ARVINDER KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The compendium of the facts, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, petitioner-complainant Arvinder Kaur wife of Surjit Singh (for brevity "the complainant"), filed a criminal complaint against Jatinder Kaur and her husband Shivdev Singh Sandhu, private respondents, for the commission of offences punishable under sections 420, 463, 464, 465, 468 and 471 read with section 34 IPC, inter-alia pleading that the accused had obtained her signatures on blank papers for the purpose of sanctioning the site plan of the property in dispute, but they have forged and prepared the other set of papers, purported to be their joint property. Thus, the respondents-accused were stated to have committed the indicated offences.

(2.) Ultimately, taking into consideration the pre-charge evidence, the trial Court discharged the accused and dismissed the complaint, by way of impugned order dated 12.4.2005 (Annexure P1).

(3.) Aggrieved thereby, the revision petition filed by the complainant was dismissed as well, by the revisional Court, by means of impugned judgment dated 24.9.2008 (Annexure P2).