SABINA,J. - (1.) Petitioner had faced trial qua offence punishable under Sections 420 and 471 of Indian Penal Code, 1860. Trial Court ordered the conviction and sentence of the petitioner under Sections 420 and 471 of Indian Penal Code, 1860. Appeal filed by the petitioner was dismissed by the Appellate Court. Hence, the present petition by the accused.
(2.) Learned counsel for the petitioner has submitted that the prosecution story was that the accused on the basis of forged mark-sheet had got the job. Department had got the reports from the concerned Vice Chancellor, Lucknow University. It was reported that the degree in question, which was under verification had not been issued by the said university. However, the person who had prepared the report Exhibit-P-3A had not been examined during trial. Investigating Officer had also not been examined during trial. Thus, the guilt of the petitioner was not established by the prosecution during trial.
(3.) Learned State counsel on the other hand, has opposed the petition.;