- (1.) HEARD Mr. S.M. Tripathy, learned senior counsel appearing for the petitioner.
(2.) IN this application, the petitioner has challenged the Revisional order dated 26.2.2008 passed in Cr. Revision No. 106 of 2006 by the learned Sessions Judge, East Singhbhum, Jamshedpur dismissing the revision application filed by the petitioner. The facts, in short, are that the First Information Report was registered on the statement of one Hamida Khatoon being Jugsalai P .S. Case No. 103 of 2001, which was registered under Sections 467, 468, 471 and 420 of the Indian Penal Code alleging inter alia that the due to acute poverty she intended to sell her Khaprapose House situated at Purani Basti Road, Jugsalai to the petitioner for a valuable consideration of Rs. 2,00,000/ -. She further alleged in the year 1998, she was taken by the petitioner to the office of the Registrar, Jamshedpur and got a Sale Deed registered with the assurance that the money would be given to the Informant at her residence. On the same day, she was given a sum of Rs. 10,000/ - and thereafter a sum of Rs. 5,000/ -. It is further alleged that the petitioner has paid Rs. 1,000/ - per month for 16 months to the Informant lady out of the total consideration of the property purchase.
(3.) BUT later on the petitioner is alleged to have stopped making payment of any amount to the Informant lady despite her repeated requests and exhortations. It is further alleged that the Informant lady had produced two money receipts given by the petitioner dated 11.12.1997 and 23.9.1998 of Rs. 55,000/ - and Rs. 70,000/ - respectively showing the payment. The lady being poor, illiterate and helpless approached the local muslim committee locally known as 'Anjuman Falahal Muslemeen', Jamshedpur for redressal of her grievance. The Committee, after making necessary enquiry opined that the documents relied upon by the petitioner are not genuine and thus the petitioner has committed cheating and forgery with her. The matter was investigated by the police and, thereafter, on completion of investigation, charge -sheet was submitted against the accused persons on the basis of which cognizance was taken for the offence under Sections 467, 468, 471 and 420 of the Indian Penal Code.;