- (1.) The petitioners are aggrieved by the order dated 2.5.2009 passed by the Additional Chief Judicial Magistrate No.2, Jaipur District, whereby the learned Magistrate has framed charges against the petitioners for offences under Sections 420, 467, 468, 471 and 120B IPC. The petitioners are also aggrieved by the order dated 30.1.2013 passed by the Sessions Judge, Jaipur District, whereby the learned Judge has dismissed the revision petition filed by the petitioners, and has upheld the order dated 2.5.2009.
(2.) The brief facts of the case are that the complainant, Ram Baksh, and the petitioner No.1, Nathu Lal, are related to each-other: Ram Baksh is Nathu Lal's uncle. Both of them own agricultural land situated in Village Ghegha, Tehsil Sanganer, District Jaipur. The complainant, Ram Baksh, lodged a criminal complaint before the Additional Chief Judicial Magistrate No.2, Jaipur District, Jaipur wherein he claimed that he was the owner of the agricultural land located in different khasra numbers situated in his village. He further claimed that he has never sold his land to Nathu Lal.
(3.) However, Nathu Lal and the other petitioners, namely Ram Karan, Shiv Shankar and Ram Singh have formed a gang and have tried to deprive him of his land by creating a forged agreement to sell. According to him, he neither sold his land, nor received Rs.15 Lacs, nor handed-over the possession of his land to Nathu Lal. Moreover, in the forged agreement to sell, Ram Karan, Shiv Shankar and Ram Singh have signed as witness. According to him, Nathu Lal, his nephew, had asked him to put his thumb impression on blank stamp papers as the same were required for getting an electricity connection for his tube-well.;