RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner filed Ext.P3 complaint in the Court of the Enquiry Commissioner and Special Judge, Kottayam against respondents 2 to 8, alleging that they committed the offences punishable under Sections 7, 11, 12 and 13 of the Prevention of Corruption Act, 1988 (for short 'the Act').

(2.) Respondents 2 to 8, who are arrayed as Accused 1 to 7 in Ext.P3 complaint, shall be hereinafter also referred to as accused in accordance with their rank in the complaint.

(3.) The first accused was the Tahsildar, Chengannur Taluk. The second accused was the Village Officer of Mannar Village (these persons are arrayed in the complaint only in their official capacity). The third accused was the Sub Registrar of the Sub Registrar's office, Mannar. Accused 4 to 7 are private persons.