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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 369 OF 1999

Hiten Prasan Dalal ..Appellant versus

Central Bureau of Investigation ..Respondent WITH

CRIMINAL APPEAL NO. 372 OF 1999 CRIMINAL APPEAL NO. 405 OF 1999 CRIMINAL APPEAL NO. 410 OF 1999 CRIMINAL APPEAL NO. 411 OF 1999 CRIMINAL APPEAL NO. 412 OF 1999 CRIMINAL APPEAL NO. 413 OF 1999 CRIMINAL APPEAL NO. 414 OF 1999

O R D E R

These  bunch  of  cases,  are  in  respect  of  different transactions. The allegations against the accused are, however, of a similar nature.  In the general conspiracy, the main accused Harshad  Mehta  died  before  the  trial,  which  he  was  facing, concluded.  We are informed by learned counsel, that a few matters of  the  like  nature,  have  been  adjudicated  upon  by  this  Court, wherein  the  accused-appellants  have  been  acquitted.   In  other matters,  while  maintaining  the  conviction  of  the  accused,  this Court, while examining the quantum of sentence, has held, that the same needed to be modified, to the period already undergone by them.  In this behalf, learned counsel for the rival parties have invited our attention to Ram Narayan Popli vs. Central Bureau of Investigation 2003 (3) SCC 641, and S. Mohan vs. Central Bureau of Investigation 2008 (7) SCC 1.  

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It is also pointed out by the learned counsel, that the appellants  in  this  case  are  brokers  and/or  bank  employees.  The transactions in question pertain to the early 1990's.  And as such, according  to  learned  counsel,  it  would  suffice,  if  while maintaining  their  conviction,  their  sentence  is  altered  to  the period already undergone by them.  

Since it is pointed out, that the appellants herein were not the main accused, and since they have faced investigation and trial for about two and a half decades, we are satisfied, that ends of  justice  would  be  met  if,  while  maintaining  the  appellants conviction,  their  sentence  is  modified  to  the  period  already undergone.  Ordered accordingly.  The fine, if any, imposed shall however remain payable.

The appeals stand disposed of in the aforesaid terms.

….....................J. [JAGDISH SINGH KHEHAR]

NEW DELHI; ….....................J. JULY 23, 2015. [ADARSH KUMAR GOEL]

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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 409 OF 1999

Abhay Dharamshi Narottam ..Appellant versus

Central Bureau of Investigation ..Respondent

O R D E R

It is brought to our notice, that the appellant – Abhay Dharamshi Narottam has died.  

In view of the above, the appeal abates, and is dismissed as such.

….....................J. [JAGDISH SINGH KHEHAR]

NEW DELHI; ….....................J. JULY 23, 2015. [ADARSH KUMAR GOEL]

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ITEM NO.104               COURT NO.4               SECTION IIA                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Criminal Appeal  No(s).  369/1999 HITEN PRASAN DALAL                                 Appellant(s)                                 VERSUS C.B.I.                                             Respondent(s) (with appln(s) for permission to replace the volumes 3 to 13 in  place of old volumes 3 to 13 filed on 4.4.2001 and permission to  place additional documents on record, directions, permission to  file additional documents and office report)  WITH Crl.A. No. 372/1999 Crl.A. No. 405/1999 Crl.A. No. 409/1999 Crl.A. No. 410/1999 Crl.A. No. 411/1999 Crl.A. No. 412/1999 Crl.A. No. 413/1999 Crl.A. No. 414/1999 (with appln(s) for permission to replace the volumes 3 to 13 in  place of old volumes 3 to 13 filed on 4.4.2001 and permission to  place additional documents on record, directions, permission to  file additional documents and office report)  Date : 23/07/2015 These appeals were called on for hearing today. CORAM :           HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

For Appellant(s) Mr. Anirudh Sharma, Adv. Mr. Siddhesh Kotwal, Adv.

                   for Mrs V. D. Khanna,AOR                                           Mr. Siddhartha Dave, Adv.

Ms. Jentiben AO, Adv. for M/s. K. J. John & Co.

                   Ms. Radha Rangaswamy,AOR                     Mr. R. C. Kohli,Adv.(AC)                      

Mr. B. Badrinath, Adv. for Mr. R. Gopalakrishnan,AOR

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                   Mr. Kartik Bhatnagar, Adv. Ms. Khushboo Bari, Adv. for Mrs. Nandini Gore,AOR

                  Mr. Jatin Zaveri, Adv. Mr. Neel Kamal Mishra, Adv. Mr. Nipun Goel, Adv.

For Respondent(s) Ms. Pinky Anand, ASG Mr. Karan Seth, Adv.

                   for Ms. Sushma Suri,AOR                               UPON hearing the counsel the Court made the following                              O R D E R

The appeals except Criminal Appeal No. 409/1999 stand  disposed of in terms of the signed order.

Criminal Appeal No. 409/1999 stands abated in terms of  the signed order.

(Renuka Sadana) (Parveen Kr. Chawla)  Court Master      AR-cum-PS

[Two Signed Orders are placed on the file]