TEK NARAIN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an appeal against the acquittal and it has been filed under the provisions of Sec. 378 of the Code of Criminal Procedure, 1973 (in short the Code). The appellant is the complainant whereas respondent nos. 2 to 5 were accused persons before the trial court.

(2.) THIS appeal against acquittal passed on 9.7.1990 in Complaint Case No. 66(C) of 1980 was passed by Shri Arun Kumar Sinha, Judicial Magistrate 1st Class, Danapur by which the learned Magistrate had acquitted the accused -respondents of the charges framed under Sections 120B, 466. and 474 of the Indian Penal Code.

(3.) THERE was a Title Suit Mo.56/64/54/74 in which respondent Janak Rai was witness no.5. In his deposition he had stated that his father, Mahabir Raut and Ram Autar Rai both had purchased plot no.867 and 852 through the registered sale deed dated 27.4.1915.