KITAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present revision petition has been filed under Section 401 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") by the accused/petitioner, namely Kitab Singh against the order dated 25.3.2013 vide which he along with his co -accused has been charge sheeted for the offences punishable under Sections 306, 420, 467, 468 read with Section 120 -B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) AS per the prosecution allegations, some land was purchased by complainant -Sunil in the name of his mother, namely Raj Rani. Prior to this, Bhim Garg had also purchased the joint land in that chunk. They had land dispute with the said Bhim Garg. The complainant party had agreed to sell their land to Bhagirath Jangra and Others and had received Rs. 40,00,000/ - as earnest money. Due to litigation with Bhim Garg, they had returned Rs. 20,00,000/ - and their plan to purchase further land by utilizing that money also failed. It is further alleged that the petitioner, in connivance with Bhim Garg and his other co -accused, had fraudulently and dishonestly passed the order of the change of khasra girdawari. It was alleged that due to the atrocities committed by the accused to grab the land and the cruelty committed by them with respect to the change of khasra girdawari and loss of the earnest money of Rs. 1,00,00,000/ -, Deepak Kumar, brother of complainant -Sunil, had committed suicide. He had addressed two suicide notes which were recovered from the search of the dead body.

(3.) AFTER completion of the investigation, the report under Section 173 Cr.P.C. was presented in the Court.