S. PRADEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the second accused in the case C.C.No.15/2013 pending in the Court of the Enquiry Commissioner & Special Judge, Thiruvananthapuram.

(2.) The offences alleged against the accused in the case are under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 and under Sections 420, 468 and 471 read with 34 IPC and under Section 120B IPC.

(3.) The first accused was the Branch Manager of the Kerala State Co-operative Bank, Medical College Branch, Thiruvananthapuram (for short 'the Bank') during the period from 1.9.2004 to 25.2.2006. The prosecution case relates to a transaction in which an amount of twentyfive lakhs rupees was granted to the second accused as loan from the Bank.