Sanjay Karol, J. - (1.)On 5/8/2005 F.I.R. No.107/2005 was registered against accused Smt. Sabita Rani Debbarma under Ss. 468/ 471 of Indian Penal Code (hereinafter referred to as IPC). Allegedly by using a forged document, the accused who was working as a Government employee Group-D, secured her promotion to Group-C post. The forged document being the marksheet of the Madhyamik examination. The challan was presented in the Court and the petitioner/accused was charged for having committed the offences as mentioned in the F.I.R.
(2.)Based on the evidence led by the prosecution, the trial Court vide a judgment dtd. 24/9/2014 passed in case No.G.R.- 623(A) of 2005, titled as The State of Tripura v. Smti. Sabita Rani Debbarma convicted the accused in relation to both the charged offences and sentenced to undergo rigorous imprisonment for a period of 1 1/2 (one and half) years and a fine of Rs.5,000.00 and in default thereof, simple imprisonment for a period of 3(three) months in relation to offence under sec. 468 IPC, as also sentenced to undergo rigorous imprisonment for a period of 1 1/2 (one and half) years and a fine of Rs.5,000.00 and in default thereof, simple imprisonment for a period of 3(three) months in relation to offence under sec. 471 IPC.
(3.)The convict preferred an appeal which stood partly allowed vide an impugned judgment dtd. 7/9/2015, passed in case No. Criminal Appeal 61 of 2014, titled as Smti. Sabita Rani Debbarma v. The State of Tripura.
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