DHANI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Impugned in the present revision petition is the judgment dated 30.05.2015 passed by learned Addl. Sessions Judge, Faridabad, affirming the judgment of conviction dated 19.03.2013 and order of sentence dated 21.03.2013 passed by learned Addl. Chief Judicial Magistrate, Faridabad, vide which the present petitioner was convicted for the commission of offence punishable under Sec. 471 IPC and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1,000/ -, in default thereof to further undergo simple imprisonment for a period of two weeks.

(2.) The State machinery was put in to motion on the complaint dated nil (Ex. PW5/A) filed by Sushma Kapoor wife of Sh. Ram Lal Kapoor and Rani Chopra wife of Sh. S.K. Chopra, in which they had stated that they had purchased certain land, situated in Mewla Maharajpur, vide registered sale deed dated 25.05.1981. The same was duly entered in the jamabandi. Now, they have come to know that a forged power of attorney No. 127, dated 07.04.1998 is purported to be executed in favour of Dhani Ram son of Khem Chand. Dhani Ram, resident of Village Nawada, Tehsil and District Faridabad. Dhani Ram as General Power of Attorney (in short 'GPA') sold the said land to Gulshan Kaur wife of Jagjot Singh, resident of Faridabd vide sale deed dated 773, dated 27.04.1998. Gulshan Kaur further sold the same regarding which mutation Nos. 6332 and 6366 have been wrongly sanctioned.

(3.) On the basis of the said complaint dated nil, present FIR No. 295, dated 04.06.2003, under Ss. 419, 420, 467, 468 and 471 read with Sec. 120 -B IPC was registered at Police Station Central, Faridabad.