IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 307  OF 2006

STATE OF MAHARASHTRA ..... APPELLANT

VERSUS

WAMAN ..... RESPONDENT

O R D E R

The High Court on a re-appraisal of the evidence in  

the peculiar facts of the case and that too in a criminal  

revision petition has reversed the judgment of the Courts  

below  and  recorded  an  acquittal  in  respect  to  the  

respondent on the finding that there was no evidence to  

show that he had been entrusted with the cash or that he  

had been given the additional charge of Sub-Post Master.

We, accordingly, find  no merit in the appeal which  

is dismissed.

........................... J

      [HARJIT SINGH BEDI]

........................... J

      [CHANDRAMAULI KR. PRASAD]

NEW DELHI OCTOBER 28, 2010.