DR.BHARAT BHUSHAN PARSOON, J. - (1.)HAVING been convicted under Section 420 IPC by Chief Judicial Magistrate, Hoshiarpur on 15.11.2010 in FIR No.126 of 31.10.2001 registered at Police Station, Mahilpur, the accused was sentenced to undergo rigorous imprisonment for 3 years and was further ordered to pay a fine of Rs.10,000/ -. Then having failed in appeal which was decided on 19.9.2013 by Additional Sessions Judge (Adhoc) Fast Track Court, Hoshiarpur, revisionist -petitioner Paramjit Singh (hereinafter called the convict) in this revision petition is now before this Court.
(2.)HEARING has been provided to the counsel for the parties while going through the paper book.
The convict, though now claims to be a driver in a Delhi Transport Corporation, is proved to have acted as a travel agent, when he was based at Hoshiarpur. Parminder Singh (PW1) son of Harbans Singh and Parminder Singh (PW2) son of Swaran Singh were the victims at his hands as on payment of huge money to the convict, they were promised by him to be sent to Italy where they were to be adjusted in some permanent employment by the convict. However, they neither reached the destination nor got employment. Deal was struck by the convict for Rs.3,85,000/ - for each of the two victims out of which Rs.3,12,500/ - for Parminder Singh (PW1) son of Harbans Singh and Rs.1,62,500/ - for Parminder Singh (PW2) son of Swaran Singh had been paid to him. Harbans Singh (PW3) is father of victim Parminder Singh (PW1) whereas Swaran Singh (PW4) is father of yet another victim Parminder Singh (PW2).

(3.)EVALUATING testimony of the victims as also of their fathers viz. Harbans Singh PW3 and Swaran Singh PW4 respectively, the two courts below have returned a concurrent finding that the convict had received a sum of Rs.3,12,500/ - against settled amount of Rs.3,85,000/ - from Harbans Singh PW for sending his son to Italy. Not only date, time and place of such payment is clearly and categorically explained but even all the details connected therewith are transparently unfolded by these witnesses against the convict. Similarly, evaluating testimony of Swaran Singh (PW4) and his son Parminder Singh (PW2), both the courts had returned unequivocal finding that a sum of Rs.1,62,500/ - had been received by the convict out of settled amount of Rs.3,85,000/ - from Swaran Singh PW for settlement of his son in Italy.