STATE OF PUNJAB Vs. GURMUKH SINGH

JUDGEMENT

(1.) THE challenge in the present appeal is to an order passed by the learned Additional Sessions Judge, Fast Track Court, Patiala on 21.02.2012 whereby an appeal filed by the respondent against his conviction for the offences punishable under Sections 420, 465, 467, 468 and 471 IPC was accepted by granting benefit of doubt and act at liberty. The prosecution case is that the respondent submitted a forged certificate issued by Punjab State Education Board for Middle Standard Examination on the basis of which he applied for job. During verification, it was found that the said certificate was not issued by the Board. On confirmation, information was sent to the Commandant of Unit where the respondent was serving and the present prosecution started against him.

(2.) LEARNED counsel for the appellant fairly admits that the respondent is not in job as he has submitted his resignation. The learned first Appellate Court has examined the entire evidence in correct prospective and granted benefit of doubt. The respondent is not in service, therefore, he ceases to take benefit of the forgery in the certificates.