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Supreme Court of India

State Of Punjab vs Roshan Lal on 26 July, 2010

Bench: Aftab Alam, Harjit Singh Bedi

                                          1



                  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-  2 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.

..................J [HARJIT SINGH BEDI] ..................J [AFTAB ALAM] NEW DELHI AUGUST 25, 2009.