MOHAMMAD AYUB KHAN Vs. GANGA SINGH

JUDGEMENT

(1.) This petition under section 378(3) of the Code of Criminal Procedure, 1973 takes exception to the order dated 12/10/2017 passed by First Additional Sessions Judge Bhind, whereby the Trial Court has acquitted the respondents for the offences punishable under Sections 420, 467, 468 and 120-B of IPC. The proceedings were initiated at the instance of petitioner, who filed a complaint before Police Station Mehgaon, District Bhind alleging that the plot situated over Survey No. 1624 and 1630 ad-measuring 20 x 30 Sq.Ft. belongs to the complainant which was sold by respondents No. 4 and 5 to the respondents No. 1 and 2 on 07/01/2009 vide registered sale deed (Ex.D-2) registered before Sub-Registrar, Mehgaon, District Bhind. The complaint was to the extent that respondents No. 4 and 5 in connivance with respondents No. 1 and 2 have prepared a forged document and dishonestly cheated the complainant by selling his land vide sale-deed.

(2.) It was urged that a plot was purchased by the father of the complainant. On the basis of said complaint, FIR was registered and after investigation, charge-sheet was filed for the offences punishable under Sections 420, 467, 468, 120-B read with 34 of the Indian Penal Code against the respondent Nos. 1, 2, 4 and 5. The Trial Court after recording evidence returned a finding that no offence is made out against the respondents and acquitted them vide order dated 12/10/2017.

(3.) Present petition is filed on the ground that the Trial Court grossly erred in appreciating the evidence on record and on the basis of perverse reasoning recorded in paragraph 25 of the judgment which percolated through the entire judgment an erroneous order has been passed which deserves to be set aside.