GEETA SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has arisen out of the judgment dated 30.04.2014 and order of sentence dated 08.05.2014 passed by the Additional Sessions Judge, Sirsa, vide which the appeal filed by respondent No.2, challenging the judgment of acquittal dated 07.05.2013, passed by the Judicial Magistrate, Ist Class, Ellenabad in case FIR No.266 dated 11.09.2007 under Sections 420/34 of Indian Penal Code ( 'IPC ' for short), registered at Police Station Ellenabad, was allowed.

(2.) Brief facts of the present case are that complainant-respondent No.2, Kamla Sharma got registered the above stated FIR against her sister, Geeta Sharma (petitioner No.1) and her sister 's son, Hemant Kumar (petitioner No.2) that they in connivance with one Krishan Sharma took total amount of Rs.2,60,000/- for the employment of her son-in-law, Vijay Kumar who was taken to Delhi on 25.06.2004 where Krishan Kumar took his signatures on some forms for a job in customs department. When no job was arranged, respondent No.2 (complainant) requested to return the amount and on refusal, a complaint was filed on 28.08.2007 under Section 156(3) Cr.P.C. The then learned Judicial Magistrate Ist Class, Sirsa ordered investigation and FIR was registered.

(3.) It will not be out of place to mention here that during the pendency of present revision petition, petitioner no.2 (Hemant Kumar) died on 31.01.2015.