- (1.) Satpal, the petitioner has brought this revision petition against the judgment of learned Sessions Judge, Jind dated 06.06.2012, vide which the appeal preferred by the petitioner against the judgment of conviction dated 18.10.2011 and order on quantum of sentence dated 19.10.2011 passed by learned Sub Divisional Judicial Magistrate, Narwana, District Jind was dismissed.
(2.) Satpal, the petitioner had been sent to stand trial for an offence punishable under sections 420, 467, 468 and 471 IPC by the police of Police Station City Narwana in a case registered by way of FIR No. 138 dated 28.09.2005.
(3.) The facts in brief, relevant for decision of this revision petition, are that Satpal, the petitioner sold land measuring 4 kanal being 1/6 th share of land 24 kanals 2 marlas comprised in khewat and khata no. 514/21 as per jamabandi for the year 1998-99 on 25.5.2005 in favour of the complainant Suresh Kumar. Suresh Kumar came to know later on that Satpal was not owner of the land on the date of the sale as he had already transferred the land in the name of his sons in the year 1996. He also came to know that Satpal had made some cutting in the jamabandi for the year 1993-94 and by doing that, he made the jamabandi look like the one for the year 1998-99. He also claimed that Chandi Ram, Nambardar , who attested the sale deed dated 25.5.2005 was also a witness to the decree suffered by Satpal in favour of his sons and that Satpal did all this in collusion with Ram Mehar Patwari. After investigation, the police had sent Satpal to stand trial.;