PALLAVI AMBARISH KAPADIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Both the above Appeals are arising out of the one and similar Judgment and since the oral as well as documentary evidence is the same, they are decided and disposed of together by this common Judgment.

(2.) Criminal Appeal No. 1476 of 2009 has been filed by the appellant (original accused No.5), under Section 374 of Cr. P.C., challenging the Judgment and order dated 4th August, 2009, passed in Special Case No.43 of 1992, whereby the learned Special Judge has held the appellant accused No.5 guilty for the offences under Sections 420, 467, 468, 471 read with Section 120-B of I.P. Code and awarded sentence to the appellant accused No.5 to suffer rigorous imprisonment for 2 (two) years and to pay a fine of Rs.10,000/- each i.e. aggregate amount of Rs.50,000/-, and in default of payment of fine the appellant accused No.5 was directed to undergo R.I. for one month. The learned Judge has ordered that all the substantive sentences shall run concurrently.

(3.) Criminal Appeal No. 1582 of 2009 has been filed by the appellant (original accused No.2), under Section 374 of Cr. P.C., challenging the Judgment and order dated 4th August, 2009, passed in Special Case No.43 of 1992, whereby the learned Special Judge has held the appellant accused No.2 guilty for the offences under Sections 420, 467, 468, 471 read with Section 120-B of I.P. Code and awarded sentence to the appellant accused No.2 to suffer rigorous imprisonment for 7 (seven) years and to pay a fine of Rs.1,00,000/- each i.e. aggregate amount of Rs.5,00,000/-, and in default of payment of fine the appellant accused No.2 was directed to undergo R.I. for one year. The learned Judge has ordered that all the substantive sentences shall run concurrently.