ABHIMANYU VIRBHADRA RASURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned counsels for the parties.

(2.) The petitioner has impugned the order of the learned Chief Judicial Magistrate (C.J.M.), Latur, passed below Exhibit-93, in Regular Criminal Case No.439 of 2006, dtd. 6/5/2010 and the judgment and order of the learned Additional Sessions Judge, Latur, passed in Criminal Revision No.91 of 2010, dtd. 28/9/2015.

(3.) The brief facts of the case are that the respondents/accused were the office bearers and trustees of Mahatma Bashweshwar Education Society. The complaint was lodged against them that from 1983 to 1992, they in conspiracy and though not the office bearers accepted the donations from the students for their admissions to the colleges run by the society and did not deposit it with the college or society. They had shared those amounts. They did not enter the donation amount in the account. However, they manipulated the record for audit. Hence, they have committed the forgery.