KEDARNATH RAMDAYAL BANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides on different dates and at length.

(2.) The appellants were allowed to substitute the bunch of annexures by arranging those in sequence and by placing additional annexures on record. While deciding this appeal, we have referred to the paper book in which substituted bunch of annexures is on record.

(3.) It would be useful to refer to the events as they arose in sequence of dates. Those are as follows: <p><table class = tablestyle width="90%" border="1" align="center" cellpadding="1" cellspacing="1" style="font-family:Verdana"> <tr> <td width="7%" valign="top"><div align="center"><strong>Sr.No.</strong></div></td> <td width="93%" valign="top"><div align="center"><strong>Dates and Particulars of event</strong></div></td> </tr> <tr> <td valign="top"><div align="center">1 </div></td> <td valign="top"><p align="justify">The appellants, respondent No.6 and intervenors are depositors of respondent No. 5. They had deposited their money with the respondent No.5 society.