A VENKATARAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Inspector of Police attached to the State Vigilance Commission, Bangalore, has placed charge-sheet against the petitioner, who is an official of the Karnataka State Government, in the Court below, for offence under S. 161 of the Indian Penal Code, under S. 5(1)(a) of the Prevention of Corruption Act, 1947 (the Act) read with S. 5(2) and under S. 5(1)(c) read with S. 5(2) of the Act, in C.C. No. 13 of 1982.

(2.) Pleading for his discharge, he raised several objections in the Court below and the learned Judge overruling those objections, by his order dt. 16-6-1983, has framed charges against him for the aforesaid offences.

(3.) Challenging that order, he has preferred this Revision.