ASADULLA KHAN AND ORS. Vs. THE STATE

JUDGEMENT

(1.) Petitioner in Crl.R.P.No.635/2011 is accused No.2. Petitioner in Crl.R.P.No.636/2011 is accused No.7. Petitioner in Crl.R.P.No.637/2011 is accused No.8 and Petitioner in Crl.R.P.No.638/2011 is accused No.9. They have filed these revision petitions under Section 397 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.' for short) being aggrieved by the order on the charge passed by the XXXII Additional City Civil and Sessions Judge, Bangalore City (hereinafter referred to as 'the trial court' for short) in Special C.C.No.315/2010 dated 2nd April 2011. All these petitioners are accused and the order passed by the trial court is common order, therefore, they are taken together for common disposal to avoid repetition of facts and law.

(2.) Heard the arguments of learned counsel for the petitioners/accused Sri.S.G.Bhagavan and the learned Counsel for the respondent-CBI Sri.P.Prasanna Kumar.

(3.) The case of the petitioners is that, the Inspector of Police, CBI, BS & FC filed a charge sheet against these petitioners and others for the offences punishable under Sections 120B read with Section 420 of the Indian Penal Code (hereinafter referred to as 'IPC' for short) and Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'P.C.Act' for short) by showing these petitioners as accused Nos.2, 7, 8 and 9 respectively.