PUKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against the order dt. 27th April, '83, by which, the Judicial Magistrate, Bhinmal took cognizance against the petitioner u/Ss. 467, 468, 419/109 and 120-B, I.P.C.

(2.) To understand the controversy, it is necessary to narrate here certain facts of the case. On 4th July '78, one Teja styling himself as Ratna, executed a sale deed for Khasra No. 167, situated in village Morsam, in favour of his sort, Anda, for a sum of Rs. 5,000/- Teja was identified by Kana, as Ratna. One Achla was attesting witness of this document. Bhawani Shanker, Advocate and one Ganeshram, scribe also identified Teja as Ratna. The document was then registered later on, the real Ratna came to know this fact on 10th July, '78, and consequently, he lodged FIR at PS Bhinmal, on 13th July '78. The police registered a case u/Ss. 419, 420, 467 and 468.

(3.) After completing usual investigation, the police submitted a challan against Teja, Kana and Anda and Achla, which are shown as absconders.