RAJENDRA KUMAR DALKE Vs. STATE OF M P

JUDGEMENT

(1.) THESE revision petitions, seven in number, filed on behalf of the various petitioner/accused persons, against the Order dated 28th March, 2000 passed by the learned Special Judge (under Corruption Act) and First Additional Sessions Judge, Shajapur, are heard analogously and being disposed of by a common order.

(2.) THE petitioners have preferred these revision petitions under Section 397 of the Code of Criminal Procedure against the Order dated 28th March, 2000 passed in Special Case No. 1 of 1999 by the learned Special Judge (under Prevention of Corruption Act) and First Additional Sessions Judge, Shajapur by which charges have been framed against all 63 accused persons under Sections 13 (1) (d), 13 (2) of the Prevention of Corruption Act, 1988 read with Section 120-B of the IPC and in the alternative Sections 5 (1) (d), 5 (2) of the Prevention of Corruption Act read with Section 120-B, IPC.

(3.) IN these cases some public servants like Executive Engineers, Assistant Engineers, Sub-Engineers of the Irrigation Department and some of the Contractors are being prosecuted for accepting illegal gratification and dishonestly misused and misappropriated the Government property involved in corruption and also for cheating and dishonestly inducing delivery of property and also for doing an offence being a criminal misconduct with criminal conspiracy.