Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 267 OF 2006
STATE OF PUNJAB ..... APPELLANT
VERSUS
ROSHAN
LAL
.....
RESPONDENT
O R D E R
We have heard the learned counsel for the parties.
The High Court has given a categoric finding
that the respondent had completed his part of the pre-
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audit on 23.05.1998 and had no connection with the
issuance of the cheque thereafter and as such the
question of payment of any bribe would not arise. In
coming to this conclusion, the High Court has relied on
the evidence of the prosecution witnesses who
categorically stated to the above effect and
unanimously deposed that after the pre-audit the cheque
was to be prepared by the Accounts Branch of the
Committee and the accused-respondent had no concern
with the delivery of the cheque.
In view of this categoric finding of fact, we
are not inclined to interfere with the impugned
judgment. We, thus, find no merit in this appeal which
is, accordingly, dismissed.
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..................J
[HARJIT SINGH BEDI]
..................J
[AFTAB ALAM]
NEW DELHI
AUGUST 25, 2009.