GOBINDA PRASAD PARUI Vs. STATE

JUDGEMENT

(1.) The appellant was tried upon a charge under Section 467 of the Indian Penal Code by a learned Assistant Sessions Judge, Alipore, sitting with a Jury. The Jury returned a unanimous verdict of guilty which the learned Judge accepted. The appellant was convicted and sentenced to suffer rigorous imprisonment for 4 1/2 years.

(2.) The prosecution case was that the appellant, a pleader's clerk, committed forgery by altering the digit * "8" to * "3" of the figure * "1368" as also by erasing the word *(sic) in a copy of a registered bainapatra kept in volume 85 at Alipore Sub-registry Office. The charge however way forging * a certain document purporting to be a valuable security, to wit, a registered bainapatra, executed by Nabiruddin Mistry in favour of Bepin Behary Das, deed No. 7675 of the year 1955 recorded in volume No. 85 at page 288 etc.

(3.) The appellant pleaded not guilty to the charge and his case was that he had been coerced to make a confessional statement to the Sub-Regis trar, Alipore.