STATE OF H.P. Vs. RAJ BAHADUR

JUDGEMENT

(1.) ACQUITTAL of the respondent under Sections 420, 467, 468 and 471 Indian Penal Code has been challenged by the State in this appeal.

(2.) HEARD and gone through the record.

(3.) HIMACHALI students, who were in the said Engineering College, got suspicious about the antecedents of some of the students who claimed themselves to be the bonafide Himachali as such, a complaint was made to the Chief Minister of the State of H.P. which was marked for inquiry vide letter No. Secy/CM -22/87 -C -III (Misc.) F.U dated 25.2.1987. The inquiry was conducted. No such nomination of such student was found to have been made by the State Government to the Engineering College. Thus, an FIR No. 59/87 was registered. During the investigation it came to light that the students, namely, Diwakar Dutt and Surjan Paul managed to get fake certificates through Anil Kumar and in the instant case it was obtained from Surjan Pal J.E in the I and PH Department of UP posted at Aligarh. It was also suspected that a racket was operating for using the fake certificates to get nomination into the various Colleges on the basis of such fake certificates in various professional colleges.