SANGEETA CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS criminal revision has been preferred by the applicant against the order dated 9.4.2012 passed by the learned Additional Sessions Judge, Rewa in ST No.99/2012, whereby the charges of offence punishable under Sections 420, 467, 468 and 471 were framed against the applicant.

(2.) THE brief facts of the case relating to the present revision are that the applicant had submitted an application for appointment to the post of Aaganwari Worker. In that application, she had submitted a mark sheet. When an enquiry was under taken, then it was found that the said mark sheet was forged and the applicant did not get good marks in the higher secondary examination, and therefore it was found that she had done cheating, forgery and she had used a forged documents knowingly that it was forged. After filing of the charge sheet, the matter was committed to the Sessions Court, because according to the amendment in the Code of Criminal Procedure in Madhya Pradesh, the present case was triable by the Court of Sessions.

(3.) I have heard the learned counsel for the parties.