KHEMRAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this appeal by special leave the only point that arises for consideration is whether the appeal filed by the State of Madhya Pradesh in the High Court against the order of acquittal of the appellant under Section 465 read with Section 471 of the Indian Penal Code was competent under the law.

(2.) The accused (appellant) secured an appointment of Senior Operator Trainee in the Bhilai Steel Project by submitting two forged certificates. The first certificate was regarding his passing the Bachelor of Science examination with Mathematics, Physics and Chemistry, in 2nd Division from the University of Sagar. The second document was an attested copy of his Matriculation certificate in proof of age where his date of birth was shown as August 21, 1941.

(3.) The minimum educational qualification for the post was that the candidate must be a Science Graduate of a recognised University with any two of the three subjects Mathematics, Physics and Chemistry and the age limit was prescribed between 18 to 23 years as on 1-l0-1963.