SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is allowed. Affidavit dated 5th March, 2009 of the complainant Prem Singh is taken on record.

(2.) By this common order, (1) Criminal Revision No. 1899 of 2002 preferred by Jaswant Singh and Charan Singh (2) Criminal Revision No. 1926 of 2002 preferred by Surinder Singh and (3) Criminal Revision No. 1948 of 2002 preferred by Nirmala Rani and Sohan Lal Singla, shall be decided altogether.

(3.) In the present case, FIR was lodged by Prem Singh PW-6. He was married to Santosh Rani PW-5. In the FIR, complainant stated that his wife Santosh Rani and mother-in-law Hukma Devi were owner in possession of 3 Bighas 12 Biswas of land comprised in Khasra No. 2518. One Nirmala Rani wife of Surinder Pal was also owner of 1 Bigha 14 Biswas of land out of this Khasra Number. She had sold 1 Bigha 13 Biswas of land to various persons. Later-on it was learnt that one Nirmala Rani wife of Raj Kumar had sold the land to various persons, impersonating as Nirmala Rani wife of Surinder Pal. The trial Court found the present petitioners along with co-accused Gurtej Singh and Ashok Kumar guilty of the offence punishable under Sections 420, 419, 467, 120B, 468, 471 IPC. They were sentenced as under: