PRAKASH JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.R.P.No.726 of 2023 is at the instance of the 1st accused in C.C.No.4/2021 on the files of the Special Judge, Thrissur. Crl.R.P.No.745 of 2023 has been filed by the 2nd accused in the above case. In both the matters dismissal of discharge petitions, viz. Crl.M.P.Nos.777/2022 and 1265/2022 as per separate orders dtd. 28/2/2023 and 31/5/2023 is under challenge.

(2.) Heard the learned counsel for the revision petitioners and the learned Public Prosecutor in detail. Perused the prosecution records and the decisions placed by the learned counsel for the revision petitioners.

(3.) Here the prosecution alleged commission of offences punishable under Ss. 13(1)(c) and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 ('PC Act' for short hereafter) as well as Ss. 409, 420 and 120B of the Indian Penal Code ('IPC' for short), by the accused.