MINI Vs. CBI/SPE COCHIN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal is by widow of the deceased convict (Mohanachandran N.K.) against the judgment and order of the High Court of Kerala dtd. 14/1/2020 in Criminal Appeal No.1164/2010 whereby conviction of her husband (hereinafter referred to as the accused), under Ss. 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988, has been upheld.