KAUSHLYA DEVI Vs. STATE OF M P

JUDGEMENT

(1.) THIS Criminal Revision, has been preferred on behalf of the applicant against the order dated 24.2.2003 passed in Criminal Case No. 1187/01 by learned Judicial Magistrate, Class I Neemuch, thereby framing the charge for the offence punishable under sections 419,420, 467,468 and 471/34 IPC against applicant.

(2.) THE facts of the case, in brief, are that on 19th Oct,2000, complainant, SK Upadhyaya, Vice Principal CTC -1 C.R.P.F. Neemuch lodged a written complaint to the effect that by making forged signature, the amount of draft was withdrawn from the Bank. On the basis of the aforesaid report, police registered offence punishable under sections 420, 467, 468 and 471 IPC against applicant and stepped into investigation.

(3.) LEARNED trial Court, after hearing both parties, framed charges under sections 419,420,467,468 and 471/34 IPC by the impugned order, which is under challenge.