Penal Code, 1860-Sections 471 & 420 r/w section 34-Criminal { conspiracy entered into by a doctor and his son in forging the pre-degree) mark.sheets with the help of Assistant Registrar for obtaining admission in medical college on merit basis-Trial Court acquitting the Assistant Registrar as forgery against him was not proved and convicting the doctor and his son for utilising forged documents-High Court confirming the conviction and sentence-Correctness of-Held, a person using a forged document with knowledge and intention can be convicted under section 471 IPC-On facts and evidence, they had knowledge and reason to believe that the mark sheets were forged documents-Hence conviction upheld-Probation of Offenders Act, 1958.