RAM SAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Since identical question of law and facts are involved in both the criminal revisions, therefore, they are being disposed of by this common judgment and order for the sake of brevity.

(2.) Criminal revision no. 313 of 2016 is directed against the order dated 05.12.2015, passed by Special Judge, Anti Corruption (CBI), Dehradun, in C.B.I. case no. 04 of 2014, C.B.I. vs Ram Sagar , whereby charges were framed against the revisionist under Section 120B , 420 and 477A of IPC.

(3.) Criminal revision no. 314 of 2016 is directed against the order dated 05.12.2015, passed by Special Judge, Anti Corruption (CBI), Dehradun, in C.B.I. case no. 05 of 2014, C.B.I. vs Ram Sagar , whereby charges were framed against the revisionist under Section 120B , 420 of IPC.