AIR 2009 SUPREME COURT 3169 ::2009 AIR SCW 5087 ::(2009) 2 BomCR(Cri) 820 ::(2009) 2 CurCriR 393 ::(2009) 2 AllCriR 1952 ::2011 (11) SCC 173 ::2011 (3) SCC (Cri) 122 ::2010 (1) RecCriR 607 ::(2009) 5 Scale 699 ::2010 (1) All Cri LR632 ::(2010) 1 CgLJ 299 ::(2009) 65 AllCriC 928

Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): Arijit Pasayat, Lokeshwar Singh Panta, P. Sathasivam , JJJ

Penal Code (45 of 1860) , S.194— Fabrication of official records for procuring conviction - Accused investigating officer - Timing was not mentioned in @page-SC3170documents prepared at time of investigation - Certified copies issued to accused counsel not containing timings - Accused admitted that he inserted time afterwards in original documents - Even accused's counsel admitted that manipulation was done in his presence - Accused held guilty. (Para 10)