M. S. RAVIKUMAR Vs. STATE

JUDGEMENT

(1.) This revision is filed by the accused / revision petitioner under Sec. 397 read Sec. 401 of Criminal Procedure Code, 1973 (hereinafter referred to as 'the Code' for short) challenging the judgment of conviction and order of sentence in C.C.No.4209/2004 on the file of I Additional Civil Judge and JMFC, Chikamagaluru and confirmed by Principal Sessions Judge Chikamagalur in Crl.A.No.18/2003 vide judge dtd. 10/3/2015.

(2.) For the sake of convenience, the parties herein are referred with original ranks occupied by them before the trial Court.

(3.) The brief case of the prosecution is that the accused has been prosecuted for the offences punishable under Ss. 465, 468, 471 and 420 of Indian Penal Code, 1860. It is the case of the prosecution that accused has applied for the post of conductor in KSRTC and was selected in Chikamagalur Division. At the time of selection, he had given the IInd PUC marks card, wherein it is mentioned that he has obtained 512 marks out of 600 marks. When he reported for the duty, he produced the original marks card for verification and the same was sent to the competent department for verification. Then it was reported that the said marks card was a forged marks card and hence, a report came to be submitted. On the basis of the report, a complaint was filed and on the basis of the complaint the investigating officer investigated the crime and submitted the charge sheet. Initially the accused was arrested and later he was enlarged on bail. The prosecution papers were also furnished to him. He denied the charge framed against him.