STATE THROUGH CBI Vs. RAVINDER SHARMA

JUDGEMENT

(1.) Cr. Rev. No. 23/2012:

(2.) It needs to be mentioned here that along with the respondent, his two other co-accused, namely Gharu Ram and Vinod Kumar, were also sent by C.B.I, to face trial. The trial Judge has, however, found sufficient material on record to believe that they are guilty of offence under Section 120-B read with Sections 420, 467, 468, 471 RFC and 5(1) and Section 5(2) of Jammu and Kashmir Prevention of Corruption Act, as such, ordered framing of charges against them, whereas the respondent stands discharged. However, they have not filed any revision against the said order.

(3.) Inadvertently, Gharu Ram and Vinod Kumar were also arrayed as respon dents by the CBI, but subsequently vide order dated 10th of April, 2012 their names stand deleted. The instant revision petition, thus, survives qua respondent only.