RAM GOPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Shri M.L. Singnal, additional Sessions Judge, Patiala vide his order dated January 15, 1987, directed that complaint under Sections 120-B 463, 464 and 471 of Indian Penal Code be filed against Ram Goapal Rakha Ram and Chaman Lal. Feeling aggrieved against the order passed by the Additional Sessions Judge, Patiala, Ram Gopal and Chaman Lal have filed this appeal.

(2.) Facts leading to filing of the complaint are that Ram Gopal filed a petition under Section 13 of the Hindu Marriage Act for divorce against his wife Prem Lata. In that petition for divorce he relied upon Taqnama dated January 8, 1982.

(3.) Shri S.S. Sohal, Additional District Judge, Patiala, who dealt with the petition under the Hindu Marriage Act, dismissed the same and observed that the Talaqnama/Ikrarnama is forged as it seems that there were blank stamp papers with Ram Gopal on which he had secured the signatures of Prem Lata, and subsequently fabricated the documents.