K S C SUNDARARAJAN Vs. STATE

JUDGEMENT

(1.) K.S.C. Sundararajan, the petitioner herein, is the accused in Special Case No.l of 1995 on the file of the Chief Judicial Magistrate, Kumbakonam. The order dated 3.8.1995 framing the charge under Sec. 13(2) read with 13 (1) (e) of the Prevention of Corruption Act, 1988 as against the petitioner is challenged in this Revision.

(2.) THE accusation in the charge is that on 28.2.1989, the petitioner was in possession of Rs. 1,66,471.18 disproportionate to his known sources of income for which he had not satisfactorily accounted for.

(3.) THE few dates are relevant to be stated at this stage for disposal of this revision.