STATE OF A. P. Vs. PALVAI SUBHADRA

JUDGEMENT

(1.) This is an appeal preferred by the State against the judgment, dated 10.07.2007 passed in C.C.No.62 of 2005 on the file of the Judicial Magistrate of First Class (Special Mobile Court), Nalgonda, acquitting the respondents/accused for the offences punishable under Sections 406, 427, 418, 467 and 471 of I.P.C.

(2.) The gravamen of the charge against the respondents/accused is that they played mischief over P.W.1, forged the signatures of P.W.1, prepared dishonestly a false document of endorsement, cancellation forms and clearance certificate which purported to give an authority to deliver the tractor bearing No.A.P.27 T 3444 and Trailer bearing No. A.P. 27 T 3445 and on the strength of those created documents, transferred the ownership of the vehicles by selling them.

(3.) On appearance of the accused, charges under Sections 406, 418, 427, 467 and 471 of I.P.C. came to be framed, read over and explained to the respondents/accused, to which they pleaded not guilty and claimed to be tried.