R. RAMESH SRINIVASAN & ORS. Vs. STATE

JUDGEMENT

(1.) These five appeals arise out of the Judgment passed in C.C. No: 42 of 2003 dated 24.09.2013 on the file of the XI Additional Sessions Judge, CBI, Chennai.

(2.) The appeals are rearranged as per the ranking of the appellants before the Trial Court for easy reference. Crl.A.No. 742/2013 is preferred by R. Ramesh Srinivasan (A-1). Crl.A.No. 78/2014 is preferred by N. Vinayaga Selvam (A-2). Crl.A.No. 756/2013 is preferred by S. Chinna Durai (A-4). Crl.A.No. 750/2013 is preferred by B. Ramesh Chandran (A-5). Crl.A.No. 715/2013 is preferred by T.A. Noor Jahan (A-6).

(3.) Factual back ground of these appeals on 18.12.2002, CBI Chennai, registered the First Information Report based on the complaint received from K.P Anantha Krishnan, Chief Officer of UCO Bank, Regional Office wherein it was complained that fraud was committed by N. Vinayaga Selvam and N. Senthil kumar, Building Contractors, carrying on business in the name and style of "Sri Murugan Builders" at No. 1 Azagar Murugan Street, Nagapattinam. According to the complainant, they have availed loan from UCO bank, Nagapattinam Branch for the purpose of executing Telecom Work, works allotted by Public Works Department and for purchase of Ashok Leyland Lorry. For the said loan Mrs. Jamruthi Beevi, wife of Raja Mohammad and Mr. G. Krishna Moorthy, stood as guarantors and deposited the title deed relating to the immovable properties and also created equitable mortgage in favour of the bank. The details of the loan availed from the Bank are as follows:-