SITA RAM MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition is filed with the following prayers :-

(2.) Learned Counsel for the petitioner has submitted that the petitioner had been convicted for offences under Ss. 468 and 471 of IPC and had been sentenced to undergo three years of imprisonment and fine of Rs.500.00 in each of the aforesaid offences, and in default of fine, the accused had to undergo 15 days of simple imprisonment. Learned Counsel has further submitted that the allegations against the petitioner had been that the petitioner had submitted an application form and alongwith two photocopiesone of the mark-sheet and another of character certificate issued by the Government Shastri Sanskrit College, Dausa, wherein, there had been interpolation qua the figure Rs.1980.00' for Ravishka Priksha examination for recruitment on the post of Rs.Patwari' in the office of Collector, Dausa.

(3.) In this background, learned Counsel has further submitted that there had been no interpolation/change in the DOB in the original documents. Moreover, there prevailed no motive/reason to change the said DOB from 31/12/1982 to 31/12/1980, as the same would have effected his retirement age. Withal, the petitioner had not even appeared in the said competitive examination. Therefore, it is evident that the petitioner had no motive or any intentional reason to interpolate the said of this Court. decided on 24/7/2024 Penal Code, 1860--Secs. 468 & 471--Conviction--Petitioner was tried as an adult though at the time of committing offence he was a juvenile (16 years 4 months)--Petitioner not gained any benefit from the alleged interpolation--No motive qua the interpolation which increase the age and would be super annuated early--Some unknown persons made interpolation and the petitioner has no knowledge--Trial Court was not justified in trying the case as an adult accused--No criminal antecedent--Held, Conviction set aside. documents.