LAWS(MPH)-2013-4-225

RAMBAHOR Vs. STATE OF M P

Decided On April 12, 2013
Rambahor Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) The applicant was convicted for offence punishable under Section 420 of I.P.C vide judgment dated 8.9.1994 passed by the JMFC, Rewa in Criminal Case No.401 of 1994 and sentenced with one years rigorous imprisonment and one years simple imprisonment with fine of Rs.3000/-. In Criminal Appeal No.34 of 1994 vide judgment dated 29.6.1998 the learned IIIrd Additional Sessions Judge, Rewa maintained the conviction but, the sentence was reduced to one years rigorous imprisonment with fine of Rs.5000/-. Being aggrieved with the aforesaid judgments the applicant has preferred the present revision.

(2.) The prosecution's case in short is that on 25.9.1988 the applicant assured Budhsen Tiwari (PW1) and Rajmani Prasad (PW4) that if a sum of Rs.10,000/- is given for each candidate then he would arrange jobs for the candidates Mithila Prasad Tiwari (PW2) and Tulsidas (PW3) sons of Budhsen and Rajmani Prasad (PW4). Budhsen and Rajmani Prasad have collected a sum of Rs.20,000/- and handed over that amount to the applicant. Rajmani Prasad gave a sum of Rs.8000/- and Budhsen gave a sum of Rs.10,000/- for his own son and a sum of Rs.2000/- towards Rajmani Prasad.

(3.) The applicant abjured his guilt. He took a plea that he was falsely implicated by his cousin Bhagwandeen Shukla.