STATE OF A P Vs. K SAIBABU

JUDGEMENT

(1.) The accused was charged for the offences punishable under Sections 120-B, 379, 420, 467, 468, 471 and 201, IPC and under Section 13(2) r/w Section 13(1) (d) of Prevention of Corruption Act, 1988.

(2.) In this case the charges were framed on 2-4-1996. The contention of the petitioner in Crl.M.P.No. 119/99 before the lower Court was that the prosecution evidence should be closed within three years from the date of entering the plea of the accused. It is his case that the prosecution has not closed its evidence within that period. Therefore he is entitled for seeking closure of the prosecution evidence.

(3.) The learned Special Judge for C.B.I. Cases, Hyderabad, after considering the case law, closed the evidence of prosecution on the grounds that it is not completed within three years as prescribed by the Supreme Court in Raj Deo Sharma.vs State of Bihar.