S.K. Garg, J. - (1.) This appeal has been filed by the State of Rajasthan against the judgment and order of acquittal dated 27.5.1989 passed by the Learned Additional Chief Judicial Magistrate No. 1, Jodhpur in Cr. Original Case No. 85/1983 by which the learned Magistrate acquitted the accused respondent for offence Under Ss. 467 and 471 I.P.C.
(2.) This appeal arises in the following circumstances: (i) On 24.1.1982, P.W.7 Ramesh Chandra lodged a written report Ex.P/10 with the Police Station, Udai Mandir, Jodhpur stating that the accused respondent was his tenant and that he presented a no objection authority letter Ex.P/2 before the Executive Engineer, PHED, along with affidavit Ex.P.1 and in that No Objection Authority letter Ex.P/2, he forged his signatures for the purpose of getting connection of water.
(3.) On this report Ex.P/10, the police chalked out regular F.I.R. Ex.P/25 and started investigation and during investigation a report was given by the document examiner and the same is Ex.P/31 and according to that report the blue enclosed signatures stamped and marked Q1 do not agree in model and design with the blue enclosed signatures stamped and marked S1 to S18 and A1 and A2 of P.W.7 Ramesh Chandra.;