CHANDRA SHEKHAR Vs. STATE OF M P

JUDGEMENT

(1.) Legality, correctness and propriety of the order dated 16.11.2010 passed by the 4th Additional Sessions Judge, Gwalior in S.T. No.321/2010 has been challenged in this revision, preferred under Section 397/401 of Code of Criminal Procedure, 1973 for short "the Code".

(2.) Vide the impugned order, charges for offences under Sections 420, 467, 468, 471 read with Section 120 -B of IPC have been framed against the petitioner and five others accused persons

(3.) The relevant facts, necessary for disposal of the instant revision, briefly stated, are that a written complaint was made by one Smt. Rajrajeshwari Angre wife of Late Sardar Sambhajirao Angre against the petitioner and five other persons to the effect that pursuant to a criminal conspiracy hatched by the petitioner and five other persons namely - Adiraj, smt. Shalni Joshi, Smt. Nutan Joshi, Smt. Jyotsna Angre and Smt. Jyanti Joshi. The property, which, in a family partition fell in the share of Sardar Sambhajirao Angre and after his death was inherited by the complainant, had been fraudulently sold be Smt. Jyotsha Angre and Adiraj Angre in favour of Smt. Shalani Joshi, Smt Jayanti Joshi and Smt. Nutan Joshi, vide sale deed dated 27.4.2004 therefore, appropriate action under the penal law be taken against them.