RAMESH KUMAR SONI Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment dated 26/05/1998 passed in Sessions Trial No. 343/96. The trial court found the appellant guilty for commission of offence punishable under Sections 467 and 471 of the IPC and awarded sentence of RI for two years and fine amount of Rs. 200/- in each count. The trial court further ordered that in default of fine amount, the appellant shall be liable to undergo RI for two months. Both the sentences shall run concurrently.

(2.) The complainant who is daughter of the appellant married with one Jagdish Tambrakar. The appellant lodged a missing report about his daughter at the police station thereafter daughter of the appellant appeared before the police and stated that her date of birth is 24/03/1975 and she was major. She further stated that she had been living on her own will with her husband.

(3.) The present appellant mentioned the date of birth of his daughter 24/03/1978 to substantiate the fact that she was minor. The daughter of the present appellant lodged a report that the appellant had committed forgery and submitted wrong documents in order to justify that the complainant was minor and her date of birth was 24/03/1978. The trial court after appreciation of evidence of Munni Devi (PW/3), Ramesh Prasad Verma (PW/4), Smt. Meena Mishra(PW/5), Shivkumar(PW/6), Janki Devi (PW/7), Shashi Prabha(PW/8), Madan Dubey(PW/11), Bhagwati Mishra(PW/10), Dr. G.S. Thakur(PW/12), has held that the appellant has committed fraud and produced forged documents as genuine. The findings recorded by the trial court are in accordance with law. Hence, in my opinion, the judgment passed by the trial court is just and proper.