STATE OF MAHARASHTRA Vs. RAMBAI

JUDGEMENT

(1.) THE six applicants in this case have been convicted of rioting, Mst. Rambai and Firtu under Section 148 and the remaining four under Section 147, Penal Code, Each of them has been sentenced to a fine of Rs. 50/- or three months' rigorous imprisonment in default.

(2.) THE trouble arose over the possession of the field known as Kisansinghwala field. Shardaprasad alleges that he purchased it on 2. 11. 1946 from the accused Rambai for Rs, 2,000/ -. Rambai denies the sale of the field. The learned Magistrate has not given any finding regarding the fact of sale, but has found that the possession of the field was with Rambai and that Shardaprasad was not right in taking the cattle grazing in the field to the cattle pound. The cattle belonged to some of the accused (Kudau, Baiju and others ).

(3.) IN spite of these findings the learned Magistrate said: