T C LOGANATHAN Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in C.C.No.136 of 1997 on the file of the learned Special Judge under the Prevention of Corruption Act (CBI cases, X Additional Sessions Judge), Chennai. The trial Court, by judgment dated 22.10.1998, convicted the appellant and sentenced him as detailed below:- <FRM>JUDGEMENT_498_LAWS(MAD)3_2012_1.html</FRM>

(2.) The case of the prosecution in brief is as follows:-

(3.) According to the prosecution, the appellant who was Incharge of the records and cash of the Bank, on 18.12.1991, made debit entry of Rs.7,000/- and on 26.06.1992, he made debit entry of Rs.10,000/- in the account of P.W.4. On the same day, on 19.02.1992, he withdrew a sum of Rs.2,500/- from the account of P.W.4 by means of withdrawal slip by forging her signature. Again on 05.06.1992, by using the forged withdrawal slip, he withdrew Rs.10,000/- from the account of P.W.4. Thus, by making false entries and by forging signature on the withdrawal slips, the appellant had withdrawn Rs.12,500/- from the account of P.W.4. Similarly, in the account of P.W.3-Mr.Kumar, the appellant made debit entries of Rs.5,000/- on 03.10.1991; Rs.10,000/- on 12.01.1991 and Rs.10,000/- on 11.08.1992. Then by using forged withdrawal slips, he withdrew Rs.20,000/- on 20.07.1992 from the account of P.W.3. In the account of P.W.5, (In A/c No.6967) on 11.02.1992, he made debit entry to the tune of Rs.4,900/- and on 08.09.1992 he withdrew Rs.5,000/- by using a forged withdrawal slip. Thus, according to the prosecution, the appellant had misappropriated a total sum of Rs.94,400/- from the accounts of these three persons namely, P.Ws.3 to 5.