RAJESH.R Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in the case registered as V.C.No.02/2017/IDK by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Idukki Unit.

(2.) The offences alleged against the accused in the above case are punishable under Section 13(1)(c) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and also under Sections 409 and 120B of the Indian Penal Code.

(3.) As per Annexure-A1 F.I.R, there are eight accused in the case. Accused 1 to 5 are the former Village Officers of Mannamkandam Village. The 6th accused is the former Taluk Surveyor of Devikulam Taluk. Accused 7 and 8 are private persons.