STATE OF CHHATTISGARH Vs. MILAN SINGH

JUDGEMENT

(1.) This criminal revision has been brought being aggrieved by the judgment dated 28.11.2019 passed in Criminal Appeal No.66/2018 by the Additional Sessions Judge, Bemetara thereby allowing the appeal against conviction and acquitting the respondents from all the charges framed against them.

(2.) Facts of the case, in brief, are that complainant Shailendra Kumar Nayak (PW-1) is the recorded owner of land bearing khasra No.302 area 0.54 hectare situated in village Khudmuda, District Durg. Fraudulent sale-deed of this land was executed by respondent No.1 presenting himself as owner of the land above mentioned, on the basis of fraudulent revenue documents, which were provided by the respondent No.2, who was Patwari of that circle. This fraudulent sale-deed was executed in favor of Smt. Janki Bai PW-3.

(3.) Written complaint Ex.P-1 was made by Shailendra Kumar Nayak based on which FIR was registered, case was investigated and charge-sheet was filed against the respondents. The learned trial Court framed charges under Section 420, 465, 467, 468, 471 r/w Section 34 of IPC against respondents. On completion of trial, the judgment dated 31.7.2018 was delivered convicting both the respondents for commission of offence under Sections 420, 464, 468, 471, 34 of IPC and sentencing each of them to undergo rigorous imprisonment of one year with fine of Rs.500/- for each offence. Appeal preferred has been allowed vide impugned order and the respondents have been acquitted.