KAMESHWAR NATH Vs. STATE

JUDGEMENT

(1.) The appellant Kameshwar Nath, who was employed as an Assistant Grains Clerk in the office of the Regional Food Controller, Gorakhpur, has been convicted under sections 466 and 471 I. P. C. and has been sentenced to 4 1/2 years' rigorous imprisonment on each count by the learned Assistant Sessions Judge of Gorakhpur. The sentences under the two sections have been made concurrent.

(2.) The charge against the appellant under Section 466 I. P. C. ran as follows: That you on or about the 17th January, 1951 and subsequently at Gorakhpur forged documents Exhibits 26, 42 and 38 on 17th February, and 3rd March, respectively, in your capacity as a public servant and thereby committed an offence punishable under Section 466 I. P. C.

(3.) The other charge under Section 471, I. P. O. against him was as follows: That you on or about the same time and place fraudulently used permits mentioned in the aforesaid charge as genuine knowing them to be forged documents and thereby committed an offence punishable under Section 471 I. P. C.