RAVI KUMAR Vs. THE STATE

JUDGEMENT

(1.) THE revision petitioner is arrayed as A -2 in Special Case No. 3 of 2013, pending on the file of the Special Court for Trial of Prevention of Corruption Act Cases, Madurai and his wife is also arrayed as A -1.

(2.) THE revision petitioner herein is facing prosecution for the alleged commission of the offences punishable under Sections 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988 (in short "P.C. Act") read with Section 109 I.P.C., for having facilitated his wife/A -1 as per Section 107 I.P.C.

(3.) THE charge sheet laid down against both the accused, reads that the revision petitioner/A -2 is the husband of A -1 and his wife is hailing from a poor family at Paramakudi, Ramanathapuram District. The father -in -law of the revision petitioner/A -2 - father of A -1, worked as Accounts Officer in the services of Tamil Nadu Electricity Board, Paramakudi and his wife is a home maker.