SUKDEV SINGH Vs. KULDIP SINGH AND ANOTHER

JUDGEMENT

(1.) By way of this order, I shall dispose of Criminal Revision Nos. 547 and 551 of 2013, as they have emerged out of judgment dated 27.11.2012, passed by the Additional Sessions Judge, Ludhiana, whereby the appeals preferred by respondents Kuldip Singh and Surinder Singh against their conviction and sentence by the trial Court, have been accepted and they have been acquitted of the offence charged against them.

(2.) The facts relevant for disposal of the present petitions are that Sukhdev Singh, petitioner submitted an application dated 20.02.2003 for registration of case against Kuldip Singh son of Sher Singh and Amanjot Kaur daughter of Gurmail Singh, residents of Village Purrain, Tehsil Jagraon for execution of sale deed in respect of land measuring 3 kanals 17 marlas fraudulently on the basis of special power of attorney, despite the fact that said special power of attorney stood revoked by the complainant and an intimation with regard to revocation was sent to Kuldip Singh. Kuldip Singh, on 29.01.2003 sold the land measuring 3 kanals 17 marlas, vide registered sale deed in favour of his daughter namely Amanjot Kaur, accused No. 2. Surinder Singh appeared on behalf of Amanjot Kaur, vendee, at the time of execution of the sale deed. After seeking opinion of ADA/DA (Legal) Jagraon and completion of investigation, charge sheet was filed against Kuldip Singh and Surinder Singh for offence under Sections 467, 468, 471, 420 of Indian Penal Code (in short, 'IPC').

(3.) The learned trial Court (Court of Ms Girish, Judicial Magistrate Ist class, Jagraon), on conclusion of trial, held Kuldip Singh and Surinder Singh guilty of offence under Sections 467, 468, 471, 420 IPC and they were accordingly sentenced for the said offences.