C. ANANDANE Vs. STATE

JUDGEMENT

(1.) The petitioner filed this revision case challenging the order of the learned Special Judge (under the P.C.Act)/Principal Sessions Judge, Puducherry made in Cr.M.P.No.1785 of 2014 in Special C.C.No.1 of 2008, dated 16.12.2014.

(2.) The respondent police filed a final report against the petitioner (A.1), his son (A.2) and the petitioner's wife (A.3) stating that the petitioner has committed the offence punishable under Section 13(2) r/w 13(1)(e) of Prevention of Corruption Act 1988 ( for short, "P.C.Act") and A.2 and A.3 have Committed the offence punishable under Section 109 IPC r/w 13(2) r/w 13(1)(e) of P.C.Act 1988. The petitioner is A.1, A.2 is his son and A.3 was his wife.

(3.) A.3 died on 7.9.2009. Therefore, the charge against her abated. The learned Special Judge framed charges against the petitioner and his son. The petitioner was charge sheeted for offence punishable under Section 13(1)(e) and 13(2) of the P.C.Act. His son, A.2 was charge sheeted for offence under Section 109 of the IPC r/w 13(2) and 13(1)(e) of the P.C.Act.