ABDUL RAHEMAN Vs. SHAIKH SHAKIL AHAMAD AND ANOTHER

JUDGEMENT

(1.) The applicant/original complainant has preferred this Criminal Revision Application against the judgment and order of acquittal passed by the Judicial Magistrate First Class, Bhusawal dated 21.5.2005 in RCC No.321/2002 under sections 420, 467, 468 r/w 34 of the Indian Penal Code.

(2.) Prosecution story, in brief, is as under :

(3.) Learned counsel for the applicant submits that, evidence of P.W. 2 Abdul Raheman and his brother P.W.3 Anwar Lal is consistent, reliable and trust worthy. PW 2 Abdul Raheman has consistently deposed that respondent No.1/accused has obtained his signature on the blank paper and prepared a false and forged document of power of attorney and on the basis of said general power of attorney, falsely executed the sale deed of the plot owned and possessed by PW 2 Abdul Raheman to respondent/accused No.2. However, the learned Judge of the Trial Court has not considered the oral evidence and documentary evidence in its proper perspective and thus erroneously acquitted both the accused for the charges levelled against them.