RAMESH AND OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) By this criminal revision under section 397 read with section 401 of Cr.P.C. (in short "the Code") petitioners have challenged the order dated 8.7.2014 passed by the First Additional Sessions Judge, Bhind in S.T.No.72/2014, whereby the charge of offence punishable under sections 420, 467, 468, 471, 34 of Indian Penal Code (in short "the Penal Code") have been framed against the petitioners.

(2.) The prosecution case, in short, is that on 24.1.2013 the complainant -Baladeen has filed a complainant alleging therein that he is aged 85 years old and illiterate person and suffering from various ailments and he is unmarried and one ancestral land of his title and possession is situated at Mauja Birgava Rani Tahsil Ater District Bhind and on that land his sister, husband of sister and their sons are doing agriculture work. It is submitted that one Ramesh Kumar who is petitioner no.1 is also residing at Village Birgava and Ramesh Kumar along with his sons namely Dilip Kumar and Suryakant on false assertions took the complainant on the Bike that they will conduct the check up of his eyes from the hospital and took him to their house and taken the thumb impression of complainant on some papers. After some time complainant came to know that Ramesh Kumar along with his family members and along with document writer Karan Singh Baghel and one Incharge Sub Registrar Ater with an intention to grab the land of the complainant has prepared a forged sale deed. On the complaint of the complainant the Superintendent of Police, Bhind has made an enquiry and after enquiry directed the Police Station Dehat Bhind to register the case. The police lodged an FIR against the petitioners and charge -sheet was filed for the offences punishable under sections 420, 467, 468, 471 read with section 34 of the Penal Code and the case was committed.

(3.) The learned Additional Sessions Judge after considering the evidence collected by the prosecution, framed the charges against the petitioners for the offence punishable under sections 420, 467, 468, 471 read with section 34 of the Penal Code.