RAMKRISHNA DIXIT Vs. STATE OF M.P

JUDGEMENT

(1.) VIDE judgment dated 19.12.1996 passed by the Chief Judicial Magistrate, Panna in Criminal Case No.447/1987 the applicant was convicted for the offence under Sections 420, 467 and 468 of IPC and sentenced with one year's RI with fine of Rs.1000/ -, two years' RI with fine of Rs.2000/ - and one year's RI with fine of Rs.2000/ -. In Criminal Appeal No.75/1996 the learned Sessions Judge, Panna vide judgment dated 9.11.1998 maintained the conviction of the applicant, but sentence was reduced for the offence under Section 420, 467 and 468 of IPC with one month's RI with fine of Rs.300/ -, two months' RI with fine of Rs.500/ - and two months' RI with fine of Rs.500/ -. Being aggrieved with the aforesaid judgments, the applicant has preferred the present revision.

(2.) THE prosecution's case, in short, is that on 3.10.1983 an FIR was lodged at Police Station Devendra Nagar District Panna that on 8.12.1982 the applicant had withdrawn a sum of Rs.1800/ - from the saving account of one Ramji Garg by making his forged signature. Thereafter on 17.2.1983 he had withdrawn a sum of Rs.3600/ - from the same account of Ramji Garg and on 6.8.1982 he had withdrawn a sum of Rs.9000/ - from the account of Shri Ramkrishna Dixit by creating his forged signature. After due investigation, a charge sheet was filed.

(3.) THE applicant abjured his guilt. He took a plea that he was not the person, who had withdrawn the amount or he created forged signature of the consumers. In defence Handwriting Expert Jai Prakash Verma (DW -2) was examined.