LAWS(PAT)-2019-9-58

SATYA NARAYAN SINGH Vs. STATE OF BIHAR

Decided On September 19, 2019
SATYA NARAYAN SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the private opposite parties and the learned counsel for the State.

(2.) This application, under Section 378(4) of the Code of Criminal Procedure, has been filed by the appellant, Satya Narayan Singh, son of late Dhora Singh @ Dhora Mahto (Complainant), seeking leave to appeal against the Judgment dated 20.01.2017 passed in Complaint Case No. 314 of 1989/ Trial No. 187 of 2017, whereby and whereunder, the court of Sri Kavindra Kumar, Judicial Magistrate Ist Class, Dehri-on-Sone, Rohtas at Sasaram, acquitted to Rameshwar Singh (opposite party no. 3 ), Santan Singh (opposite party no.4), Satyanarayan Singh (opposite party no.6), Ramroop Singh (opposite party no.7), Bachan Singh (opposite party no. 8), Ram Awadhesh Singh (opposite party no.9), Ramchandra Singh (opposite party no. 10), Satendra Singh (opposite party no.11) and Ramshankar Singh (opposite party no. 12) to the charges for the offence under Sections 419, 423, 468, 471 and 120(B) of the Indian Penal Code.

(3.) It appears that let Dhora Singh @ Dhora Mahto, father of the appellant, filed Complaint Case No. 314 of 1989 against the opposite party nos. 2, 4, 6, 7, 8, 9, 10, 11 and 12 along with deceased Rajendra Singh, Ramchandra Singh, Indradeo Singh, Ramjanam Singh and Prayag Narayan under Sections 419, 423, 468, 471 and 120(B) of the Indian Penal Code with contention that under conspiracy they got executed the land of his brother, late Bhagwat Kunwar, showing his fake daughter as Sahti Kunwar on 01.07.1987 in favour of late Rajendra Singh.