KHETPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two revision petitions have been filed by the three accused-persons after their appeal was dismissed by the learned Additional Sessions Judge (Fast Track), Anoopgarh vide judgment dated 17.1.2003.

(2.) According to the prosecution story on 28.10.1992 PW-1 Immam Shah S/o Mohd. Shah, Resident of Village Thukrana produced a typed report Ex.P/1 before the Superintendent of Police, Sriganganagar and the same was sent to police station, Suratgarh where a case under Sections 420 of the I.P.C. was registered.

(3.) As per the report lodged by Immam Shah, Gulam Nabi, Ajoob Khan, Khetpal Bhadu 'etc.' have formed in unlawful assembly and are indulging in cheating various people. Further it was stated that one of the relations of the complainant-Immam Shah by the name of Ahmed Shan (PW-6) was also cheated by the said group. According to the report the accused-persons received Rs. 40,000/- in cash from the said Ahmed Shah with a promise that they know the art of doubling the money and decamped with the money, leaving Ahmed Shah high and try.