R.P. Nagrath, J. - (1.) BY this common order, CRR No. 1621 of 2014 and CRR No. 1653 of 2014 which arise out of the same judgment of trial Court in FIR No. 123 of 26.05.2009 for offences under Sections 419, 420, 120B of Indian Penal Code (IPC) registered at Police Station Sector 26, Chandigarh, are being disposed of.
(2.) THE recruitment process of Constables in Chandigarh Police was scheduled to be held on 26.05.2009. The prosecution story that emerged during the trial is that SI Shadi Lal (PW -1) was assigned duty to tally the photographs of candidates affixed on the application forms from serial No. 1005757 to 1005881, in the holding area of Police Line, Sector 26, Chandigarh. That was the date fixed for the physical test. It was found during the checking that Sonu son of Ram Chander petitioner in CRR No. 1653 of 2014 had impersonated for the actual candidate, namely; Sandeep son of Satvir petitioner in CRR No. 1621 of 2014. The photograph affixed on the application form No. 1005794 of Sandeep was not matching with Sonu who appeared for the physical test. Sonu -petitioner on being asked gave his real name and particulars. It was stated by PW -1 SI Shadi Lal that Sonu aforesaid also appended his signatures on form Ex. P3 as Sandeep for marking his presence as the genuine candidate.
(3.) LOCAL police was called and a complaint Ex. P1 was made to PW -3 SI Baljinder Singh, Investigating Officer and Sonu -petitioner was arrested. Photographs of petitioner being present in the holding area alongwith application form of Sandeep were also taken as also testified by PW -1 and PW -3 SI Baljinder Singh. The photographs of Sonu -petitioner are Ex. PW -3/C to PW -3/E.;