RAMAKRISHNA RAO Vs. STATE

JUDGEMENT

(1.) PETITIONER /A2 seeks suspension of conviction passed against him by learned II Additional Special Judge for CBI Cases, Visakhapatnam in his judgment dated 25 -03 -2014 in C.C. No. 4 of 2009.

(2.) ON factual side, A1 is the Branch Manager of State Bank of Hyderabad (SBH), Kothapeta Branch, Guntur; A2 is the Chartered Accountant in Guntur, A3 is an advocate (discharged); A4 is a registered approved valuer; A5 is the Field Officer, SBH, Kothapeta Branch, Guntur and A6 is the Proprietrix of M/s. Maruti Cotton Corporation, Guntur.

(3.) IN the light of above rival contentions, the point for determination is: Whether there are merits in this petition to allow?