G. N. RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are sought to be prosecuted for the offence punishable under Ss. 468, 471, 420, 419, 417, 504, 506 R/W 34 OF I.P.C.

(2.) The Police after investigation laid the charge sheet for the aforesaid offences. The summary of the charge sheet is that, the land bearing No. 38/1, measuring 3 acres was granted in favour of one H.Ningaiah. After the death of the grantee, accused No.1 submitted an application with the Revenue Authorities to substitute the name of the accused No.1 in place of deceased grantee claiming to be the son of the deceased grantee.

(3.) In support of the application, affidavit and genealogical tree were furnished stating that, G.H. Ningaiah and H.Ningaiah are one and the same person. Based on the affidavit and genealogical tree furnished by the accused No.1, Revenue Authorities mutated the name of the accused No.1 in the revenue records in respect of the subject land.