Kuldip Singh, J. - (1.) THIS order will dispose of CRM No. 14312 of 2014 for condonation of delay in filing the present application for grant of leave to appeal and CRM No. A -729 -MA of 2014 filed under Section 378(4) Cr.P.C. for grant of leave to appeal.
(2.) IT is necessary to summarize the facts of the case. Kapoori widow of late Budhi was owner in possession of land measuring 8 kanals 16 marlas. She was stated to be issueless widow. According to complainant Safi Khan, after death of Kapoori, her estate would be devolved upon the complainant but the accused -respondents in collusion with Revenue officials/Officers got incorporated mutation No. 644, dated 11.09.1986 in their favour. Even though, Subhan Khan father of the complainant was alive and was entitled to inherit the estate of Kapoori. They also got prepared fictitious jamabandi showing themselves to be the legal heirs. It is stated that after the death of Kapoori, the land should be devolved upon Subhan Khan. One of the accused Abdul Rehman is the Lambardar of the village, who provided wrong pedigree table. In this way, accused have committed an offence under Sections 420, 467, 468, 471 and 120 -B IPC. After recording preliminary evidence, the complaint was dismissed. However, the order was set aside by the Appellate Court.
(3.) THEREAFTER , the accused were summoned and pre -charge evidence was recorded. Thereafter, accused were served with charge sheet under Sections 420, 467, 468, 471 and 120 -B IPC. Thereafter, some more witnesses were examined.;