Supreme Court of India
Shaikh Noor Mohamad Shaikh Fazal vs The State Of Maharashtra on 28 August, 1980
Equivalent citations: AIR1981SC297, 1980CRILJ1345, AIR 1981 SUPREME COURT 297, 1980 CRI APP R (SC) 406 1980 ALLCRIR 333, 1980 ALLCRIR 333
Author: A.C. Gupta
Bench: A.C. Gupta, E.S. Venkataramiah
JUDGMENT A.C. Gupta, J.
1. The appellant was convicted of offences under Sections 417, 420 read with Section 511 and Section 471 read with Section 467 of the Indian Penal Code and sentenced to various terms of imprisonment and fine for those offences. Having heard counsel for both sides we do not find any reason to disturb the order of conviction in respect of offences under Sections 417 and 420 read with Section 511 but as regards the offence under Section 471 read with Section 467, I.P.C. we do not think that the two certificates the appellant has been found t have forged to get admission in the Art and Commerce College affiliated to Poona University could be described as "valuable security'' as the expression is defined in Section 30 of the Indian Pens Code, We, therefore, alter the conviction under the aforesaid sections to one under Section 471 read with Section 465 of the Indian Penal Code. However, having regard to the facts and circumstances of the case we set aside the sentences passed against the appellant and remit the matter to the trial court to consider, as provided in Section 6 of the Probation Offenders Act, 1958, whether the appellant should be given the benefit of Section 4 of the said Act. If the trial Court does not find it expedient to release the appellant on probation of good conduct under Section 4 of that Act, it should then pass proper sentences on the appellant for the offences of which the appellant has been found guilty. The fine imposed on the appellant, if paid, shall b refunded, The appeal is disposed of a above.