STATE OF HIMACHAL PRADESH Vs. KULDEEP SINGH

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 23.08.2019, passed by learned Additional Sessions Judge Ghumarwin District Bilaspur H.P. (Camp at Bilaspur), in Cr. Appeal No. 73/10 of 2017, titled as The State of Himachal Pradesh vs. Kuldeep Singh, whereby judgment of acquittal dated 24.06.2017, passed by learned Judicial Magistrate 1st Class Bilaspur H.P., in Case No.120-2 of 2005, titled as State of Himachal Pradesh vs. Kuldeep Singh, has been affirmed.

(2.) Respondent was charged under Sections 468, 471 and 420 of the Indian Penal Code (in short 'IPC') for forging his Matriculation Certificate for cheating and using the said document knowing it to be forged for getting job as a Male Health Worker and on 25.07.1997 respondent had cheated the Government of Himachal Pradesh by dishonestly inducing it to give him job as a Male Health Worker and giving him salary for the said post.

(3.) During trial, respondent has led defence evidence and has tendered copy of judgment dated 04.09.2006 in Civil Suit No.88/1 of 05/04, titled as Kuldeep Singh vs. Secretary Board of School Education Haryana and decree sheet therein as Exts.D-1 and D-2 and copy of judgment dated 09.09.2008, in Civil Appeal No.91 of 2006, titled as The Secretary, Board of School Education, Haryana vs. Kuldeep Singh and decree sheet therein as Exts. D-4 and D-5.