Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1514 OF 2009
STATE OF MAHARASHTRA ..... APPELLANT
VERSUS
VIJAYPRAKASH ..... RESPONDENT
-
O R D E R
We have heard the learned counsel for the parties.
The High Court has in paragraph 14 of its judgment
examined the evidence in the matter and had come to a
conclusion that a charge of murder was not spelt out against
the respondent. We have also heard the parties in extenso.
We find that interference in this appeal against acquittal
is not called for.
The appeal is, accordingly, dismissed.
..................J
[HARJIT SINGH BEDI]
..................J
[AFTAB ALAM]
NEW DELHI
AUGUST 26, 2009.