RAJMAL Vs. STATE

JUDGEMENT

(1.) Public Prosecutor is directed to accept notice.

(2.) These revision petitions have been filed against the order dated 29.7.98 passed by learned Special Judge, Anti Corruption Cases, Jodhpur, whereby he framed charges against the petitioners under Sec. 120-B, 420, 467 & 468 IPC.

(3.) Mr. Choudhary and Mr. Charan point out that the impugned order iS' not a speaking order as it has not been stated as to on what material charges have been framed against the petitioners. They submit that the case may be sent back to the Special Judge for passing speaking order in the matter.