KUMAR Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appeal against conviction and sentence is preferred by the first accused in C.C.No.6 of 2007 on the file of the learned II-Additional Sessions Judge (CBI Cases), Madurai, vide judgement dated 29.10.2009.

(2.) The appellant herein is the first among nine accused tried by the trial Court. Pending appeal, one of the nine accused involved in the said crime of impersonation, forging documents and obtaining passport with false documents. One of the accused by name, Sagayamari @ Geetha have left the country using the Indian Passport issued based on the false and fake documents. She being a Srilankan national, with connivance of the accused persons, was able to get Indian passport and flee away from India to join her husband at London. Due to her abscondance, she has been split up and C.C.No.9 of 2007 has been arisen. This appellant is the first among the other eight accused being tried by the trial Court.

(3.) Before the trial Court, eight accused were charged. Among them, the eighth accused S.Ragupathy, IAS, Joint Secretary to Government of Tamilnadu died pending trial on 24.06.2009. Hence, charge against him got abated. The trial Court found this appellant-Kumar(A1) and Mohamed Ibrahim(A2) guilty for the offences punishable under Sections 120(B), 420, 468, 471 IPC; Section 12(1)(b) and 12(2) of the Passports Act, 1967; Sections 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988; Section 420 IPC and Sections 120(B), 420, 468, 471 IPC; Section 12(1)(b) and 12(2) of the Passports Act, 1967; Sections 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988, respectively.