STATE OF CHHATTISGARH Vs. VICTOR UCHCHE

JUDGEMENT

(1.) Heard on I.A.No.1/15 for condonation of delay in filing the instant criminal appeal and also heard on motion.

(2.) The State filed Criminal Case No.504/12 (State v. Victor Uchche) before the Chief Judicial Magistrate, Mungeli, C.G. As the matter was triable by the Court of Sessions, the Chief Judicial Magistrate, Mungeli committed the case to the Court of Sessions. Learned Additional Sessions Judge, Mungeli, C.G. received the case on transfer as Sessions Case No.34/2012 and framed charges under Sections 420, 467, 468, 471, 489 x and 489 k of the Indian Penal Code (in short 'the IPC') and under Section 3 read with Section 14 of the Foreigners Act, 1946 (in short 'the Act, 1946'). The respondent denied the charges and demanded the trial.

(3.) During the trial, the prosecution examined 12 witnesses. The statement of the respondent was recorded under Section 313 of the Code of Criminal Procedure, 1973 (in short 'the Code') wherein he denied the circumstances appearing against him and pleaded innocence and false implication in crime in question.