CENTRAL BUREAU OF INVESTIGATION Vs. RAJ KUMAR MODHUSANA SINGH

JUDGEMENT

(1.) Heard Mr. K. Pradeep, Learned counsel for the petitioner CBI; heard also Mr. GP. Rongmei, Learned counsel for respondent No. 3.None appears for the remaining respondents.

(2.) The present criminal revision petition has been preferred against the order passed in Special Trial No. 2 of 2003 by the Learned Special Judge, Manipur East by which the present respondents who were accused in the aforesaid trial were discharged.

(3.) The main ground raised in this criminal revision petition is against the said discharge order in favour of the present respondents.The Learned Special Judge, however, directed the trial against the only one of the accused namely, L. Nabachandra Singh for committing offence of criminal breach of trust as a transport contractor, and proceeded to frame the charge under Section 407 IPC.