TILAK SINGH Vs. STATE OF U P

JUDGEMENT

(1.) S. R. Bhargava, J. Revisionist, Tilak Singh was recruited to P. A. C. subsequently, documents submitted by him were found to be forged. The trial court convicted him with offences under Sections 420, 468 and 471, IPC and sentenced him to rigorous imprisonment for two years under Section 420, IPC three (3) years under Section 468, IPC and 1-1/2 years for oifence under Section 47l, IPC. Lower Appellate Court did not find evidence that the revisionist himself committed the forgery. Hence he set aside the conviction and sen tence of the revisionist for offence under Section 468, IPC.

(2.) REVISIONIST came to this court. It was only on 6th February, 1990 that his revision was admitted on the point of sentence only and he was granted bail.

(3.) COPY of this order be issued to the counsel for the revisionist on pay ment of usual charges within 24 hours. Revision partly allowed. .