RAM PHAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) For the reasons given in the application, the delay in filing the revision petition is condoned.

(2.) Main Petition On a complaint of Ram Phal, sent under section 156(3) Cr.P.C., case was registered against respondents No. 2 to 5 and one Chanderwati widow of Surjan, who died during the pendency of the matter. The case was registered by way of FIR No.290 dated 27.4.1994 at Police Station City Panipat, District Panipat for an offence punishable under sections 420, 467, 468, 471 read with section 120-B of Indian Penal Code. Learned Judicial Magistrate Ist Class vide judgment dated 1.6.2009 acquitted the accused finding the prosecution to have miserably failed to bring home the guilt against them. Appeal against the said judgment was preferred by the State of Haryana against respondents No. 2 to 5 showing Chanderwati deceased at No. 5 and the said appeal has been dismissed by learned Additional Sessions Judge, Panipat vide judgment dated 17.2.2011. Aggrieved by the judgments of the courts below, the present revision petition has been filed by Ram Phal.

(3.) Judicial Magistrate Ist Class, Panipat has noticed the facts of the case as under:-