BHIKHAM CHAUHAN Vs. GANGA BISHUN CHAUHAN

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order and judgment dated 06.01.1998 passed by Sri A. J. Shrivastav, Judicial Magistrate - 1st Class, Danapur in Case No. 264(C) 94/Tr. No. 604/1997, 519/1998.

(3.) The prosecution case, as alleged, is that a house was purchased by the husband of the complainant for a consideration of Rs. 15,000.00 in the year 1989, and was living in the house along with her husband, son and daughter-in-law. On 13.07.1994 at 7:00 P.M. the accused persons came, drove them out and locked the house for which the written report was given to the police on 14.07.1994 and again on 15.07.1995 the ASP, Danapur was intimated. On 25.07.1994, when the complainant went to the said house then found the house unlocked and the entire articles are missing. On inquiry the witnesses disclosed that the accused persons have theft away the articles on 24.07.1994.