K. PITCHAI Vs. P. VEERAMUTHU

JUDGEMENT

(1.) THE Petitioner/Revision Petitioner has focused the present Criminal Revision Petition as against the order dated 20/6/2012 in C.C.No.65 of 2011 passed by the Learned District Munsif-Cum-Judicial Magistrate, Ilayangudi in discharging the Respondents 1 and 2/Accused 1 and 2 (re-arranged).

(2.) IT is not in dispute that the Petitioner/Complainant has filed a private complaint based on the allegation that the property in S.No.63/4 ad- measuring 63 cents out of 1 acre 8 cents belong to him. It appears that during the year 2006, the First Respondent/First Accused approached the Petitioner for purchasing the property and he agreed to sell this property for a total sale consideration of Rs.94,600/-. It comes to be known that on 20/4/2006, the Revision Petitioner/Complainant, executed a sale deed at Ilayangudi, Sub- Registrar Office. However, the First Respondent/First Accused Veeramuthu is reported to have paid Rs.25,000/- and further stated that he would pay the balance amount after one month.

(3.) AFTER taking sworn statements, the private complaint has been taken on file by the trial Court under Section 420 of IPC and summons has been ordered to be issued to the Accused through process. After completion of formalities, the Petitioner to establish his case, has examined himself on the side of prosecution and also examined one Ramalingam and Chellam. However, no documents have been marked.