M/S. MEENAKSHI TEXTILES Vs. STATE

JUDGEMENT

(1.) These four Criminal Appeals 234, 241,438 and 371 of 2016 arise out of the judgment passed in C.C.No.32 of 2004 on the file of the Learned XI Additional Sessions Judge (Fraud relating to Banks and Financial Institutions CBI cases) Chennai. and 11 on 23.03.2016.

(2.) For the sake of connivance the appellants are described as per their ranking before the Trial Court.

(3.) Based on the complaint, by the Deputy General Manger, UCO Bank the respondent police registered FIR on 30.05.2003, against M/s. Meenakshi Textiles and its partners alleging cheating of UCO Bank to a tune of Rs. 152 lakhs by fraud, forgery, impersonation and by use of forged documents as genuine. On completion of investigation, the prosecution laid final report against 17 persons, including public servants for conspiracy and other substantial offences under IPC and PC Act, 1988.