Gopal Krishan Vyas, J. - (1.) The petitioner, who is wife of Late Gurmail Singh (complainant), has filed the present petition challenging the order dated 20.11.2004 passed by judicial Magistrate First Class, Padampur in Criminal Original Case No. 37/1996 whereby the non-petitioners Nos. 2 and 3 were acquitted for offence under Sections 420, 467, 478 and 471 IPC.
(2.) As per the facts of the case, a first information report was lodged by husband of the petitioner-Late Gurmail Singh before Dy. S.P., Srikaranpur. Upon which, FIR No. 173 dated 2.8.1995 was registered at Police Station, Padampur District Sriganganagar. As per the FIR, it was alleged by late Gurmail Singh that he has purchased a truck No. RSC 2285 from Naresh Kumar s/o Ved Prakesh in consideration of Rs.1,05,000 and the said truck was handed over to him on 2.1.1979. Upon which, late Gurmail Singh hired accused Tirath Singh as driver and original papers were handed over to accused Tirath Singh.
(3.) It was further alleged that taking advantage of having possession of the original documents, Tirath Singh got transferred the registration of the vehicle in his name and also tampered with the chassis and engine number and got the transfer of the vehicle in the name of his son Paramjit Singh. It was further alleged that chassis number of the vehicle was changed from 3440736711056 to 334002748345. It was also alleged that engine number was also changed and the truck was of the model of 1976 and the same was changed as model of 1981.;