G.NARENDRA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsels for petitioners and learned HCGP for the respondent-State.

(2.) These criminal revision petitions are filed by accused Nos.1, 2, 5 and 8 challenging the judgment of conviction and sentence passed in C.C.No.15101/1998 and confirmation of the judgment of Trial Court by the First Appellate Court in Crl.A.Nos.1401/2015, 1503/2015 and 1515/2015.

(3.) The factual matrix of the case of the prosecution is that, at the time of B.E. Computer Science valuation during February-March 1996, in order to get benefit in the valuation, accused persons formed criminal conspiracy to commit other offence and accused Nos.1, 2 and 8 abetted to other accused to commit the offence and created documents, with a common intention, accused Nos.1, 2, 5 and 8 destroyed original marks list and prepared duplicate marks list and cheated to the Bangalore University and forged record of University i.e., possessed duplicate marks lists knowing it forged document with an intention to use the same as genuine and thereby, defrauded the University and also forged marks list by destroying answer papers, original marks list and also destroyed original answers paper and marks list and thereby committed the offences.