KUSUM BAI Vs. STATE OF MP

JUDGEMENT

(1.) THE applicant was convicted for commission of offence punishable under Section 420 of IPC and sentenced for one years rigorous imprisonment with fine of Rs.100/- vide judgment dated 30.11.2002 passed by JMFC Burhanpur (Shri R.P. Soni) in Criminal Case No.1865/1991. An appeal preferred by the applicant which was registered as Criminal Appeal No.225/2003 was dismissed by Additional Judge to Additional Sessions Judge, Burhanpur vide judgment dated 29.12.2004. Being aggrieved with the judgments passed by both the Courts below the applicant prefers the present revision.

(2.) THE prosecution's case in short is that Dr. (Smt.) Naresh Sinha was working as a Surgical Specialist and In- charge Nehru Chikitsalaya, Burhanpur. In July 1988 the applicant was admitted as Mahila Swasthaya Karyakarta, Burhanpur. Dr. (Smt.) Naresh Sinha found that, the Higher Secondary Certificate submitted by the applicant was forged and she obtained her admission for training by cheating and therefore, FIR was lodged. After due investigation a challan was filed before the competent Magistrate. 2 Criminal Revision No.10/2005

(3.) I have heard the learned counsel for the parties.