KAILASH CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Kailash Chander being aggrieved by the conviction and sentence recorded against him under sections 120-B, 419, 420, 465, 467,468,471 IPC has filed the present revision petition.

(2.) The brief facts of the case are that Tarlok Singh, who is brother-in-law of complainant Gurbax Singh, has appointed the complainant as his attorney. He is owner of land comprising of khewat No.154 khatoni No.208 khasra No.24/1 measuring 3 kanals situated within revenue estate of village Nangal Shama. Gurbax Singh came to know that some time ago that land belonging to Tarlok Singh had been transferred in favour of one Geeta Rani the wife of Vijay Kumar and an entry was made in the revenue record on the basis of mutation sanctioned in her favour. It came to his knowledge also that on 1.1.2002 Vijay Kumar had executed a sale deed in respect of the aforesaid land in favour of Geeta Rani posing as attorney of Tarlok Singh, which was stated to have been executed by him on 20.11.2001.

(3.) The complainant contacted Tarlok Singh but he stated that he neither executed any attorney in favour of Vijay Kumar, nor he was present in India on the alleged date. Vijay Kumar in connivance with Kailash Chander, Lambardar, Narinder Singh and Sat Pal had forged and fabricated a power of attorney in his favour by impersonating Tarlok Singh before Sub Registrar, Jalandhar. Further more, Vijay Kumar in conspiracy with Bachan Singh, Lambardar of Patti Todarpur, Jalandhar and Raj Kumar son of Nath Ram executed a sale deed dated 1.1.2002 in favour of his wife Geeta Rani on the basis of said forged and fabricated power of attorney. On the basis of aforesaid allegations, the FIR was registered. During investigation, Narinder Singh and Satpal could not be traced out, whereas, Bachan Singh, Lambardar and Raj Kumar were found innocent. On completion of investigation, challan was presented.