K. GIRISHKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The Special Judge (SPE/CBI)-I, Ernakulam tried accused Nos.1 to 4 in C.C.No.5 of 2004 on a charge for the offences punishable under Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (PC Act), and Ss. 120B, 420, 468 and 471 of the Indian Penal Code, 1860 (IPC). Separate charges were framed. After trial, the Special Court acquitted the 1st accused and convicted accused Nos.2 to 4 as follows: <IMG>JUDGEMENT_287_LAWS(KER)3_2025_1.jpg</IMG>

(2.) ***

(3.) Challenging the said conviction and sentence, the 4 th accused filed Crl.Appeal No.1406 of 2006 and accused Nos.2 and 3 filed Crl.Appeal No.1408 of 2006 under Sec. 374(2) of the Code of Criminal Procedure, 1973 (Code).