- (1.) Leave granted.
(2.) The de facto complainant has come up in appeal aggrieved by the alleged lenient view taken by the High Court in the impugned judgment with regard to the sentence.
(3.) The party-respondents were tried under Sections 466, 467, 468, 471, 120B of the Indian Penal Code (45 of 1860) (hereinafter referred to as 'IPC') for having committed a serious offence of forgery of documents in order to grab the property of one Harbans Singh. The trial court imposed the following sentence: 157094-3;