The Special Judge, CBI (Vyapam Cases); Gwalior (Madhya Pradesh) has sentenced Shri Ajay Pratap Singh (Impersonator) & Shri Narottam Singh Dhakar (Candidate) both to undergo 4 years Rigorous Imprisonment with fine of Rs. 8100/- each in a case related to Vyapam.
CBI had registered a case on 15.12.2015 in compliance of the orders of Hon'ble Supreme Court of India and had taken over the investigation of a case, earlier registered vide Crime No. 332/2012 dated 30.09.2012 at Police Station, Purani Chawani, Gwalior against Shri Ajay Pratap Singh and Shri Narottam Dhakar on the allegations of impersonation in the Police Constable Recruitment Test 2012. It was further alleged that the Centre Superintendent informed SHO, Police Station- Purani Chawani that at an impersonator was appearing in the examination at Roll no. 270599. Accordingly, the said impersonator Shri Ajay Pratap Singh was caught at the examination centre impersonating the actual candidate Shri Narottam Dhakar. On questioning, Shri Ajay Pratap Singh accepted that instead of Shri Narottam Dhakar, he was appearing in the examination.
During investigation, it was revealed that the Impersonator was arranged by two middlemen to appear in Police Constable Recruitment Test 2012 for the actual candidate Shri Narottam Dhakar. Expert opinion on handwriting and thumb impression also established that Shri Ajay Pratap Singh appeared in place of actual candidate (Shri Narottam Singh Dhakar).
After investigation, CBI filed supplementary chargesheet against both accused and also two middlemen before the Competent Court at Gwalior on 09.11.2016.
The Trial Court convicted the said two accused and acquitted two middlemen.
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