- (1.) Applicant-Rukmuddin has filed this application under Section 378 (4) Cr.P.C., seeking leave to file an appeal against judgment dated 6.10.2010, vide which, respondent-Inam was acquitted of the charges framed against him.
(2.) As per record, the applicant has filed a complaint against the respondent wherein it was stated that by playing a fraud upon old ailing father of the applicant, under some mis-impression, he got executed documents showing mortgage of land owned by his father, in favour of Nuh Cooperative Bank.
(3.) It is an admitted fact that at the relevant time, the respondent was an employee in the above bank. Mortgage deed dated 2.6.1999 in favour of the bank was executed against loan amount of Rs.1,40,000/-. The said mortgage deed was registered before the Sub-Registrar.;