VILAS GUNDA SHIROLKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Revision Application is directed against the order of conviction and consequential sentence passed by the Court of Judicial Magistrate, First Class, Khadki (trial Court) on 2/9/2014 in R.C.C. No.179/2008 and the judgment and order passed by Additional Sessions Judge, Pune on 28/9/2015, in Criminal Appeal No.493/2014, confirming the order of conviction and sentence by the trial Court. As such, it is a case of concurrent findings of facts.

(2.) The facts giving rise to the present revision application are as follows :

(3.) The Deputy Director-cum-Member Secretary of the Scheduled Caste Certificate Scrutiny Committee, vide its order dtd. 8/10/2007, directed the Special Inspector General of Police, C.I.D. to register crime against the applicant for offence punishable under Sec. 11 of the Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 and under Ss. 420, 467, 468, 471 of the Indian Penal Code. Shri Ramchandra Chandvilkar (P.W.1), Superintendent of Police, C.I.D., Pune, therefore, lodged the F.I.R. at the concerned Police Station. It has been alleged in the F.I.R. that, the applicant forged and fabricated the caste certificate and making use thereof, secured a job and thereby cheated the Government. On due investigation of the crime, the charge sheet came to be filed against the applicant herein. He pleaded not guilty. His defence is of false implication.