DEEGH RAM Vs. SHOE NARAIN

JUDGEMENT

(1.) The epitome of the facts and material, culminating in the commencement, relevant for deciding the instant petition to quash the impugned order dated 10.2.2009 of trial court & judgment dated 9.9.2011 of revisional Court and emanating from the record, is that, respondent-accused Shoe Narain alias Sheo Narain was the owner of land in question. He agreed to sell the same for a total consideration of Rs.5 lacs to petitionercomplainant Deegh Ram son of Hari Singh (for brevity "the complainant").

(2.) Leveling a variety of allegations and narrating the sequence of events, in all, according to the complainant that respondent and his other coaccused have hatched a criminal conspiracy, cheated him and did not execute the sale deeds, in pursuance of the agreement to sell dated 20.6.2002. In the background of these allegations, the complainant instituted the private criminal complaint against the respondent and his other co-accused (subsequent vendees), for the commission of offences punishable u/ss 406, 420, 467, 468, 120-B and 506 IPC in the trial court in the manner depicted here-in-above.

(3.) Having completed all the codal formalities, the trial Court dismissed the complaint and discharged the accused, by way of impugned order dated 10.2.2009. Similarly, first revision petition filed by the complainant was dismissed as well, by means of impugned judgment dated 9.9.2011 by the revisional Court.