SARDARI LAL VERMA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal under Sec. 14 (A)(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been preferred claiming the following reliefs:-

(2.) As the pleaded facts and record would reveal, appellant-Sardari Lal Verma and his wife, Ramadevi, lodged a complaint against the private respondents, before the learned Additional Chief Judicial Magistrate, Banswara on 10/4/2012, whereupon the matter was forwarded under Sec. 156(3) Cr.P.C. for investigation to the Police Station, Banswara; upon which an F.I.R. bearing No. 256/2012 was registered for the offences under Ss. 420, 467, 468, 120B, 191, 192 and 193 of the I.P.C. along with Ss. 3 (1) (v) of the SC/ST (Prevention of Atrocities) Act, 1989.

(3.) Learned counsel for the petitioner submitted that the controversy in the present case arose out of a land dispute between the petitioner and one Devshankar, who had sold certain portions of land to the petitioner, admeasuring about 15 bighas, in the year 1992, vide an agreement for sale, dtd. 9/7/1992 followed by sale agreement dtd. 3/7/1995, of which the petitioner continues to retain possession and cultivates such lands, as well. And that, on multiple occasions, the appellant had attempted to get the sale deed in question registered and executed, but his attempts were not fruitful. And that, in the year 2002, Devshankar passed away, whereupon the appellant unsuccessfully sought to execute the same through his survivors, Suresh and late Bhagwati Devi (Respondent no. 2 and the Respondent no. 3).