VANGALA KASTURI RANGACHARYULU Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) These 5(five)appeals against the common judgment and order dated 14.09.2010 and 29.09.2010 passed by the learned Special Judge, Shillong in Special Case (CBI) No.3/1994 are jointly heard for disposal by this common judgment and order.

(2.) Heard Mr. R Kar, learned counsel for appellant/accused in Crl.Appl.No.8/2010, Mr.SP Mahanta, learned counsel for the appellant/accused in Crl.Appl.No.12, 13 and 14/2010 and Mr. R Choudhury, learned counsel for the appellant/accused in Crl.Appl.No.10/2010 and Mr. VK Jindal, learned senior counsel assisted by Mr.S Dey, learned counsel for the CBI -respondents.

(3.) By the impugned judgment and order dated 14.09.2010, five appellants/accused are convicted for the offences punishable under different provisions of IPC as well as P.C. Act, 1988 viz, Shri.V.K. Rangacharyulu and appellant/accused Shri.H.N. Wadhwa are convicted for the offences under Sections 120B, 465, 468,471 IPC and 13(d)(i) r/w 13(2) of the P.C. Act, 1988 and appellant/accused Shri.D.K. Chakravary and Shri.Jaharlal Das @ Johal Lal Das are convicted for the offences under Sections 120B, 420, 468, 471 IPC and by the sentenced order dated 29.09.2010 the appellants/accused Shri.V.K. Rangacharyulu and Shri.H.N. Wadhwa were awarded sentence of 2 (two) years and a fine of Rs.5000/ - each and in default of payment of fine, they will have to undergo another 1 (one) month imprisonment each for the offence under Section 468 IPC and also awarded sentence of 6 (six) months under Sub -Section 2 of Section 120B IPC and also awarded sentence of 2 (two) years and a fine of Rs.5000/ - each and in default of payment of fine, they will have to undergo for another 1 (one) month imprisonment each for the offence under Section 465 IPC and also awarded sentence of 2 (two) years for the offence under Sub -Section 2 of Section 13 of the P.C. Act, 1988 and also a fine of Rs.10,000/ - each and in default of payment of fine, they will have to undergo for another 2 (two) months and all the sentences shall run concurrently; the appellants/accused Shri.D.K. Chakravarty and appellant/accused Shri. Shri.Jaharlal Das @ Johal Lal Das were awarded sentence of 2 (two) years and also a fine of Rs.5000/ - each under Section 471 r/w 465 IPC and in default of payment of fine, they will have to undergo for another 1 (one) month imprisonment and also awarded sentence of 2 (two) years under Section 120 IPC and fine of Rs.5000/ - each and in default of payment, they will have to undergo for another 1 (one) month imprisonment and all the sentences shall run concurrently and the appellant/accused Shri. A.D. Purkayastha was awarded sentence of 6 (six) months and a fine of Rs.5000/ - under Section 120B and in default of payment of fine, he will have to undergo for another 1 (one) month imprisonment and the sentence of 2 (two) years and fine of Rs.5000/ - under Section 468 IPC and in default of payment of fine, he will have to undergo another 1(one) month imprisonment.