ATUL MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE revisionist/complainant, by means of present criminal revision, seeks to set aside the charges framed against him by learned trial court on 22.08.2013.

(2.) TWO separate charges for the offences punishable under Sections 406, 467, 471 of IPC read with Section 120 -B of IPC and Section 13 (1)(e)(2) of the Prevention of Corruption Act, were framed against the present revisionist and other co -accused, to which they pleaded not guilty and claimed trial. Only present revisionist has assailed the said charge against him.

(3.) THE first charge against the present revisionist is that he gave permission to sell the property of M/s Uttarakhand Woollen Yarn Industry (for short, M/s Uttarakhand Woollens), which was mortgaged in favour of Uttar Pradesh Finance Corporation, in his capacity as Manager (Law), between 27.03.1984 to 10.09.1992, and thereby, caused loss to Uttar Pradesh Finance Corporation, and earned undue benefit out of it.