B R JAYANTHI Vs. STATE

JUDGEMENT

(1.) A 3 to A6, who have been convicted and sentenced in C.C. No.23 of 2003 by the learned XI Additional Special Judge (CBI Cases), Chennai in M.P. No.2 of 2015, seeks suspension of their sentence under Section 389(1) Cr.P.C. by granting them bail.

(2.) IN M.P. No.1 of 2015, they also seek stay of the operation of the direction of the Court to pay Compensation amount out of the Fine amount.

(3.) A 1 and A2 are Indian Bank officials. A7 is an approved valuer of the Bank. A2 and A7 are no more. A1 was acquitted. A3 to A6 are closely related.