VAITHILINGAM Vs. STATE

JUDGEMENT

(1.) PETITIONERS are two in number and they are the accused in Crime No. 376 of 1992 registered at Triplicane Police Station on 27.11.1992 for offences under Sections 408, 477-A, 468, 471 and 420 IPC.

(2.) THE above proceedings came to be initiated under the following circumstances. THE first petitioner was the Manager of Tamil Nadu Industrial Co-operative Bank Limited and the second petitioner was the Assistant Cashier in the said Bank during the period 1988-89.

(3.) IN Abdul Rehman Antulay v. R.S. Nayak , 1992 SCC (Cri) 93, the Supreme Court referred to the judgment of the Patna High Court in Madeshwardhari Singh & Another v. State of Bihar, 1986 Crl.L.J. 1771, which considered five questions, viz.