IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1514  OF 2009

STATE OF MAHARASHTRA ..... APPELLANT

VERSUS

VIJAYPRAKASH ..... RESPONDENT -

O R D E R

We have heard the learned counsel for the parties.

The High Court has in paragraph 14 of its judgment  

examined the evidence in the matter and  had come to a  

conclusion that a charge of murder was not spelt out against  

the respondent.  We have also heard the parties in extenso.  

We find that interference in this appeal against acquittal  

is not called for.

The appeal is, accordingly, dismissed.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [AFTAB ALAM]

NEW DELHI AUGUST 26, 2009.