AIR 1965 PATNA 364

Patna High Court

Hon'ble Judge(s): U. N. Sinha , J

Penal Code (45 of 1860) , S.471, S.466— Accused securing service on allegations that he had passed certain examinations and that he was discharged person from Army and Police service - Accused producing certificates in support - Certificates found forged and not genuine - Accused held guilty of offence u/S.471 - Sentence of six years' rigorous imprisonment and fine upheld. Accused applied for appointment, stating that (a) he had passed the Intermediate Examination from the U. P. Board in Second Division, (b) he was a Viceroy's Commissioned Officer in the Army, (c) he was released from the Army on account of demobilisation, and (d) he had served in the U.P. Police Battalion as an Inspector of Police and he was discharged with exemplary character from the service due to reduction in the Police force. On the basis of this information supplied, the accused had been appointed to the post of Caretaker cum Security Officer. In order to complete his service book, he was asked to produce the necessary certificates. The accused produced a number of documents which, on enquiry, were found to be fabricated. The accused was tried for offences under S. 466 and S. 471 but was convicted under S. 471 I.P.C. only and sentenced to six years' rigorous imprisonment and fine of Rs. 2,000/- or one year's further imprisonment. On appeal by the accused. Held that all ....