RAMAYEE Vs. STATE OF MADRAS

JUDGEMENT

(1.) THIS Revision has been preferred by the accused against the judgment in C. M. A. No. 185 of 2002 on the file of the additional Sessions Judge (FTC. No. I), Salem. The accused has been charged under Section 471, 468 and 420 IPC.

(2.) THE case of the prosecution in brief is as follows:-The accused was working as a record clerk in Revenue Department on compassionate ground. Even after the completion of the service of seven years she could not get her promotion. For getting promotion as Junior Assistant the educational qualification prescribed under the Rules is a pass in SSLC. The accused had produced a SSLC certificate No. AA 1140214 with Registration No. 395475, claiming that she had passed SSLC in the month of October 1992. When the said mark list was sent to the Director of the Government Schools Examination, Chennai, it was found that the said mark list submitted by the accused was not a genuine one. On the basis of the said SSLC certificate the accused got promotion to the post of Junior Assistant and she was working as Junior Assistant from 15. 4. 1999 to 31. 08. 1999. Hence, the accused was charged under Section 468, 471 and 420 IPC.

(3.) THE said case was taken on file by the learned Judicial Magistrate No. I, Salem, as C. C. No. 90 of 2000. The learned Judicial Magistrate has furnished copies to the accused under Section 207 of Cr. P. C. , and when the charges were framed under Section 420, 468 and 471 IPC and when questioned the accused pleaded not guilty. On the side of the prosecution P. W. 1 to P. W. 8 were examined and Ex. P. 1 to P. 10 were marked.