K.K.Chaubey, J. - (1.) This petition purporting to be a criminal Revision has been filed against charges framed on 17-5-88 by the Special Judge I IV Additional Sessions Judge, Aligarh in criminal case No.9 of 1985 State v. Om Prakash Sharma & ors.
(2.) I have heard learned Counsel for the petitioners at the admission stage and have gone through the record.
(3.) The learned Additional Sessions Judge on 17 -5-88 framed six charges against the petitioners Om Prakash Sharma, Sushil Deo and Tota Ram. The charges are under Sections 120-B, 409, 420, 468, 471 of the Indian Penal Code and 5(2) of the Prevention of Corruption Act 1947.;