SANKARAN NAMBOOTHIRI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the Criminal M.C are as follows:

(2.) The petitioner is accused No.9 in C.C No.105/2008 on the file of the Court of the Enquiry Commissioner and Special Judge, Kottayam. The offences alleged against the petitioner and the other accused are punishable under Sec. 13(2) read with Sec. 13(1) (d) of the Prevention of Corruption Act and Ss. 465, 468 and 120B of the Indian Penal Code.

(3.) The Court below proceeded with the trial of the case against accused Nos.1 to 3 and 6 to 8. The petitioner/accused No.9 remained absconding. The Court below, after conclusion of the trial, found accused Nos.1 to 3 and 6 to 8 not guilty of the offences alleged. The case against the petitioner was placed under the register of Long Pending cases, which is now pending as L.P No.1/2009.