CENTRAL BUREAU OF INVESTIGATION Vs. JOSE ALEXANDER

JUDGEMENT

(1.) "Whether the impugned order of the trial Court discharging the respondent/accused No.2 for the offences punishable under Section 120B of IPC read with Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988 ('the PC Act ' for short) suffers illegality, infirmity or incorrectness"? is the question involved in this case.

(2.) The petitioner charge sheeted the respondent, accused Nos.1, 3 and 4 in RC.8(A)/99- CBI/BLR for the offences punishable under Section 120B of IPC read with Sections 13(2) and 13(1)(d) of the PC Act.

(3.) The case of the prosecution in brief is as follows: