AJIT R. KYAL Vs. CBI

JUDGEMENT

(1.) THIS application has been preferred to seek suspension of the sentence awarded to the appellant Ajit R. Kyal (A -2). The sentence awarded in relation to the appellant is as follows:

(2.) AT the outset, I may note that the appellant has not paid the fine of Rs.6 Lakhs till date.

(3.) I may observe that in the two connected appeals, it has been directed that the hearing of the appeals be expedited. The connected appeals - along with which the present appeal would also have to be heard, have been directed to be listed for hearing in the first five cases in the category of Regular Matters in the week commencing on 18.05.2015 and, in the meantime, the Trial Court Record has been requisitioned through Special Messenger for scanning and preparation of the paper book. In view of the hearing of the said appeals being expedited, the appellant in the connected appeals have not pressed their applications for suspension of sentence in the meantime. However, their right to press for suspension of sentence has been preserved, if their appeals are not heard as scheduled.