KAILASH GUPTA Vs. SUPERINTENDENT OF POLICE SPE/CBI

JUDGEMENT

(1.) Accused Nos.2 and 3 in C.C. No.2/2002 on the files of the Court of the Special Judge (SPE/CBI)-I, Ernakulam, have filed this appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 [hereinafter referred as 'Cr.P.C.' for short], challenging the conviction and sentence imposed by the Special Judge, against them as per the judgment dtd. 30/11/2006. The Superintendent of Police, Central Bureau of Investigation (CBI), Kochi, represented by the Special Public Prosecutor is arrayed as the sole respondent herein.

(2.) During the pendency of this appeal, the 1st appellant/2nd accused died and the wife of the 1st appellant got impleaded as the additional 3rd appellant to continue with this appeal.

(3.) Heard the learned counsel for the appellants and the learned Special Public Prosecutor, in detail. Perused the verdict under challenge, the records of the Special Court as well as the decision placed by the learned counsel for the appellants.