M.N.Ramachandran Nair vs State Of Kerala
2023 Latest Caselaw 7003 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                      CRL.A NO. 395 OF 2011
      JUDGMENT in CC 30/2003 OF ENQUIRY COMR.& SPECIAL
                 JUDGE,KOZHIKODE DATED 18.1.2011.
APPELLANT/ACCUSED NO.1:

         M.N.RAMACHANDRAN NAIR
         S/O. NEELAKANTAN NAIR, MANGALATHU HOUSE, KOTHALA,,
         VATTUKULAM, S.N.PURAM.P.O., KOTTAYAM.(SHOP
         MANAGER, MAVELI STORE, PADICHIRA).

         BY ADVS.SRI.S.RAJASEKHARAN NAIR
         SRI.RAJU SEBASTIAN VADAKKEKKARA



RESPONDENT/COMPLAINANT:

         STATE OF KERALA, REPRESENTED BY PUBLIC
         PROSECUTOR, HIGH COURT.

         SMT. S. REKHA, SR. PP


     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
22.06.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Crl.A.No.395/2011

                                    -:2:-



                             JUDGMENT

Dated this the 22nd day of June, 2023

This appeal has been preferred by the accused No.1 in

C.C.No.30/2003 on the files of the Court of Enquiry

Commissioner and Special Judge, Kozhikode against the

judgment dated 18.1.2011.

2. The appellant/accused No.1 was convicted and

sentenced to undergo rigorous imprisonment for one year and to

pay a fine of ₹2,000/-, in default to suffer rigorous imprisonment

for five months for the offence punishable under Section 13(2)

read with 13 (1)(c) and (d) of the Prevention of Corruption Act,

1988.

3. The learned counsel for the appellant submits that the

appellant is no more and his legal heirs are not interested to

proceed with the appeal on merits. The counsel further submits

that the legal heirs are prepared to deposit the fine amount as

per the impugned judgment.

The submission is recorded and the appeal is closed. The Crl.A.No.395/2011

legal heirs of the appellant are at liberty to deposit the fine

amount before the learned Special Judge. If the legal heirs fail to

deposit the fine amount, they shall be proceeded with in

accordance with law to realise the fine amount.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp