VILAS VASUDEV KUNKOLIENKAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. S.D. Lotlikar, the learned Senior Advocate with Mr. Jayant Karn for the appellants in both these appeals. Mr. Mahesh Amonkar, the learned Additional Public Prosecutor appears for the Central Bureau Of Investigation (Respondent) in both these matters.

(2.) The learned Counsel for the parties agree that both these appeals can be disposed of by a common judgment and order, since the challenge in both these appeals is to the common judgment and order dated 28.01.2014 made by the learned Special Judge, CBI Court for Goa, Mapusa in Special Case No.5/2013/D (New) which was earlier numbered as Special Case No.2/2007(Old).

(3.) The Special Case No.5/2013/D was instituted by the CBI against Shri Vilas Vasudev Kunkolienkar (A1), Shri Peter Vincent Pereira(A2), Smt. Vijayshree Vilas Kunkolienkar (A3) and Shri Krishnanath Gopal Matodkar (A4). The name of Shri Romeo J. Pereira also appears in the cause title of the impugned judgment and order, but, it is indicated that he has expired. The record bears out that Romeo Pereira had expired even before the chargesheet was filed before the Special Court.