ROOP KISHORE Vs. DWARKA PRASAD

JUDGEMENT

(1.) This revision petition is directed against the order dated 13-8-86 passed by the Sessions Judge, Indore in Cr. Review No. 5 1/86 whereby he has set aside the order passed by the Judicial Magistrate First Class, Indore discharging the applicant under section 239 Cr. P.C. 1973 (for short the Code) in respect of offences under sections 447, 294 and 506 I.P.C.

(2.) It is common ground that the landed property in question belonged to Chunni and Suresh. By a registered sale-deed dated 2-4-85, they have sold it to the Society of which the non-applicant No. 1 is the President, for a consideration of Rs. 2 lacs.

(3.) According to the petitioner under an agreement for sale of the land, the said vendor had delivered possession of the land to him on 17-2-81 on receiving Rs. 25.000/- and subsequently on 12-4-84 a sum of Rs. 55,000/- was again paid towards the transaction.