STATE Vs. MADHURI GUPTA

JUDGEMENT

(1.) The respondent Madhuri Gupta is facing trial in Sessions Case No. 58/2010 before the learned ASJ in case FIR No. 21/2010 under 3/4/5 of Official Secrets Act r/w Sec. 409/120 -B IPC.

(2.) This revision petition has been filed by the State impugning the order dated 07.01.2012 whereby the respondent/accused was ordered to be charged for committing the offence punishable under second part of Sec. 3(1) of Official Secrets Act attracting maximum punishment upto a period of three years.

(3.) The grievance of the State is that on the basis of material on record, the respondent/accused should have been charged for the offence punishable under first part of Sec. 3(1) of Official Secrets Act attracting maximum punishment upto a period of fourteen years.