SRI. C.R. RAJENDRA BABU, SON OF LATE C. RANGASWARNY NAIDU, AGED ABOUT 64 YEARS, RESIDING AT NO. 11, III MAIN ROAD, HORAMAVU MAIN ROAD, BANASWADI, BANGALORE Vs. STATE BY CBI/BS AND FC, BELLARY ROAD, BANGALORE

JUDGEMENT

(1.) The present appeal is preferred by the appellant against the judgment of conviction and sentence passed for offences punishable under Sections 409, 420, 467, 468, 471 and 477-A of the Indian Penal Code, 1860 (Hereinafter referred to as 'the IPC', for brevity) read with Sections 13 (1) (c) & (d) and Sec. 13 (2) of the Prevention of Corruption Act, 1988 (Hereinafter referred to as 'the PC Act', for brevity).

(2.) The facts leading up to this case are that the respondent had registered a case against the appellant alleging that the appellant who was a former Deputy Manager of the Bangalore branch of the State Bank of Mysore, was said to be in charge of the Public Provident Fund Sec. as the Passing Officer, during the period 19.6.1991 and 29.07.1998. He was also said to be in charge of the Current Account - PPF Collection, maintained at the branch as well as of the transactions in the PPF Accounts maintained at about 292 branches of the Bank, throughout India.

(3.) Does prosecution prove that during the said period accused forged certain documents purporting to be valuable securities i.e., transfer debit slip and credit vouchers and obtained Banker's Cheques with dishonest and fraudulent intention of withdrawing the cash of Rs.2,12,18,170.00 from Provident Fund of various account holders in State Bank of Mysore, Main Branch and thereby committed offence punishable under Sec. 467 IPC?