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   IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 267 OF 2006

 STATE OF PUNJAB ..... APPELLANT

VERSUS

ROSHAN  LAL

 .....

RESPONDENT

O R D E R

    We have heard the learned counsel for the parties. The  High  Court  has  given  a  categoric  finding  

that the respondent had completed his part of the pre-

2 audit   on 23.05.1998 and had no connection with the  

issuance  of  the  cheque  thereafter  and  as  such  the  

question of payment of any bribe would not arise.  In  

coming to this conclusion, the High Court has relied on  

the  evidence  of  the  prosecution  witnesses  who  

categorically  stated  to  the  above  effect  and  

unanimously deposed that after the pre-audit the cheque  

was  to  be  prepared  by  the  Accounts  Branch  of  the  

Committee  and  the  accused-respondent  had  no  concern  

with the delivery of the cheque.   

In view of this categoric finding of fact, we  

are  not  inclined  to  interfere  with  the  impugned  

judgment.  We, thus, find no merit in this appeal which  

is, accordingly, dismissed.

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

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

NEW DELHI

AUGUST 25, 2009.