(1.) The above appeal and criminal revision arise out of the Judgment dtd. 27/8/2004 passed by the learned Judicial Magistrate First Class, Court No. 3, Amravati. Learned Judicial Magistrate First Class, Amravati by his order dtd. 27/8/2004 acquitted the accused Nos. 1 to 5 (Respondent Nos. 1 to 5 in the appeal and Respondent Nos. 2to 6 in the revision application) of the offences punishable under Ss. 420, 468, 471, 109 read with Sec. 34 of the Indian Penal Code.
(2.) The facts in brief are as follows:
(3.) It is stated that on 8/6/2001, the informant applied for permission to make the construction on the said plot. At that time, the Society by written letter informed him that the plot belongs to Bhalchandra Sarjoshi and therefore, permission for construction cannot be granted. On receipt of the said letter, on 19/6/2001, the informant made an inquiry and came to know that on the basis of the forged documents he was deceived by the accused persons. He, therefore, lodged the report at police station. The crime bearing No. 348 of 2001 came to be registered against the accused for the above offences. PW-3 conducted the investigation and filed the chargesheet against the accused.
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