STATE OF MAHARASHTRA Vs. DWARKABAI

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order dated 11.03.1998 passed by the Additional Sessions Judge. Parbhani in Criminal Appeal No. 17/1991, thereby quashing order of conviction passed by the learned Magistrate in R.C.C. No.33/1989, dated 01.02.1991.

(2.) Brief facts of the prosecution case are as under :

(3.) It is the prosecution case that, complainant Murlidhar is adopted son of one Rambhabai Mohanlal Randad. Rambhabai was the owner of field Gat No.48 situated at village Aher-Borgaon. She had faith on God Maroti. Hence, she gifted field Gat No.48 to the temple of Got Maroti and handed over the possession of field Gat No.48 to the panch committee for the use of temple of God Maroti in the year 1961 and since the year 1961, panch committee was in the possession of Gat No.48.