KRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS revision petition has been filed against the order of the Additional Sessions Judge of Quilon confirming the conviction and sentence passed on the accused By the Assistant Sessions Judge of Quilon in Sessions Case 14 of 1960.

(2.) THE accused was the defendant in O. S. 237/56 of the Pathanamthitta Munsiff's Court. The suit was filed on the foot of a promissory note executed by the accused. The accused denied execution of the promissory note, but the suit was decreed against the accused on 30. 8. 57.

(3.) THE accused obtained through his counsel a copy of the judgment for the purpose of filing an appeal "and" the appeal was filed on 18. 2. 58. It was numbered as A. S. 47 of 1958. Later it was found out that the last sheet in the printed judgment produced along with the appeal memorandum had been changed and another sheet was attached to the judgment showing when the copy wag applied for and granted. The signature of the examiner who has to certify to the correctness of the entries was seen to be forged. Ext. P7 is the judgment.