ABDUL RASHID KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed the appeal challenging the judgment & order dtd. 15/3/1985 passed by Special Judge, ACD Cases, Jaipur in Special Criminal Case No.60/1977, whereby appellant was convicted and sentenced for the offence(s) punishable under Ss. 465, 120-B IPC and Sec. 5 (1)(d)(2) Prevention of Corruption Act, 1947 as follows:-

(2.) Both the sentences were ordered to run concurrently. Prosecution story, in brief, is that Collector, Tonk sent a copy of order passed by him in a revenue suit for initiating the criminal proceedings against Ratanlal Patwari, Abdul Rashid Khan Girdavar (appellant) and Guljarilal. In report Collector stated that these persons had conspired to make a false mutation about a piece of land measuring 49 bighas 8 biswas Khasra No.236/576 and 278/578. The above mentioned land was in the name of Abdul Rauf and he had no son but after his death the mutation was entered in the name of Sharif Khan. After some years, again mutation of said land was mutated in the name of Chhoteylal, younger brother of Ratanlal Patwari and minor sons of Abdul Rashid Khan.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant and co-accused Ratanlal.