Punjab-Haryana High Court
Gobind vs State Of Haryana on 2 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2024:PHHC:044210
2024:PHHC:044210
CRR-401-2024 #1#
294
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRR-401-2024
Date of Decision:-02.04.2024
GOBIND
......Petitioner
Vs.
STATE OF HARYANA
......Respondent
CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:- Mr. Rajinder Goel, Advocate
for the Petitioner.
Mr. Rajiv Goel, DAG, Haryana.
***
JASJIT SINGH BEDI, J.
The instant revision petition has been preferred by the
petitioner-accused against the judgment dated 19.02.2024 passed by the
Sessions Judge, Ambala whereby the judgment of conviction and order of
sentence dated 13/16.07.2018 passed by the Judicial Magistrate 1st Class,
Ambala has been upheld.
2. As per the prosecution case, the petitioner while attempting to
stand surety for an accused Gobind son of Ram Murti furnished an affidavit
that he was the sole owner of a house constructed on a plot measuring 236
Sq. yards at Village Babyal, Anand Nagar, Tehsil and District Ambala
valued at Rs.10,00,000/-. He also produced the original sale deed registered
on 27.03.2015 in support of his assertion that he was the owner. However, a
perusal of the sale deed revealed that his wife and not he was the owner.
3. Pursuant to the registration of the FIR, the report under Section
1 of 4
Neutral Citation No:=2024:PHHC:044210
2024:PHHC:044210
CRR-401-2024 #2#
173(2) Cr.P.C. was submitted and on conclusion of the Trial, the petitioner
came to be convicted convicted and sentenced by the Court of Judicial
Magistrate 1st Class, Ambala vide judgment of conviction and order of
sentence dated 13/16.07.2018 as under:-
Sr.No. Offence under Imprisonment Fine In default of
Sections fine
imprisonment
1. Section 197 IPC RI for a period Rs.500/- RI for 15 days
of 06 months
2. Section 198 IPC RI for a period Rs.500/- RI for 01 days
of 06 months
3. Section 420 IPC RI for a period Rs.500/- RI 15 days
of 06 months
All the aforesaid sentences were ordered to run concurrently.
4. The petitioner preferred an appeal before the Court of Sessions
Judge, Ambala which came to be dismissed vide judgement dated
19.02.2024.
5. The aforementioned judgments are under challenge in the
present petition.
6. The learned counsel for the petitioner contends that the Courts
below have failed to take into consideration the fact that the four witnesses
who had been examined were not able to establish the case against the
petitioner. The affidavit that was purportedly furnished by the petitioner at
the time of securing the release of Rajat was not attested either by the Notary
or any authorised person. Thus, the affidavit itself was not a complete
document being an unattested one. At best it could be said to be a simple
declaration regarding the property held by him. Therefore, the conclusion of
the Courts below that the petitioner furnished a false affidavit was
erroneous. In fact, the petitioner on account of an inadvertent mistake
furnished the sale deed of the property owned by his wife. There was no
2 of 4
Neutral Citation No:=2024:PHHC:044210
2024:PHHC:044210
CRR-401-2024 #3#
mens rea on his part. A perusal of the documents Ex.D1 and D2 would
reveal that the petitioner was the owner of immovable property in his own
name and could very well have produced the same at the time of furnishing
surety bonds instead of the papers of his wife. He, therefore contends that
the judgments of conviction were liable to be set aside and the petitioner
ought to be acquitted of the charges framed against him.
7. The custody certificate has been placed on record by the learned
State counsel, which indicates that the period of custody actually undergone
by the petitioner is 01 month and 29 days out of the sentence awarded of 06
months. He contends that the offence against the petitioner stood established
beyond reasonable doubt based on the evidence led by the prosecution. The
petitioner not only furnished a false affidavit but also brought on record the
sale deed of a property owned by his wife. As all the grounds raised by the
petitioner in the instant petition have been considered and dealt with by the
Trial Court and the Lower Appellate Court, there was no reason to interfere
with the well-reasoned judgments of the Courts below and the present
petition was liable to be dismissed.
8. I have heard learned counsel for the parties.
9. A perusal of the deposition of PW1-Mohinder Singh, PW2-
Arvinderjit Kaur, PW3-ASI Mukesh Kumar and PW4-Inspector Rajnish
SHO would clearly show that the offence was indeed committed by the
petitioner. He not only furnished a false affidavit but also placed on record
property papers of his wife instead of his own while standing surety for one
Gobind son of Ram Murti. Therefore, the offence stands established beyond
reasonable doubt.
10. In view of the above discussion, I find no grounds to interfere
3 of 4
Neutral Citation No:=2024:PHHC:044210
2024:PHHC:044210
CRR-401-2024 #4#
with the well reasoned judgments of the Trial Court and the Lower
Appellate Court. Therefore, the present petition stands dismissed.
11. As regards the imposition of sentence, it may be pertinent to
mention here that the occurrence pertains to June, 2015. The petitioner has
clean antecedents as is evident from the custody certificate placed on record
by the learned State counsel. In this situation, while upholding his
conviction, I deem it appropriate to reduce the substantive sentence of the
petitioner to the period already undergone by him i.e. 01 month and 29 days
out of the sentence awarded of 06 months. However, the sentence of fine and
sentence in default of payment of fine shall remain intact.
12. The revision petition stand disposed of in the above terms.
( JASJIT SINGH BEDI )
JUDGE
02.04.2024
jitesh
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
4 of 4
