MOHAMMED ABBAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Under challenge in this Criminal Revision Petition is the conviction and sentence rendered against the revision petitioner under Sec. 465 of IPC.

(2.) The revision petitioner is the 1st accused in CC No.189 of 2005 on the files of the Judicial First Class Magistrate Court- I, Kanjirappally. He, along with nine other accused, stood trial before that court for committing the offences punishable under Ss. 420, 465, 468, 471, 472, 473, 474, 120B read with Sec. 34 IPC.

(3.) The prosecution case is that accused Nos. 1 to 3 and 9 hatched a conspiracy to forge certificates and mark lists of Kerala University, Mahatma Gandhi University, Department of Technical Education in Government of Kerala, etc., for selling the same to their customers and thereby to deceive the above institutions. The 4th accused made DTPs of the certificates and mark lists and handed over the same to the 3rd accused to make forged certificates. The 3rd accused also made counterfeit seals of the institutions and affixed the seals on forged certificates and mark lists. Accused Nos. 5 to 8 converted the DTPs into polymasters in their press and made fake certificates and mark lists. Accused No.10 made a false attestation of the Embassy of the Ministry of Human Resources of the United Arab Emirates in New Delhi and accused Nos. 1 to 3 and 9 distributed some of these certificates and mark lists to their customers. It is when the 1st accused who was travelling in a car driven by the 2nd accused carrying the forged certificates and mark lists, along the Kottayam-Kumali road, was apprehended by the Sub Inspector of Police, Kanjirappally, it led to the unravelling of the entire conspiracy and the crime.