VINOD KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned APP for the State.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The allegation against the petitioners is that they have fraudulently got the land belonging to the father-in-law of the opposite party no. 2 (informant) and when he had gone to the disputed land he was assaulted which resulted in fracture in the hand of the son of opposite party no. 2 and it is further alleged that gold chain and earrings as also Rs. 2800/- cash was snatched away. It is also alleged that threat was given to the complainant and his mother-in-law to leave the land in question.