- (1.) This is an application filed by the private complainant Ashwinder Pal Kaur seeking special leave to prefer an appeal against the acquittal recorded by the trial Court qua accused Surjit Kaur and Bhupinder Singh in a case launched by her under Sections 420, 467, 468 and 471 read with Section 120-B IPC.
(2.) It is the case of the complainant that the above accused hatched a conspiracy with an intention to grab some part of her property comprised in khasra No.19/2, 32//10/4, 11, 12/1, 22/1, 23/1, 33//6/2, 15/2 and 16 situated in village Kuliawal, Tehsil and District Ludhiana forged her signatures and prepared an agreement to sell dated 17.6.1991 in their favour. Thereafter, the accused executed another agreement for sale dated 11.11.2003 in connivance with yet another accused Sukhwinder Singh.
(3.) It is to be noted that the complaint as against accused Sukhwinder Singh was dismissed vide order dated 10.5.2012 passed by the trial Court.;