AMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM No. 6878 of 2014 A wrong forum was originally chosen by the complainant and, therefore, the delay occasioned. However, the delay has been properly explained. Therefore, the application is allowed and the delay of 276 days in filing the appeal stands condoned. CRM -A -323 -MA of 2014

(2.) RESPONDENTS no. 2 to 5 faced trial for the offences under Section 406, 420, 467, 468, 471 and 120 -B of the Indian Penal code. The trial Court having found that the complainant failed to bring home the guilt to the accused beyond reasonable doubt, acquitted all of them. Hence, the complainant has come forward with the present appeal challenging the above acquittal recorded by the trial Court.

(3.) THE gravamen of the charge that the accused in collusion with each other, fabricated documents to grab the property of the complainant was not established, it was observed by the trial Court.