BADAR DURREZ AHMED, J. - (1.)This revision petition is filed on behalf of the Central Bureau of Investigation being aggrieved by the order dated 30.05.1998 passed by the learned Special Judge whereby the respondents 1-5 were discharged of the offences under Section 120-B IPC, Section 7, 11, 12 and 13 (2) read with Section 13(i)(d) of the Prevention of Corruption Act, 1988 as also under Section 465 IPC.
(2.)After filing of the revision petition, the respondent No.1 passed away and as such, the present petition does not survive any further as against the respondent No.1.
(3.)The entire case relates to the entries in the diaries and files seized from the residence of accused/ respondent No.4 (J. K. Jain) on 03.05.1991. Insofar as the respondents 2 and 5 are concerned, the following entries are being pressed into service by the prosecution. JUDGEMENT_1565_ILRDLH15_2006Html1.htm