AVINASH CHANDER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This revision petition has been filed under Section 397/401 Cr.PC. against the judgment and order dated 07.11.1996 passed by learned Addl. Sessions No.3, Sriganganagar in Criminal appeal No. 7/96 by which he affirmed the judgment dated 12.06.1996 passed by learned Chief Judicial Magistrate, Sriganganagar whereby trial Court convicted the accused-petitioner for offences under Sections 467 and 468 I.P.C. The sentences awarded to accused-petitioner are as under- <FRM>JUDGEMENT_271_LAWS(RAJ)7_2016_1.html</FRM>

(3.) As per the case set up by the prosecution, a van was recovered from the house of one Jagannath and upon inquiry, he stated that he purchased this van 7-8 months back from Kishori Lal. It was stated that Surjit Singh sold the van to Kishori Lal and mediator was the petitioner Avinash. Accordingly, the petitioner was arrested and charge sheet was filed against the petitioner for offences under Section 411, 379, 467, 468 I.P.C.