VIJAYA BABU Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Revision petitioner is the second accused in C.C.No.9 of 2014 of the Court of Special Judge, CBI/SPE-II, Ernakulam.

(2.) The crux of the prosecution allegation is that, first accused who was a public servant and was the Deputy General Manger of FACT, Ernakulam during the period 2007 to 2011 had been habitually receiving illicit consideration from the remaining accused for favours granted by the first accused in connection with business transactions by him or about to be transacted by him in the course of his official duties.

(3.) The specific allegation against the second accused was that, he had abetted the commission of offence under section 11 of the Prevention of Corruption Act 1988 by the first accused, by offering him a gratification of Rs.10,000/- on 07.05.2008 through the SB account maintained by the first accused in SBI, Palarivattom branch and thereby committed offence punishable under section 12 of the PC Act.