YASIN K. SHAIKH Vs. STATE

JUDGEMENT

(1.) Heard Mr. Arun Bras De Sa, learned Advocate for the petitioner and Mr. J. Vaz, learned Special Public Prosecutor for the respondent.

(2.) Rule. By consent heard forthwith.

(3.) By this revision application, the petitioner takes exception to the order dated 26.8.2011 passed by the Special Judge, North Goa, Panaji in Special Case No. 7/2009 to the extent learned Special Judge framed charge against the petitioner under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 ('the Act' for short).