KORADA VENKARA RAO Vs. STATE AND ORS

JUDGEMENT

(1.) Rule, made returnable forthwith. Shri J. Vaz, learned Special Public Prosecutor waives service for the first Respondent. The Respondent nos. 2 to 5 are the co-accused along with the Petitioner. As such, service of notice on the Respondent nos. 2 to 4 is hereby dispensed with. The Petition is taken up for final disposal by consent of the parties.

(2.) The Petitioner and the second to fourth Respondents are facing prosecution before the learned Special Judge at Panaji, in Criminal case no. (Disp.) No. 3/2013 for the offence punishable under Section 120-B read with Section 420, 467, 468 read with Section 471(2) of I.P.C. and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act. After the prosecution had led its evidence, the learned Special Judge recorded the statement of the Petitioner under Section 313 of the Cr. P. C., in which the Petitioner expressed his intention to examine himself in his defence.

(3.) Learned Counsel for the parties submit that at present, the Petitioner had entered into the witness box and his part chief examination is recorded.