M.Gopalakrishnan vs State By
2022 Latest Caselaw 6204 Mad

                                                                                Crl.A.No.732 of 2013

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 25.03.2022

                                                 CORAM

                             THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                         CRL.A.No.732 of 2013 and
                                            M.P.No.1 of 2013


            M.Gopalakrishnan                                 ...Appellant

                                                       Vs.

            State by,
            Deputy Superintendent of Police
            CBI, BS & FC, Bangalore,
            R.C.No.11(E)/96-CBI/BSFC/BLR                           ...Respondent

            Prayer :- Criminal Appeal is filed under Section 374(2) of Code of Criminal
            Procedure, to set aside the judgment passed by the learned Principal Special Judge
            for CBI cases in C.C.No.55 of 2000 on 23.10.2013 convicting the appellant for the
            offences under Section i) 120 (B) r/w. 420, 109 r/w. 420 I.P.C and Section 13 (2)
            r/w. 13 (1) (c) and (d) of Prevention of Corruption Act, 1988 sentencing him to
            undergo RI for 1 year and to pay fine of Rs.10,000/- in default to undergo RI for 4
            months. ii)Section 13 (2) r/w. 13 (1) d of Prevention of Corruption Act, 1988 (4
            counts) and sentencing him to undergo RI for 1 year each count and to pay a total
            fine of Rs.20,000/- (Rs.5000/- for each count) in default to undergo RI for 2 months
            and iii)13(2) r/w. 13(1) (c) of Prevention of Corruption Act, 1988 sentencing him to
            undergo RI for 1 year and to pay a fine of Rs.5,000/- in default to undergo RI for 2
            months The sentences awarded were ordered to run concurrently. The total fine
            imposed on the appellant is Rs.35,000/-.
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                                                                                    Crl.A.No.732 of 2013




                                  For Appellant    : Mr.Sunder Mohan
                                  For Respondent : Mr.K.Srinivasan
                                               Special Public Prosecutor for
                          CBI cases

                                                     ORDER

Criminal Appeal in Crl.Ap.No.732 of 2013 is filed to set aside the judgment

passed by the learned Principal Special Judge for CBI cases in C.C.No.55 of 2000 on

23.10.2013 convicting the appellant for the offences under Section i) 120 (B) r/w.

420, 109 r/w. 420 I.P.C and Section 13 (2) r/w. 13 (1) (c) and (d) of Prevention of

Corruption Act, 1988 sentencing him to undergo RI for 1 year and to pay fine of

Rs.10,000/- in default to undergo RI for 4 months. ii)Section 13 (2) r/w. 13 (1) d of

Prevention of Corruption Act, 1988 (4 counts) and sentencing him to undergo RI for

1 year each count and to pay a total fine of Rs.20,000/- (Rs.5000/- for each count) in

default to undergo RI for 2 months and iii)13(2) r/w. 13(1) (c) of Prevention of

Corruption Act, 1988 sentencing him to undergo RI for 1 year and to pay a fine of

Rs.5,000/- in default to undergo RI for 2 months The sentences awarded were

ordered to run concurrently. The total fine imposed on the appellant is Rs.35,000/-.

2.When this matter is taken up, learned counsel appearing for the appellant in

Crl.A.No.732 of 2013, submitted that appellant M.Gopalakrishnan is dead and his

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Crl.A.No.732 of 2013

legal heirs are not interested in pursuing this matter. A memo is filed in this regard.

3.In view of the submissions and filing of the memo that, appellant is dead

and his legal heirs are not interested in proceeding this Criminal Appeal,

Crl.A.No.732 of 2013 is dismissed as abated. Consequently, connected

miscellaneous petition stands closed.

25.03.2022

ep Index:Yes/No Internet:Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis

Crl.A.No.732 of 2013

G.CHANDRASEKHARAN,J.,

ep

To

1.The Principal Special Judge for CBI cases, Chennai.

2.The Public Prosecutor High Court of Madras.

CRL.A.No.732 of 2013 and M.P.No.1 of 2013

https://www.mhc.tn.gov.in/judis

Crl.A.No.732 of 2013

25.03.2022

https://www.mhc.tn.gov.in/judis