RAM GOPAL Vs. ASHOK KUMAR

JUDGEMENT

(1.) Anoop Chitkara, Judge Challenging the dismissal of appeal by Sessions Judge, Una, who in turn had affirmed the dismissal of the complaint by Judicial Magistrate, 1st Class, Una, HP, the petitioner has come up before this Court under Section 482 Cr. PC.

(2.) The petitioner had filed a complaint dated 11.3.1991, before the Judicial Magistrate, 1 st Class, Una, against six persons, out of whom four persons would be able to see final closure of this petition in their lifetime, for the commission of offences punishable under Sections 323, 452, 427, 506, 148, 149, and 109 IPC. It was alleged that complainant Shri Ram Gopal had entered agreement of sale through his wife Smt. Nirmala Devi with r into an one Shri Shadi Lal to sell immovable property. The seller Shri Shadi Lal had received an amount of Rs. 18,000/- as an advance, out of the total sale consideration of Rs. 20,000/-.

(3.) After this agreement, some time in the month of May, 1990, Shri Shadi Lal in connivance with the accused Rattan Chand, tried to dispossess the complainant from the said land. However, they failed and the matter was pending before the Court of competent jurisdiction.