AMITABH CHANDRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision application is directed against the judgment dtd. 4/5/2006 passed by learned Additional Sessions Judge-I, Sahibganj in Cr. appeal No. 12 of 2005; whereby the judgment of conviction and order of sentence dtd. 17/3/2005 passed by the S.D.J.M, Sahibganj in O.C.R. Case No. 181 of 1991(T.R. No. 369 of 2005); whereby the petitioner was found guilty for the offences punishable under Ss. 420, 466 and 468 IPC and sentenced to undergo S.I. for a period of three years for the charge under Sec. 420 IPC and further sentenced to undergo S.I. for a period of 3 years for the offence under Sec. 466 and 468 IPC, has been affirmed and appeal filed by petitioner was dismissed.

(3.) The prosecution case, in short, is that on the basis of the enquiry report (Ext.4) of the S.D.O, Sahibganj, the Circle Officer, Sahibganj, pursuant to the direction, vide letter no. 282 dtd. 15/3/1991 (Ext.-2) of Additional Deputy Commissioner, Sahibganj, filed a complaint in the court of the learned C.J.M, Sahibganj against the petitioner, who is revenue Halka Karamchari of Mauza- Hajipur Bisrampur, Diyara, Sahibganj, alleging, inter-alia, therein that the petitioner has committed forgery by making false entry of Jamabandhi no. 123 in register-I recommending for mutation in the name of Ravi Shankar Singh and others with respect to lands under J.B. No. 123 and thereby played fraud upon the circle inspector and the C.O, Sahibganj for obtaining their consent for such forged mutation. He has also made cutting in Register-II where entry of Jamabandhi no. 123 was mentioned in the name of one Krishna Prasad which was found manipulated. Thus, it is alleged that the petitioner has manipulated all these cuttings.