KHOOB CHAND Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vashistha Tiwari, learned counsel for the applicants, learned A.G.A. for the State of U.P. and Sri P.K. Singh, learned counsel for O.P. No. 2.

(2.) This application has been filed by the applicants Khoobchand, Ram Pal, Mahesh, Manak Chand and Sardar Singh with a prayer to quash the proceedings of criminal case No. 120/9 of 2003 under sections 419, 420 IPC, P.S. Koshi Kalan, District Mathura arising out of charge-sheet submitted in case crime No. 624 of 2002 under sections 419, 420 IPC, P.S. Kosi Kalan, District Mathura.

(3.) The fact in brief of this case are that the FIR of this case has been lodged by O.P. No. 2 Shiv Ram at P.S. Kosi Kalan on 31-10-2002 at 12.30 p.m. in respect of the incident which had occurred on 17-8-1994 alleging therein that by impersonation of Bhoodhar a forged Will has been prepared in favour of co-accused Khoob Chand, the forged will is having the photo and signature of the applicant Sardar Singh. The applicants Mahesh and Manak Chand are witnesses of the alleged forged Will. The case was investigated by the I.O. who submitted the charge-sheet dated 31-12-2002 after completing the investigation. In the list of the witnesses of the charge-sheet names of the ten witnesses have been mentioned.