KRISHNANATH GOPAL MATODKAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. S. G. Dessai, learned Senior Counsel for the petitioner and Mr. C. A. Ferreira, learned Public Prosecutor for the respondent. Rule. By consent heard forthwith.

(2.) By this revision, the petitioner/accused No. 4 in Special Case No. 2/2007 takes exception to the order dated 11-7-2008 passed by the Special Judge, North Goa, Panaji, by which the Special Judge has directed framing of charge against the petitioner for offences under section 120-B read with 420, 477-A of the Indian Penal Code and section 13(2) read with 13(l)(d) of the Prevention of Corruption Act 1988.

(3.) The petitioner along with four other accused namely, Vilas Vasudev Kunkolienkar, Peter Vincent Pereira, Mrs. Viyashree V. Kunkolienkar and Romeo J. Pereira have been charge-sheeted by the respondent for the above referred offences.