R.GURUMURTHY Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) Leave granted. IA No. 129586/2024 and IA 129563/2024

(2.) The appellants unsuccessfully appealed before the High Court of Judicature at Madras against the judgment dtd. 23/4/2013 passed in C.C. No. 29/2005 by XI Additional Special Judge for CBI cases, Chennai, whereunder they were convicted under different sec. (s) of the Indian Penal Code (IPC) and Prevention of Corruption Act, 1988 (P.C. Act). The appeals were dismissed by the High Court vide common judgment dtd. 23/6/2023 passed in Crl. A. No. 359/2013.

(3.) Initially, this Court passed an order whereunder the appellants were granted exemption from surrendering. However, later, the appellants were directed to surrender and produce proof of surrender. Admittedly, in compliance of the order, both the appellants have surrendered on 1/2/2024. Heard learned senior counsel for the appellants and learned senior counsel appearing for the respondent-CBI.