CHANDRAKANT MAHADEO TAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a Cri'Tiinal Revision Application filed by the Accused challenging his conviction and sentence for the offence under section 124 of the Bombay Police Act, 1951.

(2.) According to the prosecution, the Accused runs a shop at Kumbhargaon, a big village in the jurisdiction of Dhebe- wadi Police Station in Patan Tahasil of Satara District. At his shop the Accused deals in the sale and purchase of utensils and scrap. On the 4th of September 1976, P. S, I. Suryavanshi of the Dhebewadi Police Station raided the shop of the Accused at about 11 a. m. and in the presence of two panchas seized the following articles:-

(3.) At the trial before the Judicial Magistrate, First Class, Patan, the Accused pleaded not guilty. He claimed that the articles at items 7&8. i e brass mask of God & brass divatiwere purchased by him from a trader atKolhapur and the rest were purchased as scrap from different customers.