DHANIRAM KUSHWAH AND ORS. Vs. KAMMODI LAL KOLI

JUDGEMENT

(1.) HEARD .

(2.) THE complainants/petitioners have filed this application for leave to appeal under Section 378(4) Cr.P.C. being aggrieved by judgment dated 17.09.2007 passed by JMFC, Shivpuri in Criminal Case No. 350/04.

(3.) IT is alleged that the complainants are the residents of village Barkedi. Accused/Patwari Kammodilal came to the village Barkedi and contacted the complainant and other persons and told them that at village Devarikhurd a big chunk of Government land is available, whoever wants to get the land may deposit 3,000/ - rupees per bigha (2.2. bigha constitute one acre of the land as per local measurements). After two days on 10.04.2012, all the three complainants deposited Rs.30,000/ - each with accused for allocating 10 bigha of land to each of them. After two days, respondent Patwari gave them copy of map, copy of khasra and Bhu Adhikar and Rin Pustika, (Part II) of survey Nos. 96, 97 and 99 situated at village Devari Khurd to the complainants and assured them to provide the Bhu Adhikar and Rin Pustika (Part -II)of survey No. 99 of village Devari Khurd. Later, they did not get possession of the land nor they received any documents.