STATE Vs. J.DORAISWAMY

JUDGEMENT

(1.) These Criminal Revision Cases have been filed by the State against the order dated 29.06.2015 passed in Crl.M.P. No. 113 of 2015 and Crl. M.P. No. 648 of 2014 in Special Case No.4 of 2014 on the file of the Special Judge and Chief Judicial Magistrate, Tiruvannamalai, discharging the respondents herein (A1 and A2) from the alleged offences under Sec. 7 of the Prevention of Corruption Act read with 34 Penal Code and under Sections 13(1)(d) and 11 of the Prevention of Corruption Act. Since the issue involved in these revision petitions is common, they are disposed of by this common order. The respondent in Crl.R.C. No. 825 of 2015 is A1 and the respondent in Crl.R.C. No. 826 of 2015 is A2. For the sake of convenience, the respondents/accused will be referred to herein as A1 and A2.

(2.) The brief case of the prosecution is as follows:

(3.) On appearance, A1 and A2 filed two discharge petitions under Sec. 227 Crimial P.C. in Crl.M.P. Nos. 648 of 2014 and 113 of 2015 in Special Case No.4 of 2014, before the trial Court, to discharge them from the case. The trial Court, on consideration of the oral and documentary evidence and the submissions made on either side, by the impugned order dated 29.06.2015, allowed the said discharge petitions. Challenging the same, these Crl.R.Cs. have been filed by the State.