KAMLESH CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on admission.

(2.) BY way of instant criminal revision, the applicant has challenged the orders dated 27.4.2013 and 7.1.2014 passed by Special Judge (Prevention of Corruption Act), Durg, in Session Trial No.04/1996.

(3.) ON the basis of the said allegations of corruption and irregularity, the applicant was prosecuted for offence punishable under Section 120 -B of IPC and the trial was initiated and is going on. That, on 17.4.2013 during the course of proceedings, the prosecutor made a submission before the trial Court that the prosecution intends to alter the charge framed against the applicant as well as other accused persons and that it had expressed clearly that the prosecution intends to alter the charge to the extent of the applicant also is said to have committed an offence punishable under Section 13(1)(d) read with Section 13(2) of the the Prevention of Corruption Act, 1988 (for short, "the Act of 1988") against the accused persons.