KONDA SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners/A1 to 4 and 6 in C.C.No.159 of 2017 on the file of VI Additional Junior First Class Magistrate at Warangal for the offences under Ss. 420, 468, 471 and 406 of IPC.

(2.) The 2nd respondent/defacto complainant filed a complaint alleging that her husband Konda Linga Murthy has two brothers namely Konda Srinivas (A1), Konda Krishna Murthy (not accused). He has two sisters namely Bura Swathi (A3) and Konda Srilakshmi (A4)/4th petitioner. A2 is the mother. There is family property to an extent of Acs.2.23 guntas. However, after the death of father of A1, the properties were not distributed. On 25/6/2014, A1 created a fake passbook by separating 0.35 guntas from Acs.2.23 guntas and with the help of A2, who is the mother of A1, sisters A3 and A4, sold the said 0.35 guntas for sale consideration of Rs.13,13,000.00 to A9. Having come to know about the transaction, the defacto complainant obtained documents. They came to know that fake patta documents and fake passbooks were prepared. On the basis of the said false documents, A1 sold the joint property for which reason, the defacto complainant filed complaint seeking investigation.

(3.) On the basis of the said complaint, the police filed charge sheet against the accused 1 to 12. It is alleged in the charge sheet that illegal acts were committed by A1 to A5 by fabricating documents. A6, A7, attested as witnesses in the sale deed of A9 and the remaining land of Ac.1.28 guntas was sold to A10 and A11 on 25/6/2014. For the said transaction, A7 and A8 attested as witnesses.