IN THE SUPREME COURT OF  INDIA           CRIMINAL APPELLATE JURISDICTION   

 CRIMINAL APPEAL NO. 375    OF 2002

SATISH OMPRAKASH GUPTA & ORS. ..  APPELLANTS

vs.

STATE OF MAHARASHTRA .. RESPONDENT

O R D E R

Having  heard  learned  counsel  for  the  parties,  we  are  satisfied  that  the

conviction  so  far  as  Omprakash  Banarasdas  Gupta  and  Kaushalya  Omprakash

Banarasdas Gupta - Appellant Nos. 2 and 3 are concerned, cannot be maintained in

view of the unsatisfactory nature of the evidence.   So far as appellant No.1-Satish

Omprakash  Gupta is  concerned,  we  find  that  the  courts  below have  analyzed  the

evidence correctly to find him guilty.  However, the sentence is reduced to six months

on each count.

The appeal is allowed to  aforesaid extent.

The bail bonds for the purpose of grant of bail, so far as appellant Nos.2 and

3  are  concerned,  shall  stand  discharged.   The  appellant  No.-1  shall  surrender  to

custody forthwith for undergoing the remaining period of sentence.

......................J. (Dr. ARIJIT PASAYAT)

 ......................J.   (Dr. MUKUNDKAM SHARMA)

NEW DELHI; DECEMBER 4, 2008.