A.A. SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 7th accused in C.C.No.62/2016 on the files of the Enquiry Commissioner and Special Judge, Muvattupuzha. The above case arose out of Crime No.V.C.6/2007 of VACB, Idukki unit registered for the offence under Section 13(1)(d) r/w Section 13(2) of the Prevention of Corruption Act and Sections, 465, 201, 471 and 120 IPC.

(2.) The prosecution case can be briefly stated as follows:-

(3.) The above crime was registered on the basis of a surprise cheque. Sri.Legish (A2) was subsequently deleted from the array of the accused. M.M.Lambodharan is the present second accused. The 3rd accused is the brother-in-law of the fourth accused. It is alleged that the fourth accused with the help of the first accused created bogus entries in the Thandaper Register in the name of A4. After that, A4 executed sale deed in favour of A3 in connivance with A8, Sub Registrar, Rajakumari Sub Registry. Later on, third accused with the help of A5 and A6 effected mutation in the name of the third accused as T.P.3672. A4, A5 and A6 are the officials of Chinnakkanal Village. A7 was the U.D.Clerk in-charge of Sub Registrar Rajakumary. A8 was the official of Rajakumari Sub Treasury Office. After completing the investigation, the final report was filed before the Special Court concerned and the case is now pending as C.C.No.62/2016 before the Special Court.