SURESH KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) THE applicant being aggrieved by the judgment dated 20-2-1998 passed by the learned First Additional Sessions Judge, Rewa in Criminal Appeal No. 32 of 1996 confirming the judgment dated 12-4-1996 passed by the learned Chief Judicial Magistrate, Rewa in Criminal Case No. 2259 of 1990 convicting the applicant under Section 420 read with Section 511, IPC and sentencing him to undergo R. I. for one year and pay fine of Rs. 100/-, has preferred this revision petition.

(2.) THE short facts necessary for disposal of the present revision petition are that the applicant Suresh Kumar Sharma on 4-10-1990 came to the office of Prabhakant Katare (P. W. 2 ). Executive Engineer in the Office of rural Engineering Services and informed him that from the Secretariat of the Chief minister letter No. 474/cms/90 dated 1-10-1990 has been issued in favour of the present applicant with a direction to give him an appointment. P. W. 2 Prabhakant Katare got suspicious, therefore, kept the letter with him and asked the accused to come after 3/4 days. Immediately thereafter, said prabhakant Katare enquired from the Secretariat of the Chief minister about the genuineness of the letter. He was informed that such letter was not issued from the Secretariat of the Chief Minister. The matter was reported to the Police and, therefore, an offence was registered against the present applicant.

(3.) THE applicant took the defence that the letter was genuine and he has not committed any offence. However, the learned trial Court found the applicant guilty for offence under Section 420/511 and sentenced him to undergo R. I. for one year and pay fine of Rs. 100/ -.