U.T. CHANDIGARH Vs. BHUPINDER KAUR

JUDGEMENT

(1.) The State (U.T. Chandigarh) has preferred this appeal assailing the judgment dated 27.07.2001, passed by learned Judicial Magistrate 1st Class, Chandigarh (hereinafter referred to as 'the trial Court), thereby, acquitting the accused-respondents of the charges framed against them in FIR No.72 dated 11.03.1995, registered under Sections 120-B , 419 , 420 , 511 , 468 and 471 of the Indian Penal Code (for short, 'the IPC '), at P.S. Central, Chandigarh.

(2.) Brief facts of the present case as noticed in the impugned judgment passed by the trial Court are as under:-

(3.) The accused were charged for commission of offences punishable under Sections 120-B , 419 , 420 , 511 , 468 and 471 IPC, to which they pleaded not guilty and claimed trial. However, during the pendency of the proceedings, accused Khazan Singh expired on 23.10.1997 and death certificate issued on 23.10.1997 in this regard was placed on record.