SHIV NARAYAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(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.) As per the allegation in the complaint, the petitioner no. 1 is said to have fraudulently got executed a sale deed in his favour from petitioner no. 2 showing him to be the maternal grandson (Nati) of Gudri Mahto. The allegation is that the petitioner no. 2 is not the maternal grandson of Gudri Mahto and, thus, with a view to grab the property in the share of the opposite party no. 2, the petitioners in collusion have committed the offence.