STATE OF BIHAR Vs. RAJ KUMAR SINGH

JUDGEMENT

(1.) PROSECUTION case, in brief, is that complainant Deep Rani Kuer widow of Devan Tiwary got the property under a family arrangement mentioned in the complaint petition. She came to know on 9.4.1988 that accused persons in connivance of each other got executed a forged deed of gift by fictitious lady impersonating her as Deep Rani Kuer for the property detailed in the complaint petition. She obtained its certified copy which confirmed the forgery. In the deed Sashi Bhusahan Devedi was shown attesting witness who was a non-existing person. Specifically it is submitted that no deed was ever executed by complainant and forgery was committed in the way mentioned above to grab her property.

(2.) AFTER trial the case ended in conviction and sentence under sections 419 and 467 of the Indian Penal Code and appeal was filed against the order of conviction and sentence which is allowed by passing the impugned order/judgment against which this appeal is filed on behalf of State of Bihar.