SONELAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This jail appeal has been tiled against the impugned judgment of conviction and sentence dated 31.10.2012 passed by First Additional Sessions Judge. Katni, in Sessions Trial No. 136/2012, whereby the appellant has been convicted for the offence punishable under sections 170, 319, 420, 466 and 463 of the I.P.C. and in view of section 71 of the I.P.C. no separate sentence has been passed for the offence under sections 170, 419 and 466 instead, for die offence under section 420 I.P.C. sentenced to R. I. For 5 years and fine of Rs. 1,000/- and for the offence under section 468 I.P.C. sentenced to R. I. for 5 years and fine of Rs. 1,000/-with default stipulation.

(2.) In brief the relevant facts of the case are that the appellant accused personated himself before complainant Ram Naresh Choudhary and 13 other persons that he was posted as a Additional Collector Katni and with the intention to cheat them fraudulently took Rs. 11,500/- from each of them on the pretext to manage Govt. Service in the Collectorate Office Umaria and thereafter handover them forged appointment orders and identity cards. When complainant and other persons went to the office of the Collectorate, Umaria, they were informed that the appointment letters and identity cards are forged. Thereafter, they made complaint at Police Station Barhi where Crime No. 114/11 was registered against the appellant. The appellant was arrested on 15.5.2011 and some documents and articles were seized from his possession.

(3.) After investigation charge-sheet was filed before the J.M.F.C. Katni. After taking the cognizance, the J.M.F.C. Katni, committed the case to the Court of Sessions, Katni.