- (1.) The instant revision is directed against the order dated
(2.) 3.2012 passed by the learned Special Sessions Judge (Prevention of Corruption Act), Jodhpur in Cr. Case No.57/2008 whereby the learned trial court discharged the respondents from the offences under Sections 13(1)(c)(d), (2) and Sections 419, 420, 409, 467, 468, 471 and 477A read with 120B I.P.C . 2. Facts in brief are that the officials of the Anti Corruption Bureau received a source information regarding fraud and irregularities being committed in the Jay Jayantidevi Memorial Girls Higher Secondary School, Jodhpur. It was alleged that bogus attendance was marked and payment of salary was fraudulently shown disbursed to persons who were not employed in the school for the purpose of getting undue advantage of grant-in-aid scheme offered by the State Government. It was further alleged that for the period between 1992 to 2001, payment of teacher's salary to the tune of Rs.14,51,382/- was fraudulently shown to have been disbursed to persons named Shaman Gupta, Shakuntala and Aruna Jain who had never worked in the institution. During the inquiry conducted by the Anti Corruption Bureau officials it was further revealed that the officers of the Education Department connived with the school management and thereby grant-in-aid to the tune of Rs.4,66,983/- was fraudulently sanctioned and wrongful loss of this huge amount was caused to the government. After investigation, a charge-sheet was submitted against the accused persons for the offences under Sections 419 , 420 , 409 , 467 , 471 I.P.C. and 13(1)(c)(d) read with 13(2) of the Prevention of Corruption Act .
(3.) The trial court discharged the accused Premchand and Sudha Rani being the persons in management of the private educational institution, Sriniwas Pareek (District Education Officer), Rajesh Bissa and Ganpat Raj Jain being the officials/employees of the Education Department from all the offences by the impugned order dated 2.3.2012 which is assailed in the instant revision.;