BALIHAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of aforesaid two revision petitions bearing CRR Nos.743 and 828 of 2006 as both the petitions are directed against the judgment of conviction and order of sentence dated 16/17.04.2003 passed by Judicial Magistrate Ist Class, Kaithal in a case FIR No.71 dated 08.06.1993 registered under Sections 420, 467, 468, 471 and 218 IPC at Police Station Pundri, Kaithal. All the petitioners have been convicted in the said FIR and were sentenced as below:

(2.) THE FIR was registered on a letter communicated by the Deputy Commissioner that Sh. Satish Kumar, Patwari of village Dussain had made wrong entries in Khasra Girdawari intentionally. It was alleged that the entries of the land in question existed in the name of lessees in whose favour the gram panchayat had auctioned the land in the year 1992 -93. With the change of entries in Khasra Girdawari, the names of lessees were substituted with the name of few persons, who were alleged to be owners and proprietors of the land to the extent of their shares as per the Consolidation Scheme where this land was construed to be Bachat land.

(3.) BOTH the Courts on the basis of evidence adduced by the prosecution concluded that the change in Khasra Girdawari had been effected in favour of the proprietors of the village with an ulterior purpose and thus, the petitioners were held guilty, convicted and sentenced as per the details mentioned above.