RANJAN BORAH Vs. NATHMAL TIBREWALA

JUDGEMENT

(1.) By this criminal revision, filed under Sections 397/401/482 of the Code of Criminal Procedure (for short, CRPC), the petitioner has challenged the judgment and order, dated 25.06.2013, passed by the learned Sessions Judge, Sonitpur, in Criminal Revision No. 44(S-3) of 2012, filed by the respondent.

(2.) The respondent, as complainant, filed a complaint case being C.R. Case No. 765/2006, under Sections 420/406/34 IPC, against the petitioner and Smti Anamika Baruah.

(3.) The complainant's case, may, in brief, be stated as follows: Smti Anamika Baruah, one of the accused person (s), proposed to sale a plot of her land in favour of the complainant and his witness No. 1, who agreed to purchase the land at Rs.20,00,000/- (Rupees Twenty Lakhs). Accordingly, an agreement was executed between the said parties and the petitioner also signed the same as witness.