WASUDEO Vs. KING-EMPEROR

JUDGEMENT

(1.) 1. The applicant Wasudeo was convicted by the Magistrate, with Section 30 powers, of, the Yeotmal district, of offences punishable under Sections 467 and 471, read with Section 109, Indian Penal Code and sentenced to two years' rigorous imprisonment for each offence, the sentences to run consecutively. The Sessions Judge, Amraoti, allowed the appeal as regards the conviction under Section 467/ 109, but upheld the conviction under Section 471, Indian Penal Code.

(2.) THE facts of the case have been fully-stated in the judgment of the Session Judge and it is unnecessary to repeat them here. No attempt has been made on behalf of the applicant to attack the findings of fact which have been arrived at by the Sessions Judge. Certain technical questions have, however, been raised and I now proceed to deal with them.

(3.) IT was also mentioned in the course of argument that the previous examination of the applicant was of a somewhat inquisitorial nature, but the terms thereof seem to me to have left him ample opportunity for explaining instances in the evidence which appeared to be against him.