then proceeded to another School where he met his nephew Budhi Singh.