BIHAR STATE BOARD OF RELIGIOUS Vs. SATYANARAIN SINGH

JUDGEMENT

(1.) THIS is an appeal by the Bihar State Board of Religious Trust under Section 417(3) of the Code of Criminal Procedure. The complainant - Bihar State Board of Religious Trust lodged a complaint against the respondent for not filing the budget by 15.1.1966 for the year 1966 -67, and for not submitting the return for the year 1952 -53 to 1964 -65. It is for this reason that the respondent was prosecuted under Section 67(1) read with Sections 58 and 60(1) of the Bihar Hindu Religious Trust Act, 1950.

(2.) THE trial court acquitted the respondent on the ground that the situs of the Trust is at Ayodhya. In other words, the finding is that the Trust Deed (Ext. 6) discloses that the Trust in question is situated at Ayodhya in Uttar Pradesh. The trial court is of the opinion that the provisions of the Bihar Hindu Religious Trust Act, 1950 (Bihar Act 1 of 1951) do not apply to the case (hereinafter referred to as 'the Act').

(3.) EXT . 6 is the certified copy of the Trust Deed executed by Mahanth Rambehari Saran in favour of idols Shri Thakur Ram Janki - a Thakurbari, situated in the town of Ayodhya.