RATANESWAR UPADHAYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners have moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioner no. 1 is that he was witness on the sale deed of a piece of land in favour of petitioner no. 2, which was registered by co-accused Dinanath Upadhaya beyond the land allotted to his share.