JAGADEESHA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the accused challenging the judgment passed by the Principal Sessions Judge, Chikkamagaluru in Criminal Appeal No.374/2013, dated 14.7.2015 by confirming the judgment and order of conviction and sentence passed by the Civil Judge and JMFC., Koppa in CC.No.525/2008, dated 9.10.2013 for the offences punishable under Sections 420, 465, 468, 471 of IPC.

(2.) I have heard the learned counsel for the petitioner-accused and the learned HCGP for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that by producing fake marks card, the accused got selected for the post of Hindi Teacher. The BEO of Koppa lodged a complaint. Police after investigation, laid the charge sheet. Thereafter the learned Magistrate secured the presence of the accused, heard him regarding charge and framed the charge. The same was read over and explained to the accused. Accused pleaded not guilty and claimed to be tried. As such the trial was fixed.