ASHOK JAIKRISHNA JAOLEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE appeals are directed against appellants' conviction for various offences and sentences imposed upon them for those offences by the learned 2nd Additional Chief Judicial Magistrate, Nagpur, in criminal Case No. 396 of 2002.

(2.) THE facts which led to prosecution and conviction of the appellants are as under: in the year 1999, a scandal of bogus degrees, mark-sheets and unwarranted increase of marks in revaluation at various examinations conducted by the nagpur University surfaced. The University authorities reported the matter to police, by a number of FIRs on which some offences were registered. In course of investigation of those matters many more matters surfaced and they too were investigated. Initially by P. I. Sayyed and after him by P. S. I. Anil Lokhande. Initially a charge-sheet has been filed in respect of irregularities and after separate trials were ordered, separate supplementary charge-sheets for various offences came to be filed against several offenders.

(3.) APPELLANT Parag Fadnavis in Criminal Appeal No. 149 of 2008, original acpused No. 1 before the trial Court, was a student of B. E. 1st Year in yashwantrao Chavan College of Engineering, Nagpur. He had appeared for bachelor of Engineering, Part-I examination in Winter-1996. His Roll Number was 2479. He has scored 17 and 30 marks respectively, in subjects Maths-I, matte-II. The appellant applied for revaluation on 28-1-1997.