RAMJI PRASAD JAISWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal by special leave arises out of the judgment and order dtd. 24/11/2011 in Criminal Appeal (SJ) No. 418/2006 passed by the High Court of Judicature at Patna. By the aforesaid judgment and order dtd. 24/11/2011, a learned Single Judge of the High Court of Judicature at Patna (High Court) dismissed Criminal Appeal (SJ) No. 430 of 2006 (Shiv Narayan Bansal and another Vs. State of Bihar) and Criminal Appeal (SJ) No. 418 of 2006 (Ramji Prasad Jaiswal alias Ramjee Prasad Jaiswal and two others Vs. State of Bihar).

(2.) In this appeal, we are concerned with the decision of the High Court dtd. 24/11/2011 in respect of Criminal Appeal (SJ) No. 418 of 2006. The three appellants in this case are:

(3.) It may be mentioned that appellants along with the appellants of Criminal Appeal (SJ) No.430 of 2006 were tried by the Court of learned Special Judge, Central Bureau of Investigation (CBI), South Bihar, Patna ('CBI Court" hereinafter) in Special Case No. 52/1983 for allegedly committing offences under Ss. 420, 440, 468, 471 and 120B of the Indian Penal Code, 1860 (IPC) read with Sec. 5(2) and 5(1)(d) of the Prevention of Corruption Act, 1947.