VIJAI KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned AGA for opposite party.

(2.) This revision under Section 397/401 Cr.P.C. is directed against the judgment and order dated 20.12.2012 passed by Additional Chief Judicial Magistrate, Court No.2, Bulandshahr in Crl. Case No.46 of 2012 (State vs. Smt. Vijai Kumari) under Sections 420, 468, 471 IPC, P.S. Arniya, District Bulandshahr, whereby the application for discharge under Section 239 Cr.P.C. moved on behalf of the revisionist was dismissed.

(3.) Learned counsel for the revisionist submitted that allegation against revisionist is that she applied for appearing in the Intermediate Examination as a private candidate on the basis of a forged transfer certificate.It was contended that the father of revisionist was the Head Master of the school and forgery, if any, was committed by father of revisionist, the revisionist cannot be held responsible for the same.