P.V.RAVI Vs. SPE/CBI KOCHI

JUDGEMENT

(1.) The 2nd accused in C.C. No.11/2003 on the files of the Court of the Special Judge (SPE/CBI), Ernakulam, has filed this appeal, under Sec. 374 of the Code of Criminal Procedure, 1973, challenging the conviction and sentence imposed by the Special Judge, against him as per the judgment dtd. 24/12/2009. The Central Bureau of Investigation (CBI), represented by the Special Public Prosecutor is arrayed as the sole respondent herein.

(2.) Heard the learned counsel for the appellant and the learned Special Public Prosecutor, in detail. Perused the verdict under challenge and the records of the Special Court.

(3.) Parties in this appeal shall be referred as 'accused' and 'prosecution', hereafter.