S. VASUNDARA Vs. STATE

JUDGEMENT

(1.) THIS appeal is filed against the conviction and sentence for the offence under Sections 120 -B, 420 and 447 -A I.P.C. and Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act.

(2.) BEFORE the trial Court, there were three accused. A.1 was working as an officer in Canara Bank Extension Counter at Parasakthi College, Courtallam. The second accused is the elder sister of A.1. The third accused is the mother of A.1 and A.2. During the year 1980 -83, these accused entered into criminal conspiracy whereby by manipulating the accounts of Canara Bank, A.1 issued Fixed Deposit Receipts in the name of accused -2 and 3; the figures in the original were inflated and misused the procedure followed in the bank for grant of loans based on the security of Khamadhenu Deposit Receipts and thereby, they siphoned off a sum of Rs.9,30,500/ -. Charge sheet was filed for having committed the offences under Sections 120 -B, 420, 477 -A I.P.C. and Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act.

(3.) TO prove the charges, the prosecution examined P.W.1 to P.21, marked Exs.P.1 to P.508 and M.O.1.