STATE OF MAHARASHTRA Vs. RADHABAI SADASHIV GUNJAL

JUDGEMENT

(1.) This is an Appeal against acquittal of the Respondents accused Nos. 1 to 3 by J.M.F.C., Parner in Summary Trial Case No.723 of 1997 for offence punishable under Sec. 4 read with Sec. 20 and 21 of the Indian Treasure Trove Act, 1878 ("Treasure Act" in brief).

(2.) In brief, the case of prosecution is as under :

(3.) J.M.F.C., Parner framed charge under Sec. 4 read with Sec. 20 and 21 of the Treasure Act. The accused pleaded not guilty. Their defence as is appearing from the cross-examination of the witnesses is that of denial. The trial Court discussed the evidence and recorded Judgment of acquittal of the accused persons. The Tahsildar was directed to handover the seized coins to Collector for disposal according to the provisions of the Treasure Act.