(1.) Heard learned counsel for the parties.
(2.) Petitioner has sought leave to appeal against the judgment of acquittal dated 23rd December, 2016 passed by learned Sessions Judge, Koderma in Criminal Appeal No. 53 of 2015 arising out of Complaint Case No. 495/204 (T.R. No. 11/2015) under Ss. 323, 465 and 504 of Indian Penal Code. Learned trial Court had convicted the accused/opposite party Nos. 2 to 4 herein for the offences under Ss. 323, 465, 504 of the Indian Penal Code and sentenced them to undergo Rigorous Imprisonment for six months under S. 323 of the Indian Penal Code, Rigorous Imprisonment for one year both under Ss. 465 and 504 of the Indian Penal Code. The sentences were to run concurrently.
(3.) Complainant/Petitioner herein instituted a complaint case inter alia with the following allegations against the accused persons. According to them, mother of the complainant had purchased 1¼th decimals of land in Plot No. 4163 appertaining to Khata No. 111 from Budhlal Kahar video sale deed No. 1840 dated 20th November, 1937. By a power of attorney, she transferred the land in the name of the complainant. Proceedings were initiated and converted to under S. 145, Cr. P.C.