JOSE KURUVINAKUNNEL Vs. A T JOSE

JUDGEMENT

(1.) The petitioner in O. F. (Misc.) 7/85 on the file of the Munsiff's Court, Pala is the revision petitioner.

(2.) The revision petitioner was the 4th plaintiff in O. S. 68/83 on the file of the Munsiff's Court Pala seeking a decree to set aside certain documents and for mandatory injunction directing defendants 7 and 8 to restore the plaint schedule item No. 1 road to its original condition. The plaintiffs alleged that defendants 4 and 6 who are the parents of the 5th defendant, who is the owner of item No. 2 of the plaint schedule properties influenced defendants 2 and 3, the Panchayat President and the Executive Officer respectively to deviate Item No. 1 public road through item No. 2 property and to appropriate item No. 1 property in the place of item No. 2 property and for that purpose defendants 2 and 3 manipulated certain documents such as minutes book of the Panchayat Committee etc. After trial the Munsift's Court dismissed the suit.

(3.) The revision petitioner herein filed O. P. (Misc) 7/85 before the Munsiff's Court, Pala under Section 340 of the Criminal Procedure Code against the respondent herein who is the 3rd defendant in O. S. 68/83 alleging that he had manipulated the official records of the Panchayat and had given false evidence before Court and as such he has committed the offence punishable under Sections 191 and 192 of the IPC.