(IPC) - Ss 419, 353, 447 and 120B - Discharge - took photographs of case records from mobile phone of civil judge - Court sounds a note of caution for the appellant to be careful in future to avoid recurrence of similar incident and at the same time records a note of appreciation for the second respondent for not precipitating the matter further - After all, 'to err is human but forgiving is divine' - Supreme Court of India Judgements