PASHUPATI BAGCHI Vs. STATE OF BIHAR & ANR

JUDGEMENT

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

(2.) The petitioner has 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 petitioner and two others is that the petitioner showing himself to be the nephew of the recorded tenant had sold lands to the other two co-accused.