SARWAN SINGH Vs. MAM CHAND

JUDGEMENT

(1.) MAM Chand was owner of agricultural land measuring 37 kanals 15 marlas, situate. in village Ram Nagar, Tehsil Thanesar District Kurukashetra. Originally, Lachhman Singh was tenant on this land and after his death on September 5, 1987, his three sons, namely, Mahal, Singh, Sarwan Singh and Karam Singh were in possession thereof. Main Chand instituted a suit for possession. It appears' that the defendants in the aforesaid suit were claiming adverse possession. During the pendency of the civil suit, Pritam Singh Patwari was examined by Mahal Singh and two others and it came to the notice of the plaintiff as if there was manipulation of an entry of the words "bila lagan bavajah derina qabza".

(2.) MAM Chand plaintiff instituted a complaint for the offences under sections 465, 466, 471 and 120-B 'read with section 34 of the Indian Penal Code and this complaint was dismissed by Shri. S.K. Kaushik, Judicial Magistrate I Class, Kurukshetra on February 16, 1989. 'However, a revision against this order has been accepted by Shri PC Gupta, Additional Sessions Judge, Kurukshetra, on November 14, 1990, and aggrieved against it, the present petition has, been moved under Section 482 of the Code of Criminal Procedure. It has been alleged that the complaint itself, is, barred by Section 195 of the Code of Criminal Procedure.