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Judgment
6 paragraphs · 221 wordsThese special leave petitions have been filed by the Central Bureau of Investigation to challenge the common judgment dated 12.02.2015 passed by the High Court of Delhi in Crl. Appeal No. 61 of 2009 and Crl. Appeal Nos. 154-159 of 2009 where under, the respondent-accused was convicted under Sections 420, 468, 471 & 477-A of the IPC and under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act.
The primary reason for filing the petition was the reduction of sentence whereby the respondent was sentenced to imprisonment till rising of the Court with slight enhancement of the fine amount for the offences, for which he was convicted.
Today when the matter was called out, Mr. Pradeep Kumar Mathur, learned counsel appearing on behalf of the respondent produces the death certificate which indicates that the respondent-Sat Bhushan Jain has died on 28.01.2016.
The copy of the death certificate is also furnished to Mr.Sanjay Kumar Tyagi, learned counsel appearing for the CBI.
In view of above, the charges against the respondent abated and accordingly the matter stands closed. Since nothing survives for adjudication in the present matter, the special leave petitions are closed. The question of law raised by the CBI is left open to be agitated, in an appropriate proceedings.
Pending application(s), if any, shall also stand disposed of.