KESAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition has been filed by the petitioner against the order dtd. 24/4/2024 and 2/5/2024 passed by learned Sessions Judge (Prevention of Corruption Act) Cases, Bikaner whereby, the Trial Court framed charges against the petitioners No. 1 to 3 for offences under Ss. 13(1)(c)(d), 13(2) of Prevention of Corruption Act (hereinafter referred to as Rs.PC Act') and Ss. 409, 467 IPC and against petitioner No. 4 for offence under Sec. 120B IPC.

(2.) Brief facts of the case are that complainant one Narpat Singh submitted a complaint before ACB, Jaipur alleging illegality and misappropriation of public fund in the development work conducted in Gram panchayat, Rajiyasar. It was alleged that no construction work of Jal Grahan Koop was made in the Gram panchayat but the accused persons in connivance forged the record and misappropriated huge sum of money.

(3.) After usual investigation, the Anti Corruption Bureau filed a challan against accused persons for offence under Ss. 13(1) (c)(d), 13(2) of PC Act and Ss. 420, 467, 468, 471 and 120B IPC. Thereafter, arguments upon charge were heard and by way of impugned orders dtd. 24/4/2024 and 2/5/2024, charges were framed by the Trial Court. Hence, this revision petition.