STATE BY KOLAR RURAL POLICE Vs. SEENAPPA

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378 (1) and (3) of Code of Criminal Procedure challenging the judgment dated 09.09.2009 made in C.C.No.966/02 on the file of I Additional Civil Judge and CJM at Kolar, acquitting the respondents -accused for the offences punishable under Sections 420, 465, 467 & 468 of Indian Penal Code.

(2.) FOR the purpose of convenience and better understanding, 'the respondents 1, 2 & 3' are hereinafter referred to as 'the accused Nos.1, 3 & 4' respectively.

(3.) BRIEF facts of the case leading to the filing of the appeal may be stated as under: PW1 -Chowdamma lodged a complaint with Kolar Rural Police alleging that accused Nos. 2 & 3 instigated accused Nos.1 & 3 and made accused No.4 to appear before the Sub -Registrar Office in her place for the purpose of registering sale deed and got sale deed registered on accused No.4 subscribing thumb impression in the relevant register maintained by the Sub -Registrar with an intention to cheat her. The case was registered by police in Crime No.280/2000 of Kolar Rural Police against the accused Nos.1, 2, 3 & 4 for the offence punishable under Section 420 of IPC.