N. PADMINI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) This appeal is filed by appellant-accused No.1 under Sec. 374(2) of the Code of Criminal Procedure challenging the judgment of conviction and sentence passed against her to undergo simple imprisonment for a period of one year for the offence under Sec. 120B IPC, simple imprisonment for a period of one year with fine of Rs.5,000.00 for the offence under Sec. 420 IPC and simple imprisonment for a period of two years with fine of Rs.10,000.00 for the offence under Sec. 13(2) read with Sec. 13(1)(d) of Prevention of Corruption Act.

(3.) The factual matrix of the case of the prosecution before the Trial Court is that the accused No.1 was working as Chief Manager, Canara Bank, Chamarajapet Branch, Bangalore during the period from 5/8/2002 to 14/6/2003 and had entered into criminal conspiracy with accused Nos.2 to 4 to cheat Canara Bank and in pursuance of the said criminal conspiracy, the accused Nos.2 and 3, the proprietors of M/s. Empap Electronics and M/s. Empee Electronics respectively, both of which are situated in Bangalore had dishonestly and fraudulently opened a joint SB account in Canara Bank. The accused No.1, who was the Chief Manager of the Bank had introduced this joint savings Bank account herself and accused Nos.2 and 3 have dishonestly and fraudulently opened two current accounts in the name of M/s. Empap Electronics and M/s. Empee Electronics respectively.