MD. HAFIZ 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 for the following relief:

(3.) The allegation against the petitioners is that for their fifteen dhurs of land they had agreed to sell the same to the opposite party no. 2 for Rs.1,45,000.00 out of which Rs.40,000.00was paid in cash but later on it is alleged that the petitioners changed their mind and despite repeated request to execute the sale deed have not done the same even though the opposite party no. 2 claims to be ready to give the remaining amount to them.