MUSAFIR RAI @ MOSAFIR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) 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 is that after selling a piece of land in favour of the mother of the opposite party no. 2, through a registered sale deed on 28.07.1990, now the petitioner was taking the stand in the market that the land belonged to his wife and, thus, the sale deed executed in favour of the mother of the petitioner on 28.07.1990 was of no value.