RAM GOPAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) The appellants assail their conviction under Sections 120-B, 420, 467, 468, 471, 477-A, 201, I.P.C. read with Sections 13(1)(d) and 13(2), Prevention of Corruption Act.

(3.) The Central Bureau of Investigation registered an F.I.R. on 12.04.1994 based on the statement of the Assistant General Manager, State Bank of India, Ghaziabad with regard to the opening of a fictitious Bank account on 13.07.1992 in the name of one Raj Kumar. Soon thereafter by separate forged credit entries between the period 23.07.1992 to 31.10.1992, deposit of Rs.3,22,056.00 was made in the account. Subsequently on different dates a sum of Rs.3,22,000.00 was withdrawn by seventeen cheques leaving a balance of Rs.322.85. Originally two clerks of the Bank, Dinesh Kumar Sharma and Smt. Vandana Kundra were named as accused along with other unknown persons. The names of the appellants transpired during investigation leading to the submission of charge sheet against them only, and after conclusion of the trial they were convicted.