ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) ANIL Kumar son of Raghbir Singh was prosecuted in case FIR No. 215 dated 15.12.1987 at Police Station City, Dadri under Sections 420/468/471 IPC. It is not disputed that Anil Kumar, on the strength of certificate of matriculation, got employment in Army. It was later learnt that the matriculation certificate relied upon was forged. Two courts below have returned clinching findings regarding the involvement of petitioner in the offences for which he has been convicted. Petitioner was found guilty of offences under Sections 420/468/471 IPC. He was awarded three years rigorous imprisonment and a fine of Rs. 500/ - under Section 420 IPC and in default, to undergo rigorous imprisonment for one month. Petitioner was also sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs. 500/ - under section 468 IPC and in default, to undergo rigorous Criminal Revision No. 398 of 1995 (O&M) 2 imprisonment for one month. He was also convicted under Section 471 and was sentenced for one year rigorous imprisonment and a fine of Rs. 500/ - and in default, to undergo rigorous imprisonment for one month.

(2.) AGGRIEVED against the same, he had filed an appeal and the same was dismissed by the Court of Additional Sessions Judge, Bhiwani. In para 7, the lower appellate Court has observed as under:

(3.) WITH these observations, present revision petition is disposed off.