S R JAIN Vs. STATE OF U P

JUDGEMENT

(1.) These are a bunch of cases filed by the aggrieved parties against an order passed by Sri B. L Sachdeva, Special Judge, Anti Corruption, Lucknow framing charges against the accused.

(2.) In case No.6 of 1981 State v. Dr. S. R. Jam and others charges have beenT framed an 29.7. 1982 against the applicants under Sections 120-B Indian Penal Code 5(2) Prevention of Corruption Act and also under Section 409, 468, 471, 477-A read with Section 120-B, Indian Penal Code. Against this order Criminal Revision No. 1568 of 1982 has been filed in this Court by Dr. S.R. Jam.

(3.) In case No.7 of 1981 State v. Dr. S. R. Jam and others similar charges have been framed by the said court, on 29th July 1982 from which Criminal Revision No. 1569 of 1982 has been filed in this Court by Dr. S.R. Jam.