AMAR SINGH Vs. TARA CHAND AND OTHERS

JUDGEMENT

(1.) Respondents had faced trial qua commission of offence punishable under Sections 420/120-B of the Indian Penal Code,1860 in a complaint filed by the applicant. The trial Court, vide order dated 19.11.2009 ordered the acquittal of the respondents . Hence, the present application under Section 378(4) of the Code of Criminal Procedure, 1973 for grant of leave to file an appeal by the complainant.

(2.) The case of the complainant, in brief, is that respondents No. 5 and 6 had sold portion of the house belonging to the complainant vide sale deed dated 31.8.1998 to respondents No. 1 to 4, although, as per the memorandum of partition, complainant was owner of the said portion.

(3.) I have heard the learned counsel for the parties and have gone through the record available on the file carefully.