R. SEETHAMBARAM AND OTHERS Vs. STATE

JUDGEMENT

(1.) Since all these three Criminal Appeals arise out of the same judgment, they are being considered and decided by this common judgment.

(2.) These Criminal Appeals have been preferred seeking setting aside of the judgment of conviction and sentence dated 14.11.2006 passed in C.C. No.8 of 2003 on the file of the Special Court for C.B.I. Cases, Madurai.

(3.) Based on source information, Lourdass Ananthan, Inspector of Police, A.C.B., C.B.I. (P.W.20) registered a case in RC 18A/94 on 29.04.1994 under Section 420 IPC and Section 13(2) read with section 13(1)(d) of the Prevention of Corruption Act, 1988 (for brevity "the PC Act") against Pathinettampadi (A.1), Manager, Canara Bank and took up investigation of the case.