C.MURUGASAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant in C.A.No.824 of 2011 is A2 and the appellant in C.A.No.821 of 2011 is A3 in C.C.No.29 of 1998. They were convicted by the Judgment dated 28.10.2011 rendered by the II Additional District Judge (CBI Cases), Coimbatore. During trial A1 died on 27.08.2008 and hence charges against him abated. The trial Court convicted A2 and sentenced him to undergo rigorous imprisonment for one year and to pay a fine of Rs.500/- in default to undergo rigorous imprisonment for three months under Section 120B r/w 419, 420, 468, 468 r/w 471 IPC and 419 IPC (3 counts), 420 IPC (3 counts), 468 IPC (3 counts), 468 r/w 471 IPC (3 counts) each. The total fine amount imposed on A2 is Rs.6,500/-. Further, A3 was convicted and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.500/- in default to undergo rigorous imprisonment for three months under Section 120B r/w 419, 420, 468, 468 r/w 471 IPC and 420 IPC (6 counts), 468 IPC (6 counts), 468 r/w 471 IPC (6 counts) each. Total fine amount imposed on A3 is Rs.9,500/-. The sentences were ordered to run concurrently.

(2.) For the sake of convenience and clarity, the appellants are referred according to their ranks, as mentioned in the charge.

(3.) The case is that the Inspector of Police, SPE/CBI/ACB/Chennai/respondent had laid a charge sheet in Crime No.RC.No.14(A) of 1996 against A1 K.Jayaraj who was employed as Manager of Canara Bank, Nadupalayam Branch during 1994 in Scale-I capacity, A2/C.Murugasamy, a permanent resident of Chottaiyankadu AD colony, Getticheviyur, Gobichettipalayam Taluk, Erode, working as Generator Operator in Canara Bank of Nadupalayam Branch since 1989 and A3 is the close friend of A1 and his brother-in-law J.Jayakumar.