VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Criminal Revision Petition has been directed by the convict feeling aggrieved and dis -satisfied by the judgment passed by learned Sessions Judge in Criminal Appeal No. 2 of 2002 dated 1.4.2002 whereby the conviction and sentence passed by learned trial Court against him under Section 468 of the Indian Penal Code was up -held.

(2.) THE petitioner herein was put on trial on the allegations that on 25.8.2000 at about 1.45 p.m., he walked in the State Bank of Indias Branch at Manali and produced two travelers cheques bearing No. QA -307538 and QA -307539 each for rupees 5000/ - for its encashment, at the teller counter manned by PW7 Santokh Singh under the assumed name of J.K. Rana. Said Shri Santokh Singh examined the aforesaid cheques under the ultra -violet lamp and found them forged being the Xerox copies. Consequently, he informed PW3 Shri J.R. Thakur, Branch Manager, who further informed the Police. The petitioner was detained in the Bank premises till the arrival of the Police.

(3.) THE complaint was sent for registration of the case on the basis of which formal FIR was lodged on the same day. It was also alleged that Shiv Kumar, the co -accused of the petitioner was accompanying him but when this offence was detected, he escaped from outside the Bank where he was waiting in a car.