VIDYA SANGEETH Vs. M.S.JAYA

JUDGEMENT

(1.) The petitioner filed Ext.P1 complaint against respondents 1 to 4 in the Court of the Enquiry Commissioner and Special Judge, Thrissur alleging commission of offences 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.

(2.) The complainant was a Member of the District Panchayat, Thrissur. She preferred the complaint in the Special Court in public interest.

(3.) Respondents 1 to 4 in this original petition, who were arrayed as the accused in the complaint filed by the petitioner, shall be hereinafter referred to as 'the accused'.