BHAGWAN DASS Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) FEELING aggrieved against the impugned judgment dated 10.4.2013 passed by the learned Additional Sessions Judge, Narnaul, whereby appeal of the respondents -convicts against the judgment of conviction dated 1.12.2006, passed by the learned Judicial Magistrate Ist Class, Mohindergarh, was allowed, complainant has approached this court by way of instant criminal revision petition.

(2.) BRIEF facts of the case, as noticed by the learned Additional Sessions Judge in para 2 of the impugned judgment, are that on 27.4.1993 a complaint was presented in the court of the then Sub Divisional Judicial Magistrate, Mohindergarh which was later on forwarded to the SHO Police Station, Mohindergarh under Section 156(3) Cr.P.C. for registration of a case and for investigation. The complaint was filed by Shri Bhagwan Dass against all the accused for committing forgery, cheating and dishonestly using documents which was said to be forged document. After receiving this complaint in the police station, SHO Police Station Mohindergarh registered this present case against the accused vide F.I.R. No. 123 dated 27.4.1993 under Sections 420, 466, 467, 406, 474, 120 -B IPC.

(3.) WITH a view to substantiate its allegations, prosecution examined as many as 15 P.Ws., besides producing on record the relevant documentary evidence. On closure of the prosecution evidence, statements of the accused were recorded under Section 313 Cr.P.C. All the incriminating material brought on record was put to the accused. They denied the allegations, alleged false implication and pleaded complete innocence.