MD. TAHSEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.R.C.No.1521 of 2006 is preferred by Accused No.1 and Crl.R.C.No.1530 of 2006 is preferred by Accused Nos.2 to 5.

(2.) Since the revision petitioners in both the cases are involved in the very same case, this Court is inclined to dispose off both the Criminal Revision Cases by way of this common order.

(3.) It is the case of PW1 who is the defacto complainant and Inspector of Police that Accused Nos.1, 2, 3 and 5 were agents to Accused No.4 and selling fake certificates to public. Accused Nos.4 and 6 were generating fake certificates by using printers, dye colours, films etc. Accused No.7 was a calligrapher who was filling up blank certificates in accordance with the directions of A1 and A6. Accordingly, A1 to A7 as a team were involved in preparation of fake certificates of educational institutions and other government departments.