LAWS(PAT)-2011-9-227

KAMRUL NISAN Vs. STATE OF BIHAR

Decided On September 28, 2011
KAMRUL NISAN Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned Amicus Curiae and learned counsel for the State.

(2.) This Cr. Appeal admitted after grant of special leave against the order of acquittal passed by Shri Santosh Kumar, Judicial Magistrate Ist Class, Vaishali, by which 2 he acquitted the accused persons in Complaint Case No. C 420 of 1995.

(3.) The matter concerned with allegation that sale deed was executed and it was agreed that consideration money will be paid at the time of exchange of receipt. It is alleged that after signature, the accused persons came in absence of the husband of the complainant and assured that they will give consideration money, but they will not give the consideration money.