YADVINDER SINGH Vs. MANSA SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the Order, dated 16.03.2006, rendered by the Court of the Chief Judicial Magistrate, Kaithal, vide which, it summoned the accused, for the offences, punishable under Sections 420, 467, 468, 471, and 120-B of the Indian Penal Code, in a complaint case, filed by the complainant/respondent.

(2.) THE facts, in brief, are that Yadvinder Singh, and Virender Singh, accused, filed a suit, against Shabeg Singh, in respect of land, measuring 26 kanal 13 marlas, comprising khewat No. 363, khatoni No. 464. In the suit, it was averred that the parties to the same were close relatives and, in the family settlement, the above said land had been given to the plaintiffs. The parties appeared in the Court. Shabeg Singh, defendant, in that case, made a statement that the plaintiffs (in that case) were the sons of his brother-in-law. It was further stated that, in fact, Yadvinder Singh, and Virender Singh, belonged to a different caste, whereas Shabeg Singh, belonged to a different sub-caste. It was further stated that they had no relationship, whatsoever, with each other. It was further stated that the accused, in connivance with each other, with a view to cause wrongful loss to the State of stamp duty, and wrongful gain to themselves, prepared false documents and, as such, rendered the commission of offences, referred to above.

(3.) FEELING aggrieved, the instant revision-petition was filed by the revision-petitioners.