ANAND RAO Vs. STATE

JUDGEMENT

(1.) The appellant herein is the 1st accused in C.C.No.5 of 2006 on the file of XI Additional City Civil and Sessions Judge [CBI Cases Relating To Banks And Financial Institutions, Chennai-1.

(2.) The appellant (A1) along with one Balakrishnan (A2), proprietor of M/s.Bala International, Karur were tried by the Trial Court for the following charges:-

(3.) Since the charges framed provides a fair idea about the case of the prosecution, the same is extracted below: Firstly, that you A-1 while functioning as Public Servant in your capacity as Dy. General Manager, Syndicate Bank, Zonal Office, Chennai and you A-2 as proprietor, M/s.Bala International, Karur were parties to a criminal conspiracy hatched at Chennai, during the period 1999 to 2001, to cheat the Syndicate Bank, Karur Branch, to the tune of Rs.9,73,29,000.00 by committing Criminal misconduct and criminal breach of trust and thereby made wrongful loss to the above said sum to the bank and corresponding wrongful gain to you and for others. Thereby you A-1 and A-2 have committed the offence punishable u/s 120 B r/w 409 and 420 of IPC & Sec. 13 (2) r/w 13(1) (c) & (d) of PC Act, 1988 and within my cognizance.