MAH MUDAN; NASIR AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these criminal appeals arise out of the same judgment, therefore, they are being decided by this common judgment for the sake of brevity and convenience.

(2.) On the basis of information given by PW5 Kulbhushan, an FIR was lodged by PW6 S.I. R.K. Chauhan against the accused-appellants on 22.04.1999 at Kotwali Sadar, Dehradun, which was registered as case crime no.277/1999 under Section 489C IPC.

(3.) After the investigation, a charge-sheet (Ex.Ka-23) was submitted against them for the offences punishable under Sections 420, 489B & 489C IPC. The case was committed to the Court of Sessions. When the trial began and prosecution opened it s case, charge was framed against the accused-Nasir Ahmad for the offence punishable under Section 489C IPC. Charge against the appellant-Smt. Mah Mudan was framed for the offences