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VNN Namboothiri Vs CBI, Represented

Case No: Criminal Appeal No. 2583 Of 2009

Date of Decision: Jan. 20, 2025

Hon'ble Judges: P.G. Ajithkumar, J

Bench: Single Bench

Advocate: Salish Aravindakshan, K.S.Sumesh, P.Vijayakumar, R.Bindu, Sreelal Warriar

Final Decision: Disposed Of

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Judgement

P.G. Ajithkumar, J

1. This is an appeal against conviction. The appellant is the 1st accused in C.C. No.14 of 2003 on the files of the Special Judge (SPE/CBI)-I,

Ernakulam. The sentence comprises both imprisonment and fine.

2. The appellant expired on 23.05.2022. A copy of the death certificate is placed on record. Nobody has come forward to prosecute the appeal yet,

although, the fine also forms part of the sentence. In the circumstances, records are liable to be consigned to the record room following the law laid

down by this Court in Pazhani v. State of Kerala [2017 (1) KLT 341].

Hence, this appeal is closed for the time being. The records are consigned to the record room. The trial court will take steps to realise the amount of

fine in accordance with law.