M.AYYAPPAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) These are revision petitions filed by accused Nos.1 and 2 in C.C.No.05/2019 on the files of the Special Judge (SPE/CBI), Thiruvananthapuram.

(2.) Heard the learned senior counsel for the 1st accused and the learned counsel for the 2nd accused, on 10/10/2025 and 14/10/2025. Also heard the learned Special Public Prosecutor. Perused the documents referred to by both sides, in detail.

(3.) Here, the prosecution alleges commission of offences punishable under Ss. 120B, 409 and 420 of the Indian Penal Code (for short, 'the IPC ' hereinafter) and Ss. 120B r/w 13(1)(c) and (d) r/w 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the PC Act, 1988 ' hereinafter), by the accused persons.