MOHD ASAD ALI Vs. STATE OF U P

JUDGEMENT

(1.) G. P. Srivastava, J. Heard learned Counsel for the applicant and learned A. G. A.

(2.) ACCORDING to the prosecution case the applicant in collusion with co-accused Alishan Khan hatched a conspiracy alongwith the then Superintendent Central Excise Range Moradabad and others and thereby obtained illegal gain of Rs. 31 lacs. They have obtained forged advance for license and obtained relaxation in excise duty. It has come in the evidence that the applicant has acted as middle man in the entire transaction. It has also come in the evidence that forged documents were used by the applicant and co- accused Alishan Khan in procuring the license. There is also evidence that they obtained C. A. certificate on the basis of forged and fictitious document. The applicant was identified as the recipient of the consignment transported by him.