PANKAJ A. PAREKH Vs. STATE

JUDGEMENT

(1.) As all these appeals arise out of a common judgment and award, they are heard together and are disposed of by this common order.

(2.) Crl.A.No.432/2010 is preferred by accused No.2 Shri Pankaj A. Parekh; Crl.A.No.433/2010 is preferred by accused No.3 - Smt. Asha P. Parekh; Crl.A.No.434/2010 is preferred by accused No.4 - Sri. Venkatesha and Crl.A.No.448/2010 is preferred by Accused No.1 - Smt. Yashmin Fathima. All these appeals have been preferred by Accused Nos.1 to 4 aggrieved by the conviction judgment rendered by the XXI Addl. City Civil & Sessions Judge and Special Judge for CBI Cases, Bengaluru in Spl.C.C.No.187/2000 dated 30.03.2010, praying to allow the appeals and thereby to set-aside the conviction judgment and to acquit the appellants of the alleged offences. By the said common judgment, Accused No.1 has been convicted for offences punishable under Sections 120-B, 420, 381, 451, 477-A and 201 IPC, Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 and Accused Nos.2 to 4 have been convicted for offences punishable under Sections 120-B and 420 IPC. Since Accused No.5 - Riyazulla Baig has died during the pendency of these appeals, the appeal in Crl.A.No.424/2010 has stood abated against him as on 18.03.2015.

(3.) The case of the prosecution in a nutshell, is as under: