ABDUL KHADER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner being aggrieved by the order dated 20-11-97 passed by the learned Prl. Sessions Judge, Raichur, in Spl. Case No. 10/96, on I. A. II this Revision is filed.

(2.) ONE person by name Sri Kristappa, son of Siddramappa of Aransanagi village lodged a complaint on 24-12-1994, on the allegation that the accused by name Amjad Ali was working as a Village Accountant at Kadlur village and demanded illegal gratification of Rs. 300/- from him for change of katha. According to the complainant he paid a sum of Rs. 300/- and there was again demand by the accused for further amount of Rs. 300/ -. But the complainant told the accused that as he had already paid Rs. 300/- he could do the needful. However, the case came to be registered in Crime No. 13/94 by the Inspector, Lokayuktha Raichur for offence punishable under Sections 7, 130 (d) read with 13 (2) of the Prevention of Corruption Act, 1988. The police recorded the statement of the complainant and other witnesses. The petitioner is also examined as C. W. 13. Ultimately, the police filed the charge sheet against the said Amjad Ali and the case came to be registered as Special Case No. 10/96 on the file of the learned principal sessions Judge, Raichur.

(3.) THE learned Public Prosecutor filed an application I. A. II under Section 319 of Cr. P. C. to implead the petitioner as one of the accused in the said case, on the ground that there are allegations against him for having participated in the commission of the offence. This application was allowed by the Court and issued the summons to the petitioner to appear before the Court on 8-10-1998. Being aggrieved by this order, the present revision arises.