Full Judgment Text
Crl.A. No. of 2010 @ SLP(Crl.) No. 4924/2010
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1966 OF 2010
(Arising out of SLP(Crl.)No. 4924/2010)
JHAVERILAL MISHRIMAL GOYAL @ JAIN .. APPELLANT(S)
vs.
STATE OF MAHARASHTRA & ANR. .. RESPONDENT(S)
O R D E R
1. Leave granted.
2. The parties have compromised their disputes. Mr.
Sanjay R. Hegde, learned counsel for the petitioner on
instructions from his client who is present in Court,
undertakes to pay Rs. 2.50 lakhs by way of a bank draft in
addition to an amount of Rs. 14.50 lakhs already deposited
in court, within a period of two months from today.
2. We, accordingly, permit respondent No. 2 to withdraw
Crl.A. No. of 2010 @ SLP(Crl.) No. 4924/2010
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the amounts which have already been deposited along with
interest accrued thereon. As the parties have compromised
their dispute, we compound the offence and set aside the
conviction of the appellant and order his acquittal.
3. Appeal is, accordingly, allowed.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
October 01, 2010.