STATE Vs. B S JAGANNATH AND ORS

JUDGEMENT

(1.) This appeal is by the State against the judgment and order of acquittal, dated 21.3.2007 passed by the VIII Additional, CMM., Court, Bangalore, in C.C.No. 8150/1998 acquitting No.2 for the offences punishable under Sections 468, 477(A), 420, 409 of IPC.

(2.) Originally the proceedings were initiated against three accused. Accused No.3 expired during the course of investigation. Thus the trial commenced only against accused Nos. 1 and 2. During the pendency of the matter before the Court, accused No.1 also expired. Accused No.2 T. Sathyanarayana alone is facing this appeal.

(3.) Accused No.1 was a clerk in the bank during the relevant time; accused No.2 T. Satyanarayana was the manager of the bank. Accused Nos. 1 and 2 were charged for the offences punishable under Sections 468, 477(A), 420 and 409 r/w 34 of IPC. However, the judgment came to be passed by the trial Court only in respect of accused No.2, who was alive then. By mistake, it seems this appeal is filed against accused No.1 also along with accused No.2. As aforementioned, accused No.1 is no more and hence the appeal is heard as against accused No.2 viz., T. Sathyanarayana, who will be addressed as the sole respondent in this appeal.