V.DILIP SINGH BHONSLE Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is an accused in C.C.No.20 of 2008 on the file of the IX Additional Special Judge for CBI Cases, City Civil Court, Chennai.

(2.) The case of the prosecution:-

(3.) The investigation disclosed that the appellant, during his service while functioning as a public servant in the Archaeology Department as Conservative Assistant from 1/9/2000 to 12/6/2007 at Kanchipuram and other places in Tamil Nadu, amassed wealth in his name and in the name of his family members to the tune of Rs.34,74,387.00 and he had incurred major expenditures on immovable and movable properties, vehicle, house hold articles etc. to the tune of Rs.4,24,105.00 and thus, he had in possession of pecuniary resources to an amount of Rs.38,98,492.00 against his known sources of income to the tune of Rs.14,11,226.00 and thus, the accused was found in possession of disproportionate assets to the tune of Rs.24,87,266.00 for which he could not satisfactorily account for.