(1.) CHARGE sheet had been filed against six co-accused persons. Sunil Kumar Bali is the petitioner before this Court; he was the Assistant Manager of the Syndicate Bank, Kamla Nagar Branch, Delhi at the relevant time. Bhagya Nath and Venu Gopal were also assistant managers; Ram Kumar & Dev Anand were clerks and S.S. Brahmi was a stenographer. Allegations were that all the aforestated persons had entered into a criminal conspiracy to make certain bogus withdrawals from the bank; in furtherance of the common object of their criminal conspiracy they had opened two current accounts i.e. C/A No. 1732 in the name of Mahendra Estate and C/A No.1738 in the name of M.K. Enterprises. False transfer vouchers and entries were made in the ledger in order to fructify their common purpose.
(2.) ALLEGATIONS against the petitioner are two fold:-
(3.) TRIAL Court on the basis of the evidence adduced before it had convicted the petitioner i.e. Surinder Kumar Bali, Bhagya Nath and Venu Gopal under Section 120 B read with Sections 420/511 of the IPC. They were also convicted for having committed an offence punishable under Section 380 read with Section 120 B of the IPC as also for the offence punishable under Section 468, 471 read with Section 120 B of the IPC.