JAYASANKER Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under B'439 of the Code of Criminal Procedure.

(2.) The applicant herein is the accused in Crime No.958 of 2016 of the Neyyattinkara Police Station, registered under B' 468, 471 and 420 of the IPC.

(3.) With intent to secure a job as Mazdoor in the KSEB, the applicant herein, who actually had passed the SSLC Examination, suppressed the said fact, and fabricated documents to the effect that he had failed in the examination. Using the said forged document as genuine, attended the examination and obtained the job. Later, when the act committed by the applicant came to light, a complaint was forwarded by the Secretary, Public Service Commission to the Police leading to the registration of the Crime.