P L KHATRI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant had faced trial in RC No.24/98 dated 22.5.1998 registered at Police Station CBI, ACB Chandigarh under Sections 420, 467, 468, 471 of the Indian Penal Code, 1860 and 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 ('the Act for short).

(2.) Prosecution story, in brief, is that the appellant was working as Deputy Head Cashier during the year 1995-96. Appellant had cheated and defrauded the bank of the amount in question.

(3.) Appellant had withdrawn the money from the saving accounts of Rajinder Kumar, S.P.Chopra and Ved Parkash by forging his signatures on the cheques/ withdrawal slips in question.