BALWANT SINGH Vs. SUNIL HANS & ANOTHER

JUDGEMENT

(1.) This appeal is directed against the judgment dated 11.12.2014 rendered by learned Judicial Magistrate Ist Class, Rajpura, whereby, accused were acquitted of the charges under Sections 420, 467, 468, 471, 465, 120-B of the IPC.

(2.) Balwant Singh, Nambardar of village Nalas Khurd, filed complaint against his nephew Swaran Singh son of Nirmal Singh, Sunil Hans, SDO (Retd.) BSNL, Rajpura, Bhag Singh, General Manager (Retd.), BSNL, Patiala, Ratna Gir, Ex. Sarpanch, village Nalas Kalan and Harinder Singh son of Sadhu Singh of Old Rajpura alleging that accused have forged agreement/Pattanama dated 30.10.2001 whereby Swaran Singh son of Nirmal Singh has given land of the complainant for installation of tower by the BSNL authorities. Swaran Singh is not the owner of the land in question nor he is the power attorney of Nirmal Singh. Ratna Gir, Ex. Sarpanch and Harinder Singh have been made as accused being witnesses of the aforesaid agreement/pattanama whereas Sunil Hans and Bhag Singh being officers of the BSNL department. It is also the allegation of the complainant that Swaran Singh has received rent of Rs. 2039 per month from respondent Nos. 2 and 3.

(3.) During the pendency of the aforesaid complaint, accused Swaran Singh and Ratna Gir have died. Harinder Singh has been declared as proclaimed offender. So, now we are actually left with accused Sunil Hans and Bhag Singh so as to know if they were involved in any way in this case or committed any such offence as alleged by the complainant.