G NANDU JAIN NANDU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present revision is filed by accused No.6 under Sections 397 and 401 Cr.P.C., questioning the order, dated 31.12.2018, passed in Crl.M.P.No.122 of 2018 in S.C.No.408 of 2012 on the file of the Additional Metropolitan Sessions Judge for Trial of Communal Offences Case-cum-VII Additional Metropolitan Sessions Judge, Hyderabad, wherein and whereunder an application for discharge filed by the petitioner/accused No.6 was dismissed.

(2.) A charge sheet came to be filed against the petitioner/A6 and others for the offences punishable under Sections 147, 148, 302, 307, 109, 120-B, 420, 468, 471, 474 and 385 read with Section 149 of I.P.C and Sections 25 (1-B) (b) of Arms Act.

(3.) The case of the prosecution is that accused No.2 in order to knock away the property of one Satish Patange got created a forged document purported to be a receipt of acknowledgment of advance for sale of the property. The said document was scribed by accused No.5, whereas accused No.6 (petitioner) and accused No.7 are said to be the attestors of the said forged receipt. Basing on which, accused No.2 filed a suit in O.S.No.710 of 2018. Hence, the revision petitioner/A6 assisted accused No.2 in creating a forged receipt.