Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 307 OF 2006
STATE OF MAHARASHTRA ..... APPELLANT
VERSUS
WAMAN ..... RESPONDENT
O R D E R
The High Court on a re-appraisal of the evidence in
the peculiar facts of the case and that too in a criminal
revision petition has reversed the judgment of the Courts
below and recorded an acquittal in respect to the
respondent on the finding that there was no evidence to
show that he had been entrusted with the cash or that he
had been given the additional charge of Sub-Post Master.
We, accordingly, find no merit in the appeal which
is dismissed.
...........................
J
[HARJIT SINGH BEDI]
...........................
J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
OCTOBER 28, 2010.