STATE OF H.P. Vs. BHAGWAN DASS

JUDGEMENT

(1.) THIS is an appeal filed by the State of H.P. under Section 378 Cr.P.C. against the judgment of the Court of learned Chief Judicial Magistrate, Hamirpur, dated 25.11.1994, vide which the respondent was acquitted of the charge framed against him under Sections 468 and 471 I.P.C.

(2.) BRIEFLY stated, the facts of the case are that a secret information was received by Head Constable of Anti Corruption Wing Hamirpur that the respondent had given a forged school leaving certificate to one Ravinder Singh and a fake matriculation certificate to one Ravi Chand during the time he was posted as a teacher in Government Primary School Baroti from 1980 to 1982. On the basis of this information so received by him, a case was registered and after investigation, the challan was filed before the learned trial Court, who tried the respondent as detailed above, leading to his acquittal.

(3.) THE first charge as against the respondent was that he had issued a fake matriculation certificate to one Ravi Chand that he had passed matriculation examination in 1974 under the Board of School Education, Dharamshala, by charging an amount of Rs. 300/ - from him.