HIMMAT SHRIRAM MAGHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by consent of the parties.

(2.) Learned counsel for the appellant submits that the appellant is not having any intention to cause wrongful gain or wrongful loss to anybody and, therefore, the finding recorded by the trial Judge that the appellant has committed an offence punishable under Section 4 read Section 3 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 (for short the Prize Chits Act) and also under Section 406 of Indian Penal Code is illegal.

(3.) Learned APP supports the impugned judgment and order and prays for dismissal of the appeal.