C RAMESH CHANDER Vs. STATE OF A P

JUDGEMENT

(1.) This revision is filed against the order passed in Crl.S.R.No. 692 of 1999 on the file of the X Metropolitan Magistrate, Secunderabad.

(2.) A private complaint is filed by the complainant for the offence punishable under Sections 463, 464, 465, 466, 474 and 482, IPC.

(3.) The allegation is that A-1 and A-2 forged the documents in respect of Varandah. In the original sale deed it is shown as 9.9 feet but the subsequent documents it is shown as 14.9 feet. Hence, the complaint. The learned Magistrate dismissed the complaint on the ground that the complaint hit by Section 195, Cr.P.C. and dismissed the same under Section 203, Cr.P.C.