H.S.THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has assailed the order dated 17.8.2012 passed by Special Judge (Forests), Shimla in case No.2-S/7 of 2009, titled as State of H.P. versus H. S. Thakur and others. In terms of the impugned order, petitioner stands charged for having committed an offence punishable under Section 120-B of the Indian Penal Code alone, whereas co-accused stand charged for having committed offences punishable under Sections 120-B, 468, 415/420, 471, 201 of the Indian Penal Code. Additionally, one of the accused person has also been charged for having committed an offence punishable under Section 13 (2) of the Prevention of Corruption Act.

(2.) Before I deal with the legal issue, facts leading to the filing of challan before the trial Court, as noticed by the Court, are reproduced herein below:

(3.) In my considered view, there is no merit in the present petition. The law as to whether a person can be charged for having committed an offence punishable under Section 120-B of the Indian Penal Code alone, is now well settled.