SIJO MATHEW AND ANOTHER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.2 and 4 in C.C.No.51/2014 on the files of the Court of the Enquiry Commissioner and Special Judge (Vigilance), Thrissur.

(2.) The above case arose out of a private complaint filed by the second respondent herein alleging the offences under Section 13(1)(d) read with Section 13 (2) of the Prevention of Corruption Act and Sections 120B and 193 r/w Section 34 IPC.

(3.) The allegations in the complaint can be briefly stated as follows:-