JATINDER NATH Vs. RAJESH KUMAR

JUDGEMENT

(1.) The instant application for leave to appeal has been preferred by the complainant-applicant Jatinder Nath (hereinafter referred to as the 'complainant') assailing the judgment of acquittal dtd. 28/11/2018 passed by learned Additional Chief Judicial Magistrate, Barnala, whereby respondent-accused Rajesh Kumar (hereinafter referred to as 'accused') was acquitted of the charges under Ss. 120-B, 167, 467, 468, 471 of the IPC.

(2.) The applicant's case, as presented in the complaint, is that he is the owner in possession of a shop measuring 14 x 36 feet situated at Bhadaur, District Barnala. The shop, according to him, is recorded in the assessment register of Nagar Council, Bhadaur at Sr. No.140 in his name (Exhibit C2). His ownership, it was claimed, had been affirmed by a judgment and decree dtd. 5/8/1980 passed by the learned Additional District Judge, Barnala (Exhibit C7).

(3.) On 24/11/2007, the complainant executed an agreement to sell (Exhibit C1) with one Rakesh Kumar son of Devraj for a consideration of Rs.14.00 lakh out of which Rs.5.00 lakh was received as earnest money.