PURAN SINGH Vs. HANS RAJ AND OTHERS

JUDGEMENT

(1.) The present petition lays challenge to judgment dated 04.01.2013, passed by the Sessions Judge, Jind, whereby the appeal preferred by the petitioner against acquittal of the respondents by the trial Court has been dismissed, affirming judgment dated 18.02.2012, passed by the Chief Judicial Magistrate, Jind.

(2.) The allegations against the accused, as per the complaint, EX PW2/A, submitted by petitioner Puran Singh, are that accused No. 1 to 4 in connivance with accused No. 5 to 9 executed sale deed dated 27.03.2006 in respect of 30 kanals 1 marla of land, which was agreed to be sold by Sawalia, predecessor-in-interest of accused No. 1 to 4, vide agreement to sell dated 26.02.1975, Ex. PW1/A, in favour of the petitioner. Another allegation against the accused is that Kasturi Devi, who had already died on 02.02.2012, was represented by an impersonator in execution of the aforesaid sale deed along with accused No. 1 to 4.

(3.) The accused were charged for offence under Section 420 read with Section 120-B and 468 of Indian Penal Code (in short, 'IPC'). During pendency of the trial, accused namely, Attar Singh, Lakhmi Chand and Harikesh passed away.