YASHPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this common order, I intend to dispose of two petitions bearing CRR No. 1702 of 2002 titled as, "Yashpal and another vs State of Punjab and others" and CRM No. M -38677 of 2002 titled as, "Ram Pal @ Toni vs State of Punjab" , as the same have arisen out of the similar occurrence. Yashpal and Veena Rani have preferred CRR No. 1702 of 2002 whereas Ram Pal @ Toni has preferred separate petition No. 38677 of 2002 for setting aside the order dated 19.07.2002 passed by Additional Sessions Judge, Hoshiarpur and the order dated 06.08.2002 passed by JMIC, Dasuya.

(2.) BRIEFLY stated, FIR No. 8 dated 18.03.1994 under Sections 419/420/468/471 of the Indian Penal Code Police Station Talwara, District Hoshiarpur, was registered against ten persons mentioned as under : -

(3.) THE facts as gathered from the record are that Teja Singh (complainant) made written complaint in which he has mentioned that accused Inder Singh introduced the complainant and his brother Fauja Singh and told them that some oustees of the Pong Dam have been allotted land in Rajisthan and they are to dispose of their land at cheap rates. So, Inder Singh convinced the complainant and his brother Fauja Singh to buy the said land.