MURSHID JANNATH RAJ M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case C.C.No.9/2017 pending in the Court of the Enquiry Commissioner and Special Judge, Thrissur.

(2.) There are only two accused in the above case. The offences alleged against the accused in the case are punishable under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and also under Section 120B of the Indian Penal Code.

(3.) The petitioner, the first accused in the case, was the Agricultural Officer in the Krishi Bhavan at Vatanappally. The second accused in the case was the Secretary of the Thrissur District Malsya Vipanana Thozhilali Sahakarana Sangham Limited (hereinafter referred to as 'the Sangham').