THE STATE OF MAHARASHTRA Vs. MAHENDRAKUMAR SHADIRAM SOOD

JUDGEMENT

(1.) The Appellant-State of Maharashtra has preferred this appeal against the judgment and order dated 3.4.1993 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No. 635 of 1990. By the said judgment and order, the learned Judge acquitted the respondent-original accused under Section 392 read with Section 397 of IPC. The prosecution case, briefly stated, is as under:

(2.) Charge came to be framed only against the respondent under Section 392 read with Section 397 of IPC because the other two accused were discharged. The respondent pleaded not guilty to the said charge and claimed to be tried. The defence of the respondent is that of total denial and false implication. After going through the evidence adduced in the present case, the learned Judge acquitted the respondent, hence, this appeal.

(3.) We have heard the learned A.P.P. for the Appellant- State of Maharashtra. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned A.P.P. for the State, the judgment delivered by the learned Judge and the evidence on record, for the below mentioned reasons, we are of the opinion that there is no merit in the appeal.