- (1.) CRM No. 7154 of 2014 There is a delay of 386 days in filing the appeal. It is convincingly contended that originally a wrong forum was chosen to prefer the appeal. Thereafter the appeal before the wrong forum was withdrawn and the present appeal was preferred. In our view, the delay has been satisfactorily explained. Hence, the application is allowed. CRM-A-324-MA of 2014 The application is filed invoking the provision under Section 378 (4) Cr.P.C. praying for leave to appeal against the judgment of acquittal passed by the trial Court.
(2.) The allegation made by the complainant Pargat Singh who was examined as SW6 was that though he was owner of 138/450 share in Khasra no. 1715/1388/1 to 855(0-10), 1715/1388/1 to 855(0-6) as per Jamabandi for the year 2001-2002, the said property was fraudulently sold away by accused Kishan Chand in connivance with accused Paras Ram, Tarsem Singh and Bhagwant Singh. Having alleged that the accused committed fraud and cheating by misrepresentation and concealment of facts, the private complaint was lodged.
(3.) After the closure of pre-charge evidence the accused were charged under Sections 419, 420, 465, 467, 468, 471 and 120- B of the Indian Penal Code.;