Meharban Singh vs State of Punjab

A.N. Jindal, J.—This is a petition against the judgment dated 14.07.2003, passed by the Appellate Court, dismissing the appeal against the judgment dated 02.12.2000, passed by Additional Chief Judicial Magistrate, Hoshiarpur, convicting and sentencing the Petitioner-accused (herein referred as ''the Petitioner'') to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 2,000/-under Section 420 IPC.

The allegations, in short, are that the Petitioner received a sum of Rs. 2,50,000/-and thereafter another payment of Rs. 3,00,000/-from the complainant Surjit Singh for sending him to Canada but he was neither sent to Canada nor the said amount was returned to him. Hence this case was registered.

Ultimately, on trial, the Petitioner was convicted and sentenced accordingly. His appeal also failed.

Criminal Revision No. 1536 of 2003 -2-At the very outset, learned Counsel for the Petitioner has submitted that the Petitioner has already undergone the entire sentence.

Even otherwise, having scrutinized the record of the case, it transpires that the evidence, as led by the prosecution, has been duly appreciated by both the Courts below, in the right perspective. No such illegality or manifest error apparent on the record has been detected, warranting interference by this Court.

No grounds to interfere.

Copy of the order be sent to Chief Judicial Magistrate, Hoshiarpur, to comply the order in case he has not undergone the sentence.

Dismissed.