STATE OF HIMACHAL PRADESH Vs. RAVINDER KUMAR

JUDGEMENT

(1.) STATE has appealed against the judgment, dated 24.1.2002, of learned Special Judge (Forests), Shimla, whereby Respondent Ravinder Kumar and others, hereinafter called accused, have been acquitted of charge, under Sections 120B, 327, 384 IPC and Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) PROSECUTION case may be summed up thus. Accused Ravinder Kumar was posted as ASI in Police Station, Boileauganj, sometime prior to the year 1993. He became tenant of two British ladies in a portion of the property known as Dunloe Estate. One of the two ladies died about three years prior to the death of other lady. The other lady, whose name was Ms. Doris Isolence Heysham, died on 9.12.1993.

(3.) ACCUSED Rakesh Kumar, who was Manager of the aforesaid Bank, i.e. SBI Boileauganj Branch at the relevant time, also joined hands with the above named two accused. Against the aforesaid withdrawal form, a sum of Rs. 5000/ - was shown to have been withdrawn by the lady. The intention was to create evidence that the lady was unable to sign because of the illness and, therefore, she had started executing the papers by thumb impressing them.