STATE OF MAHARASHTRA Vs. MAOJI NAINSI JAIN

JUDGEMENT

(1.) This appeal of the appellant -State takes exception to the judgment of acquittal of the respondents, for the offences punishable under section 120(b), 467, 468, 472, 474 and 420 read with section 120(b) of the Indian Penal Code.

(2.) The respondents including Ajaykumar Surajprasad Yadav[Respondent no.12 deleted as per order dated 9.12.1991] , then accused no.13, were prosecuted for the offences in Session Trial No.69/1989, before the Additional Sessions Judge, Yavatmal. The prosecution case in nutshell was that in the year 1978-79 State of Maharashtra was implementing a scheme by name Employment Guarantee Scheme (For short E.G.S.) .

(3.) Charge for the relevant offence was framed against them. The same was explained. They pleaded not guilty. Their defence is that of total denial.