RATHNAVEL Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These appeals are arising out of the conviction against the appellants passed by the learned XI Additional Judge for CBI Cases, Chennai dated 19.05.2009 in C.C.No.62 of 2004.

(2.) Gist of the prosecution case:-

(3.) After the loan amount being credited into the account of Rathnavel(A4) bearing SB A/c No.6532, A2 [Palanivel] took the signature of Rathnavel[A4] in the blank cheque leaves and withdrew a sum of Rs.2,90,000/- through four cheque leaves drawn in favour of P.Rajagopal, Kanniappan, S.Ramasamy and Rammoorthy. Thus, A1 [J.S.Prabhu] being the Branch Manager of the Bank sanctioned the loan to A4[Rathnavel] based on forged documents arranged by A2[Palanivel] through A3[Gunasekaran], A5[Thangaraj] and A6[Balasundaram].