BAIDYANATH SAHNI 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 Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioners is that they had sold in pieces land belonging to the opposite party no. 2 pertaining to Khata No. 104, Khesra 1251. It has also been stated in the complaint that the said land was bought by the ancestors of the opposite party no. 2 under registered sale deed dated 11.12.1946. It has further been alleged that the petitioners had tried to forcibly take possession of the land and the opposite party no. 2 was abused and pushed.