STATE OF HIMACHAL PRADESH Vs. PURAN CHAND

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment dated 30.12.2003, delivered by the learned Additional Chief Judicial Magistrate, Court No. 1, Shimla acquitting the accused of having committed the offences punishable under Sections 419, 420, 465, 467, 468 and 120- B IPC.

(2.) ACCUSED Ram Swaroop Srimali was declared proclaimed offender by the learned trial Court itself and there is no appeal against him.

(3.) THE prosecution story is that Ram Swaroop and the respondent conspired with each other and accused Ram Swaroop Sharma opened an account in the name of Yogesh Chand Sharma in Uco Bank, Shimla. According to the prosecution, accused Puran Chand had identified accused Ram Swaroop wrongly as Yogesh Chand Sharma and put his signatures as introducer. On this basis, the entire case was made out.