JOGEN BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal revision petition is filed under Sections 397/401 of the Cr.PC, challenging the legality, propriety and correctness of the order, dated 12.10.2011, passed by the learned Special Judge, Assam in Special Case No. 29(A)/2001 and the subsequent orders, dated 25.10.2011, 18.11.2011, 01.12.2011, 15.12.2011, 27.12.2011, 03.01.2012 and 09.01.2012, passed in the aforesaid case.

(2.) The fact leading to the case is that, an FIR was lodged by Inspector of Police, Vigilance Police Station, on 24.03.1999 to the effect that after conducting an enquiry it was found that some members of the office of the Deputy Inspector of Schools, Dhemaji Sub-Division fraudulently prepared a list of teachers for payment of salaries and by submitting forged documents in the High Court had obtained an order for release of salary for such persons and after receipt of the said complaint, Vigilance Police Station Case No. 2/1999 under Sections 120(B)/420/468/471/408/409 of the IPC read with Section 13(2) of the Prevention of corruption Act was registered and after completion of the investigation, charge-sheet was laid on 10.08.2000 vide Charge-Sheet No. 1/2000 against seven accused persons including the present petitioner.

(3.) Charge was framed against the accused persons including the accused petitioner under Sections 120(B)/420/468/471/408/409 of the IPC read with Section 13(2) and 13(1)(c) of the Prevention of corruption Act.