FIROZA BI Vs. STATE OF M P

JUDGEMENT

(1.) The applicant was convicted for the offence punishable under sections 420, 468, 471, 474 of IPC vide judgment dated 1.12.2010 passed by the JMFC, Bhopal, (Smt.Surekha Mishra) in criminal case No.6/2012 and sentenced for 1 year's rigorous imprisonment with fine of Rs.100/- for each count of offence. In criminal appeal No.637/2011, the learned Tenth Additional Sessions Judge, Bhopal vide judgment dated 29.1.2013 dismissed the appeal in toto. Being aggrieved with the judgments passed by both the Courts below, the applicant has preferred the present revision. Criminal Revision No.199 of 2013

(2.) The prosecution's case in short, is that, on 31.8.1999, an FIR was lodged by one Pradeep Gurjar before the Police Station Shahjahanabad, District Bhopal that an application was received to the Deputy Commissioner, Bhopal Gas claims Tribunal, Ward No.8, Bhopal from the side of Tarranum @ Tarana. The application was submitted by her mother Firoza (the applicant) but, in her mark-sheet, her date of birth was modified to be 9.11.1981 instead of 9.11.1985 and therefore, it was found by the Deputy Commissioner that a forgery was done by the applicant to obtain the amount of compensation for the minor child Tarana. After due investigation, a charge-sheet was filed before the competent Court.

(3.) The applicant abjured his guilt. She did not take any specific plea but, she has stated that she was falsely implicated in the matter. However, no defence evidence was adduced.