KISHORE KUMAR SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD both the parties.

(2.) THE petitioner is aggrieved by the order dated 09.11.2005 by which the court below has refused to discharge him for the offences allegedly committed under Sections 167, 204, 467, 468, 469, 471, 420, 426, 474, 120B, 323, and 379 of the Indian Penal Code. THE allegation in the case is that the sale deed was executed by the wife of the complainant on 18.08.1983 in favour of the accused no. 1. This sale deed was with respect to 2 acres and 60 decimals of lands. Another sale deed was executed on 12.04.1996 by the wife of the complainant in favour of Saroj Devi with respect to 41 decimals of land.