HARNAM SINGH Vs. DARSHAN KAUR

JUDGEMENT

(1.) Respondent-Darshan Kaur was made to face trial in a criminal complaint filed by the applicant for commission of offences under Sections 418, 468 and 471 IPC. It was an allegation against her that she, by putting up some fictitious lady before Joint Sub Registrar, Dharamkot, got a sale deed registered in her name, of the property owned by Dhan Kaur. The sale deed was attested by Kehar Singh, Lamberdar of village Dharamkot and Mukhtiar Singh son of Hari Singh. Dhan Kaur filed a civil suit laying challenge to that sale deed which was decreed in her favour on 5.4.1990. Appeal filed by respondent-Darshan Kaur was dismissed on 18.8.1992. In the meantime, a criminal complaint was filed by the applicant against the above said Darshan Kaur.

(2.) After recording preliminary evidence, the respondent/accused was summoned to face trial. It is necessary to mention here that the attesting witnesses, namely Kehar Singh and Mukhtiar Singh had died in the meantime. The respondent/accused was charge sheeted to whichCriminal she pleaded not guilty and claimed trial.

(3.) The complainant produced documentary as well as oral evidence on record to prove his case. On conclusion of his evidence, statement of the respondent/accused was recorded under Section 313 Cr.P.C. Incriminating evidence was put to her which she denied, claimed innocence and false implication. She took up the following defence:-