TARSEM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CASE called out. Nobody is present. The petitioner has been duly served as reported by the Registry. Actual date notice for his presence for 28.4.2011 was issued. Notice received back after service.

(2.) I have heard learned Dy. Ad1vocate General and have also gone through the record.

(3.) THE facts of the case are that PW2 Krishan Singh son of Jagat Singh had filed an application Ex.PW1/A before the Sub Registrar, Nurpur stating that on 29.6.1992 vide document No.588, Bahi No.5, Jilt No.105 one Kishan Singh, aged about 25 years son of Jagat Singh had executed a sale deed with respect of his land in connivance with his co-accused Tarsem Singh (petitioner herein) and Rai Singh in favour of Hari Singh son of Sher Singh resident of Khadol, Tehsil Nurpur, District Kangra, H. P. After considering the application, PW1 Shri Ram Pratap Shandil, the then Naib Teghsildar-cum-Sub Registrar recorded the Statement of Kishan Singh Ex.PW10/A and compared the signature with the signature in sale deed Ex.PW1/B. After verifying the contents, he came to the conclusion that fraud had been purported as a false registration has been made. He filed application Ex.PW9/C with the SHO, Police Station, Nurpur. Shri Mohinder Singh (PW6) the then SHO of the Police Station made endorsement Ex.PW6./B and case FIR Ex.PW6/A was registered. THE matter was investigated and the case was proceeded thereafter.