HRIDYANAND MISHRA Vs. STATE OF JHARKHAND, SUMANT KUMAR MISHRA, JASWANT KUMAR MISHRA AND PARASHNATH MISHRA

JUDGEMENT

(1.) THIS I.A. has been filed for condoning the delay of two days in filing this petition.

(2.) IN spite of notice, nobody appears to oppose the prayer. Accordingly, delay of two days in filing this petition is condoned. I.A. is disposed of. Cr. M.P. No. 1555/2009

(3.) THIS petition has been filed under sections 482 and 378(4) Cr.Pc for grant of leave to file appeal against the judgment of acquittal dated 20.04.2009 passed by Sri Abhas Verma, Judicial Magistrate, 1st Class, Daltonganj, acquitting the accused persons -opposite party nos. 2 to 4 from the charges under sections 420/34 IPC. Mr. Krishna submitted that the opposite party nos. 2 to 4 were fully aware with the fact that the part of the lands in question was government land and therefore, they shared common intention with their father in selling it to the petitioner; receiving consideration on that account; and thereby cheating the petitioner.