MOHAMMED NAZEER AHMED Vs. MURALI MOHAN

JUDGEMENT

(1.) THE learned trial judge has acquitted the accused. Therefore, the complainant is before this court.

(2.) I have heard Sri.Rahul Kariappa, learned counsel for complainant.

(3.) IT is the case of complainant that he had purchased lands bearing Sy.No.92 and 93/2, situated at Singasandra village, Begur Hobli, Bangalore. For the purpose of transfer of katha of lands bearing Sy.No.92 and 93/2, situated at Singasandra village, Begur Hobli, Bangalore to his name, complainant had contacted the accused who undertook to get the katha transferred to the name of complainant from Bangalore Mahanagara Palike. Accordingly, the parties entered into Memorandum of Understanding dated 21.11.2008 and the complainant paid a sum of Rs.15 Lakhs to accused.