CHAMAN LAL Vs. CBI

JUDGEMENT

(1.) Crl. MB 10221/2014

(2.) The basic submission of learned counsel for the appellant is that only on the basis of report of hand writing expert, the appellant has been convicted. It is alleged that the appellant has issued a solvency certificate on the basis of which tender was issued in favour of accused Nos. 1 to 4. The document was found in possession of accused No.1 who is the beneficiary. The sentence of the accused Nos. 2 & 3 have been suspended and they have been granted bail while accused No.1 has been granted interim bail. As such, on parity, the appellant is entitled to the same benefit.

(3.) The application is opposed by learned standing counsel for CBI on the ground that it was on the basis of certificate issued by this appellant that the tender was issued in favour of the accused Nos. 1 & 2. The record was not intentionally kept in the bank so that it may not be verified later.