Raghunath Dhondu Vani vs Ilahi Babulal Mujavar
2011 Latest Caselaw 53 Bom

                                        (1)              Cri. Appeal No. 414 of 2000


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
              AURANGABAD BENCH, AT AURANGABAD.




                                                                                     
                    CRIMINAL APPEAL NO. 414 OF 2000




                                                             
    1. Raghunath Dhondu Vani,
       Age : 65 years,




                                                            
       Occupation : Service,
       R/o. C/o. Bajoriya Oil Refinary,
       Pachora.




                                          
    2. Bajoriya Oil Refinary,
       Through Partner  
       Shri Adit s/o. Bhavanishankar Bajoriya,
       Age : Major,                                             .. Appellants
                       
       Occupation : Business,                                      (No.1 - Original
       Pachora, District : Jalgaon.                                   complainant)
      

                  versus
   



    1. Ilahi Babulal Mujavar,
       Age : 40 years,
       Occupation : Service,





       R/o. Shivaji Nagar, Pachora,
       District : Jalgaon.                                      .. Respondents
                                                                   (No.1 - Original
    2. The State of Maharashtra.                                           accused)





                                   .......................




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                                     (2)              Cri. Appeal No. 414 of 2000



              Mr. K.C. Sant, Advocate, for the appellants.




                                                                                  
              Mr. P.R. Patil, Advocate, for respondent no.1.




                                                          
              Mr. S.N. Kendre, Additional Public Prosecutor,
              for respondent no.2.

                               ........................




                                                         
                                CORAM : SHRIHARI P. DAVARE, J.




                                       
                                Date of reserving the
                       ig       judgment : 9th November 2011.

                                Date of pronouncing the
                                judgment : 15th November 2011.
                     
    JUDGMENT :

1. Heard learned respective Counsel for the parties.

2. The present appeal has been preferred by the appellant

(original complainant), challenging the judgment and order of acquittal dated 29th February 2000, rendered by the learned Judicial Magistrate (First Class), Pachora, in Regular Criminal

Case No. 133 of 1991, thereby acquitting the respondent no.1 (original accused) for the offence punishable under Section 408 of Indian Penal Code.

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3. The appellant no.1 and respondent no.1 are referred to as per their original status i.e. complainant and accused,

respectively.

4. Briefly stated, the facts of the case are that the complainant is Accountant of the firm carrying on business under

the name and style, Bajoriya Oil Refinary, Pachora; whereas the accused was working as Cashier in the said firm for about 6 - 7

years till 1-9-1991. There were two other sister firms, namely,

Adarsha Engineering and Oil Millers, and Bajoriya Fats and Proteins. The accused used to maintain accounts of aforesaid all

three sister concerns, and also used to disburse salary to the workers. In the said context, the accused was entrusted with the

amounts from time to time in connection with business of the

said firms and during his tenure, he gained confidence of the complainant by his conduct. Hence, relying upon the accused, the complainant also entrusted with him the amounts from time

to time. However, it is alleged that the accused dishonestly misappropriated amount of Rs. 1,25,000/-and left the service on 1-9-1991.

5. It is also alleged that the complainant came to know about alleged defalcation of the amount when the accused was called upon to submit account on or before 13th February 1991,

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but the accused failed to comply with the same. It is the case of the complainant, that on 22nd February 1991, accused

voluntarily made confession in writing and admitted his guilt,

and further assured the complainant to repay the whole amount on or before 1-8-1991, and requested the complainant not to take severe action against him. However, the accused failed to repay

the said amount inspite of written assurance. Hence, the complainant was constrained to file complaint against the

accused, before the learned Judicial Magistrate (First Class),

Pachora, on 12-11-1991, under Section 408 and 420 of Indian Penal Code, since according to the complainant, the accused had

swallowed the amount and utilized the same for his own purpose. Accordingly, process came to be issued against the accused under

Section 420 and 408 of Indian Penal Code on 10-12-1991. The

accused appeared in the said proceeding and evidence before the charge was recorded, and finding sufficient evidence to frame the charge against the accused, learned Judicial Magistrate (F.C.),

Pachora, passed order on 1-11-1999, for framing charge against the accused. Accordingly, charge came to be framed against the accused on 5-11-1999, under Exhibit 44, for the offence

punishable under 408 of Indian Penal Code. The accused pleaded not guilty to the charge framed against him and claimed to be tried.

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6. To substantiate the charge levelled against the accused, the complainant examined as many as two witnesses, as

mentioned below :

(1) PW 1 Raghunath s/o. Chondu Wani i.e. complainant - Accounts Manager

in Bajoriya Oil Refinery, and

(2) PW 2 Bhavanishankar s/o. Babulal Bajoria -

Partner of Bajoriya Oil Refinary.

7. The defence raised by the accused is that the

confessional statement was got written from him under the duress

and threat, and under the pressure of initiation of Police action against him, and the complainant has made scapegoat of the accused in order to suppress the illegal transaction, and

accordingly, the accused claimed to be innocent and prayed for

acquittal. However, the accused neither examined himself nor examined any defence witness in support of his defence.

8. Considering the oral and documentary evidence on record, and after scrutinizing the same, learned Judicial

Magistrate (F.C.), Pachora, acquitted the accused for the offence punishable under Section 408 of Indian Penal Code, by way of judgment and order dated 29th February 2000, delivered in Regular Criminal Case No. 133/1991. Being aggrieved and

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dissatisfied by the said judgment and order of acquittal, the complainant has filed the present appeal assailing the same, and

prayed for quashment thereof, and urged that the accused be

convicted and sentenced for the offence with which he was charged.

9. Before adverting the submissions advanced by the learned Counsel for the parties effectively, it is necessary to deal

with the material evidence adduced / produced by the

complainant, and in the said context, coming to the deposition of PW 1 Raghunath Wani, who has stated that he was working in

Bajoriya Oil Refinary, as Accounts Manager, since 1945, and Adarsha Engineers and Fabricators and Oil Millers, and Bajoriya

Fats and Proteins Pvt. Ltd. were sister concerns of the said

Company, and he was looking after accounts of all the three concerns. The accused was serving as Cashier in Bajoriya Oil Mill from 1984 to 1991, and he used to maintain accounts of all

the said three concerns, as well as, he used to accept the money and disburse the payments to the labourers and employees. He has stated that initially the accused worked well for a period of

two years, and thereafter slowly started misappropriation of the amounts.

10. PW 1 Raghunath Wani has further stated that PW 2

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Bhavanishankar is the partner of Bajoriya Oil Mill and other concerns. Bhavanishankar demanded accounts from the accused

on 21-1-1991, but the accused informed that the amount of Rs.

1,25,000/- was short. Hence, again accused was asked to submit detail accounts till 13-2-1991, and at that time, the accused confessed that the aforesaid amount was actually falling short

and requested time to make good thereof till August 1991. PW 1 Raghunath Wani has further stated that the accused offered

possession of his house and landed property to adjust the said

amount. However, the accused could not repay the said amount till August 1991, and hence, notice was issued to him, dated

9-9-1991 (Exhibit 29) which was duly served upon him. He has further stated that thereafter accused came to the employer and

requested not to terminate him and expressed his willingness to

pay the amount from his salary by instalments of Rs. 500/- per month, as well as, he requested not to file Police complaint against him. Accordingly, he has stated that the accused utilized

the whole amount of Rs. 1,25,000/- for himself.

11. PW 1 Raghunath Wani has further stated that the

accused gave a statement in his own handwriting and stated that he misappropriated the aforesaid amount of Rs. 1,25,000/- and acknowledged the guilt and signed the said statement which is produced at Exhibit 30. He has further stated that the accused

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did not repay the said amount inspite of receipt of legal notice, and accordingly, misappropriated the said amount and utilized

the same for his own purpose, and thereby caused loss to the

Company.

12. During cross examination, PW 1 Raghunath Wani has

admitted that the accused was not authorized to sign cheques and withdraw amount on behalf of the factory, whereas all the three

partners of Refinary Firm were authorized to sign cheques and

withdraw amount from the Bank. He also admitted that all dealings were through cheques. A suggestion was given to him

that writing on Exhibit 30 i.e. confessional statement and Exhibit 38 were given when the accused was not in Company's service,

but the same was denied by him. It was also suggested to him,

that the aforesaid writing was got written from him under threat of prosecution, but the same was also denied by him. A suggestion was also given to him, that there was no

misappropriation, but the same also was denied by him.

13. Pertinently, PW 1 Raghunath Wani has further stated

in the cross examination, that all the vouchers i.e. Exhibit 50 to Exhibit 57, bear signature of the partner and the voucher shown in the credit of the accounts of the accused is at Exhibit 58. He has also admitted that the aforesaid amount had fallen due

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against the accused only on the basis of his confessional statement. Hence, he was shown voucher dated 31-3-1991 and

thereupon he admitted that the said voucher does not bear

signature of the accused, but it also bears signature of factory owner which is marked as Exhibit 59. He has further stated that the accused submitted the account on 13-2-1991, about the

balance shown against him, and said acknowledgment is produced at Exhibit 61. In the said context, he has stated that

except said document, he has no other documentary evidence to

show the outstanding amount. He has further stated that the other vouchers i.e. Exhibits 59 to 60 were prepared on the basis

of Exhibit 61, but the said Exhibit 61 does not bear signature of the accused though it is in his handwriting. Hence, a suggestion

was given to him that Exhibit 61 was got prepared by keeping the

accused under pressure, but the same was denied by him. As regards the other concern, namely, Bajoriya Fats & Proteins Pvt. Ltd., he did not verify the account and confirmed about the

outstanding amount. However, he has stated that on 31-3-1991, the another concern, namely, Adarsh Engineering and Fabricating debited the amount of Rs. 71,868/- in the name of Bajoriya Oil

Refinary and the said amount was shown due against the accused, and the said voucher is at Exhibit 62.

14. PW 1 Raghunath Wani has further admitted in his

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cross examination, that yearly audit is maintained but the Auditor has not raised any objection. He has also stated that he had not

informed the aforesaid transaction to the Income Tax

Department. As regards confessional statement, he has admitted that it was not written in his presence. Hence, a suggestion was given to him, that the accused was forced to give confessional

statement, but the same was denied by him. He was also suggested that the accused was assured that no criminal

complaint would be filed in the Police Station, and under that

pretext, confessional statement was got written from the accused, but the same was denied by him.

15. Coming to the deposition of PW 2 Bhavanishankar,

who has stated that he is one of the partners of Bajoriya Refinary.

The complainant Raghunath was his Manager at the relevant time and accused was working at the factory and the accused was Cashier from 1984-85. He has stated that even on the date of

alleged transaction, accused was in the employment and accused was handling the cash transactions and he was having full faith in him. He has further stated that on 21-2-1991, he called upon

accused to submit account, and the accused assured him for the same. On the next day, the accused prepared the account and showed it to him. He submitted the account on 13-2-1991. However, as per said account, amount of Rs. 1,25,000/- was

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found short. He has further stated that the accused confessed before him, that he had spent said amount towards the family

expenses, and it was not possible to refund the same, and

requested him that he be allowed to remain in service and deduct the amount from his salary. The accused also assured him that he would refund the amount by disposing of his property. Besides,

he has stated that the accused voluntarily gave written confession about his guilt in a letter to him and the said letter has been

produced at Exhibit 30.

16. PW 2 Bhavanishankar has further stated that they are

the income tax payers, as well as, audit the accounts through Chartered Accountant. He has also stated that they used to

maintain Kird and Khatavani about daily expenditure. Moreover,

besides Kird and Khatavani, they also used to maintain Khate Vahi for other accounts in a Journal Book. He has further stated that besides confessional statement Exhibit 30 and Exhibit 38, he

does not have any other document, such as, Daily Kird, Khate- Vahi or Journal, to show the accounts and defalcation made by the accused. A suggestion was given to him, that Exhibits 30 and

38 are outcome of coercion, but the same was denied by him. It was also suggested to him, that these documents were got executed by him under the false assurance that his services would not be terminated, but the same was denied by him.

                                   (12)         Cri. Appeal No. 414 of 2000



    17.        As    regards   the   written      confession,            PW        2




                                                                        

Bhavanishankar has stated that it was not written in his office.

Moreover, at the time of submitting written statement, the accused was in his employment. As regards the statement of account produced at Exhibit 38, he has stated that it was written

in factory office. But he has stated that he did not tally the said amounts with the accounts of factory. A suggestion was given to

him, that the accused was directed to write down the confession

and putting him under coercion of Police action, his confession was obtained from him, but the same was denied by him.

18. On the background of the aforesaid oral evidence, it

was canvassed by the learned Counsel for the appellant, that the

complainant has proved and established the guilt of the accused beyond reasonable doubt and it was submitted that the modus operandi of the accused was to gain confidence of the owner by

his initial good conduct and thereafter to misappropriate the amount of the Company for own purpose by committing defalcations in the accounts, since he was working as Cashier in

the firm since substantial period and since he used to disburse salary to the employees and since the complainant entrusted with him the amount from time to time therefor. It is also canvassed that the accused gave voluntary confession on 22-2-1991 in his

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own handwriting (Exhibit 30) and admitted his guilt and requested not to take drastic action against him. By the said

confessional statement, accused also assured that he would repay

the entire amount, and requested not to take severe action against him. However, the accused failed to repay the said amount inspite of written assurances. Accordingly, it is submitted that

the accused swallowed the said money of Rs. 1,25,000/-, and utilized the same for his own purpose, and consequently,

misappropriated the said amount.

19. As regards the confessional statement, learned

Counsel for the appellants has placed reliance on the following judicial pronouncements :

(i) The judgment of Hon. Apex Court, in the case of State of Punjab Vs. Harjagdev Singh, reported at 2009 AIR(SCW) 4133, wherein the Apex Court has observed thus :

" A promise is always attached to the confession alternative while a threat is always

attached to the silence alternative; thus, in one case the prisoner is measuring the net advantage of the promise, minus the general undersirability of a false confession, as agaist the present unsatisfactory situation; while in the other case he is measuring the net advantages of the present

(14) Cri. Appeal No. 414 of 2000

satisfactory situation, minus the general undesirability of the confession against the threatened harm. It must be borne in mind that

every inducement, threat or promise does not vitiate a confession. Since the object of the rule

is to exclude only those confessions which are testimonially untrustworthy, the inducement, threat or promise must be such as is calculated to

lead to an untrue confession. On the aforesaid analysis the court is to determine the absence or presence of an inducement, promise etc. or its sufficiency and how or in what measure it

worked on the mind of the accused. If the inducement, promise or threat is sufficient in the

opinion of the court, to give the accused person grounds which would appear to him reasonable

for supposing that by making it he would gain any advantage or avoid any evil, it is enough to exclude the confession, the words "appear to him" in the last part of the section refer to the

mentality of the accused."

(ii) Judgment of Orissa High Court, in the case of Arjuna Pradhan Vs. The State, reported at 1992 CRI.L.J. 3614, wherein

it is observed thus :

" The extra judicial confession is not a weak

piece of evidence. On the contrary, if it is credible and the court finds that the confession was made voluntarily, it can form the basis of conviction. One thing has to be kept in mind while considering the extra-judicial confession.

It has to be seen whether the person before

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whom such a confession was made is known to the person making confession, that is, the confession is not made before a stranger.

Normally a person would not make an imprecatory statement before a stranger. If the

person before whom the confession is made is a close relative of the person making confession, or has possibility of being in his confidence, the

same can be a piece of evidence to be utilized against the accused. We find that three independent witnesses have spoken about the confession. They were co-villagers and not

strangers. Therefore, in our considered opinion, the learned Sessions Judge has rightly believed it

and has acted upon."

(iii) The judgment of Hon. Apex Court, in the case of Baldev Raj Vs. State of Haryana, reported at 1990 CRI.L.J. 2643, wherein the Hon. Apex Court has observed thus :

" An extra-judicial confession, if voluntary, can be relied upon by the court along with other evidence in convicting the accused. The value of

the evidence as to the confession depend upon the veracity of the witnesses to whom it is made. It is true that the court requires the witness to give the actual words used by the accused as nearly as possible but it is not an invariable rule

that the court should not accept the evidence, if not the actual words but the substance were given. It is for the court having regard to the credibility of the witness to accept the evidence or not. When the court believes the witness before whom the confession is made and it is

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satisfied that the confession was voluntary, conviction can be founded on such evidence. Keeping these principles in mind, we find that

the confession has been properly accepted and acted upon by the courts below and there is no

scope for any doubt regarding the complicity of the appellant in the crime. The confession of the appellant was voluntary. The testimony of PW-4

and PW-5 being responsible persons could not be doubted in the absence of any material to show that they had been motivated to falsely implicate the appellant. The very presence of the appellant

and his father with the party of Ishar Dass throughout the operation up to lodging of

complaint at the police station dispel any suspicion against the prosecution case and

clearly point to the truthfulness of the same. We are, therefore, unable to find any infirmity in the confession which has been accepted and relied upon by the courts below. "

20. Learned Counsel for respondent no.1 (original accused) countered the said arguments vehemently and submitted that the extra-judicial confession i.e. Exhibit 30 and Exhibit 38

are made basis and foundation for filing the present complaint, but both Exhibit 30 i.e. extra-judicial confession and Exhibit 38 i.e. statement of account have been obtained from the accused

when he was under the employment of the complainant / Company as a Cashier. It is also canvassed that the said confessional statement was got written from the accused under threat, and it is submitted that the text and contents of the

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confessional statement Exhibit 30 would clarify that there is nothing inculpatory in the statement of the accused, and it is

apparent that the same has been got written from the accused

under the supervision of legal expert. Thus, it is submitted that the accused was in service of the complainant at the time of writing of the said confession. It is also submitted that the

language of the said confessional statement itself reflects that the accused apprehended the Police action and made request

repeatedly, not to lodge report or to take any coercive action

against him, and hence, it is submitted that the said confessional statement was obtained from the accused under duress and stress.

It is further submitted that a suggestion was given in the cross examination, that the complainant tried to take forcible

possession of the house of the accused with the intervention of

the Police, and hence, the accused was under tremendous pressure, which constrained him to make the said extra-judicial confession, and hence, it is canvassed that the said confessional

statement and statement of account are not voluntary. It is further canvassed that the extra-judicial confession is a weak type of evidence and complainant's witnesses have admitted in their

respective cross examinations, that except the said confessional statement, they do not have any other documentary evidence, such as, Books, Khate Vahi, Kird and vouchers, to show entrustment of cash to the accused, and hence, such sole extra-

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judicial confession, without any other corroborating evidence, cannot be made basis for conviction against the accused, and

accordingly, urged that the present appeal bears no substance and

the same is devoid of any merit, and the same be rejected.

21. To substantiate the aforesaid contentions, learned

Counsel for respondent no.1 (original accused) has relied upon following judicial pronouncements :

(i)

The judgment of Hon. Apex Court, in the case of Baldev Singh Vs. State of Punjab, reported at (2009) 6 Supreme Court

Cases 564, wherein the Hon. Apex Court has observed thus :

" Evidence of extra-judicial confession is generally of a weak nature. No conviction

ordinarily can be based solely thereupon unless the same is corroborated in material particulars. Extra-judicial confession must be found to be

reliable."

(ii) The judgment of Hon. Apex Court, in the case of Shaikh Maqsood Vs. The State of Maharashtra, reported at 2009(2)

Bom.C.R.(Cri.) 273, wherein the Hon. Apex Court has observed thus :

" The importance of observing faithfully and fairly the provisions of section 313 of the Code cannot be too strongly stressed. It is not

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sufficient compliance to string together a long series of facts and ask the accused what he has to say about them. He must be questioned

separately about each material substance which is intended to be used against him. The

questionings must be fair and couched in a form which an ignorant or illiterate person will be able to appreciate and understand. Even when an

accused is not illiterate, his mind is apt to be perturbed when he is facing a charge of murder. Fairness, therefore, requires that each material circumstance should be put simply and

separately in a way that an illiterate mind, or one which is perturbed or confused, can readily

appreciate and understand. "

(iii) The judgment of Hon. Apex Court, in the case of Sambhaji Hindurao Deshmukh & others Vs. The State of Maharashtra, reported at 2008(1) Bom.C.R.(Cri.) 713, wherein the Hon. Apex

Court has observed thus :

" The principles relating to interference by

the High Court in appeals against acquittal are well settled. While the High Court can review the entire evidence and reach its own conclusions, it will not interfere with the acquittal by the trial Court unless there are strong

reasons based on evidence which can dislodge the findings arrived by the trial Court, which were the basis for the acquittal. The High Court has to give due importance to the conclusions of the trial Court, if they had been arrived at after proper appreciation of the evidence. The High

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Court will interfere in appeals against acquittals, only where the trial Court makes wrong assumptions of material facts or fails to

appreciate the evidence properly. If two views are reasonably possible from the evidence on

record, one favouring the accused and one against the accused, the High Court is not expected to reverse the acquittal merely because

it would have taken the view against the accused had it tried the case. The very fact that two views are possible makes it clear that the prosecution has not proved the guilt of the

accused beyond reasonable doubt and consequently the accused is entitled to benefit of

doubt. "

22. I have perused the oral and documentary evidence adduced / produced by the complainant, as well as, perused the impugned judgment dated 29-2-2000, which is under challenge,

as well as, perused the judicial pronouncements cited by the

learned Counsel for the parties, carefully, and heard learned respective Counsel for the parties, anxiously, and it is significant

to note that the extra-judicial confessional statement of the accused produced at Exhibits 30 and Statement of Account Exhibit 38 have been apparently made as the basis and

foundation for filing the complaint against the accused and both the witnesses of the complainant have admitted categorically in their respective cross examinations, that except said confessional statement, they do not have any other documentary evidence,

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such as, Books, Khate Vahi, Kird and vouchers, to show entrustment of cash to the accused. Admittedly, the evidence of

extra judicial confessions is a weak type of evidence and needs to

be accepted cautiously and, if voluntary, can be relied upon with other corroborative evidence. Moreover, it is also important to note that although PW 2 Bhavanishankar has admitted in his

cross examination, that the accounts were audited year-wise and they have submitted income tax returns, but still the complainant

did not produce the account books showing entrustment of cash

to the accused and the said inaction on the part of the complainant sustains fatal blow to his case. Moreover, other

documents are vouchers at Exhibits 50 to 60 and 62, and Exhibit 49 is the extract of said vouchers from April 1990 to 31st March

1991, but none of the said vouchers bears signature of the

accused.

23. Hence, turning to the confessional statement of the

accused, the submissions made by the learned Counsel for the accused appear to be more probable and it appears the said confessional statement was got written from the accused under

duress and threat and the text and contents of Exhibit 30 i.e. confessional statement also appears to be inculpatory and involuntary. Admittedly, the accused was in service of the complainant at the time of writing of the said confession and the

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contents of the said confessional statement reflect that the accused apprehended Police action against him and made

repeated request, not to take coercive action against him, and

hence, it is apparently clear that he was under stress at the time of giving the said confessional statement. Moreover, suggestions given to the complainant's witnesses, that the complainant tried

to put charge on the property of the accused and tried to take forcible possession of the house of the accused with the

intervention of Police, cannot be overlooked although denied.

24. In the said context, learned trial court has rightly

observed in paragraph 14 of the judgment, that "The learned Counsel for complainant further tried to show that statement was

voluntary and for that he has placed reliance on finding recorded

by Labour Court in application No. PGA/16/91. Complaint was filed by accused since complainant has withheld payment of gratuity and fund." It is further observed, that "In the cross

examination, accused admitted about alleged confession. However, entire cross examination does not show that statement was made voluntary." Moreover, there was no opportunity given

to the accused to say anything about the confessional statement. However, learned Counsel for the accused has pointed out that even certified copy of the said confessional statement was not produced on record in the said court.

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25. Moreover, the ingredients in order to constitute criminal breach of trust are as follows :

"(i) entrusting a person with property or with any dominion over property,

(ii) that person entrusted

(a) dishonestly misappropriating or converting that property to his own use; or

(b) dishonestly using or disposing of

that property or wilfully suffering any other person so to do in violation

(i) of any direction of law prescribing the mode in which such trust is to be discharged,

(ii) of any legal contract made,

touching the discharge of such trust. "

Applying the said parameters to the present case, it is apparently clear that the said ingredients do not exist in the present case, and the complainant has failed to prove and establish the same

beyond reasonable doubt against the accused. Moreover, in the instant case, the extra-judicial confession of the accused, which is admittedly weak type of evidence, also has come under the doldrums in view of the foregoing discussion and without any

(24) Cri. Appeal No. 414 of 2000

corroborative evidence, and even such extra-judicial confession, which is involuntary and inculpatory, cannot be the basis for

conviction against the accused.

26. Accordingly, after assessing and analyzing the evidence on record, I am not inclined to accept the submissions

advanced by learned Counsel for the appellants, and the view adopted by the learned trial court, while acquitting the accused, is

a possible view to be adopted after scrutinizing the evidence on

record, and the said view does not appear to be perverse. Moreover, there does not appear to be any glaring mistake in the

impugned judgment which warrants reversal of the finding of the trial court, and hence, no interference is called for in the

conclusion of acquittal drawn by the learned trial court, since this

is not a fit case therefor.

27. In the result, present Appeal, which is sans merits,

stands dismissed, and impugned judgment and order of acquittal dated 29-2-2000 stands confirmed.

( SHRIHARI P. DAVARE ) JUDGE

bgp/414kapp