RAJ KUMAR Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioner impugns order dated 28.04.2016 passed by the trial court discharging the respondents of the alleged offences under Section 415 and 465 of the IPC. The petitioner further impugns the order of the Revisional Court dated 26.07.2016 dismissing the revision petition filed by the petitioner against the order dated 28.04.2016 of the trial court.

(2.) It is contended by learned counsel for the petitioner that one Sh. Puran Chand was the owner of property bearing No. M-357, Chander Shekhar Azad Colony, Kishan Ganj, Delhi.

(3.) It is contended that on his death the property was succeeded to by the petitioner who is the son of the first wife of Sh. Puran Chand and respondent no. 2 and 3 who are the second wife and son of Sh. Puran Chand.