STATE Vs. UMENDRA KUMAR TANDON

JUDGEMENT

(1.) THIS is the Government appeal against the judgment dated 6.3:1986 passed in the Criminal Appeal No. 57 of 1985 by the then Special Judge, Nainital.

(2.) RESPONDENT , Umendra Kumar Tandon was charge-sheeted for offences punishable under Sections 420, 467, 471 IPC and the Addl. CJM, Kashipur (Nainital) convicted and sentenced him for judgment and order dated 23.3.1985, he preferred an appeal which was decided by the learned Special Judge, Nainital and on appeal being allowed his conviction was set-aside.

(3.) AT the trial relevant evidence was produced and learned Magistrate ac­cepted the evidence of the prosecution that the account in the name of S. P Gupta was fictitiously opened on the basis of the forms being singed by intro­ducer Mohan Lal (PWI) and his wife who were asked to sign by the accused and accordingly found the accused Umendra Kumar Tandon guilty of the charges and convicted and sentenced him. Aggrieved accused preferred an ap­peal which was allowed as stated above.