STATE Vs. MOHD. ASLAM

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 24.11.1997, passed by the learned Special Judge, Anti -Corruption, Jammu. By means of the impugned order, the trial Court held that no prima facie case is made out against the accused -persons, dismissed the challan and discharged them.

(2.) THE facts of the case, in resume, may be noticed: -

(3.) THE controversy in this case appears to have centred around the competency of the Revenue officials with regard to the attestation of the mutations in favour of the non -officials accused under the Government Order No. LB -6/C of 1958, and conferment of proprietary rights under the Government Order No. S.432 of 1966 and further on the action of official accused, despite the ban imposed on such mutations vide Order No. Revenue -S -Agri -453 of 1973 issued on 29.9.1973 and further circular No. 270 -419/PLO/Agri dated 8/7/1980 issued by the Commissioner, Agrarians Reforms, J & K Srinagar.