R V RAMA PRASAD S/O GURUMURTHY NELLORE BRANCH, NEL Vs. STATE REP BY ITS DEPUTY SUPERINTENDED OF POLICE, S

JUDGEMENT

(1.) Aggrieved by the conviction and sentence passed in c. C. Nos. 15, 16, 14 and 17 of 1999, vide separate judgments dated 18-06-2001, by the Special Judge for C. B. I, cases, Visakhapatnam, the appellant-accused, who is one and same in all these appeals, preferred these appeals respectively.

(2.) The appellant is the accused and the respondent is the complainant in all these cases. For the purpose of convenience, the parties are hereinafter referred to as they were arrayed in the trial Court.

(3.) Since the accusation levelled against the accused is that while he was working as Special Assistant in Canara Bank, Nellore Branch from 1993 to 1997, misappropriated the funds entrusted to him by the account holders for remitting into their respective bank accounts, under different transactions, and since the point is one and the same, these appeals are heard together and disposed of by this common judgment.