DEVENDRAN Vs. STATE

JUDGEMENT

(1.) THE Revision Petitioner is a qualified engineer, who suffered concurrent findings of conviction and sentence imposed on him by the courts below, for the alleged offences punishable under Sections 468, 471 and 420 read with 511, I. P. C.

(2.) THE trial court, by judgment dated 6. 1. 2003, passed in c. C. No. 717/1999, convicted the Revision Petitioner/ accused and sentenced him under Section 468 I. P. C. to undergo one year Simple Imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo one month Simple Imprisonment, under Section 471 I. P. C. , sentenced him to one year Simple Imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo Simple Imprisonment for one month and under Section 420 read with 511 I. P. C. , he has been convicted and sentenced to six months' Simple Imprisonment and to pay a fine of Rs. 1,000/-, in default to undergo one month Simple Imprisonment. The lower appellate court in the judgment dated 20. 2. 2004 rendered in Crl. Appeal No. 10/2003 confirmed the conviction and sentence imposed on the Revision petitioner/accused, by the trial court. Hence, this Criminal Revision Case.

(3.) THE main accusation alleged against the Revision Petitioner/ accused is that on 21. 8. 1996, the accused prepared a false appointment order, ex. P1, appointing him as B. E. Graduate (Apprenticeship) at Anna Transport corporation, Johnsonpet, Salem, by forging the signature of the witness, p. W. 3, who is the Deputy Manager of the Head Office at Salem and utilised the said appointment order as a genuine one and presented the same on 21. 8. 1996 at 11. 00 a. m. to P. W. 1, the Branch Manager of Anna Transport Corporation, johnsonpet and attempted to cheat the witness, P. W. 1, by convincingly inducing him and to allow him to join in the Department as an B. E. Graduate (Apprenticeship), as per the order issued by the witness Sathasivam, P. W. 3 and thereby committed the offence punishable under Sections 468, 471 and 420 read with 511 I. P. C.