SATYA BHUSAN SHOME Vs. THE STATE

JUDGEMENT

(1.) THIS is a revision application under Section 439. Criminal P.C. against a conviction under Section 466, Indian Penal Code and sentence of three years' R.I. passed by the Additional Sessions Judge, Tripura, upholding the conviction and sentence passed by the learned Assistant Sessions Judge, Tripura.

(2.) THE prosecution case, in brief is that the accused had forged a residential permit (Ext. P -2), purporting to -have been issued by the Registration Officer, Agartala, permitting one Miss. Rekha Rani Sana to remain in India until 13.8.60.

(3.) ON a careful perusal of the evidence it is however, to be found that there is no evidence, whatsoever, connecting the authorship of Exts P -5 and P -6 to the accused -petitioner. Thus, any conclusion drawn on basis of a corn -prove Exts P -8 (a). P -8 (b) and P -8 (c) them to be the standard hand writings of the accused -petitioner, is without any value whatsoever.