MURARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) MURARILAL stands convicted Under Section 466, Indian Penal Code, and sentenced to six months rigorous imprisonment and a fine of Rs. 1,000/ - by the Assistant Sessions Judge Hanumangarh which was maintained in appeal, by the learned Sessions Judge, Ganganagar. He has now come up in revision before me.

(2.) JAI Lal carries on business in the name and style of M/S Karam -chand Jailal at Dabli Rathan and Murarilal carries on business in the name and style of M/S Murarilal Subhaschandra at Hanumangarh Junction. They had dealings with one another On March 25, 1967, Murarilal took a loan of Rs. 10,000/ - and an entry to that effect Ex. P/2 was singed by Murarilal in the bahi of Jailal. On June 28, 1967 Jailal demanded the return of his money and Murari Lal asked him to come to his shop at Hanumangarh and check up the accounts. When the accounts were tallied with the bahi of Muratilal it contained entries totalling Rs. 7,600/ - as entries of debit against Jai Lal who was annoyed on the ground that they were not correct entries and consequently, on July 6,1967 he instituted a complaint in the Court of Munsif Magistrate, Hanumangarh. Murarilal's case was that no cash payment was received and there were some transaction regarding the pulses. The learned Assistant Sessions Judge who came to decide the case, found that Murarilal had committed forgery On appeal, the learned Sessions Judge affirmed the same Murarilal is before me asking the revision of the order of the learned Sessions Judge.

(3.) LEARNED Additional Government Advocate endeavoured to support the judgment of the Courts below.