DROUPADI DEVI Vs. PADMANABHA MISHRA

JUDGEMENT

(1.) This is an appeal against an order of acquittal of the five respondents of the charge under Section 379, Indian Penal Code.

(2.) Respondents 3 and 4 are the sons of respondent No. 1. Respondents 2 and 5 are not related to the other respondents. It is alleged that the present appellant had purchased the disputed land from respondent No. 1 and was in cultivating possession of the same. In the year of dispute, i.e. in 1983, the appellant had also raised crop which was forcibly cut and removed by the respondents.

(3.) Respondent No. 1 while admitting about removal of crops claimed that he was in possession of the disputed land and had raised the crop. Other respondents had denied about the allegations.