BHIM RAM, SON OF LATE MAHABIR RAM Vs. KAUSHLYA DEVI, WIFE OF KRISHNA PRASAD YADAV, KRISHNA PRASAD YADAV, SON OF RAMBARAT YADAV

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) This appeal is directed against the order of acquittal recorded by Shri Pramod Kumar, Judicial Magistrate Ist Class, Jehanabad, in Complaint Case No. 16/89 by which he acquitted the appellant of the charge for offence under Sections 467 and 471 I.P.C.

(3.) The prosecution case as alleged that accused persons in collusion with each other dishonestly and fraudulently got two forged sale deeds executed and registered on 16. 01. 1986 by impersonating Sohago Kuer by some other lady and the witness Shambhu Nath who happens to be grand son of Sohago Kuer in the name of Kaushalya Devi and one Gangajali Devi. It is alleged that Gangajali Devi, later, executed one 'Bajidawa' (deed of disclaimer) on 12. 03. 1986, which is Ext. 3 over the said land. However, the complainant stated that Sohago Kuer sold the land to the complainant and his family members by sale deed dated 14. 12. 1987 which has been proved as Ext. 2 and 2/1 and the complaint petition filed by the complainant which is Ext. 1.