SURESH TRIMBAK DARVEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants were accused in special Case No. 10 of 1989.

(2.) Accused Nos. 1 to 3 were charged for criminal conspiracy punishable under section 120-B and section 420, Indian Penal Code. Accused No. 1 was separately charged for causing pecuniary advantage to the accused no. 2 of a sum of Rs. 24,000-00 and committed offence under section 5 (l) (d) of prevention of Corruption Act.

(3.) The factual matrix of the charge is that when accused No. 1 Suresh Darvekar was working as a Branch Manager of Bank of India, a Public Servant, he sanctioned and disbursed a loan of Rs. 24,000-00 to umesh Chintaman Shinde, accused No. 2, and before disbursing, gave a false Inspection report containing therein a statement that Umesh Chintaman Shinde accused No. 2 had purchased a 16 mm Film Projector as per the bill produced by him, while accused no. 3 is said to have given a false quotation and supplied false receipts to the accused No. 2 Umesh, in order to facilitate obtaining of loan by Umesh from Bank of india through accused No. 1.