CENTRAL BUREAU OF INVESTIGATION Vs. JAYANTI PRASAD

JUDGEMENT

(1.) AN FIR was lodged against three named accused, including the present respondent, for the offences punishable under Sections 120 -B, 467, 468, 471, 477 -A IPC and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) INVESTIGATION began on the basis of said first information report. After investigation of the case, a charge -sheet was submitted against the accused -respondent for the selfsame offences.

(3.) THE case was committed to the Special Court. When the trial began and prosecution opened it's case, charge against the accused -respondent was framed for the selfsame offences, to which he pleaded not guilty and claimed trial.