G.VENKATANARAYANAN Vs. STATE

JUDGEMENT

(1.) These appeals are preferred by the appellants, who are 1st and 2nd accused respectively in C.C.No.8 of 2014 on the file of the learned XIII Additional Special Court for CBI Cases, Chennai, against the conviction recorded by the learned Special Judge for CBI cases as follows:

(2.) nd Accused Charg Convicted under Conviction With fine In default Sl. e No. No P.C. Act . 1 6 u/s.7 2 years R.I. Rs. 5,000.00 3 months S.I. u/s.13(1)(d) r/w 13(2) 2 years R.I. 3 months S.I. Rs.5,000.00 2 7 u/s.7 2 years R.I. Rs. 5,000.00 3 months S.I. u/s.13(1)(d) r/w 13(2) 2 years R.I. Rs. 5,000.00 3 months S.I.

(3.) 12 u/s.7 2 years R.I. Rs. 5,000.00 3 months S.I. u/s.13(1)(d) r/w 13(2) 2 years R.I. Rs. 5,000.00 3 months S.I. Total Fine Rs.30,000.00 The sentences were ordered to run concurrently and the detention period of the accused were ordered to set off u/s.428 of Crimial P.C. 2. Since both the appeals have arisen out of the same judgment, they are taken up together and disposed of by this common judgment. 3. Following is the factual backdrop of prosecution case in brief: