M. SULFIKER Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition, Crl.R.P.No. 692/2019, is filed by the first accused in the case C.C.No. 20/2016 pending in the Court of the Enquiry Commissioner and Special Judge, Kozhikode. The revision petition, Crl.R.P.No.725/2019, is filed by the seventh accused in that case. The petition, Crl.M.C.No.5286/2018, is filed by the third and the eighth accused in that case.

(2.) The petitioners shall be hereinafter referred to also as the accused, according to their rank in the case.

(3.) There are altogether eight 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 Section 120B of the Indian Penal Code.