GULAM MURFZA KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) PRESENT petition is directed against the order dated 3.7.2013 of Special Judge, Indore (M.P.) (Prevention of Corruption Act), 1988. in Special Case No.6/2008 framing the charge under sections 120B, 467 and 468 of Indian Penal Code. 1860.

(2.) ACCORDING to prosecution on 17.4.1998, the petitioner and co -accused persons hatched a conspiracy and committed cheating and forgery to make the certificate of income of co -accused persons. The petitioner was working as a reader to the Tahsildar at the relevant time.

(3.) LEANED counsel for the petitioner submits that prosecution did not file the charge -sheet against the Tahsildar - Manorama Koshti with whom the petitioner was working as a 'Reader' though she has signed the income certificate of the co -accused. The State has declined the sanction of prosecution against her. Crux of the allegation against the present petitioner is that he is responsible for forgery on the income certificate and for the interpolation in the date '17' by overwriting and he made '13' in place of '17 ' and managed the issuance of certificate to be on 13.4.1998.