MALKIAT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Prayer in this petition is for setting-aside the order dated 30.10.2017 vide which the application filed by the petitioner for leading secondary evidence to prove the Death Certificate of one Gurnam Kaur, in FIR No.98 dated 11.04.2013 registered under Sections 419, 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code (in short 'IPC'), was dismissed.

(2.) Brief facts of the case are that the petitioner got the aforesaid FIR registered against the accused persons with the allegations that he is in possession of the disputed land and the accused persons in conspiracy and connivance with the revenue official forged a fake Death Certificate of one Gurnam Kaur and on the basis of the same, got the mutation of land measuring 102 bigha in favour of Pritam Singh. The petitioner submitted a complaint before the Sub Divisional Magistrate, Sangrur and after conducting an enquiry, found that the Death Certificate was fake and on the basis of the report, the aforesaid FIR No.98 was registered.

(3.) After completing the investigation, challan was presented against 02 accused persons namely Buta Ram and Harbans Singh.