RENJITH PANNACKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.Rev.Petition.No.672/2025 has been filed at the instance of the second accused in C.C.No.2/2012 on the files of the Special CBI Court, Thiruvananthapuram, challenging the charge framed by the court against him for the offences punishable under Ss. 120B IPC r/w 11, 12, 13(2) r/w 13(1) (a) 13(1) (d) and 14 of the Prevention of Corruption Act (hereinafter referred as 'P.C. Act' for short).

(2.) Crl.M.C.5225/2025 is also one filed seeking quashment of C.C.No.2/2012, at the instance of the same petitioner/ 2nd accused.

(3.) At the time of argument, the learned counsel for the revision petitioner pointed out that the court charge under challenge in this revision is not properly framed. After reading the charge, it is submitted that charge was framed clubbing all the offences together, against the mandate of law. Therefore, framing of charge is not in accordance with law and the same requires interference. In this connection the learned counsel for the petitioner placed decision of this Court in Joseph Thomas v.State of Kerala [(2024) KHC 644], wherein this Court considered the essentials to be stated in a court charge in para Nos.7, 9, and 10 and the same are extracted as under;