Full Judgment Text
Crl.A. 1345 of 2006
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1345 OF 2006
M. MAHADEVAN ..... APPELLANT
VERSUS
STATE BY DSP, SPECIAL POLICE ..... RESPONDENT
O R D E R
1. We have heard the learned counsel for the
parties.
2. We see from the concurrent judgments of the
trial court and the High Court that the appellant
herein was the repository of one key to the cash chest
and that the same could not have been opened without
his connivance. It is also not disputed that the money
had been removed from the chest for the purpose of
sending it to the borrowing branch but though no
confirmation with regard to the receipt of the amount
was received from the borrowing branch, the appellant
and his co-accused made no inquiries whatsoever as to
why no confirmation had been received from them,
although the transaction involved a huge sum of money.
Crl.A. 1345 of 2006
2
3. In the light of the fact the findings recorded
by the courts below are based on oral as well as
documentary evidence on record, we decline to interfere
in this appeal.
4. Dismissed.
...... ..................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
JANUARY 13, 2011.