RAMAKANT DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Kumar Tripathi, learned counsel for the revisionist and Sri Bireshwar Nath, learned counsel for respondent.

(2.) This criminal revision has been filed by RamaKant Dubey, son of Late Sri Ram Adhar Dubey, resident of Village- Dhaskari, P.S. Bhadohi, District Bhadohi (Varanasi) challenging the order dated 15.01.2002 passed by Additional District and Sessions Judge-8th, Lucknow in Criminal Appeal No.01 of 1998 by which the criminal appeal filed against conviction order dated 16.12.1997 passed by Special Judicial Magistrate (CBI) was dismissed.

(3.) As per prosecution version, a first information report was lodged by Superintendent of Police on 29.1.1986 that accused was working as an agent in National Insurance Company, Bhadohi Branch Office Varanasi. He has moved an application for appointment on the post of Inspector/ Development Officer in the year 1985. But due to certain reasons his name was not considered. After that a recommendatory letter was received in the Office of Regional Manager National Insurance Company by Sri G.S. Narang the Regional Manager. The letter was allegedly written by Secretary, Sri S. Singh allegedly from Prime Minister's residence which was found forged. On this first information report, a case under Sections 420/511/468/471 IPC was registered. The matter was investigated by CBI, Lucknow and charge-sheet was submitted against the accused. At the time of trial, charge under Sections 420, 468 and 420 read with Section 511 IPC was framed against the accused who pleaded not guilty and claimed to be tried.