G.S.JAYAMOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition, Crl.R.P.No.1272/2019, is filed by the second accused and the revision petition, Crl.R.P.No.1342/2019, is filed by the sixth accused in the case C.C.No.19/2014 pending in the Court of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, challenging the order dated 11.10.2019 passed by that court, by which it dismissed the application for discharge filed by them under Section 239 of the Code of Criminal Procedure, 1973 (for short 'the Code').

(2.) There are altogether six accused in the case. The offences alleged against them 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 Sections 409,465,468,471 and 120B of the Indian Penal Code.

(3.) Accused 1, 2 and 6 in the case were the General Secretary, Executive Committee Member and the Accounts Officer respectively of the Kerala State Council for Child Welfare (KSCCW) (hereinafter referred to as 'the Council'). Accused 3 to 5 are private persons.