STATE OF M P Vs. NARAYAN SINGH

JUDGEMENT

(1.) The respondent/accused was tried for the offences punishable under sections 467,471,409 and 420 of IPC, but after recording the evidence, the charges were not found to be proved and he was acquitted. After obtaining leave to file appeal, an appeal was preferred before the learned First Additional Sessions Judge, Datia who has dismissed the appeal by the impugned judgment.

(2.) The contention of the learned Public Prosecutor appearing on behalf of the revisionist/State is that the complainant has categorically stated in her testimony that by putting her forged signatures on the withdrawal form, the respondent/accused has withdrawn an amount of Rs.19,000/- from Gram Panchayat's account No.5837 of Punjab National Bank, therefore, her testimony should be given credence and not that of handwriting expert Rajendra Verma (PW 17) who has stated in his testimony that the admitted signatures of complainant Angoori Devi (PW 1) do tally with that of the disputed signatures on the withdrawal form etc. and, therefore, the accused /respondent be convicted holding the charges to be proved.

(3.) Considered the submissions.