K MURUGESAN Vs. STATE

JUDGEMENT

(1.) This Revision Petitioner is preferred by the one K.Murugesan (A3) Former Bank Inspector in Central Co-operative Bank, Salem District. He was tried along with 8 others for abating the other accused to commit forgery and falsification of bank accounts. Thereby, misappropriated a sum of Rs.5,62,834.00.

(2.) The allegations against the accused persons who were tried in this case in brief is that Mr.N.Kuppusamy (A1), President and Tamilselvan (A2), Secretary of Periyagoundapuram Primary Agricultural Co-operative Bank had entered into criminal conspiracy with others to dishonestly misappropriate the funds of the bank. Pursuant to the said conspiracy, false consumer loans were created in the loan ledger. A4 to A8 namely Thevigamannan, Paneerselvam, Arumugam, Rajammal and Rajagopal who were members of the said bank, allowed A1 and A2 to credit the loan amounts in their accounts and withdrew the same in connivance with A1 and A2.

(3.) A3 who is the revision petitioner herein was the Bank Inspector during the relevant point. He has connived with other accused and failed to report the fabrication of accounts and misappropriation of funds. Later, when the misappropriation came to light, the department initiated enquiry proceedings under Sec. 81 of Co-operative Society Act. The enquiry Officer found the aid and assistance rendered by the revision petitioner herein in the commission of crime.