SEWA SINGH Vs. SURJIT SINGH AND OTHERS

JUDGEMENT

(1.) After hearing counsel for the applicant, application is allowed.

(2.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 13.8.2012 vide which all the respondents were acquitted of the charges framed against them.

(3.) The applicant filed a criminal complaint against the respondents for commission of offences punishable under Sections 420, 467, 468, 471 and 120B IPC. It was stated by him that he was owner in possession of land falling in Khasra Nos. 403(0-2), 404(0-2) and 405(0-2), situated in Village Nandpur. It was alleged that respondent No. 9 Jagdev Singh Patwari, in connivance with others, has forged entries in the Jamabandi for the year 1989-90. Intentionally land was shown in the names of respondents No.1 to 3 i.e. Surjit Singh, Kesar Singh and Shamsher Kaur and also one Kulwant Singh. The said land was then sold to Babu Singh son of Gurmail Singh respondent No.5, through a sale deed.