MANOHAR LAL Vs. RAM CHANDER

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated March 30, 1991 and the ordder dated April 18, 1992 passed by the learned Judicial Magistrate Ist Class, Mohindergarh and the learned Additional Sessions Judge, Narnaul respectively.

(2.) A complaint under Sections 342/347 of the Indian Penal Code was filed by the complainant-respondent, Ram Chander. It was alleged by him in the complaint that on June 25, 1989 the present petitioner, Manohar Lal had taken the complainant to his house and gave some intoxicated contents and in that condition, obtained his thumb impression on few papers, viz pronote and receipt. On that basis, the complaint in question was filed.

(3.) AN appeal was filed by the aforesaid defendant before the learned first appellate Court. Vide judgment and decree dated October 14, 1999, the learned first appellate Court affirmed the findings of the learned trial Court and defence of the defendant was again rejected. The said judgments of the leraned Courts below were still confirmed by this Court in the regular second appeal filed by the aforesaid defendant.