VNN NAMBOOTHIRI Vs. CBI, REPRESENTED

JUDGEMENT

(1.) This is an appeal against conviction. The appellant is the 1st accused in C.C. No.14 of 2003 on the files of the Special Judge (SPE/CBI)-I, Ernakulam. The sentence comprises both imprisonment and fine.

(2.) The appellant expired on 23/5/2022. A copy of the death certificate is placed on record. Nobody has come forward to prosecute the appeal yet, although, the fine also forms part of the sentence. In the circumstances, records are liable to be consigned to the record room following the law laid down by this Court in Pazhani v. State of Kerala [2017 (1) KLT 341].