GODO MANJHI Vs. ABINASH MANJHI

JUDGEMENT

(1.) THIS application in revision by the second party is directed against the final order in a proceeding under Section 145 of the Code of Criminal Procedure, 1898.

(2.) THE dispute related to Mahua trees standing on plot Nos. 7, 8, 11, 12, 13, 14, 30, 54 and 55 of village Jamua, Police Station Saraiyahat, district Santal Parganas.

(3.) PARTIES filed a number of affidavits and documents before the learned Magistrate in proof of their case of possession.