SHRI S.A. RAVI, S/O ANNAMALAI Vs. STATE THROUGH CENTRAL BUREAU OF INVESTIGATION HAVING THEIR OFFICE AT ALTINHO, PANAJI, GOA. REP. BY SENIOR PUBLIC PROSECUTOR C.B.I.

JUDGEMENT

(1.) HEARD Mr. Rama Singh, learned Counsel for the Petitioner and Mr. Joseph Vaz Special Public Prosecutor for the Respondent.

(2.) RULE . By consent heard forthwith.

(3.) THE Petitioner was charged for having committed offences under Sections 420, 467, 468, 471 and 120 (B) of I.P.C. and was sentenced to undergo 4years R.I., 2 years R.I., 2 years R.I., 1 year R.I. respectively. The Petitioner/accused had pleaded guilty to the charge.