SARVAN KUMAR Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) The present criminal revision petition has been filed challenging the judgment dated 15.05.2012 passed by learned Additional Sessions Judge, Chandigarh, whereby the appeal filed by the petitioner against the judgment of conviction and the order of sentence dated 04.08.2007 passed by the learned Judicial Magistrate Ist Class, Chandigarh, was dismissed.

(2.) Brief facts of the case are that on 07.02.1991 R.K.Sharma, presented a complaint to DPI, Chandigarh, alleging that petitioner, Sarvan Kumar, was working as PTI in the Government Secondary School, Manimajra (Chandigarh), and he had obtained the employment on the basis of a forged certificate of BA allegedly issued by the Guru Nanak Dev University, Amritsar, and the National Level "Kho-Kho" certificate. On inquiry, the certificates produced by the petitioner were found to be forged. After thorogh investigation, the charge sheet alleging the commission of offences punishable under Sections 420, 468, 471 and 120- B of the Indian Penal Code was filed.

(3.) Finding a prima facie case, the learned trial court framed the charges for the offences punishable under Sections 420, 468 and 471 of the Indian Penal Code vide order dated 17.09.1999 to which the petitioner pleaded not guilty and claimed trial.