(1.) These appeals are preferred against the judgment of the trial Court dated 19.05.2009 made in C.C.No.63 of 2004 passed by Learned XI Additional Judge for CBI Cases, Chennai,
(2.) Brief facts of the prosecution case: One Dakshinamurthy[A4] carrying on business in consumable items and cosmetics at No.33, SV Koil Street, Tambaram-Sanatorium, Chennai45, had applied for loan on 20.02.2000 with Corporation bank, Sanatorium Branch, Tambaram. A1[J.S.Prabhu] being a Branch Manager, had sanctioned the loan under CORP VYAPAR 10/2000 on 28.03.2000 for Rs.2.50 lakhs to the said Dakshinamurthy[A4]. Along with the loan application, six cents of land in S.No.160/1A situated at Vilakadupakkam village, had been given as equitable mortgage. The property stands in the name of one Tmt.Kousalya ammal. The loan amount has been credited into the current account opened in the name of M/s Vijaya Agency. The account was introduced by one V.Srinivasan at the request of Palanivel[A2], who is none other than the son-in-law of loanee Dakshinamurthy[A4].
(3.) On complaint given by Assistant Regional Manager, Mr. Sudhakar N.Bhat, a case has been registered against J.S.Prabhu, Branch Manager, V.Palanivel, Gunasekaran and other unknown public servants and private individuals on 19.07.2002, which came to be investigated by CBI and culminated in filing different charges. The trial Court has taken cognizance of these final report and has assigned as C.C.No.61 to 66 of 2004 in respect of each loan transaction to different persons but form part of the same conspiracy.