RAMJI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This appeal is against the order of acquittal. The Appellant filed a case for offence under Section 406, 420, 467, and 468 of the Indian Penal Code.

(3.) The prosecution as alleged that there was greement for sale land of khata No. 198, khesra (plot) 917 for which he paid the consideration of 16000/- the sale deed was executed but in the sale deed plot No. wrongly mentioned as 992 of khata No. 127. The land of sale deed has been alleged to have been purchased from accused No. 1 who is Respondent No. 2 who is an old lady it alleged wrongly plot and khata recorded.