STATE BY BASAVANAGUDI POLICE Vs. L.V. MAHESH

JUDGEMENT

(1.) THE respondent -accused was tried for the following charges: -

(2.) I have heard the learned SPP.

(3.) THE prosecution has failed to establish that accused had forged signatures of the said Praveen Kumar. The prosecution has failed to prove that accused was in charge of Aromaco firm during the year 1994 -95. The prosecution has not examined the said Praveen Kumar and Krishnamurthy. The delivery of goods in terms of the afore -stated lorry receipts has not been controverted by the prosecution.