Sunil Kumar Garg, J. - (1.) This revision petition has been filed by the petitioner against the judgment dated 20-7-2000 passed by learned Additional Sessions Judge Phalodi in criminal Revision No. 5/99 by which the learned Additional Sessions Judge set aside the order dated 9-8-1999 passed by the learned Additional Chief Judicial Magistrate, Phalodi by which the learned Judicial Magistrate discharged the accused petitioner and other accused respondents for offence under Sections 420, 467, 468, 471 and 120B, I.P.C.
(2.) In this case. Mool Singh complain ant was not made a party by the accused petitioner but by order of this Court dated 23-3-2001, notice was issued to the complainant and on his behalf his counsel has given appearance.
(3.) The facts giving rise to this revision petition are as follows: (1) Mool Singh complainant filed a complaint on 8-7-1992 in the Court of Additional Chief Judicial Magistrate, Phalodi against the present accused petitioner and some other accused persons stating that the accused petitioner Bheru Lal along with other accused persons made a conspiracy to swallow up the complainants land and purchased Stamp paper in the name of Mool Singh (Complainant) and land bearing Khasra No. 102 Rakba 239 bighas was sold out on 24-8-1981 through registered sale-deed to accused petitioner Bheru Lal and Ranu Lal by affixing his forged thumb impression on the sale-deeds and both the sale-deeds were registered later on in the office of Subregistrar. Similarly on 23-2-1985, two separate saledeeds were executed in favour of accused petitioner Bheru Lal and Ranu Lal after putting folded thumb impression of the complainant.;