BENNY JOSEPH Vs VARGHESE KURIAN .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-001233-001233 / 2004
Diary number: 22096 / 2003
Advocates: JOHN MATHEW Vs
MALINI PODUVAL
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APEPAL NO.1233 OF 2004
BENNY JOSEPH APPELLANT
VERSUS
VARGHESE KURIEN RESPONDENT
WITH CRIMINAL APPEAL NO. 1245 OF 2004
O R D E R
We have heard the learned counsel for the parties.
We find that there is no element of cheating even if
the complaint is read as a whole. The allegations in the
complaint do not disclose an offence under Section 420/34
of the Indian Penal Code. The High Court was justified in
making its order.
The appeals are dismissed.
.......................J [HARJIT SINGH BEDI]
.......................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI, NOVEMBER 24, 2010.