JAGDISH PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this revision petition conviction and sentences passed against the petitioner have been assailed.

(2.) Briefly stated, it is alleged that the petitioner obtained appointment with Jaipur Nagaur Anchalik Gramin Bank as Massenger vide Ex. P/10 on 6.11.1986 on the basis of a forged transfer certificate Ex. P/3 mentioning that he had passed Vlllth Class examination on 15.5.1985. The petitioner knew that the certificate was forged and had thus cheated the Jaipur Nagaur Anchalik Gramin Bank and had obtained employment on the basis of this forged document. When the Bank came to know about certificate being so, report Ex. P/2 was lodged at Police Station, Ladnu, District Nagaur where case under Sections 467, 468, 471 and 420 Penal Code was registered and after investigation petitioner was prosecuted before Munsif and Judicial Magistrate, Ladnu who convicted him for offences under Sections 420 and 471 IPC. For offence under Sec. 420 Penal Code the petitioner was sentenced to two rigorous imprisonment with a fine of Rs. 1000.00 and in default to undergo one month's regorous imprisonment while for with a fine Rs. 250.00 and in default to undergo seven days rigorous imprisonment. On appeal, the judgment of conviction and sentences was confirmed by learned Additional Sessions Judge, Nagaur camp Deedwana on 1.12.1999 and the petitioner was sent to jail to undergo sentence.

(3.) I have heard the learned counsel for the petitioner as well as learned public Prosecutor.