GORA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioner/complainant against the judgment dtd. 29/8/2024, passed by learned Addl. Sessions Judge No.1, Nohar, in Cr. Appeal No.148/2018 whereby the learned appellate court dismissed the appeal and affirmed the judgment dtd. 25/10/2018, passed by the learned Addl. Chief Judicial Magistrate Nohar, District Hanumangarh, in Cr. Original Case No.484/2016, whereby the learned trial court acquitted the respondents No.2 to 13 from offence under Ss. 420, 467, 468, 471 & 120-B IPC.

(2.) Brief facts of the case are that on the basis of a complaint filed by the petitioner/complainant, an FIR No.259/2001 was registered at Police Station Rawatsar, under Sec. 420, 467, 468, 471 and 120-B IPC with the allegation that the accused- respondents No.2 to 13 tampered with the documents and prepared a forged will of Bega Ram, from which he claimed the property.

(3.) On completion of investigation, the police filed challan against the accused-respondents No.2 to 13. Thereafter, the trial court framed the charges against the accused-respondent Nos.2 to 13 for offence under Ss. 420, 467, 468, 471 & 120-B IPC. They denied the charges and claimed trial.