- (1.) At the time of granting special leave a statement was made on behalf of the appellant that if the appeal were to be accepted he would not press for the un-position of any sentence on the respondent. All that was required was determination of the question of law Involved in the appeal. Since the filing of this appeal, the question of law raised in this case has been decided in Municipal Corporation Sarap. It is therefore elhi v. Ram sarapier fore necessary for his to go Into this qviestloii once more. Following the judgment of this court we hold that the acquittal is wrong but we refrain from passing any further orders. The appeal stands disposed of accordingly.;