Bangalore District Court
State By Cbi/Bs&Fc vs Sri. C.R. Rajendra Babu on 17 February, 2023
KABC010195252007
IN THE COURT OF THE XXI ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND PRL. SPECIAL JUDGE FOR CBI
CASES, BENGALURU (CCH.4)
Dated this the 17th day of February, 2023
Present: Sri.K.L.Ashok, B.Com, LL.B,
XXI Additional City Civil and Sessions Judge,
& Prl. Special Judge for CBI Cases,
Bengaluru.
Spl.CC.No:68/2007
COMPLAINANT State by CBI/BS&FC, Bengaluru.
(By Sri. Chenthil Kumar Ld. Senior Public
Prosecutor and Sri. Balaji Francis, Ld. Public
Prosecutor)
Vs
ACCUSED Sri. C.R. Rajendra Babu,
S/o C. Rangaswamy Naidu,
Aged about 62 years,
R/at No.11, 3rd Main Road,
Horamavu Main Road,
Banaswadi,
Bengaluru-42.
(By Sri. Shivaji H. Mane, Ld.Advocate)
2
Spl.CC.68/2007
Date of offence 03.11.1997 to 23.07.1998
Date of report of offence 6.03.2006
Date of arrest of accused 01.12.2006
Date of release of accused on 12.07.2011
bail
Total period of custody 4 years 7 months 11 days
Name of the complainant Sri.Ram Dass Naidu
Date of commencement of 27.06.2016
recording evidence
Date of closing of evidence 12.06.2019
Offences complained of Section.409, 420, 467, 468, 471
and 477-A of IPC and Sec.13(2)
r/w 13(1)(c) & (d) of Prevention
of Corruption Act, 1988.
Opinion of the Judge Found guilty
JUDGMENT
The CBI, BS & FC., Bengaluru have filed the charge sheet against the accused for the offences punishable under Section.409, 420, 467, 468, 471 and 477-A of IPC and Sec.13(2) r/w 13(1)(c) & (d) of Prevention of Corruption Act, 1988.
2. The case of the prosecution is that:
(i) The Accused was the Deputy Manager, Accounts Division, PPF Section, State Bank of Mysore, Bangalore Main 3 Spl.CC.68/2007 Branch, Bengaluru between 1991 and July 1998. Further, it is the case of the prosecution that, accused was the passing officer of the PPF Section and is longstanding posting in the same job gave him insight to the loopholes in the procedures of the conduct of PPF accounts and by abusing his position as the passing officer/in-charge of the PPF Section, he has misappropriated an amount of Rs.9,86,87,011/- for the period 1995 to 23.7.1998. As per the provision of Cr.P.C., the said offence has been split up year wise by filing separate charge sheets for different years i.e., Spl.CC.61/2007 has been registered for the same offences for the period 20.11.1995 to 28.10.1996 regarding misappropriation amount of Rs.2,12,18,170/- Spl.CC.67/2007 is for the period 14.11.1996 to 15.10.1997 in respect of misappropriate amount of Rs.4,40,60,638/-, Spl.CC. 68/2007 i.e., the present case on hand is registered in for the period 3.11.1997 to 23.7.1998 for misappropriating an amount of Rs.3,32,98,750/-. Thus, the prosecution has filed three charge sheets against the 4 Spl.CC.68/2007 accused. The majority of the prosecution witnesses and the documents are all similar in these three cases.
(ii) Further, it is the case of the prosecution that, accused who had dominion over the bank funds with the criminal intention by abusing his official position as a passing officer/in-charge of the PPF Section for the period referred above i.e., 3.11.1997 to 23.7.1998, had dishonestly and fraudulently prepared false transfer debit and credit vouchers debiting the 'C/A PPF Collection Account' and obtained Banker's Cheques in the names of persons with vested interest and caused the wrongful withdrawal from State Bank of Mysore PPF Collection Account, and committed criminal breach of trust. Thereby, the accused caused a wrongful gain to himself to the tune of Rs.3,32,98,750/- and a corresponding wrongful loss to the Bank/Government.
(iii) Further, in pursuance of the same criminal intention, the accused fraudulently and dishonestly prepared a false debit voucher (Doc. No.145), in his own writing, on 03.11.1997 debiting "Current Account (C/A) PPF Collection 5 Spl.CC.68/2007 A/c" being "50% withdrawal from PPF A/c. No.1869 of D Gopalakrishna. This Debit voucher is for an amount of Rs.1,25,000/- which bears only his signature. As per the PPF Ledger, the PPF A/c No.1869 belongs to one C.S. Gopalakrishna and not to D Gopalakrishna. The accused further prepared a corresponding false credit voucher (application for Banker's Cheque) on 03.11.1997 for Rs.1,25,000/- favouring D Gopalakrishna and has obtained a Banker's Cheque bearing No. 029077 from the Banker's Cheque Issuing Section.
(iv) Further, in pursuance of the same criminal intention, the accused fraudulently and dishonestly prepared a false debit voucher (Doc. No.144), in his own writing, on 03.11.1997 debiting "Current Account (C/A) PPF Collection A/c" being "50% withdrawal from PPF A/c. No.1621 of N. Srinivas. This Debit voucher is for an amount of Rs.1,75,000/- which bears only his signature. As per the PPF Ledger, the PPF A/c No.1060 belongs to one H.L. Srinivas. and not to N. Srinivas. The accused further prepared a corresponding false 6 Spl.CC.68/2007 credit voucher (application for Banker's Cheque) on 03.11.1997 for Rs.1,75,000/- favouring N. Srinivas and has obtained a Banker's Cheque bearing No. 029076 from the Banker's Cheque Issuing Section.
(V) Further, in pursuance of the same criminal intention, the accused fraudulently and dishonestly prepared a false debit voucher (Doc. No.143), in his own writing, on 03.11.1997 debiting "Current Account (C/A) PPF Collection A/c" being "50% withdrawal from PPF A/c. No.1060 of M Vijaya. This Debit voucher is for an amount of Rs.2,00,000/- which bears only his signature. As per the PPF Ledger, the PPF A/c No.1060 belongs to one Vijaya L. and not to M. Vijaya. The accused further prepared a corresponding false credit voucher (application for Banker's Cheque) on 03.11.1997 for Rs.2,00,000/- favouring M Vijaya and has obtained a Banker's Cheque bearing No. 029075 from the Banker's Cheque Issuing Section.
(VI) Further, in pursuance of the said criminal intention, accused forwarded the false credit vouchers prepared by him 7 Spl.CC.68/2007 in the name of D Gopalakrishna, N Srinivas and M. Vijaya as withdrawals from the PPF A/c. No. 1869 , 1621 and 1060 to the C & I Division, where the entries made in the 'C/A PPF Collection Account', which later takes its course to the 'Current Account PPF Collection A/c Long Book', in the Progressive Ledgers of PPF accounts (Focal Point) and then to the Day Book Section. The entries of these false transactions made in the above said books, helped in the tallying of the day's debits and credits in the Bank's Day Book.
(VII) On 03.11.1997, the Bangalore Branch PPF Collection Account of Focal Point shows a withdrawal of Rs.6,12,189/- (Sum of the one Banker's Cheques quoted above and two genuine withdrawal of Rs.1,12,189/- shown in the Withdrawal Long Book). Further, on receipt of the Banker's Cheque/Demand Draft, accused prevented the same from reaching the counter clerk, who would have, in the normal course, made an entry in the Withdrawal Long Book for obtaining the acknowledgment of the PPF A/c Holder. 8
Spl.CC.68/2007 Thereby accused has prevented the entry being made in the Withdrawal Long Book being maintained in the PPF section in the Accounts Division. The Withdrawal Long Book No.2 for the period 10.03.1997 to 31.03.1997 shows on the folio No.50 to 53 that there were only four withdrawals made on 03.11.1997 for a sum of Rs.1,12,189/- in the names of S Narayanaswamy from PPF A/c. No. 3343 LF 19/84, J. Venkateshulu from PPF A/c. No. 1597 LF 9/334, P.S. Chidambaram from PPF A/c. No. 2912 LF 16/224, and R.K. Gowder from PPF A/c. No. 1309 L/F 2/168.
(VIII) The Banker's Cheque is to be handed over to the PPF Account holder under acknowledgment in the 'Withdrawal Long Book' which was conveniently omitted. But accused had allowed the entries to be made in the Progressive Ledgers of PPF accounts of Bangalore Branch and PPF Collection Account of the Focal Point for the purpose of tallying the day's accounts. In view of this false withdrawal, the credits to be forwarded to the Connaught Place Branch, 9 Spl.CC.68/2007 New Delhi was reduced to the extent of Rs5,00,000/- for the day 03.11.1997.
(IX) Further, in pursuance of the said criminal intention accused in order to obtain wrongful gain, by following the same modus operandi, by the end of November 1998, prepared several transfer debit and Banker's cheque/Demand Draft application forms and obtained Banker's Cheques/Demand Drafts on several dates between the period 03.11.1997 and 23.07.1998 for a value of Rs.3,32,98,750/- on 148 occasions.
(X) Thus, the accused fraudulently obtained banker's cheque in the names of persons in whom he was interested in and had given these banker's cheque as short term hand loan to these persons and charge interest at the rate of 2% per month and collected principal and interest in kind for himself. Thereby the accused has committed breach of trust, cheating, forgery and using the forged documents as genuine document knowing very well that those documents are the 10 Spl.CC.68/2007 forged documents and he has also committed criminal misconduct.
(Xi) In this regard, on the basis of the complaint lodged by Sri. Ram Dass Naidu, General Manager and Chief Vigilance Officer, State Bank of Mysore, Head Office, Bengaluru, the CBI/BS & FC have registered an FIR in Crime No. 1(E)/2006 for the offences punishable u/s 409, 420, 467, 468, 471, 477A of IPC r/w Sec. 13(2) r/w 13(1)(c) & (d) of the Prevention of Corruption Act, 1988.
(XII) In view of the said crime, the accused was arrested and produced before this court on 1.12.2016. The bail application filed by the accused was rejected by this court. Thereafter the accused filed Criminal Petition No. 5893/2006 before the Hon'ble High Court of Karnataka. Latter he withdrawn the said petition with the liberty to file a fresh petition for bail after filing the charge sheet. This is revealed as per the order dated 6.2.2007 of the Hon'ble High Court of Karnataka in the said petition.
11
Spl.CC.68/2007
(xiii) Thereafter in view of the fact that the offence has been committed by the accused for the period 1995 to 1998, the three charge sheets were filed by splitting the charges each for 12 months. Accordingly, three Special Cases i.e., Spl.CC. No.61/2007, 67/2007 and 68/2007 were got registered. As per the provision of Cr.P.C., the offences have been split up year-wise and Special C.C. No.61/2007 pertains to the period from 20.11.1995 to 28.10.1996 regarding an amount of Rs.2,12,18,170/-. Special C.C. No.67/2007 pertaining to the period from 14.11.1996 to 15.10.1997 regarding an amount of Rs.4,40,60,638/- and Special C.C.No.68/2007 pertains to the period from 0.11.1997 to 23.7.1998 regarding an amount of Rs.3,32,98,750/-. Thereafter the application filed by the accused for bail was once again rejected by this court. The accused filed Criminal Petition in 1571/2007, 1572/2007 and 1573/2007 before Hon'ble High Court of Karnatak in respect of the above referred three cases for releasing him on bail. 12
Spl.CC.68/2007
(xiv) Hon'ble High Court of Karnataka as per the common order dated 20.6.2007 has dismissed all criminal petitions filed for grant of bail. As such accused continued to be in judicial custody till the final disposal of the Spl.C.C.61/2007. This court i.e. my predecessor in office has pronounced judgment in Spl.CC.61/2007 dated 24.12.2009 by convicting the accused for the offences punishable u/s 409, 420, 467, 468, 471 and 477A of IPC r/w Sec.13(2) r/w 13(1)(c) & (d) of Prevention of Corruption Act, 1988.
(xv) Being aggrieved by the said conviction against the accused as filled the Criminal Appeal 58/2010 before the Hon'ble High Court of Karnataka. At the time of admission of the said Criminal Appeal, the Hon'ble High Court of Karnataka as per the order dated 4.7.2011 has ordered for suspension of the sentence of the accused and granted him bail as accused had already spent 4 years 188 days in Judicial Custody. In view of the order of Hon'ble High Court of Karnataka in Criminal Appeal No.58/2010 dated 4.7.2011, this court has enlarged the accused on bail as per the order dated 13 Spl.CC.68/2007 12.7.2011. As such accused has suffered judicial custody in all the three cases i.e., Spl.CC.61/2007, 67/2007 and 68/2007 from 12.12.2006 to 12.7.2011. Further, the Criminal Appeal No.58/2010 filed against the order of this court in Spl. CC. No.61/2007 was dismissed by the Hon'ble High Court of Karnataka as per the order dated 10.1.2017 by confirming the conviction and sentence order passed against the accused . Being aggrieved by the said judgment, accused preferred appeal before the Hon'ble Supreme Court of India in Special Leave to Appeal (Crl.) 1128/2017 which also came to be dismissed. Thereby the sentence passed by this court in Spl.CC.61/2007 was restricted to the period already undergone by the accused in the said case.
(xvi) Further, in view of the fact that three charge sheets have been filed by the Investigating Officer including the present case on hand, the Investigating Officer during the process of the investigation for period of commission of offence from 3.11.1997 to 23.7.1998 has collected 644 documents and examined 44 witnesses. As on the date of 14 Spl.CC.68/2007 filing of the charge sheet in this case that is on 12.3.2007, the accused was still in judicial custody of this court including in other two cases as such the prosecution papers has furnished u/s 207 of Cr.P.C., were supplied to accused.
3. Charges were framed against the accused for the offences punishable u/s 409, 420, 467, 468, 471, 477A of IPC and Sec. 13(2) r/w 13(1)(c) & (d) of the Prevention of Corruption Act, 1988. Accused pleaded not guilty and claimed to be tried for the said charges. In support of the case, prosecution has examined 44 witnesses and got marked 644 documents. The statement of the accused as required under Section 313 of Cr.P.C., was recorded. Accused did not choose to lead any defence evidence on his behalf. Accused has furnished surety as required u/s 437(A) of Cr.P.C., undertaking to keep present himself before the appellate court in case appeal is preferred by the complainant/CBI in accordance with law.
4. I have heard both the sides.
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Spl.CC.68/2007
5. In view of the controversies, the points that arise for my consideration are as under: -
1) Whether the prosecution proves beyond all reasonable doubt that the accused being the public servant working as Deputy Manager of Accounts Division and passing officer of Provident Fund Section of Bangalore Main Branch of State Bank of Mysore for the period 3.11.1997 to 23.7.1998 was being entrusted with the dominion over certain property including books of accounts like Provident Fund Account of the members of the said fund, held in State Bank of Mysore, Main branch, Bangalore with a malafide intention to commit breach of trust in respect of the said property, having dominion over the said Provident Fund Account, by abusing his official position as the passing officer, fraudulently prepared false transfer debit and credit vouchers and obtained bankers cheques in the names of persons having vested interest in respect of property to the tune of Rs.3,32,98,750/- and gave those bankers cheque as short term hand loan to 16 Spl.CC.68/2007 them charging them an interest of 2 % per month and collected principal and interest in cash from them and thereby the accused has committed offence punishable u/s 409 of IPC?
2) Whether the prosecution further proves beyond all reasonable doubt that the accused being the public servant as referred above during the said period and during the said place committed offence of cheating by cheating State Bank of Mysore, Main Branch of Bangalore, by dishonestly inducing the State Bank of Mysore, Main Branch, Bangalore, to deliver the property belonging to the State Bank of Mysore, Main Branch, Bangalore, being incharge of PPF Section as Passing Officer, dishonestly and fraudulently prepared false transfer and debit and credit vouchers and obtained bankers cheques from issuing sections of State Bank of Mysore, Main Branch, Bangalore, in the name of some different persons having vested interest, as such cheated total amount of Rs.3,32,98,750/- and thereby accused has 17 Spl.CC.68/2007 committed an offence punishable u/s 420 of IPC?
3) Whether the prosecution further proves beyond reasonable doubt that the accused being a public servant as referred above during the said period and during the said place has forged certain documents purporting to be valuable security, transferred debit slips and credit vouchers and obtained bankers cheques with dishonest and fraudulent intention of withdrawing the cash amount totally of Rs.3,32,98,750/- from Provident Fund Accounts of various account holders held in the State Bank of Mysore, Main branch, Bangalore, and thereby committed an offence punishable u/s 467 of IPC?
4) Whether the prosecution further proves beyond all reasonable doubt that the accused being the public servant as referred above during the said period and during the said place has forged certain documents dishonestly and fraudulently prepared false 18 Spl.CC.68/2007 transfer debit slips as well as credit vouchers in order to debit the current account of Provident Fund Collection Account held in the PPF Section of State Bank of Mysore, Main Branch, Bangalore in the name of 148 account holders and also obtained bankers cheque with the vested interest intending that those forged credit vouchers and debit slips shall be used for the purpose of cheating and thereby the accused committed offence punishable u/s 468 of IPC?
5) Whether the prosecution further proves beyond reasonable doubt that the accused being the public servant as referred above during the said period and during the said place, fraudulently used certain documents as genuine documents with a malafide intention of cheating, used the debit vouchers and credit vouchers and also bankers cheques issued by State of Mysore, Main Branch, Bangalore and also the entries made in the Withdrawal Long Book, Current Account PPF Collection Account Long Book, Progressive Ledgers, Day Book, maintained in the State 19 Spl.CC.68/2007 Bank of Mysore, Main Branch, Bangalore, which he knows that at the time which he used it to be forged documents and thereby committed offence punishable u/s 471 of IPC?
6) Whether the prosecution further proves beyond all reasonable doubts that the accused being the public servant during the said period as referred above and during the said place fraudulently and dishonestly falsified books of accounts and other documents of the accounts which have been received by him in his capacity as an officer in the said bank with malafide intention made the false entries in the Withdrawal Long Book, Progressive Ledgers and PPF Account, Current Account, PPF Collection Account, Day Book and other books maintained in the State Bank of Mysore, Main Branch, Bangalore relating to the withdrawal of Provident Fund amount pertaining to the 148 account holders relating to total amount of Rs.3,32,98,750/- and thereby committed offence punishable u/s 477A of IPC? 20
Spl.CC.68/2007
7) Whether the prosecution further proves beyond all reasonable doubt that accused being a public servant during the said period as referred above and during the said place with malafide intention by abusing his official position as public servant obtained pecuniary advantage for himself of the cash amount totally of the value of Rs.3,32,98,750/- by withdrawing from 148 PPF account holders and converted the said amount for his own use and malafidely utilized the said amount by lending it on interest and thereby committed offence punishable u/s 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988?
8) Whether the prosecution further proves beyond all reasonable doubt that the accused being public servant, referred above during the said period, time and place, has dishonestly and fraudulently misappropriated and converted for his own use, the property entrusted to him as a public servant malafidely by forging debit vouchers and credit vouchers withdrew the amount held in 21 Spl.CC.68/2007 the accounts of different account holders of State Bank of Mysore, Main Branch, Bangalore, totally to the tune of Rs.3,32,98,750/- and obtained the bankers cheque in the names of different persons and gave those banker scheque as a short term hand loan to those persons, charging them with interest at the rate of 2% per month and collected principal and interest in cash from them and thereby committed offence punishable u/s 13(2) r/w 13(c) of Prevention of Corruption Act, 1988?
9) What order?
6. My findings on the above points are as follows:
Points no.1 to 8: In the Affirmative Point no.9: As per final order, for the following REASONS POINTS No.1 to 8: -
7. As these points are interconnected and are interdependent arising out of the same crime they are taken 22 Spl.CC.68/2007 together for discussion in order avoid repetition and for convenience.
8. Learned Public Prosecutor has argued at length that, prosecution has proved the guilt against the accused beyond all reasonable doubt and strongly argued that, accused has misused and abused his official power as the Deputy Manager of PPF section and has falsely credited the debit and credit vouchers and obtained banker's cheque and issued the banker's cheque in the names of the witnesses PW.3 to 8 and PW. 12 to 28, PW.30 to 37 and PW.39 to42 and have received the said loan amount along with interest at the rate of 2% p.a., thereby he has misappropriated the banker's amount and cheated the State Bank of Mysuru by forging, relying on the forged documents as genuine one thereby he has misappropriated and caused loss to the bank more than Rs.3,32,98,750/-. It is further argued that all the witnesses have supported the case of the prosecution and thereby the prosecution has proved that accused has committed offences 23 Spl.CC.68/2007 as referred above beyond reasonable doubt. Hence, prayed for convicting the accused.
9. On the contrary, learned advocate for accused vehemently argued that, prosecution has miserably failed to prove the guilt against the accused and he has been falsely implicated by collecting false and irrelevant documentary evidence against him and further argued that, prosecution has examined PW1 ,2, 9 10, 29, and 38 claiming to be the bank officials. These officials except PW9, none of them were working in the said branch on the relevant alleged period in which accused alleged to have committed misappropriation by abusing his powers as Deputy Bank Manager and Incharge of PPF Section and witnesses examined as bank officials cannot be relied on the ground that, they deposed on the basis of available records of bank and it is further argued by defence counsel that, officers who required to be enquired by the IO have not been enquired and recorded their statements such as;
24
Spl.CC.68/2007 (1) Chief Manager of Accounts of said bank during relevant period;
(2) Officers of Internal Auditors, External Auditors of bank;
(3) Persons who are said to be the account holders of PPF in whose account amount has been debited; (4) Officers, who are said to have been issued Pay Orders;
(5) Central Government Auditors;
(6) Nodal Officers report;
(7) Officers of C & I Section for clearing and Inward
and Out ward section;
(8) Officers of the main branch, who issued bankers'
cheque;
(9) Chief Vigilance Officer of State Bank of Mysore
Bengaluru Main Branch;
10. Further some relevant documents like; Any of the officers except PW.9 who are working in the State Bank of 25 Spl.CC.68/2007 Mysore, Bengaluru Main Branch during the said period are not examined. As such the prosecution has failed to prove the said documents with corroborative evidence.
11. Further, it is also argued that the prosecution has also not produced the vital and important documents which are narrated below: -
(a) Periodical Monthly Statement;
(b) PPF Collection Account maintained in C & I division;
(c) Internal and external auditors report
(d) Banker's cheques Delivery Register;
(e) Encashment of Banker's Cheque;
(d) Statement of accounts;
(e) Attendance Register of officers;
(f) Withdrawal forms for withdrawing the amount from the PPF Account;
(g) Form 'C' of the account holders;
(h) Progressive Register of PPF;
(i) Collection Pool Account;
(j) List of duties and responsibilities of officers;26
Spl.CC.68/2007
(k) PPF tallying transaction book;
(l) List of PPF account holders;
(m) Inward and Outward Register;
(n) Application for issue of banker's cheque and Corresponding debit vouchers ;
(o) Income Tax Returns of persons said to have taken hand loan from accused;
12. Further it is argued that, non-examining the relevant witnesses of the bank, who are in custody of the bank records and not collecting the bank records in the investigation is very much fatal to the prosecution to prove the allegations made against accused and materially prosecution prove by producing the documents to show that, accused obtained banker's cheques from issuing sections in the name of different persons to the extent of Rs.3,32,98,750/- and further prosecution has also failed to prove that accused person being in custody of all the relevant documents to commit fraud in PPF Section by 27 Spl.CC.68/2007 debiting the amount of PPF account holders and crediting them to some of the interested persons known to him is not proved by not seizing the relevant books of accounts and relied documents maintained in section of the bank and further prosecution has failed to prove that, accused has received pecuniary advantage by misusing his official power by examining relevant witnesses like PWs1 to PW44 to the extent of Rs.3,32,98,750/- by withdrawing the amount from PPF account holders and also by not producing every day transactions of debit and credit vouchers of PPF accounts being tallied with the entries made therein in the main branch of SBM, Bengaluru. If the transactions of credit and debit are not tallied every day, irregularities will be checked by same day itself by higher officials or zone office monthly or periodically. In view of the above irregularities and collection of false documents by IO, he has falsely implicated in the case for allegedly committing the above offences of criminal breach of trust by forging and fabricating documents to withdraw the amount from PPF account holders and 28 Spl.CC.68/2007 transferring the same to some of the interested persons who he knew and no evidence is collected with specific pecuniary advantage received by accused by committing such forgery of bank documents and would contend that, prosecution has failed to prove the case beyond all reasonable doubt and prays to acquit the accused from all the charges.
13. Prosecution in order to prove the charge that is leveled against accused C.R. Rajendra Babu, a public servant, then working as Chief Manager/bank officer Incharge of PPF fund section committing offence of criminal misconduct as a public servant with dishonest intention to have wrongful gain by committing fraud by fabricating false and fake debit and credit vouchers and also by forging the signatures of persons with vested interest by examining material witnesses PW1, PW.2 and PW9.
14. PW1 Sri.Rajendra Kumar, then working as Chief Manager, SBM, Zonal office Chennai has testified 29 Spl.CC.68/2007 satisfactorily about PPF scheme. He has testified that, any individual, Hindu Undivided Family (HUF) or minor guardian can open PPF account in the bank. The funds deposited in this account are not kept in the bank, but transferred to Government account at RBI. Further he proceeds to state that, any individual would subscribe by opening PPF account of minimum of Rs.100/- and maximum of Rs.60,000/- per annum. Account holder has to pay minimum of one installment with maximum of 12 installments. Further PW1 would also testified that, PPF account can be withdrawn by the account holder by following specified procedures such as; it is only after completion of five years from opening the PPF account, account holder is eligible to withdraw an amount of 50% of the outstanding amount in the account. The account holder has to submit Form No.'C' for the purpose of withdrawal. Then the clerk has to verify the PPF passbook and and also form no."C" to ascertain whether the depositor is eligible for withdrawal. If the required eligibility are found the officer of bank would instruct the clerk to 30 Spl.CC.68/2007 prepare the voucher i.e., transfer debit and application for issuance of bankers cheque. After preparation of these documents like voucher and bankers cheque would authorize by putting his signature and send them to C and I Division for preparation and issuing bankers cheque. Further C & I department would send back the prepared bankers cheque to the officer, who authorized in the first instance by obtaining his acknowledgment. The above said procedure according to PW1 also involves maintenance of PPF withdrawal register. In this book the signature of depositor is taken and the bankers cheque is issued to the depositors. PW1 evidence further elaborate about various branches of SBI authorize to deal with PPF account and Bengaluru main branch is one of the branches in India authorize for dealing with PPF account and is also focal point branch, which would mean that, branch means the amount collected in other branches of SBM authorized to deal with PPF account in the form of credit and debit advises. Bengaluru Main Branch maintains account of all branches dealing with PPF accounts, 31 Spl.CC.68/2007 which is called as 'Focal Point PPF collection account'. The difference of the credit and debit advice of each days transactions would be sent to SBM branch situate at Canaught place, New Delhi and from there credit advice would be given to the RBI.
15. Further PW1 has stated with regard to book containing memorandum of instruction with regard to PPF Account which is herein marked as Ex.P.1, Memorandum of instruction general circular. Further evidence of PW1 reveals that, bankers cheque dt:23.12.1997 for sum of Rs.2,50,000/- was issued in favour of PW.26 Alam Pasha. The corresponding account was standing in the name of Abdul Latif, a minor represented by guardian and father Anwar Hussain. This amount of Rs.2,50,000/- was not debited to the PPF account of Abdul Latif. Such fraud was noticed by PW.29 Manjunath, department of HO, who came to Bangalore Branch for verification wherein he was able to notice on verification that 358 fictitious debits, which were not debited 32 Spl.CC.68/2007 in the respective accounts, but the banker's cheque were issued and such withdrawals were made during 1995 to 1998. Accused Rajendra Babu as a Deputy Manager was heading the PPF section since prior to such period. PW1 has also further stated in categorical terms that, he was often visiting Bengaluru Branch to operate his PPF account and he used to see accused in the main branch and signature found in his passbook are identical with the signature of accused, who was officer of Bengaluru Main Branch at relevant time and he has stated with regard to various transfer debits bearing different dates for withdrawal of different amounts from different PPF account in the name of many persons other than the actual account holders. He has specifically stated with regard to transfer debit vouchers, ledger extract, application for banker's cheques and his evidence consists of tabular containing all material documents produced by prosecution. He has also stated with regard to relevant PPF withdrawal register and reflects about the fraudulent acts of accused in the matter of omission to make entry regarding 33 Spl.CC.68/2007 partial withdrawal of PPF account relevant in the PPF withdrawal register.
16. He has also further stated that the accused had authorized the transfer of debit vouchers of various dates in the names of many persons other than the account holders. He has also identified such vouchers and entries before the Court.
17. My predecessor while recording evidence has made a chart consisting with what PW1 deposed with columns of details of transfer debit, exhibit number, name of account holder, balance in the account, exhibit number, application for banker's cheque, exhibit, banker's cheque and exhibit. Thus, prosecution had got marked transfer debits and account holders ledgers, application for banker's cheques and banker's cheque pertaining to various persons in whose name these transfer of debit is made and name of the account holder is forged and application for banker's cheque was filed and banker's cheque is issued. They are in series marked from Ex.P2 to P581 with distinct identifications 34 Spl.CC.68/2007 pertaining to date, amount of balance, date of application etc. The witness has further testified regarding the values of the banker's cheques, the balance and status of the accounts of the original PPF account holders and the false withdrawals made by the accused. He was cross examined in length regarding the procedures of the Bank, more particularly for withdrawal from PPF account. He was cross examined regarding the tallying of day book, the audit and that he was not the custodian of PPF records. He was also cross examined regarding the ledger extracts and also regarding the investigation conducted by the internal investigator and the CBI.
18. While PW.1 was not working with the accused in the State Bank of Mysore, Bangalore Main Branch, Bengaluru between 1991 and July 1998 during his tenure, his evidence establishes the illegality that was committed in the branch. The evidence of PW.1 unequivocally establishes the banking procedure for withdrawal of PPF fund. His evidence 35 Spl.CC.68/2007 establishes that he used to see the accused in the main branch and the signatures found in his passbook are identical with the signatures found in the debit and credit vouchers which are produced before the court. PW.1 has identified the signature of the accused who was Officer of Bangalore Main Branch at the relevant time. This material witness has adverted to various transfer debits bearing different dates for withdrawal of different amounts from different PPF Accounts in the names of many persons other than actual account holders. He has specifically adverted to transfer debit vouchers, ledger extract, application for Banker's cheque, and the Banker's cheque. His evidence establishes what was the genuine transaction and what was not.
19. Evidence of PW.1 also reveals that several withdrawals indicate only 50% withdrawal from the PPF Account and some transactions indicate the transfer of account from branch to branch. The name of the transferee branch to which account is transferred is not written in the 36 Spl.CC.68/2007 Transfer Debit. He would further affirm that in none of the cases Form-C was given for withdrawing of the amount. There was no specific request from any of the account holder. The ledger does not reflect any entry regarding transfer debits. His cross-examination would reveal that the Deputy Manager who happened to be this Accused and two Clerks were managing the PPF section. He has denied the suggestion that he does not have any personal PPF Account in the branch. Although this witness has been cross- examined in length, there is nothing in his cross-examination to discredit him. Nor is there any material to disbelieve his testimony. On a considered reading of his evidence it can be held that the evidence of this material witness would satisfactorily establish that the transactions covered under numerous document are not reflected in the relevant PPF Withdrawal Register produced at Ex.P.586.
20. PW.2 Sri.Hariharan S.V. was the Cashier cum Clerk in State Bank of Mysore, Bengaluru Main Branch from 1991 37 Spl.CC.68/2007 to October, 1995. He has testified regarding the accused being in charge of PPF section and the procedure to be followed in said section. He has testified that, the relevant Exhibits marked in between Ex.P2 to Ex.P583 were filled exclusively by the accused and he had passed the same. This witness is also a crucial witness and was cross examined in length by the accused. He being familiar with the handwriting and signatures of the accused is an apt witness to identify the same. In his cross examination, the procedure regarding the withdrawal from PPF account was elicited. It also was elicited that, he had not worked in the PPF section. PW.39 was in fact working with the accused. He had identified the signature of the accused on the transfer debit vouchers and the applications for issuance of banker's cheques. PW.2 has further stated that, the withdrawals from the PPF section are to be authorised by the Dy.Manager,who in this case happens to be the accused. But there is nothing in her cross examination that tends to discredit her testimony. This witness is the colleague of the accused and 38 Spl.CC.68/2007 as evidenced is capable of identifying the handwriting and signature of the accused. There is no reason to discard his testimony.
21. PW.10 M.P.Sridharan is the then Dy.General Manager of State Bank of Mysore, Main Branch, Bengaluru. He has testified regarding the PPF scheme. That during 1996 and 1997, the accused was working as Dy.Manager in the accounts division of the above said branch in the PPF section. He has testified that the PPF scheme is provided by the Central Government and the amount remitted by individual PPF account holders is transferred to the pool account. That the amount withdrawn by the PPF account holders would be obtained from the pool account. He has also testified that the action of the accused has caused loss to the Government. In his cross-examination, it was elicited that during 1996 and 1998, he was not working in State Bank of Mysore. That there would be regular audit of the accounts. It also was elicited that, some times the 39 Spl.CC.68/2007 withdrawal from the PPF account would be scrutinized by the concerned officer. Some times, the scrutinizing officer and the passing officer would be the same.
22. PW.29 Manjunatha is the then Manager of the Vigilance department of State Bank of Mysore. He has testified regarding the complaint made by one Sri.Alampasha regarding issuance of banker's cheque and verification of the said complaint. That he came to know that the debit voucher for the said cheque was prepared in the account of one Abdul Lathiff. But the cheque was issued in favour of said Alampasha for Rs.2,50,000/- instead of Abdul Lathiff. That Form No.C had not been obtained for said transaction. He has further testified regarding 358 fraudulent transactions in the PPF section of State Bank of Mysore,Main Branch, totaling to Rs.9,87,00,000/- . That on verification of the signature of the officer, who had passed said transaction, it tallied with that of accused. That the accused was the person, who was authorised to authorise banker's cheque 40 Spl.CC.68/2007 application form. That it was found that the accused had filled up the debit voucher and banker's cheque application form and had passed the transaction. That some of those cheques had been obtained by the accused himself. That in many of the accounts, there was not sufficient balance to authorise withdrawal and some of those accounts had been closed. He was cross examined in length by the defence side. It was elicited that, he was not asked to produce the banking guide lines by the CBI. That there was regular audit of the bank accounts, but he does not know the names of the auditors. That no irregularities were found in the audits pertaining to the relevant year. He was also cross examined regarding the procedure followed by C&I division. That he has not recorded the statement of any witnesses during his investigation. He was confronted with the documents and it was elicited that the signature of the accused was not found on the back side of the banker's cheque for having received the same. He was also cross examined regarding the procedure followed by PPF and C&I sections. 41
Spl.CC.68/2007
23. Further PW.29 has categorically stated that in as many as 53 cases huge amount has been withdrawn from PPF collection account, and the banker's cheque were issued in the names of persons other than PPF Account holders. He has further asserted that in respect most of the applications, Form No. C were not available. The signatures found on the vouchers tallied with the admitted signatures of accused working as Deputy Manager in PPF section. Although in the course of his cross-examination he admits that he did not report the progress in the investigation to P.W.1, nothing has been elicited in his cross-examination to impeach his veracity bearing on the overt acts of the accused. It is also relevant to note that he is the person who has conducted the initial investigation in the matter. He has indepth knowledge of the banking procedure and the modus operandi adapted by the accused to commit the crime. His evidence has substantial bearing on the complicity of the accused. When the crime is same and is investigated internally by PW.3 on behalf of the bank and by the I.O., on behalf of the State, the evidence of 42 Spl.CC.68/2007 PW.3 also assumes relevance. His evidence fortifies the case of prosecution.
24. The testimony of PW.29 is in turn corroborated by the testimony of PW.38 Sri.Ramdas Naidu, who has testified regarding receipt of information from Sri.Alam Pasha and instructing PW.29 Sri.Manjunath to investigate the matter. His evidence narrates the illegalities in the PPF section.
25. PW.9 Smt.Suma I Bhatt, is the former colleague of the accused. Her evidence is crucial. She has testified regarding the accused his duties and has identified the signature of the accused on debit and credit vouchers, more particularly on Ex.P2, Ex.P4, Ex.P6, Ex.P8, Ex.P10, Ex.P12, Ex.P14, Ex.P16, Ex.P18, Ex.P20, Ex.P22 and several other Exhibits up to EX.P583. This witness apart from being an employee of the bank was more particularly had worked in PPF section. Her evidence discloses that the vouchers and draft challans contain the handwriting and signatures of accused Rajendra Babu. She being familiar with the 43 Spl.CC.68/2007 handwriting and signatures of the accused is an apt witness to identify the same. She was cross examined in length regarding the procedure followed in the PPF section. But there is nothing in her cross examination that tends to discredit her testimony.
26. PW.3 to PW.8, PW.11 to PW.37 and PW.39 to PW.42 are the beneficiaries, who had obtained the loan from the accused. They have testified regarding said loan and repayment of the same. Out of them, PW.6 and PW.31 have turned hostile and have not supported the case of prosecution. The above witnesses are herein after called cumulatively as 'beneficiaries' for convenience. At this stage, it is relevant to mention that, the accused had made an application under section 319 of Cr.P.C to proceed against the above witnesses as additional accused. According to accused, since the above witnesses are the beneficiaries of his crime, they too are liable to face the prosecution. The said application came to be dismissed by this court. 44
Spl.CC.68/2007 Aggrieved by the sane, the accused challenged said orders before the Hon'ble High Court of Karnataka in Crl.R.P.No.938/2014 C/W Crl.R.P.No.939/2014, which came to be dismissed. However, a direction was given to reconsider the arguments of the accused under section 319 of Cr.P.C. during the course of main arguments. Accordingly, the accused has also addressed his arguments on this aspect also.
27. Though the accused has vehemently argued that, the above beneficiaries (PW.5, 11,20, 22, 24 and CW.35) shall also be made as additional accused, said argument is flawed on many grounds. Firstly, in order for the accused to fix criminal liability on the above beneficiaries, he himself has to admit his role in the crime. Without admitting that he is guilty, he cannot implicate the others. Secondly, to summon any person as an additional accused under section 319 of Cr.PC., there has to be prima facie material arising out of evidence against such persons. In this case, there is absolutely zero evidence regarding the involvement of 45 Spl.CC.68/2007 beneficiaries in the crime. There is neither any allegations nor any proof of any criminal conspiracy between the accused and the beneficiaries to make unlawful gain from the bank. Finally, there is nothing on record to show that any of these beneficiaries (PW.5, 11,20, 22, 24 and CW.35) were aware of the source of funds or that such funds were proceeds of any crime. Their evidence reveals that, they were dire need of funds and accused had provided financial assistance. Thereafter, they have repaid the loan borrowed by them to the accused. None of them (PW.5, 11,20, 22, 24 and CW.35) were aware that, the banker's cheques received by them was tainted instrument of proceeds of a crime. Such being the case, there is not even an iota of material to proceed against any of the above cited beneficiaries (PW.5, 11, 20, 22, 24 and CW.35) under section 319 of Cr.PC., As such, this argument of the accused that those beneficiaries (PW.5, 11, 20, 22, 24 and CW.35) also are to be prosecuted is nothing but an vengeful attempt to get back at the beneficiaries for having testified against him or to silence 46 Spl.CC.68/2007 their voice in the future. Therefore, this argument of the accused under section 319 of Cr.P.C., has to be rejected as devoid of merits.
28. PW.3 Lakshmikanth has testified having received a sum of Rs.1,50,000/- through banker's cheque from his friend Sri.N.Balakrishna Naidu. PW.4 Sri.T.S.Karuppaiah has testified having received banker's cheque a per Ex.P497 for Rs.3,75,000/- through his friend Sri.K.V.Gajendran. PW.5 Sri.Nagabhushan has testified having received banker's cheque as per Ex.P.501 for Rs.2,00,000/- through his friend Sri.K.V.Gajendran. PW.11 Sri.Naraayan Reddy has testified that he had received a banker's cheque as per Ex.P.505 through Pw.Sri.Gajendran and had repaid said loan. He has also testified regarding various such loans received through banker's cheques. Though they have not obtained the loan directly from the accused, Ex.P.497, Ex.P501 & Ex.P.505 are the banker's cheques that were obtained initially by the 47 Spl.CC.68/2007 accused. Thus, their testimony also corroborates the case of prosecution.
29. PW.7 Sri.M.Ramesh Babu has testified that he had received the banker's cheques as per Ex.P21, Ex.P.309 and Ex.P369 from the accused. His evidence also establishes that the proceeds of the above cheques were withdrawn by his co- brother PW.8. In tandem, PW.8 Sri.Chalasani Ramesh Babu is a friend of the accused and has testified that, the accused was directly involved in issuing banker's cheques in the name of the people, who did not have any account with State Bank of Mysore Main Branch. That the accused had asked him to furnish the names of five different people for issuing the banker's cheques. His evidence also proves that he had obtained loan from the accused to the tune of Rs.1,34,60,000/- in the name of different persons by banker's cheques. That he has repaid an amount of Rs.69,00,000/- towards the said loan. Further, towards the balance, the accused had occupied the penthouse constructed by this 48 Spl.CC.68/2007 witness. His testimony also establishes that, the accused had charged an interest of 2% per mensem. This clearly corroborates the case of prosecution.
30. PW.14 Smt.Shobha Rani is the wife of PW.8 Sri.Chalasani Ramesh Babu. Her testimony establishes that, PW.8 had obtained three banker's cheques for Rs.1,10,000/-, 1,08,000/- and Rs.2,30,000/- as per Ex.P.305, Ex.P.313 and Ex.P.25 from the accused. That her husband had withdrawn said amount. Her evidence corroborates that of PW.8. PW.28 Sri.N.Lakshminarayana is the co-brother of PW.8. He has also opened a bank account and handed over his signed cheques to PW.8 in order to facilitate the loan transaction. He has identified the banker's cheques issued in his name. He has further testified that the accused was financing PW.8. Similarly, PW.32 Sri.M.Vijayakrishna Rani and PW.35 Sri.K.V.Durga Prasad have also testified having opened the bank account to facilitate PW.8 to encash the banker's cheques, which they have identified as Ex.P.141.& Ex.P.277 49 Spl.CC.68/2007 and Ex.P.17, Ex.P153& Ex.P.273 respectively. PW.36 Smt.Nattam Shailaja has also testified to the similar effect. Their evidence corroborate that of PW.8.
31. P.12 Sri.K.Gajendran is a relative of the accused and has testified that, he had obtained loans from accused through Ex.P89 for Rs.4,00,000/- and Ex.P509 for Rs.4,25,000/- banker's cheques. That he had introduced his friends Sriyuth Ramaswamy Reddy, Ganesha, Karuppaiah, Nagabhushan, Narasimhalu, Laxman, Narayan Reddy and Somashekara Reddy to the accused, who had also obtained loans from the accused through banker's cheques. The evidence of this witness is crucial as it connects the evidence of other witnesses, who had received the loans through banker's cheques from PW.12.
32. PW.13 Sri.M.Srinivas had obtained a banker's cheque for Rs.1,90,000/- through PW.15 Sri.Sambashivarao as per Ex.P.169. Though he has not obtained said cheque from the accused personally, Ex.P.169 is the cheque obtained 50 Spl.CC.68/2007 by accused as corroborated in the evidence of PW.1, PW.2 and PW.9. Therefore, his evidence is corroborative in nature.
33. PW.15 Sri.V.Sambasiva Rao has testified that, the accused had issued Ex.P.149, Ex.P.317 and Ex.P.5 banker's cheques for giving loan to PW.8. That he had encashed those cheques and has paid PW.8. His evidence further establishes that the accused was lending the loans with an interest of 2% per mensem. His evidence establishes that the accused had advanced said loan by obtaining a banker's cheque. His evidence corroborates the case of prosecution. Added to this, PW.41 Smt.S.Kalpana has also testified having received a banker's cheque from PW.15. One Sri.P.N.Srinath is the husband of PW.41 and he is an employee of PW.15. PW.41 has testified and identified Ex.P185 banker's cheque. Her evidence also corroborates the case of prosecution.
34. PW.16 Sri.C.D.Prakash is a cousin of the accused. He has testified that, the accused had given Ex.P.289 banker's cheque as loans to his father Sri.C.Doreswamy 51 Spl.CC.68/2007 Naidu. Out of those two cheques, one was issued in the name of PW.23 and another in the name of his father. That they have repaid the above loans. Though he has no personal knowledge of the loan transaction between his father and the accused, the fact that he has identified Ex.P289 banker's cheque which was procured by the accused becomes a relevant fact.
35. PW.18 Sri.N.Balakrishna Naidu has also testified having obtained loans from the accused by way of banker's cheques in the name of several people known to him. His evidence corroborates the testimony of PW.3 and PW.22, who had received banker's cheques. Further, his testimony also corroborates the testimony of PW.34 Sri.Muniappa, who has also testified having received Ex.P.385, Ex.P.401 and Ex.P.421 banker's cheques from PW.18.
36. PW.20 Dr.Ramamurthy Bingi and PW.21 Dr.Chitra Ramamurthy are the husband and wife who had received the loan from the accused through banker's cheques as per 52 Spl.CC.68/2007 Ex.P.81, Ex.P.517, Ex.P77 and Ex.P.513. Their evidence establishes the procurement of banker's cheques by the accused and him handing them over to PW.20 and PW.21 as loan. Their evidence also corroborates the case of prosecution. PW.42 Sri.R.Rama Rao has also testified having obtained Ex.P325 banker's cheque from the accused. This is in consonance with the case of prosecution.
37. PW.30 Sri.K.C.Vijayakumar has also testified having received a loan to the tune of Rs.1 Crore from the accused by way of Ex.P.29, Ex.P.33, Ex.P.37, Ex.P.45, Ex.P.49, Ex.P.61, Ex.P.65, Ex.P.109, Ex.P.121, Ex.P.125, Ex.P.133, Ex.P.241 and Ex.P.281. He has testified that he or his family members did not have any PPF account with State Bank of Mysore, Main Branch, Bengaluru. His testimony also covers that, he had repaid the said loan by issuing cheques in the name of accused, his wife and PW.27 Sri.Jayaram, as requested by the accused. The testimony of PW.30 is in turn corroborated by 53 Spl.CC.68/2007 the testimony of PW.23 Sri.S.Shiva Shankar and PW.24 Smt.V.Rajashree, who is the wife of PW.30.
38. PW.25 Sri.P.Shankar has testified having received loans to the tune of Rs.1,50,000/- from the accused through PW.27 Sri.Jayaram. The evidence of PW.27 also corroborates this testimony.
39. PW.26 Sri.Alam Pasha is the whistle blower in the present case. In fact, the defence argument is that this Sri.Alam Pasha has implicated the innocent accused in a false case. The testimony of PW.26 establishes that he had borrowed the loan from the accused on multiple occasions through banker's cheques. In his testimony, he has identified Ex.P.535, Ex.P.161 and Ex.P.245 to corroborate the case of prosecution. His testimony also covers that he had transferred four immovable properties as collateral security in the name of the wife and son of the accused. That inspite of repaying the accused, he had not released these properties in favour of PW.26. More relevantly, his evidence 54 Spl.CC.68/2007 states that the accused had informed him that, banker's cheque would be issued only in the name of an individual and not in the name of the company. This further corroborates the case of prosecution that, the accused was raising false debit vouchers against defunct PPF accounts. It further establishes that, accused was evading the question about the source of funds. That as the accused had not released his immovable properties,PW.26 had given a complaint before the Vigilance Department of State Bank of Mysore, which resulted in the wide opening of the nefarious activity of the accused. His testimony is in turn corroborated by PW.38 Sri.Ramdas Naidu and PW.29 Sri.P.Manunath, the officials of the Vigilance Department. There is nothing contrary elicited in the cross-examination of PW.26 to discredit his testimony.
40. PW.33 Sri.Ravi Kumar has testified regarding PW.30 Sri.K.C.Vijaya Kumar issuing banker's cheques as per Ex.P.588 to Ex.P.597 in favour of the accused, his wife 55 Spl.CC.68/2007 Smt.Vasantha Babu and one Jayaram. Though this witness has no personal knowledge, his evidence establishes the transfer of funds to the account of the accused, his wife and son. His evidence is in corroboration of the evidence given by PW.27 and PW.30.
41. PW.39 Sri.Girish Gajendran is the son of PW.12 Sri.Gajendran. He is the nephew of the accused and has testified regarding the transactions with the accused. PW.40 Smt.G.Geetha is the wife of Sri.K.Gajendran and has testified that, the accused is her cousin and had given loans to her husband in her name as per Ex.P.93. These evidences also corroborate the case of prosecution.
42. The evidence of above beneficiaries who are PW.3 to PW.8, PW.11 to PW.37 and PW.39 to PW.42 are the beneficiaries, is very crucial to establish the complicity of the accused in the crime. The evidence of the above witnesses clearly implicates and establishes the role of the accused in the crime. Though these above beneficiaries have been cross 56 Spl.CC.68/2007 examined by the learned counsel for the accused, there is nothing to discredit their testimony. These witnesses are not strangers to accused and have all testified having availed the loans through banker's cheque. None of these beneficiaries have had any account nor any PF account with State Bank of Mysore, Bengaluru Main Branch. The banker's cheques under which they received the loans from the accused were all applied and obtained by the accused himself. The handwriting and signature of the accused on the application forms for issuance of banker's cheques have been identified by the witnesses, who are bank officials and also by the expert at GEQD examined by the prosecution.
43. It was argued by the defence that, the prosecution have not produced the account extract pertaining to the beneficiaries to prove that they had encashed the banker's cheques. Here, once the accused had obtained a banker's cheque, whether it is encashed or not is not of much importance. Even otherwise, the above beneficiaries have 57 Spl.CC.68/2007 categorically testified that they had encashed the banker's cheque and had also repaid the loan with interest. Since a fact can also be proved by oral evidence, non production of the account extract of beneficiaries is not fatal to the case of prosecution.
44. PW.43 Sri.P.Vijayashankar is the Hand Writing Expert from GEQD Laboratory Bhopal, who has compared the disputed and admitted handwriting and signatures of the accused. He has opined that, the disputed writings were that of the accused. He was cross examined regarding the procedure adopted for the examination and that he has not produced his notes prepared during the examination. The evidence of PW.43 completely corroborates the case of prosecution. Admittedly, the evidence of PW.43 is opinion evidence. But said opinion is based upon his long experience and expertise. There are no reasons to disbelieve his testimony. There is no requirement for the GEQD expert to produce his note sheets. He has compared the admitted and 58 Spl.CC.68/2007 disputed signatures and has opined that, the disputed signatures and handwriting are that of the accused. The evidence of P.W.43 who is the Asst. Govt. Examiner of Questioned Documents, Hyderabad would satisfactorily establish the fact that accused prepared the vouchers Ex.P2 to Ex.P583 and Form C and the application form for issuance of banker's cheque while working as Deputy Manager in PPF section. There is nothing to the contrary elicited in the cross- examination and there are no reasons to discredit his testimony. Further, his testimony corroborates the testimony of the other witnesses from the bank, who have also identified the hand writing and signatures of the accused.
45. PW.44 Smt.Prema Logan is the I.O., who has conducted the investigation. Her evidence is regarding the crucial aspects investigation. She too was cross examined in length by the defence. It was elicited that, she has not visited the Delhi Main Office with respect to the PPF section. That she has not done any investigation regarding the Delhi 59 Spl.CC.68/2007 Main Office. She also was cross examined in length regarding the auditing of the branch.
46. It was argued by the defence that, the prosecution have not examined any of the original PPF account holders and hence, it cannot be held that any amount was drawn from the PPF accounts. That the I.O. has not inquired the auditors of the bank. It also was further argued that, the I.O. has not visited the Delhi Branch and has not conducted any investigation there and as a result, the case of the prosecution fails. Though this was argued vehemently, this argument cannot be accepted. Here, the modus operandi of the accused was to use the existing or closed PF accounts and by referring the same was submitting applications for issuance of banker's cheque. Here, the accused did not make any entry in the actual PPF ledger. Therefore, while the C&I section were made to issue banker's cheques based upon the application of the accused, the actual PF accounts were never effected. Nor was there any impact on the holders of 60 Spl.CC.68/2007 said PPF accounts. In fact, the original PPF account holders were neither concerned nor they had any knowledge of the transaction. Such being the case, examination of the holders of PPF accounts would not have serve any useful purpose and as such, their non-examination is not fatal to the case of the prosecution. Further, the act of forgery and fabrication of the cheques took place at Bengaluru. The Delhi office was not aware of this. Thus, when the actual PPF accounts were not effected, and since the Delhi Branch was not involved in the crime, I.O. visiting the Delhi Branch again would not serve any useful purpose. Hence, the arguments of the accused in this regard do not impact the case of prosecution. While the I.O. ought to have inquired the auditors failure to do so by itself would not defeat the case of prosecution. Had the I.O. inquired the auditors and were they to be examined before the court, it would have added further credence to the case of prosecution. Further, the transactions themselves were fictitious and were not reflected in the books of accounts. The accused had prevented the demand drafts 61 Spl.CC.68/2007 from reaching the counter clerk, hence they were not recorded in the withdrawal long book. Further, the debits to the PPF account are made to the Reserve Bank of India. Hence, it would not reflect in the daily tallying book. Therefore, there was no possibility of the auditors catching these transactions in their regular audit. In the face of overwhelming evidence against the accused, failure of the prosecution in this regard does not defeat their case.
47. The defence side have relied upon the decision of Hon'ble High Court of Karnataka reported in 2016 Cri.L.J. 3317 between N.R.Bhat vs. CBI to argue that the material documents are not produced by the CBI and hence an adverse inference has to be drawn. It also was argued by the defence that, Form 'C' is not forthcoming in the present case. This argument does not hold any merit. The accused himself being in charge of PPF section was the scrutiny and passing officer. Therefore, it was the duty of the accused to accept and scrutinizing Form'C' filed by any applicant. As 62 Spl.CC.68/2007 depicted in the evidence, these were all fictitious transactions. As none of the actual PPF account holders had approached the bank seeking partial withdrawal of their money, there was no Form 'C'. As it was the responsibility of the accused to verify Form 'C', its absence was not noticed. Thus, even the argument regarding the absence of Form 'C' does not inspire confidence. Further, the facts and circumstances here are entirely different. In this case, there is enough material on record to prove the charges. Thus, the above decision is of no avail to the accused.
48. The learned counsel for accused has relied upon the decision of Hon'ble Supreme Court in the case of S.R Ramaraj vs Spl. Court Bombay reported in AIR 2003 SC 3039 and Kallan Kumar Gogi Vs Ashwath Agnihotri reported in AIR 2011 SC 760., in support of his contention that mere entry in the books of accounts without the personal knowledge of the witness are not sufficient to charge person with liability. It also was argued that non examination of the erstwhile colleagues of the accused dents the case of 63 Spl.CC.68/2007 prosecution. It is true that the I.O. has not inquired many of the bank officials, who were working with the accused. But this is not fatal to the case of the prosecution, because this case is dependent upon the documentary evidence. At the same time, there is overwhelming evidence of the beneficiaries, who have squarely implicated this accused. Further the relevant ledgers produced in the case bear the signature of accused and the accused has not been able to successfully controvert the correctness of the entries in these ledger books. It is clear from the enunciation made in this decision that the facts of this case are distinguishable in as much as there is cogent and convincing material to prove the forgery committed by the accused in addition to the falsification of accounts. Series of documents like vouchers, Form-C and the applications for issuance of banker's cheques bear the handwriting and signatures of accused, coupled with the cogent and inspiring evidence of the banker officials and the beneficiaries satisfactorily bring home the guilt of the accused. In the 64 Spl.CC.68/2007 present case, it is not merely on the basis of entry in the account books, accused has been charge sheeted for the alleged offences. Therefore the decision of the hon'ble Supreme Court relied upon by the defence side would not come to the aid of the defence. Further, the accused has committed the crime single-handedly in secrecy. There were no eye witnesses to the crime. Therefore, failure to examine the erstwhile colleagues of the accused is not fatal.
49. Per contra, the prosecution have relied upon the decision of Hon'ble Supreme Court reported in (2003) 8 SCC 752 between R.V.E.Venkatachala Gounder Vs. Arulmigu Viswesaraswami and V.P.Temple and Another, wherein by referring to section 32 & 34 of the Indian Evidence Act, it was held that, the entries in books of accounts was relevant evidence. Similarly, regarding production of the certified copies of the ledger extracts, the prosecution have relied upon the decisions of Hon'ble Supreme Court reported in AIR 65 Spl.CC.68/2007 1967 SC 1058 between Chandradhar Goswami & Others Vs. Gauhati Bank Ltd., which supports their case.
50. The defence side have relied upon the decision of Hon'ble Supreme Court reported in AIR 1990 SC 1459 between Vijayee Singh & Others Vs. State of U.P., 1980 SCC (Crl) 546 between Abdulla Mohammed Pagarkar Vs. State and (2013) 12 SCC 406 between Sujit Biswas Vs. State of Assam regarding the fundamentals of Criminal Jurisprudence. These decisions are aptly applicable to every criminal trial and this case too has been considered by applying the principles laid down in the above decisions.
51. The defence side have further relied upon the decision of Hon'ble Supreme Court reported in AIR 1999 SC 2979 between Common Cause, a Registered Society vs. Union of India and 2005 Cri.L.J. 4648 between K.R.Purushothaman Vs. State of Kerala to argue that, section 409 of IPC is not attracted because there was no entrustment of funds. The evidence of the witnesses for the prosecution 66 Spl.CC.68/2007 cumulatively speak that, this accused was in charge of PPF section. Every employee of the bank who has access to and control over the funds is entrusted with the funds of the bank. As this accused was in charge of PPF section and was able to exercise his power of withdrawal from the pool account was able to exercise his dominion over the funds of the bank. The illegal withdrawal of the funds by fabricating false documents would amount to criminal breach of trust by public servant as defined under section 409 of IPC. Thus, the above decisions relied upon by the accused do not come to the aid of accused.
52. The defence side have relied upon the decision of Hon'ble Supreme Court reported in ; 1) AIR 1986 SC-2184- S.Gopal Reddy Vs. State of A.P. 2) AIR 1977 SC 1091-Magan Bihari Lal Vs. State of Punjab 3) 2017 SAR (Criminal) 631 Machindra Vs. Sajjan Galpha Rankhamal and Ors.,4) (2010) ACR 51 MD Ibrahim & Ors. Vs. State of Bihar 5) 1991 Crl.L.J. 2241 Arvind Balshankar Joshi Vs. State of Gujrath 6) 2010 AIR 67 Spl.CC.68/2007 SCW 1900 LIC of India Vs. Rampal Singh Bisen and have argued that, the prosecution have not produced cogent evidence and as such, the charge of forgery and other charges are not proved. But the facts of the present case are entirely different. The evidence on record depicts that, this accused by fabricating documents did submit a false application for issuance of banker's cheques on the pool accounts. By procuring such banker's cheques, the accused has caused dishonest inducing delivery of property. Thus, it amounts to cheating as defined under section 420 of IPC. The accused has fraudulently and dishonestly prepared false debit vouchers Ex.P2 to Ex.583 to facilitate 50% withdrawal of non existing amount from PPF account. Further, the forgery of such documents that is fabrication of the account and submission of forged banker's cheque application would also attract the provisions of section 467, 468 of IPC. There is enough evidence to show that the accused was entrusted with the funds of State Bank of Mysore, Main Branch, Bengaluru pertaining to the PPF account of the customers. 68
Spl.CC.68/2007 That the accused has created false and forged debit and credit vouchers Ex.P2 to Ex.P583 in the name of persons who did not have any PPF account with the bank. There is credible evidence establishing that the accused had procured banker's cheques and handed over the same to private persons as hand loan charging interest at 2% mensem and has collected the recovery of said loans and thus illicitly enriched himself. When such compelling evidence is available on record, it is to be held that the charges framed against the accused are proved.
53. Accused has submitted the false application Form for issuance of banker's cheque as depicted in the evidence. It is also revealed in the evidence that, the accused had falsified the accounts as if he was debiting the PPF accounts. The accused has fraudulently and dishonestly prepared false debit vouchers to facilitate 50% withdrawal of non existing amount from PPF account. Using of such a fabricated document as genuine and falsifying the accounts as 69 Spl.CC.68/2007 established by the evidence prove the charges for the offences under section 471 and 477A of IPC.
54. Admittedly, the accused was a public servant at the time of the commission of the offence. The above acts of the accused in dishonestly misappropriating the funds of the bank to the tune of of Rs.3,32,98,750/- by illegal means and by abusing his position as a public servant does attract. The provisions under section 13(1)(c) & (d) punishable under section 13(2) of Prevention of Corruption Act, 1988.
55. All the material witnesses who worked in the bank have not only given satisfactory account of the relevant procedure in the matter of withdrawal from PPF account but also depicted to the overt acts committed single-handedly by the accused to fabricate the records and procure banker's cheques. The evidence given by the prosecution witnesses is cogent and convincing and would satisfactorily establish the case of the prosecution bearing on the lending of loans by 70 Spl.CC.68/2007 accused to different persons by giving banker's cheques in the names of persons other than the account holders. Their evidence would further substantiate the fact that the accused charged substantial interest on the loans he advanced by issuance of banker's cheques procured by him through illegal and fraudulent means.
56. The considered evaluation of the oral and documentary evidence on record clearly establishes the case of prosecution that this accused has committed the offences punishable under sections 409, 420, 467, 468, 471 and 477A of IPC and section 13(2) R/w.13(1)(c) & (d) of Prevention of Corruption Act, 1988. Accordingly, points No.1 to 8 are answered in the Affirmative.
POINT NO.9: -
57. In the light of the findings on the above points, I proceed to pass the following order. 71
Spl.CC.68/2007 ORDER Acting Under Section 235(2) of Cr.P.C the accused is convicted of the offences punishable under Sections 409, 420, 467, 468, 471 and 477A of IPC and Sec. 13(2) read with 13(1)(c) and (d) of the Prevention of Corruption Act, 1988.
Accused shall be heard on the question of sentence under Sec. 248(2) of Cr.P.C.
(Typed my dictation by the Judgment Writer directly on computer, corrected and then pronounced by me in open Court on this the 17th day of February, 2023.) (K.L.ASHOK ) XXI Addl. City Civil and Sessions Judge, & Prl. Special Judge for CBI Cases, Bengaluru.
72
Spl.CC.68/2007 ORDER REGARDING SENTENCE: -
Accused on being asked to submit his say on the question of sentence, has submitted that he has been in judicial custody since 6/12/2006 for a period of more than 4 years and 7 months. That is aged about 77 years. His wife is aged 71 years and suffers from age related ailments and has no one to look after. He has also submitted that his only son passed away in 2005 due to brain cancer. He died issueless and his widowed daughter-in-law has to be looked after by him. He is the sole male person in the family to take care of his wife and widowed daughter-in-law. That he has already suffered incarceration of more than 4 year and 7 months. That all of his property has been attached by the Directorate of Enforcement and he is in dire straits. Hence prays to take a lenient view.
The learned Sr. Public Prosecutor has replied that considering the magnitude of the fraud, maximum possible sentence be imposed on the accused. He also further has argued that the accused is liable to compensate the victim bank towards the loss suffered by them.73
Spl.CC.68/2007 It is undisputed that this accused was taken into judicial custody in the crime stage. The accused has indeed spent a period of 4 years and 7 months and 11 days in Judicial Custody. Thus he would be entitled for the benefit of set-off u/s 428 of the Cr.P.C.
The question is whether the accused should be sentenced to maximum possible sentence or any leniency can be shown to him? Admittedly the accused is aged around 77 years and is in the evening of his life. He is said to have many age related ailments which this Court has no reason to disbelieve. He has already surpassed the life expectancy of an Indian male. Sending him to prison for a considerable length of time may not serve any useful purpose such as reformation. Therefore if he is sentenced to undergo the sentence for the period spent under judicial custody it would serve the ends of justice. Further the order of conviction would hover over his conscience which too would be a punishment for him.
The substantive sentences for which the accused is convicted carry the sentence of fine. While the accused has pleased that all his property is either attached or under litigation, there are no material to assess the same. Though the magnitude of the fraud 74 Spl.CC.68/2007 is huge, accused can not be made to pay an infinite amount of fine.
Having regard to the magnitude of the fraud and taking into consideration the circumstances obtaining in the case, I deem it just and expedient to pass the following sentence.
ORDER For the offence under Section 409 of IPC accused is convicted and sentenced to undergo Simple Imprisonment for four years and shall pay a fine of Rs.50,000/- and in default of payment of fine he shall undergo SI for six months.
For the offence under Section 420 of IPC accused is convicted and sentenced to undergo Simple Imprisonment for one year and shall pay a fine of Rs.25,000/- and in default of payment of fine he shall undergo SI for Three months.
For the offence under Section 467 of IPC, the accused is convicted and sentenced to undergo SI for four years and shall also pay a fine of Rs.25,000/-and in default of payment of fine he shall undergo SI for three months.75
Spl.CC.68/2007 For the offence under Section 468 of IPC, the accused is convicted and sentenced to undergo SI for one year and shall pay a fine of Rs.25,000/- and in default of payment of fine he shall undergo SI for Three months.
For the offence under Section 471 of IPC, the accused is convicted and sentenced to undergo SI for Simple Imprisonment for one year and shall pay a fine of Rs.25,000/- and in default of payment of fine he shall undergo SI for Three months.
For the offence under Section 477A of IPC the accused is convicted and sentenced to undergo SI for four years.
For the offence under Section 13(2) r/w 13(1)
(c) and (d) of Prevention of Corruption Act, 1988, the accused is convicted and sentenced to undergo SI for four years and shall also pay a fine of Rs.50,000/-
and in default of payment of fine he shall undergo SI for six months.
The period of detention shall be given set off against period of sentences of imprisonment under Sec. 428 of Cr.P.C.
The substantive sentences shall run concurrently. 76
Spl.CC.68/2007 As the accused has been in judicial custody for a period of 4 years 7 months and 11 days and is entitled for the benefit of set-off, it is deemed that the accused has suffered the imposed period of imprisonment.
Under section 357 (1) of the Cr.P.C., the 75% of the fine amount on recovery shall be paid as compensation to the defacto complainant bank which is the victim of the fraud. The remaining 25% shall be defrayed as prosecution expenses.
Under section 357 (2) of the Cr.P.C., The accused is given time to pay the fine amount till the appeal period.
Copy of the judgment be given to the accused at free of cost.
(Dictated to the Judgment-Writer, transcribed by her corrected and then pronounced by me in open Court this the 17 th day of February, 2023).
(K.L.Ashok) XXI Addl. City Civil and Sessions Judge, & Prl. Special Judge for CBI Cases, Bengaluru.
List of Exhibits marked for the prosecution Exh.No. Description PW Date Ex.P1 Copy of Memorandum of Instructions, PW1 27-06-16 Gen.Circular No.58/2000-01 of PPF scheme 1968 issued by SBM H.O. Certified copy of Memorandum of Ex.P1(a) Instructions Gen. Circular No. 58/2000 PW44 26-04-19 of PPF Scheme 1968 issued by SBM, Head Office Ex.P2 Transfer Debit voucher dt.23-7-1998 for PW1 27-06-16 Rs.2,30,000/- of V.Sambhashiva Rao. Ex.P2(a) Signature of the accused PW2 29-06-16 Ex.P3 Ledger Sheet i/r/o. PPF A/c.1215 in the PW1 27-06-16 name of V.M.Patel Ex.P4 Application for banker's cheque dt.23- PW1 27-06-16 7-1998 for Rs.2,30,000/-
Ex.P4(a) Signature of the accused PW2 29-06-16 Ex.P5 Bankers chq.No.35850 dt.23-7-98 for PW1 27-06-16 Rs.2,30,000/- in the name of V.Sambhashiva Rao Ex.P6 Transfer Debit voucher dt.23-7-1998 for Rs.2,70,000/- of N.Shailaja. PW1 27-06-16 Ex.P6(a) Signature of the accused PW.2 29-6-16 78 Spl.CC.68/2007 Ex.P7 Ledger Sheet i/r/o. PPF A/c.1235 in PW1 27-06-16 the name of Y.S.Radhakrishna Ex.P8 Application for banker's cheque PW1 27-06-16 dt.23-7-1998 for Rs.2,70,000/-
Ex.P8(a) Signature of the accused PW2 29-06-16 Ex.P9 Bankers chq.No.35851 dt.23-7-1998 PW1 27-06-16 for Rs.2,70,000/- in the name of N.Shailaja Rao Ex.P10 Transfer Debit voucher dt.23-7-1998 PW1 27-06-16 for Rs.2,70,000/- of V.Srinivas.
10(a) Signature of the accused PW2 29-06-16 Ex.P11 Ledger Sheet i/r/o. PPF A/c.1442 in PW1 27-06-16 the name of A.Ramaswamy Ex.P12 Application for banker's cheque PW1 27-06-16 dt.23-7-1998 for Rs.2,70,000/-
12(a) Signature of the accused PW2 29-06-16 Ex.P13 Bankers chq.No.35852 dt.23-7-1998 PW1 27-06-16 for Rs.2,70,000/- in the name of V.Srinivas Ex.P14 Transfer Debit voucher dt.23-7-1998 PW1 27-06-16 for Rs.2,70,000/- of K.V.Durga Prasad.
79
Spl.CC.68/2007 14(a) Signature of the accused PW2 29-06-16 Ex.P15 Ledger Sheet i/r/o. PPF A/c.1519 in PW1 27-06-16 the name of A.R.Manjunath, since minor by F&NG A.N.Rajashekarappa Ex.P16 Application for banker's cheque PW1 27-06-16 dt.23-7-1998 for Rs.2,70,000/-
16(a) Signature of the accused PW2 29-06-16 Ex.P17 Bankers chq.No.35853 dt.23-7-1998 PW1 27-06-16 for Rs.2,70,000/- in the name of K.V.Durga Prasad Ex.P18 Transfer Debit voucher dt.23-7-1998 PW1 27-06-16 for Rs.2,30,000/- of M.R.Babu.
18(a) Signature of the accused PW2 29-06-16 Ex.P19 Ledger Sheet i/r/o. PPF A/c.1539 in PW1 27-06-16 the name of N.V.Sumithra Ex.P20 Application for banker's cheque PW1 27-06-16 dt.23-7-1998 for Rs.2,30,000/-
20(a) Signature of the accused PW2 29-06-16 Ex.P21 Bankers chq.No.35854 dt.23-7-1998 PW1 27-06-16 for Rs.2,30,000/- in the name of M.R.Babu 80 Spl.CC.68/2007 Ex.P22 Transfer Debit voucher dt.23-7-1998 PW1 27-06-16 for Rs.2,30,000/- of C.S.Rani.
22(a) Signature of the accused PW2 29-06-16 Ex.P23 Ledger Sheet i/r/o. PPF A/c.1692 in PW1 27-06-16 the name of Ravindranath Ex.P24 Application for banker's cheque PW1 27-06-16 dt.23-7-1998 for Rs.2,30,000/-
24(a) Signature of the accused PW2 29-06-16 Ex.P25 Bankers chq.No.35855 dt.23-7-1998 PW1 27-06-16 for Rs.2,30,000/- in the name of C.S.Rani Ex.P26 Transfer Debit voucher dt.13-7-1998 PW1 27-06-16 for Rs.3,00,000/- of K.C.Vijayakumar. 26(a) Signature of the accused PW2 29-06-16 Ex.P27 Ledger Sheet i/r/o. PPF A/c.506 in PW1 27-06-16 the name of D.R.Balachandran Ex.P28 Application for banker's cheque PW1 27-06-16 dt.13-7-1998 for Rs.3,00,000/-
28(a) Signature of the accused PW2 29-06-16 81 Spl.CC.68/2007 Ex.P29 Bankers chq.No.35526 dt.13-7-1998 PW1 27-06-16 for Rs.3,00,000/- in the name of K.C.Vijayakumar Ex.P30 Transfer Debit voucher dt.13-7-1998 PW1 27-06-16 for Rs.1,00,000/- of K.C.Vimala.
30(a) Signature of the accused PW2 29-06-16 Ex.P31 Ledger Sheet i/r/o. PPF A/c.1266 in PW1 27-06-16 the name of D.A.Datta Srinivas Ex.P32 Application for banker's cheque PW1 27-06-16 dt.13-7-1998 for Rs.1,00,000/-
32(a) Signature of the accused PW2 29-06-16 Ex.P33 Bankers chq.No.35528 dt.13-7-1998 PW1 27-06-16 for Rs.1,00,000/- in the name of K.C.Vimala Rao Ex.P34 Transfer Debit voucher dt.13-7-1998 PW1 27-06-16 for Rs.1,00,000/- of C.Susheela.
34(a) Signature of the accused PW2 29-06-16 Ex.P35 Ledger Sheet i/r/o. PPF A/c.2144 in PW1 27-06-16 the name of Franklin Mendonca Ex.P36 Application for banker's cheque PW1 27-06-16 dt.13-7-1998 for Rs.1,00,000/-
82
Spl.CC.68/2007 36(a) Signature of the accused PW2 29-06-16 Ex.P37 Bankers chq.No.35527 dt.13-7-1998 PW1 27-06-16 for Rs.1,00,000/- in the name of C.Susheela Ex.P38 Transfer Debit voucher dt.01-7-1998 PW1 27-06-16 for Rs.1,30,000/- of J.Kumar.
38(a) Signature of the accused PW2 29-06-16 Ex.P39 Ledger Sheet i/r/o. PPF A/c.1618 in PW1 27-06-16 the name of R.S.Kumar Ex.P40 Application for banker's cheque PW1 27-06-16 dt.01-7-1998 for Rs.1,30,000/-
40(a) Signature of the accused PW2 29-06-16 Ex.P41 Bankers chq.No.35146 dt.1-7-1998 PW1 27-06-16 for Rs.1,30,000/- in the name of J.Kumar Ex.P42 Transfer Debit voucher dt.1-7-1998 PW1 27-06-16 for Rs.1,20,000/- of V.Rajashri.
42(a) Signature of the accused PW2 29-06-16 Ex.P43 Ledger Sheet i/r/o. PPF A/c.2035 in PW1 27-06-16 83 Spl.CC.68/2007 the name of M.Rajashekaraiah Ex.P44 Application for banker's cheque PW1 27-06-16 dt.1-7-1998 for Rs.1,20,000/-
44(a) Signature of the accused PW2 29-06-16 Ex.P45 Bankers chq.No.35147 dt.1-7-1998 PW1 27-06-16 for Rs.1,20,000/- in the name of V.Rajashri Ex.P46 Transfer Debit voucher dt.1-7-1998 PW1 27-06-16 for Rs.1,00,000/- of C.Susheela.
46(a) Signature of the accused PW2 29-06-16 Ex.P47 Ledger Sheet i/r/o. PPF A/c.2647 in PW1 27-06-16 the name of Sheela Gopal Ex.P48 Application for banker's cheque PW1 27-06-16 dt.1-7-1998 for Rs.1,00,000/-
48(a) Signature of the accused PW2 29-06-16 Ex.P49 Bankers chq.No.35148 dt.1-7-1998 PW1 27-06-16 for Rs.1,00,000/- in the name of C.Susheela Ex.P50 Transfer Debit voucher dt.1-7-1998 PW1 27-06-16 for Rs.1,50,000/- of S.Shivashankar. 50(a) Signature of the accused PW2 29-06-16 84 Spl.CC.68/2007 Ex.P51 Ledger Sheet i/r/o. PPF A/c.2686 in PW1 27-06-16 the name of B.C. Shivakumar Ex.P52 Application for banker's cheque PW1 27-06-16 dt.1-7-1998 for Rs.1,50,000/-
52(a) Signature of the accused PW2 29-06-16 Ex.P53 Bankers chq.No.35145 dt.1-7-1998 PW1 27-06-16 for Rs.1,50,000/- in the name of S.Shivashankar Ex.P54 Transfer Debit voucher dt.15-6-1998 PW1 27-06-16 for Rs.1,75,000/- of K.Susheela 54(a) Signature of the accused PW2 29-06-16 Ex.P55 Ledger Sheet i/r/o. PPF A/c.1594 in PW1 27-06-16 the name of H.Susheelamma Ex.P56 Application for banker's cheque PW1 27-06-16 dt.15-6-1998 for Rs.1,75,000/-
56(a) Signature of the accused PW2 29-06-16 Ex.P57 Bankers chq.No.34674 dt.15-6-1998 PW1 27-06-16 for Rs.1,75,000/- in the name of K.Susheela Ex.P58 Transfer Debit voucher dt.15-6-1998 PW1 27-06-16 for Rs.2,50,000/- of K.C.Vijayakumar 58(a) Signature of the accused PW2 29-06-16 85 Spl.CC.68/2007 Ex.P59 Ledger Sheet i/r/o. PPF A/c.2346 in PW1 27-06-16 the name of Vijayakumar Poddar Ex.P60 Application for banker's cheque PW1 27-06-16 dt.15-6-1998 for Rs.2,50,000/-
60(a) Signature of the accused PW2 29-06-16 Ex.P61 Bankers chq.No.34673 dt.15-6-1998 PW1 27-06-16 for Rs.2,50,000/- in the name of K.C.Vijaykumar Ex.P62 Transfer Debit voucher dt.15-6-1998 PW1 27-06-16 for Rs.2,20,000/- of K.C.Vimala.
62(a) Signature of the accused PW2 29-06-16 Ex.P63 Ledger Sheet i/r/o. PPF A/c.2425 in PW1 27-06-16 the name of Vimala Bai.R. Ex.P64 Application for banker's cheque PW1 27-06-16 dt.15-6-1998 for Rs.2,20,000/-
64(a) Signature of the accused PW2 29-06-16 Ex.P65 Bankers chq.No.34675 dt.15-6-1998 PW1 27-06-16 for Rs.2,20,000/- in the name of K.C.Vimala Ex.P66 Transfer Debit voucher dt.15-6-1998 PW1 27-06-16 for Rs.1,70,000/- of K.C.Anitha 66(a) Signature of the accused PW2 29-06-16 86 Spl.CC.68/2007 Ex.P67 Ledger Sheet i/r/o. PPF A/c.2434 in PW1 27-06-16 the name of Anitha.V. Ex.P68 Application for banker's cheque PW1 27-06-16 dt.15-6-1998 for Rs.1,70,000/-
68(a) Signature of the accused PW2 29-06-16 Ex.P69 Bankers chq.No.34677 dt.15-6-1998 PW1 27-06-16 for Rs.1,70,000/- in the name of K.C.Anitha Ex.P70 Transfer Debit voucher dt.15-6-1998 PW1 27-06-16 for Rs.1,85,000/- of K.C.Lalitha 70(a) Signature of the accused PW2 29-06-16 Ex.P71 Ledger Sheet i/r/o. PPF A/c.2085 in PW1 27-06-16 the name of K.Lalitha Bai Ex.P72 Application for banker's cheque PW1 27-06-16 dt.15-6-1998 for Rs. 1,85,000/-
72(a) Signature of the accused PW2 29-06-16 Ex.P73 Bankers chq.No.34676 dt.15-6-1998 PW1 27-06-16 for Rs. 1,85,000/- in the name of K.C.Lalitha Ex.P74 Transfer Debit voucher dt.08-6-1998 PW1 27-06-16 for Rs.1,00,000/- of Chitra Ramamurthy 87 Spl.CC.68/2007 74(a) Signature of the accused PW2 29-06-16 Ex.P75 Ledger Sheet i/r/o. PPF A/c.2024 in PW1 27-06-16 the name of Chitra Suresh Ex.P76 Application for banker's cheque PW1 27-06-16 dt.08-6-1998 for Rs. 1,00,000/-
76(a) Signature of the accused PW2 29-06-16 Ex.P77 Bankers chq.No.34540 dt.08-6-1998 PW1 27-06-16 for Rs. 1,00,000/- in the name of Dr.Chitra Ramamurthy Ex.P78 Transfer Debit voucher dt.08-6-1998 PW1 27-06-16 for Rs. 1,00,000/- of B.Ramamurthy 78(a) Signature of the accused PW2 29-06-16 Ex.P79 Ledger Sheet i/r/o. PPF A/c.2021 in PW1 27-06-16 the name of Gopala Krishna.M.Ganiga Ex.P80 Application for banker's cheque PW1 27-06-16 dt.08-6-1998 for Rs. 1,00,000/-
80(a) Signature of the accused PW2 29-06-16 Ex.P81 Bankers chq.No.34539 dt.08-6-1998 PW1 27-06-16 for Rs. 1,00,000/- in the name of Dr.B.Rama-murthy 88 Spl.CC.68/2007 Ex.P82 Transfer Debit voucher dt.1-6-1998 PW1 27-06-16 for Rs.2,75,000/- of Girish 82(a) Signature of the accused PW2 29-06-16 Ex.P83 Ledger Sheet i/r/o. PPF A/c.1037 in PW1 27-06-16 the name of M.P.Girish, minor since by F & NG M.M.Parthasarathy Ex.P84 Application for banker's cheque PW1 27-06-16 dt.01-6-1998 for Rs. 2,75,000/-
84(a) Signature of the accused PW2 29-06-16 Ex.P85 Bankers chq.No.34341 dt.01-6-1998 PW1 27-06-16 for Rs. 2,75,000/- in the name of G.Girish Ex.P86 Transfer Debit voucher dt.01-6-1998 PW1 27-06-16 for Rs.4,00,000/- of Gajendran 86(a) Signature of the accused PW2 29-06-16 Ex.P87 Ledger Sheet i/r/o. PPF A/c.1497 in PW1 27-06-16 the name of Gajinder Singh Khurana Ex.P88 Application for banker's cheque PW1 27-06-16 dt.01-6-1998 for Rs. 4,00,000/-
88(a) Signature of the accused PW2 29-06-16 89 Spl.CC.68/2007 Ex.P89 Bankers chq.No.34339 dt.01-6-1998 PW1 27-06-16 for Rs. 4,00,000/- in the name of K.Gajendran Ex.P90 Transfer Debit voucher dt.01-6-1998 PW1 27-06-16 for Rs.3,25,000/- of Geetha 90(a) Signature of the accused PW2 29-06-16 Ex.P91 Ledger Sheet i/r/o. PPF A/c.1774 in PW1 27-06-16 the name of Dr.Geetha Jayaram Ex.P92 Application for banker's cheque PW1 27-06-16 dt.01-6-1998 for Rs. 3,25,000/-
92(a) Signature of the accused PW2 29-06-16 Ex.P93 Bankers chq.No.34340 dt.01-6-1998 PW1 27-06-16 for Rs.3,25,000/- in the name of G.Geetha Ex.P94 Transfer Debit voucher dt.15-5-1998 PW1 27-06-16 for Rs.2,00,000/- of B.V.Ravikumar 94(a) Signature of the accused PW2 29-06-16 Ex.P95 Ledger Sheet i/r/o. PPF A/c.2749 in PW1 27-06-16 the name of B.L.Radhakrishna Ex.P96 Application for banker's cheque PW1 27-06-16 90 Spl.CC.68/2007 dt.15-5-1998 for Rs.2,00,000/-
96(a) Signature of the accused PW2 29-06-16 Ex.P97 Bankers chq.No.34005 dt.15-5-1998 PW1 27-06-16 for Rs.2,00,000/- in the name of B.V.Ravi Kumar Ex.P98 Transfer Debit voucher dt.11-5-1998 PW1 27-06-16 for Rs.2,00,000/- of Yogesh.K.Prahaladka 98(a) Signature of the accused PW2 29-06-16 Ex.P99 Ledger Sheet i/r/o. PPF A/c.2390 in PW1 27-06-16 the name of Yogendra Bagree, minor since by F&NG Srikrishna Bagree Audit seal PW1 19-8-16 Ex.P99(a) Ex.P100 Application for banker's cheque PW1 27-06-16 dt.11-5-1998 for Rs.2,00,000/-
100(a) Signature of the accused PW2 29-06-16 Ex.P101 Bankers chq.No.33881 dt.11-5-1998 PW1 27-06-16 for Rs.2,00,000/- in the name of Yogesh.K.Prahaladka Ex.P102 Transfer Debit voucher dt.05- PW1 27-06-16 5-1998 for Rs.2,60,000/- of C.Susheela 91 Spl.CC.68/2007 102(a) Signature of the accused PW2 29-06-16 Ex.P103 Ledger Sheet i/r/o. PPF A/c.2093 in PW1 27-06-16 the name of K.Susheela Ex.P104 Application for banker's cheque PW1 27-06-16 dt.05-5-1998 for Rs. 2,60,000/-
104(a) Signature of the accused PW2 29-06-16 Ex.P105 Bankers chq.No.33821 dt.05-5-1998 PW1 27-06-16 for Rs.2,60,000/- in the name of C.Susheela Ex.P106 Transfer Debit voucher dt.05-5-1998 PW1 27-06-16 for Rs.2,20,000/- of K.C.Vijayakumar 106(a) Signature of the accused PW2 29-06-16 Ex.P107 Ledger Sheet i/r/o. PPF A/c.2346 in PW1 27-06-16 the name of Vijaykumar Poddar Ex.P108 Application for banker's cheque PW1 27-06-16 dt.05-5-1998 for Rs.2,20,000/-
108(a) Signature of the accused PW2 29-06-16 Ex.P109 Bankers chq.No.33819 dt.05-5-1998 PW1 27-06-16 for Rs.2,20,000/- in the name of K.C.Vijayakumar 92 Spl.CC.68/2007 Ex.P110 Transfer Debit voucher dt.05-5-1998 PW1 27-06-16 for Rs.2,35,000/- of V.Rajashree 110(a) Signature of the accused PW2 29-06-16 Ex.P111 Ledger Sheet i/r/o. PPF A/c.3074 in PW1 27-06-16 the name of B.Rajeswari Ex.P112 Application for banker's cheque PW1 27-06-16 dt.05-5-1998 for Rs.2,35,000/-
112(a) Signature of the accused PW2 29-06-16 Ex.P113 Bankers chq.No.33820 dt.05-5-1998 PW1 27-06-16 for Rs.2,35,000/- in the name of V.Rajashree Ex.P114 Transfer Debit voucher dt.05-5-1998 PW1 27-06-16 for Rs.2,85,000/- of S.Shivashankar 114(a) Signature of the accused PW2 29-06-16 Ex.P115 Ledger Sheet i/r/o. PPF A/c.3281 in PW1 27-06-16 the name of M.D.Shivashankar Ex.P116 Application for banker's cheque PW1 27-06-16 dt.05-5-1998 for Rs.2,85,000/-
116(a) Signature of the accused PW2 29-06-16 93 Spl.CC.68/2007 Ex.P117 Bankers chq.No.33822 dt.05-5-1998 PW1 27-06-16 for Rs.2,85,000/- in the name of S.Shivashankar Ex.P118 Transfer Debit voucher dt.18-5-1998 PW1 27-06-16 for Rs.4,50,000/- of K.C.Vijayakumar 118(a) Signature of the accused PW2 29-06-16 Ex.P119 Ledger Sheet i/r/o. PPF A/c.739 in PW1 27-06-16 the name of V.G.Vijayakumar Ex.P120 Application for banker's cheque PW1 27-06-16 dt.18-5-1998 for Rs.4,50,000/-
120(a) Signature of the accused PW2 29-06-16 Ex.P121 Bankers chq.No.34039 dt.18-5-1998 PW1 27-06-16 for Rs.4,50,000/- in the name of K.C.Vijayakumar Ex.P122 Transfer Debit voucher dt.18-5-1998 PW1 27-06-16 for Rs.3,75,000/- of K.C.Vimala 122(a) Signature of the accused PW2 29-06-16 Ex.P123 Ledger Sheet i/r/o. PPF A/c.1228 in PW1 27-06-16 the name of Vimala C Shah Ex.P124 Application for banker's cheque PW1 27-06-16 94 Spl.CC.68/2007 dt.18-5-1998 for Rs.3,75,000/-
124(a) Signature of the accused PW2 29-06-16 Ex.P125 Bankers chq.No.34038 dt.18-5-1998 PW1 27-06-16 for Rs.3,75,000/- in the name of K.C.Vimala Ex.P126 Transfer Debit voucher dt.18-5-1998 PW1 27-06-16 for Rs.4,00,000/- of C.Susheela 126(a) Signature of the accused PW2 29-06-16 Ex.P127 Ledger Sheet i/r/o. PPF A/c.1594 in PW1 27-06-16 the name of H.Susheelamma Ex.P128 Application for banker's cheque PW1 27-06-16 dt.18-5-1998 for Rs.4,00,000/-
128(a) Signature of the accused PW2 29-06-16 Ex.P129 Bankers chq.No.34035 dt.18-5-1998 PW1 27-06-16 for Rs.4,00,000/- in the name of C.Susheela Ex.P130 Transfer Debit voucher dt.18-5-1998 PW1 27-06-16 for Rs.4,25,000/- of K.C.Lalitha 130(a) Signature of the accused PW2 29-06-16 Ex.P131 Ledger Sheet i/r/o. PPF A/c.2085 in PW1 27-06-16 the name of K.Lalitha Bai 95 Spl.CC.68/2007 Ex.P131)a) Audit seal PW1 19-08-16 Ex.P132 Application for banker's cheque PW1 27-06-16 dt.18-5-1998 for Rs.4,25,000/-
132(a) Signature of the accused PW2 29-06-16 Ex.P133 Bankers chq.No.34037 dt.18-5-1998 PW1 27-06-16 for Rs.4,25,000/- in the name of K.C.Lalitha Ex.P134 Transfer Debit voucher dt.18-5-1998 PW1 27-06-16 for Rs.3,50,000/- of K.C.Anitha 134(a) Signature of the accused PW2 29-06-16 Ex.P135 Ledger Sheet i/r/o. PPF A/c.2213 in PW1 27-06-16 the name of Anil Gupta Audit Seal Ex.P135(a) PW1 19-08-16 Ex.P136 Application for banker's cheque PW1 27-06-16 dt.18-5-1998 for Rs. 3,50,000/-
136(a) Signature of the accused PW2 29-06-16 Ex.P137 Bankers chq.No.34036 dt.18-5-1998 PW1 27-06-16 for Rs.3,50,000/- in the name of K.C.Anitha Ex.P138 Transfer Debit voucher dt.21-5-1998 PW1 27-06-16 for Rs.2,45,000/- of Vijay 96 Spl.CC.68/2007 138(a) Signature of the accused PW2 29-06-16 Ex.P139 Ledger Sheet i/r/o. PPF A/c.1565 in PW1 27-06-16 the name of G.V.Vijaya Ex.P140 Application for banker's cheque PW1 27-06-16 dt.21-5-1998 for Rs.2,45,000/-
140(a) Signature of the accused PW2 29-06-16 Ex.P141 Bankers chq.No.34138 dt.21-5-1998 PW1 27-06-16 for Rs.2,45,000/- in the name of M.Vijaya Ex.P142 Transfer Debit voucher dt.21-5-1998 PW1 27-06-16 for Rs.2,67,000/- of Lakshminarayana 142(a) Signature of the accused PW2 29-06-16 Ex.P143 Ledger Sheet i/r/o. PPF A/c.1770 in PW1 27-06-16 the name of C.S.Lakshmaiah Setty Ex.P144 Application for banker's cheque PW1 27-06-16 dt.21-5-1998 for Rs.2,67,000/-
144(a) Signature of the accused PW2 29-06-16 Ex.P145 Bankers chq.No.34136 dt.21-5-1998 PW1 27-06-16 for Rs.2,67,000/- in the name of N.Lakshmi-narayana Ex.P146 Transfer Debit voucher dt.21-5-1998 PW1 27-06-16 97 Spl.CC.68/2007 for Rs.2,53,000/- of Sambhashiva Rao 146(a) Signature of the accused PW2 29-06-16 Ex.P147 Ledger Sheet i/r/o. PPF A/c.1997 in PW1 27-06-16 the name of M.H.Sambhashiva Rao Ex.P148 Application for banker's cheque PW1 27-06-16 dt.21-5-1998 for Rs.2,53,000/-
148(a) Signature of the accused PW2 29-06-16 Ex.P149 Bankers chq.No.34137 dt.21-5-1998 PW1 27-06-16 for Rs.2,53,000/- in the name of V.Sambhashiva Rao Ex.P150 Transfer Debit voucher dt.21-5-1998 PW1 27-06-16 for Rs.2,35,000/- of Durga Prasad 150(a) Signature of the accused PW2 29-06-16 Ex.P151 Ledger Sheet i/r/o. PPF A/c.2055 in PW1 27-06-16 the name of Dayavanthi.J.Hinduja Ex.P151(a) Audit Seal PW1 19-08-16 Ex.P152 Application for banker's cheque PW1 27-06-16 dt.21-5-1998 for Rs. 2,35,000/-
152(a) Signature of the accused PW2 29-06-16 98 Spl.CC.68/2007 Ex.P153 Bankers chq.No.34139 dt.21-5-1998 PW1 27-06-16 for Rs. 2,35,000/- in the name of K.V.Durga Prasad.
Ex.P154 Transfer Debit voucher dt. 07-4-98 PW1 27-06-16 for Rs.3,00,000/- of Anand Agarwal 154(a) Signature of the accused PW2 29-06-16 Ex.P155 Ledger Sheet i/r/o. PPF A/c.2831 in PW1 27-06-16 the name of Anand Agarwal since minor by M&NG Gayathri Devi Agarwal.
Ex.P156 Application for banker's cheque dt. PW1 27-06-16 7-4-1998 for Rs. 3,00,000/-
156(a) Signature of the accused PW2 29-06-16 Ex.P157 Bankers chq.No.33202 dt. 7-4-1998 PW1 27-06-16 for Rs. 3,00,000/- in the name of C.S.Ananda Rao Ex.P158 Transfer Debit voucher dt. 3-4-98 for PW1 27-06-16 Rs.2,50,000/- of Alam Pasha 158(a) Signature of the accused PW2 29-06-16 Ex.P159 Ledger Sheet i/r/o. PPF A/c.1798 in PW1 27-06-16 99 Spl.CC.68/2007 the name of J.M.A.Ahmed Hussain Ex.P160 Application for banker's cheque dt. PW1 27-06-16 3-4-1998 for Rs. 2,50,000/-
160(a) Signature of the accused PW2 29-06-16 Ex.P161 Bankers chq.No.40100 dt. 3-4-1998 PW1 27-06-16 for Rs. 2,50,000/- in the name of A.Allam Pasha Ex.P162 Transfer Debit voucher dt. 7-4-98 for PW1 27-06-16 Rs.2,00,000/- of Ananda Padaki 162(a) Signature of the accused PW2 29-06-16 Ex.P163 Ledger Sheet i/r/o. PPF A/c.3245 in PW1 27-06-16 the name of Ananda Padaki Ex.P163(a) Audit Seal PW1 19-08-16 Ex.P164 Application for banker's cheque dt. PW1 27-06-16 7-4-1998 for Rs. 2,00,000/-
164(a) Signature of the accused PW2 29-06-16 Ex.P165 Bankers chq.No.33201 dt. 7-4-1998 PW1 27-06-16 for Rs. 2,00,000/- in the name of C.S.Ananda Rao Ex.P166 Transfer Debit voucher dt. 11-4- PW1 27-06-16 1998 for Rs.1,90,000/- of M.Sreenivas 166(a) Signature of the accused PW2 29-06-16 100 Spl.CC.68/2007 Ex.P167 Ledger Sheet i/r/o. PPF A/c.1621 in PW1 27-06-16 the name of H.L.Srinivas Ex.P167(a) and Audit Seals PW1 19-08-16
(b) Ex.P168 Application for banker's cheque dt. PW1 27-06-16 11-4-1998 for Rs. 1,90,000/-
168(a) Signature of the accused PW2 29-06-16 Ex.P169 Bankers chq.No.33211 dt. 11-4- PW1 27-06-16 1998 for Rs. 1,90,000/- in the name of M.Sreenivas Ex.P170 Transfer Debit voucher dt. 11-4- PW1 27-06-16 1998 for Rs.1,70,000/- of D.Gopala Krishna 170(a) Signature of the accused PW2 29-06-16 Ex.P171 Ledger Sheet i/r/o. PPF A/c.1766 in PW1 27-06-16 the name of V.Gopala Krishna Ex.P171(a) Audit Seals PW1 19-08-16 and (b) Ex.P172 Application for banker's cheque PW1 27-06-16 dt.11-4-1998 for Rs. 1,70,000/-
172(a) Signature of the accused PW2 29-06-16 Ex.P173 Bankers chq.No.33212 dt. 11-4- PW1 27-06-16 1998 for Rs. 1,70,000/- in the name of D.Gopala Krishna Ex.P174 Transfer Debit voucher dt. 11-4- PW1 27-06-16 1998 for Rs.2,40,000/- of 101 Spl.CC.68/2007 M.Venkatasubbaiah 174(a) Signature of the accused PW2 29-06-16 Ex.P175 Ledger Sheet i/r/o. PPF A/c.1894 in PW1 27-06-16 the name of M.G.Venkatesh Murthy Ex.P175(a) Audit Seals PW1 19-08-16 and (b) Ex.P176 Application for banker's cheque dt. PW1 27-06-16 11-4-1998 for Rs. 2,40,000/-
176(a) Signature of the accused PW2 29-06-16 Ex.P177 Bankers chq.No.33213 dt. 11-4-1998 PW1 27-06-16 for Rs. 2,40,000/- in the name of M.Venkatasubbaiah Ex.P178 Transfer Debit voucher dt. 11-4- PW1 27-06-16 1998 for Rs. 2,30,000/- of M.Srinivas Rao 178(a) Signature of the accused PW2 29-06-16 Ex.P179 Ledger Sheet i/r/o. PPF A/c.1997 in PW1 27-06-16 the name of M.H.Sambashiva Rao Ex.P179(a) Audit Seal PW1 19-08-16 Ex.P180 Application for banker's cheque dt. PW1 27-06-16 11-4-1998 for Rs. 2,30,000/-
180(a) Signature of the accused PW2 29-06-16 Ex.P181 Bankers chq.No.33214 dt.11-4-1998 PW1 27-06-16 102 Spl.CC.68/2007 for Rs. 2,30,000/- in the name of M.Srinivas Rao Ex.P182 Transfer Debit voucher dt. -11-4- PW1 27-06-16 1998 for Rs.1,70,000/- of S.Kalpana 182(a) Signature of the accused PW2 29-06-16 Ex.P183 Ledger Sheet i/r/o. PPF A/c.2474 in PW1 27-06-16 the name of Kavitha Ex.P184 Application for banker's cheque PW1 27-06-16 dt.11-4-1998 for Rs. 1,70,000/-
184(a) Signature of the accused PW2 29-06-16 Ex.P185 Bankers chq.No.33215 dt. 11-4- PW1 27-06-16 1998 for Rs. 1,70,000/- in the name of S.Kalpana Ex.P186 Transfer Debit voucher dt. 21-4- PW1 27-06-16 1998 for Rs.4,00,000/- of Raviramachandran 186(a) Signature of the accused PW2 29-06-16 Ex.P187 Ledger Sheet i/r/o. PPF A/c.1824 in PW1 27-06-16 the name of M.Ramachandra Ex.P187(a) Audit Seals PW.1 19-8-16 and (b) Ex.P188 Application for banker's cheque dt. PW1 27-06-16 21-4-1998 for Rs. 4,00,000/-
188(a) Signature of the accused PW2 29-06-16 Ex.P189 Bankers chq.No.33542 dt. 21-4- PW1 27-06-16 1998 for Rs. 4,00,000/- in the name 103 Spl.CC.68/2007 of Ravirama-chandran Ex.P190 Transfer Debit voucher dt. 21-4- PW1 27-06-16 1998 for Rs.2,35,000/- of K.C.Lalitha 190(a) Signature of the accused PW2 29-06-16 Ex.P191 Ledger Sheet i/r/o. PPF A/c.2085 in PW1 27-06-16 the name of K.Lalitha Bai Ex.P191(a) Audit Seal PW1 19-08-16 Ex.P192 Application for banker's cheque dt. PW1 27-06-16 21-4-1998 for Rs. 2,35,000/-
192(a) Signature of the accused PW2 29-06-16 Ex.P193 Bankers chq.No.33544 dt. 21-4- PW1 27-06-16 1998 for Rs. 2,35,000/- in the name of K.C.Lalitha Ex.P194 Transfer Debit voucher dt.21-4-1998 PW1 27-06-16 for Rs. 2,65,000/- of K.C.Vimala 194(a) Signature of the accused PW2 29-06-16 Ex.P195 Ledger Sheet i/r/o. PPF A/c.2139 in PW1 27-06-16 the name of K.Vimala Ex.P195(a) Audit Seal PW1 19-08-16 Ex.P196 Application for banker's cheque PW1 27-06-16 dt.21-4-1998 for Rs. 2,65,000/-
196(a) Signature of the accused PW2 29-06-16 Ex.P197 Bankers chq.No.33545 dt. 21-4- PW1 27-06-16 1998 for Rs. 2,65,000/- in the name of K.C.Vimala 104 Spl.CC.68/2007 Ex.P198 Transfer Debit voucher dt. 21-4- PW1 27-06-16 1998 for Rs. 2,30,000/- of J.Kumar 198(a) Signature of the accused PW2 29-06-16 Ex.P199 Ledger Sheet i/r/o. PPF A/c.2142 in PW1 27-06-16 the name of N.Kumar Ex.P200 Application for banker's cheque dt. PW1 27-06-16 21-4-1998 for Rs. 2,30,000/-
200(a) Signature of the accused PW2 29-06-16 Ex.P201 Bankers chq.No.33546 dt. 21-4- PW1 27-06-16 1998 for Rs. 2,30,000/- in the name of J.Kumar Ex.P202 Transfer Debit voucher dt. 21-4- PW1 27-06-16 1998 for Rs. 3,00,000/- of B.S.Jayaprakash 202(a) Signature of the accused PW2 29-06-16 Ex.P203 Ledger Sheet i/r/o. PPF A/c.2226 in PW1 27-06-16 the name of T.C.Jaiprakash Ex.P203(a) Audit Seal PW1 19-08-16 Ex.P204 Application for banker's cheque dt. PW1 27-06-16 21-4-1998 for Rs. 3,00,000/-
204(a) Signature of the accused PW2 29-06-16 Ex.P205 Bankers chq.No.33547 dt. 21-4- PW1 27-06-16 1998 for Rs. 3,00,000/- in the name of B.S.Jayaprakash Ex.P206 Transfer Debit voucher dt. 21-4- PW1 27-06-16 1998 for Rs.2,70,000/- of K.C.Anitha 105 Spl.CC.68/2007 206(a) Signature of the accused PW2 29-06-16 Ex.P207 Ledger Sheet i/r/o. PPF A/c.2434 in PW1 27-06-16 the name of Anitha.V. Ex.P208 Application for banker's cheque PW1 27-06-16 dt.21-4-1998 for Rs. 2,70,000/-
208(a) Signature of the accused PW2 29-06-16 Ex.P209 Bankers chq.No.33548 dt.21-4-1998 PW1 27-06-16 for Rs. 2,70,000/- in the name of K.C.Anitha Ex.P210 Transfer Debit voucher dt. 2-4-1998 PW1 27-06-16 for Rs.3,00,000/- of S.Shivashankar 210(a) Signature of the accused PW2 29-06-16 Ex.P211 Ledger Sheet i/r/o. PPF A/c.1176 in PW1 27-06-16 the name of S.N.Shivashankar Ex.P212 Application for banker's cheque dt. PW1 27-06-16 2-4-1998 for Rs. 3,00,000/-
212(a) Signature of the accused PW2 29-06-16 Ex.P213 Bankers chq.No.40033 dt.2-4-1998 PW1 27-06-16 for Rs. 3,00,000/- in the name of S.Shivashankar Ex.P214 Transfer Debit voucher dt. 2-4-1998 PW1 27-06-16 for Rs.2,00,000/- of C.Susheela 214(a) Signature of the accused PW2 29-06-16 Ex.P215 Ledger Sheet i/r/o. PPF A/c.1594 in PW1 27-06-16 the name of H.Susheelamma Ex.P216 Application for banker's cheque dt. PW1 27-06-16 106 Spl.CC.68/2007 2-4-1998 for Rs. 2,00,000/-
216(a) Signature of the accused PW2 29-06-16 Ex.P217 Bankers chq.No.40034 dt.2-4-1998 PW1 27-06-16 for Rs.2,00,000/- in the name of C.Susheela Ex.P218 Transfer Debit voucher dt. 2-4-1998 PW1 27-06-16 for Rs. 3,00,000/- of K.C.Vijayakumar 218(a) Signature of the accused PW2 29-06-16 Ex.P219 Ledger Sheet i/r/o. PPF A/c.1618 in PW1 27-06-16 the name of R.S.Kumar Ex.P220 Application for banker's cheque PW1 27-06-16 dt.2-4-1998 for Rs. 3,00,000/-
220(a) Signature of the accused PW2 29-06-16 Ex.P221 Bankers chq.No.40035 dt. 2-4-1998 PW1 27-06-16 for Rs. 3,00,000/- in the name of K.C.Vijayakumar Ex.P222 Transfer Debit voucher dt. 2-4-1998 PW1 27-06-16 for Rs. 2,00,000/- of V.Rajashree 222(a) Signature of the accused PW2 29-06-16 Ex.P223 Ledger Sheet i/r/o. PPF A/c.1884 in PW1 27-06-16 the name of K.Rajalakshmi Ex.P224 Application for banker's cheque dt. PW1 27-06-16 2-4-1998 for Rs. 2,00,000/-
224(a) Signature of the accused PW2 29-06-16 Ex.P225 Bankers chq.No.40036 dt. 2-4-1998 PW1 27-06-16 for Rs. 2,00,000/- in the name of 107 Spl.CC.68/2007 V.Rajashree Ex.P226 Transfer Debit voucher dt. 16-3- PW1 27-06-16 1998 for Rs. 2,50,000/- of V.Rajashree 226(a) Signature of the accused PW2 29-06-16 Ex.P227 Ledger Sheet i/r/o. PPF A/c.1476 in PW1 27-06-16 the name of D.S.Rajalakshmi Ex.P228 Application for banker's cheque dt. PW1 27-06-16 16-3-1998 for Rs. 2,50,000/-
228(a) Signature of the accused PW2 29-06-16 Ex.P229 Bankers chq.No.39611 dt. 16-3- PW1 27-06-16 1998 for Rs. 2,50,000/- in the name of V.Rajashree Ex.P230 Transfer Debit voucher dt.16-3-1998 PW1 27-06-16 for Rs. 2,50,000/- of C.Susheela 230(a) Signature of the accused PW2 29-06-16 Ex.P231 Ledger Sheet i/r/o. PPF A/c. 1594 in PW1 27-06-16 the name of H.Susheelamma Ex.P232 Application for banker's cheque dt. PW1 27-06-16 16-3-1998 for Rs. 2,50,000/-
232(a) Signature of the accused PW2 29-06-16 Ex.P233 Bankers chq.No.39612 dt. 16-3-1998 PW1 27-06-16 for Rs. 2,50,000/- in the name of C.Susheela Ex.P234 Transfer Debit voucher dt. 16-3- PW1 27-06-16 1998 for Rs. 2,50,000/- of J.Kumar 108 Spl.CC.68/2007 234(a) Signature of the accused PW2 29-06-16 Ex.P235 Ledger Sheet i/r/o. PPF A/c.1618 in PW1 27-06-16 the name of R.S.Kumar Ex.P236 Application for banker's cheque PW1 27-06-16 dt.16-3-1998 for Rs. 2,50,000/-
236(a) Signature of the accused PW2 29-06-16 Ex.P237 Bankers chq.No.39610 dt. 16-3- PW1 27-06-16 1998 for Rs. 2,50,000/- in the name of J.Kumar Ex.P238 Transfer Debit voucher dt. 16-3- PW1 27-06-16 1998 for Rs. 5,00,000/- of K.C.Vijayakumar 238(a) Signature of the accused PW2 29-06-16 Ex.P239 Ledger Sheet i/r/o. PPF A/c.1694 in PW1 27-06-16 the name of K.Vinayakumar Ex.P240 Application for banker's cheque dt. PW1 27-06-16 16-3-1998 for Rs. 5,00,000/-
240(a) Signature of the accused PW2 29-06-16 Ex.P241 Bankers chq.No.39608 dt. 16-3- PW1 27-06-16 1998 for Rs. 5,00,000/- in the name of K.C.Vijayakumar Ex.P242 Transfer Debit voucher dt. 16-3- PW1 27-06-16 1998 for Rs. 2,50,000/- of Alam Pasha 242(a) Signature of the accused PW2 29-06-16 Ex.P243 Ledger Sheet i/r/o. PPF A/c.1798 in PW1 27-06-16 the name of J.M.A.Ahmed Hussain 109 Spl.CC.68/2007 Ex.P244 Application for banker's cheque PW1 27-06-16 dt.16-3-1998 for Rs. 2,50,000/-
244(a) Signature of the accused PW2 29-06-16 Ex.P245 Bankers chq.No.39613 dt. 16-3- PW1 27-06-16 1998 for Rs. 2,50,000/- in the name of Alam Pasha Ex.P246 Transfer Debit voucher dt. 20-3- PW1 27-06-16 1998 for Rs. 2,70,000/- of S.Shivashankar 246(a) Signature of the accused PW2 29-06-16 Ex.P247 Ledger Sheet i/r/o. PPF A/c.1176 in PW1 27-06-16 the name of S.N.Shivashankar Ex.P248 Application for banker's cheque dt. PW1 27-06-16 20-3-1998 for Rs. 2,70,000/-
248(a) Signature of the accused PW2 29-06-16 Ex.P249 Bankers chq.No.39708 dt.20-3-1998 PW1 27-06-16 for Rs. 2,70,000/- in the name of S.Shivashankar Ex.P250 Transfer Debit voucher dt. 20-3- PW1 27-06-16 1998 for Rs.2,35,000/- of C.Susheela 250(a) Signature of the accused PW2 29-06-16 Ex.P251 Ledger Sheet i/r/o. PPF A/c.1594 in PW1 27-06-16 the name of H.Susheelamma Ex.P252 Application for banker's cheque dt. PW1 27-06-16 20-3-1998 for Rs.2,35,000/-
252(a) Signature of the accused PW2 29-06-16 110 Spl.CC.68/2007 Ex.P253 Bankers chq.No.39706 dt. 20-3- PW1 27-06-16 1998 for Rs.2,35,000/- in the name of C.Susheela Ex.P254 Transfer Debit voucher dt. 20-3- PW1 27-06-16 1998 for Rs.2,30,000/- of J.Kumar 254(a) Signature of the accused PW2 29-06-16 Ex.P255 Ledger Sheet i/r/o. PPF A/c.1618 in PW1 27-06-16 the name of R.S.Kumar Ex.P256 Application for banker's cheque dt. PW1 27-06-16 20-3-1998 for Rs.2,30,000/-
256(a) Signature of the accused PW2 29-06-16 Ex.P257 Bankers chq.No.39707 dt. 20-3- PW1 27-06-16 1998 for Rs.2,30,000/- in the name of J.Kumar Ex.P258 Transfer Debit voucher dt. 20-3- PW1 27-06-16 1998 for Rs.2,65,000/- of V.Rajashree 258(a) Signature of the accused PW2 29-06-16 Ex.P259 Ledger Sheet i/r/o. PPF A/c.1884 in PW1 27-06-16 the name of K.Rajalakshmi Ex.P260 Application for banker's cheque dt. PW1 27-06-16 20-3-1998 for Rs.2,65,000/-
260(a) Signature of the accused PW2 29-06-16 Ex.P261 Bankers chq.No.39705 dt. 20-3-1998 PW1 27-06-16 for Rs.2,65,000/- in the name of V.Rajashree Ex.P262 Transfer Debit voucher dt. 24-3- PW1 27-06-16 111 Spl.CC.68/2007 1998 for Rs.1,00,000/- of K.J.Jothi Ram 262(a) Signature of the accused PW2 29-06-16 Ex.P263 Ledger Sheet i/r/o. PPF A/c.1489 in PW1 27-06-16 the name of M.R.Jayakumari Ex.P263(a) and (b) Audit Seals PW1 19-08-16 Ex.P264 Application for banker's cheque dt. PW1 27-06-16 24-3-1998 for Rs.1,00,000/-
264(a) Signature of the accused PW2 29-06-16 Ex.P265 Bankers chq.No.879516 dt. 24-3- PW1 27-06-16 1998 for Rs. 1,00,000/- in the name of K.J.Jothi Ram Ex.P266 Transfer Debit voucher dt. 24-3- PW1 27-06-16 1998 for Rs. 1,10,000/- of V.Srinivas 266(a) Signature of the accused PW2 29-06-16 Ex.P267 Ledger Sheet i/r/o. PPF A/c.1621 in PW1 27-06-16 the name of H.L.Srinivas Ex.P267(a) and (b) Audit Seals PW1 19-08-16 Ex.P268 Application for banker's cheque dt. PW1 27-06-16 24-3-1998 for Rs. 1,10,000/-
268(a) Signature of the accused PW2 29-06-16 Ex.P269 Bankers chq.No.39799 dt. 24-3- PW1 27-06-16 1998 for Rs. 1,10,000/- in the name of 112 Spl.CC.68/2007 Ex.P270 Transfer Debit voucher dt. 24-3- PW1 27-06-16 1998 for Rs. 1,92,000/- of K.C.Durga Prasad 270(a) Signature of the accused PW2 29-06-16 Ex.P271 Ledger Sheet i/r/o. PPF A/c.1729 in PW1 27-06-16 the name of S.K.Devangavi Ex.P271(a) Audit Seal PW1 19-08-16 Ex.P272 Application for banker's cheque dt. PW1 27-06-16 24-3-1998 for Rs. 1,92,000/-
272(a) Signature of the accused PW2 29-06-16 Ex.P273 Bankers chq.No.39801 dt. 24-3- PW1 27-06-16 1998 for Rs. 1,92,000/- in the name of K.C.Durga Prasad Ex.P274 Transfer Debit voucher dt. 24-3- PW1 27-06-16 1998 for Rs. 1,98,000/- of M.Vijaya 274(a) Signature of the accused PW2 29-06-16 Ex.P275 Ledger Sheet i/r/o. PPF A/c.1784 in PW1 27-06-16 the name of L.Venkateshan Ex.P275(a) Audit seal PW1 19-08-16 Ex.P276 Application for banker's cheque dt. PW1 27-06-16 24-3-1998 for Rs.1,98,000/-
276(a) Signature of the accused PW2 29-06-16 Ex.P277 Bankers chq.No.39800 dt. 24-3- PW1 27-06-16 1998 for Rs. 1,98,000/- in the name of M.Vijaya 113 Spl.CC.68/2007 Ex.P278 Transfer Debit voucher dt. 5-3-1998 PW1 27-06-16 for Rs. 2,75,000/- of K.C.Vijaykumar 278(a) Signature of the accused PW2 29-06-16 Ex.P279 Ledger Sheet i/r/o. PPF A/c.2041 in PW1 27-06-16 the name of V.L.Vidyashankar Ex.P279(a) Audit Seals PW1 19-08-16 and (b) Ex.P280 Application for banker's cheque dt. PW1 27-06-16 5-3-1998 for Rs. 2,75,000/-
280(a) Signature of the accused PW2 29-06-16 Ex.P281 Bankers chq.No.39420 dt. 5-3-1998 PW1 27-06-16 for Rs. 2,75,000/- in the name of K.C.Vijaykumar Ex.P282 Transfer Debit voucher dt. 5-3-1998 PW1 28-06-16 for Rs.2,25,000/- of C.Susheela 282(a) Signature of the accused PW2 29-06-16 Ex.P283 Ledger Sheet i/r/o. PPF A/c.2693 in PW1 28-06-16 the name of Prabha Suresh Ex.P283(a) Audit seal PW1 19-08-16 Ex.P284 Application for banker's cheque dt. PW1 28-06-16 5-3-1998 for Rs. 2,25,000/-
284(a) Signature of the accused PW2 29-06-16 Ex.P285 Bankers chq.No.39421 dt. 5-3-1998 PW1 28-06-16 for Rs.2,25,000/- in the name of 114 Spl.CC.68/2007 C.Susheela Ex.P286 Transfer Debit voucher dt.4-2-1998 PW1 28-06-16 for Rs.1,00,000/- of C.Doreswamy Naidu 286(a) Signature of the accused PW2 29-06-16 Ex.P287 Ledger Sheet i/r/o. PPF A/c.2218 in PW1 28-06-16 the name of Dorothy Saldhana Ex.P287(a) Audit seal PW1 19-08-16 Ex.P288 Application for banker's cheque dt. PW1 28-06-16 4-2-1998 for Rs. 1,00,000/-
288(a) Signature of the accused PW2 29-06-16 Ex.P289 Bankers chq.No.38900 dt. 4-2-1998 PW1 28-06-16 for Rs. 1,00,000/- in the name of C.D.Naidu Ex.P290 Transfer Debit voucher dt. 4-2-1998 PW1 28-06-16 for Rs.2,50,000/- of V.C.Kumar 290(a) Signature of the accused PW2 29-06-16 Ex.P291 Ledger Sheet i/r/o. PPF A/c.1618 in PW1 28-06-16 the name of R.S.Kumar Ex.P292 Application for banker's cheque dt. PW1 28-06-16 4-2-1998 for Rs. 2,50,000/-
292(a) Signature of the accused PW2 29-06-16 Ex.P293 Bankers chq.No.38825 dt. 4-2-1998 PW1 28-06-16 for Rs. 2,50,000/- in the name of V.C.Kumar Ex.P294 Transfer Debit voucher dt. 9-2-1998 PW1 28-06-16 115 Spl.CC.68/2007 for Rs. 2,30,000/- of N.Sailaja 294(a) Signature of the accused PW2 29-06-16 Ex.P295 Ledger Sheet i/r/o. PPF A/c.1583 in PW1 28-06-16 the name of T.D.Shilpa Ex.P296 Application for banker's cheque dt. PW1 28-06-16 9-2-1998 for Rs. 2,30,000/-
296(a) Signature of the accused PW2 29-06-16 Ex.P297 Bankers chq.No.38942 dt. 9-2-1998 PW1 28-06-16 for Rs. 2,30,000/- in the name of N.Sailaja Ex.P298 Transfer Debit voucher dt. 9-2-1998 PW1 28-06-16 for Rs.1,70,000/- of N.Srinivas 298(a) Signature of the accused PW2 29-06-16 Ex.P299 Ledger Sheet i/r/o. PPF A/c.1611 in PW1 28-06-16 the name of N.G.Srinivas Ex.P299 (a) Audit Seals PW1 19-08-16 and (b) Ex.P300 Application for banker's cheque dt. PW1 28-06-16 9-2-1998 for Rs. 1,70,000/-
300(a) Signature of the accused PW2 29-06-16 Ex.P301 Bankers chq.No.38941 dt. 9-2-1998 PW1 28-06-16 for Rs. 1,70,000/- in the name of N.Srinivas Ex.P302 Transfer Debit voucher dt. 9-2-1998 PW1 28-06-16 for Rs.1,10,000/- of Shobha Rani 302(a) Signature of the accused PW2 29-06-16 116 Spl.CC.68/2007 Ex.P303 Ledger Sheet i/r/o. PPF A/c.1843 in PW1 28-06-16 the name of Shobha.S.Nayak Ex.P304 Application for banker's cheque dt. PW1 28-06-16 9-2-1998 for Rs. 1,10,000/-
304(a) Signature of the accused PW2 29-06-16 Ex.P305 Bankers chq.No.38944 dt. 9-2-1998 PW1 28-06-16 for Rs. 1,10,000/- in the name of Shobha Rani Ex.P306 Transfer Debit voucher dt. 9-2-1998 PW1 28-06-16 for Rs.2,25,000/- of M.R.Babu 306(a) Signature of the accused PW2 29-06-16 Ex.P307 Ledger Sheet i/r/o. PPF A/c.2018 in PW1 28-06-16 the name of Ramesh Hariram Ex.P307(a) Audit seal PW1 19-08-16 Ex.P308 Application for banker's cheque dt. PW1 28-06-16 9-2-1998 for Rs. 2,25,000/-
308(a) Signature of the accused PW2 29-06-16 Ex.P309 Bankers chq.No.38943 dt. 9-2-1998 PW1 28-06-16 for Rs. 2,25,000/- in the name of M.R.Babu Ex.P310 Transfer Debit voucher dt. 9-2-1998 PW1 28-06-16 for Rs.1,08,000/- of C.S.Rani 310(a) Signature of the accused PW2 29-06-16 Ex.P311 Ledger Sheet i/r/o. PPF A/c.2037 in PW1 28-06-16 the name of Ritu Wadhva (minor) Ex.P311(a) Audit seal PW1 19-8-16 117 Spl.CC.68/2007 Ex.P312 Application for banker's cheque dt. PW1 28-06-16 9-2-1998 for Rs. 1,08,000/-
312(a) Signature of the accused PW2 29-06-16 Ex.P313 Bankers chq.No.38939 dt. 9-2-1998 PW1 28-06-16 for Rs.1,08,000/- in the name of C.S.Rani Ex.P314 Transfer Debit voucher dt. 9-2-1998 PW1 28-06-16 for Rs. 1,57,000/- of V.Sambhashiva Rao 314(a) Signature of the accused PW2 29-06-16 Ex.P315 Ledger Sheet i/r/o. PPF A/c.2554 in PW1 28-06-16 the name of Beebi Mammen Ex.P316 Application for banker's cheque dt. PW1 28-06-16 9-2-1998 for Rs. 1,57,000/-
316(a) Signature of the accused PW2 29-06-16 Ex.P317 Bankers chq.No.38940 dt. 9-2-1998 PW1 28-06-16 for Rs. 1,57,000/- in the name of V.Sambhashiva Rao Ex.P318 Transfer Debit voucher dt. 2-2-1998 PW1 28-06-16 for Rs.1,00,000/- of R.Ranga Rao 318(a) Signature of the accused PW2 29-06-16 Ex.P319 Ledger Sheet i/r/o. PPF A/c.1459 in PW1 28-06-16 the name of B.Rangaiah Ex.P320 Application for banker's cheque dt. PW1 28-06-16 2-2-1998 for Rs. 1,00,000/-
320(a) Signature of the accused PW2 29-06-16 118 Spl.CC.68/2007 Ex.P321 Relevant portion of Ex.P320 PW1 28-06-16 Ex.P322 Transfer Debit voucher dt. 2-2-1998 PW1 28-06-16 for Rs. 2,50,000/- of B.Srinivasulu Naidu 322(a) Signature of the accused PW2 29-06-16 Ex.P323 Ledger Sheet i/r/o. PPF A/c.1580 in PW1 28-06-16 the name of Sathish Shah Ex.P324 Application for banker's cheque dt. PW1 28-06-16 2-2-1998 for Rs. 2,50,000/-
324(a) Signature of the accused PW2 29-06-16 Ex.P325 Bankers chq.No.38734 dt. 2-2-1998 PW1 28-06-16 for Rs.2,50,000/- in the name of B.Srinivasulu Naidu Ex.P326 Transfer Debit voucher dt. 2-2-1998 PW1 28-06-16 for Rs. 1,00,000/- of Sridevi 326(a) Signature of the accused PW2 29-06-16 Ex.P327 Ledger Sheet i/r/o. PPF A/c.1713 in PW1 28-06-16 the name of Syed Shujauddin Ahmed Ex.P328 Application for banker's cheque dt. PW1 28-06-16 2-2-1998 for Rs. 1,00,000/-
328(a) Signature of the accused PW2 29-06-16 Ex.P329 Relevant portion of Ex.P328 PW1 28-06-16 Ex.P330 Transfer Debit voucher dt. 2-2-1998 PW1 28-06-16 for Rs. 1,00,000/- of K.Sathya Narayana 119 Spl.CC.68/2007 330(a) Signature of the accused PW2 29-06-16 Ex.P331 Ledger Sheet i/r/o. PPF A/c.1935 in PW1 28-06-16 the name of O.R.Sathyanarayan Ex.P332 Application for banker's cheque dt. PW1 28-06-16 2-2-1998 for Rs. 1,00,000/-
332(a) Signature of the accused PW2 29-06-16
Ex.P333 Relevant Portion of Ex.P332 PW1 28-06-16
Ex.P334 Transfer Debit voucher dt. 2-2-1998 PW1 28-06-16
for Rs. 1,00,000/- of
R.Venkataramaiah
334(a) Signature of the accused PW2 29-06-16
Ex.P335 Ledger Sheet i/r/o. PPF A/c.2014 in PW1 28-06-16
the name of S.G.Venkatesh
Ex.P336 Application for banker's cheque dt. PW1 28-06-16
2-2-1998 for Rs. 1,00,000/-
336(a) Signature of the accused PW2 29-06-16
Ex.P337 Relevant portion of Ex.P336 PW1 28-06-16
Ex.P338 Transfer Debit voucher dt. 2-2-1998 PW1 28-06-16
for Rs. 1,00,000/- of R.Chittamma
338(a) Signature of the accused PW2 29-06-16
Ex.P339 Ledger Sheet i/r/o. PPF A/c.2188 in PW1 28-06-16
the name of T.E.Chatura
Ex.P339(a) Audit seal PW1 19-08-16
Ex.P340 Application for banker's cheque dt. PW1 28-06-16
120
Spl.CC.68/2007
2-2-1998 for Rs.1,00,000/-
340(a) Signature of the accused PW2 29-06-16
Ex.P341 Relevant portion of Ex.P340 PW1 28-06-16
Ex.P342 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16
for Rs.5,00,000/- of Suresh
342(a) Signature of the accused PW2 29-06-16
Ex.P343 Ledger Sheet i/r/o. PPF A/c.161 in PW1 28-06-16
the name of D.L.Suresh Babu
Ex.P344 Application for banker's cheque dt. PW1 28-06-16
1-1-1998 for Rs.5,00,000/-
344(a) Signature of the accused PW2 29-06-16
Ex.P345 Bankers chq.No.37916 dt. 1-1-1998 PW1 28-06-16
for Rs.5,00,000 /- in the name of
Suresh
Ex.P346 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16
for Rs.1,00,000/- of Prasanna
346(a) Signature of the accused PW2 29-06-16
Ex.P347 Ledger Sheet i/r/o. PPF A/c.373 in PW1 28-06-16
the name of V.Prasanna Bhat
Ex.P348 Application for banker's cheque dt. PW1 28-06-16
1-1-1998 for Rs. 1,00,000/-
348(a) Signature of the accused PW2 29-06-16
Ex.P349 Bankers chq.No.37918 dt. 1-1-1998 PW1 28-06-16
for Rs. 1,00,000/- in the name of
Prasanna
121
Spl.CC.68/2007
Ex.P350 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16
for Rs. 1,00,000/- of Nazeer
350(a) Signature of the accused PW2 29-06-16
Ex.P351 Ledger Sheet i/r/o. PPF A/c.254 in PW1 28-06-16
the name of S.Nazir Ahmed
Ex.P352 Application for banker's cheque dt. PW1 28-06-16
1-1-1998 for Rs.1,00,000/-
352(a) Signature of the accused PW2 29-06-16
Ex.P353 Bankers chq.No.37922 dt. 1-1-1998 PW1 28-06-16
for Rs. 1,00,000/- in the name of
Nazeer
Ex.P354 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16
for Rs. 2,25,000/- of
A.Suryanarayana
354(a) Signature of the accused PW2 29-06-16
Ex.P355 Ledger Sheet i/r/o. PPF A/c.649 in PW1 28-06-16
the name of H.R.Suryanarayana
Ex.P356 Application for banker's cheque dt. PW1 28-06-16
1-1-1998 for Rs. 2,25,000/-
356(a) Signature of the accused PW2 29-06-16
Ex.P357 Bankers chq.No.37917 dt. 1-1-1998 PW1 28-06-16
for Rs. 2,25,000/- in the name of
A.Suryanarayana
Ex.P358 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16
for Rs.1,90,000/- of M.Lakshmi
Narayan
358(a) Signature of the accused PW2 29-06-16
122
Spl.CC.68/2007
Ex.P359 Ledger Sheet i/r/o. PPF A/c.871 in PW1 28-06-16
the name of Lakshminarayanappa
Ex.P360 Application for banker's cheque dt. PW1 28-06-16
1-1-1998 for Rs. 1,90,000/-
360(a) Signature of the accused PW2 29-06-16
Ex.P361 Bankers chq.No.37914 dt. 1-1-1998 PW1 28-06-16
for Rs. 1,90,000/- in the name of
N.Lakshminarayana
Ex.P362 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16
for Rs.75,000/- of M.Venkateshwara Rao 362(a) Signature of the accused PW2 29-06-16 Ex.P363 Ledger Sheet i/r/o. PPF A/c.928 in PW1 28-06-16 the name of S.V.Venkatesh Ex.P364 Application for banker's cheque dt. PW1 28-06-16 1-1-1998 for Rs. 75,000/-
364(a) Signature of the accused PW2 29-06-16 Ex.P365 Bankers chq.No.37919 dt. 1-1-1998 PW1 28-06-16 for Rs. 75,000/- in the name of M.Venkateshwara Rao Ex.P366 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16 for Rs. 1,90,000/- of M.R.Babu 366(a) Signature of the accused PW2 29-06-16 Ex.P367 Ledger Sheet i/r/o. PPF A/c.979 in PW1 28-06-16 the name of S.Babu Ex.P368 Application for banker's cheque dt. PW1 28-06-16 1-1-1998 for Rs. 1,90,000/-
123
Spl.CC.68/2007 368(a) Signature of the accused PW2 29-06-16 Ex.P369 Bankers chq.No.37913 dt. 1-1-1998 PW1 28-06-16 for Rs. 1,90,000/- in the name of M.R.Babu Ex.P370 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16 for Rs. 50,000/- of G.Jayaram 370(a) Signature of the accused PW2 29-06-16 Ex.P371 Ledger Sheet i/r/o. PPF A/c.1688 in PW1 28-06-16 the name of K.Nandakumar Ex.P372 Application for banker's cheque dt. PW1 28-06-16 1-1-1998 for Rs.50,000/-
372(a) Signature of the accused PW2 29-06-16 Ex.P373 Bankers chq.No.37920 dt. 1-1-1998 PW1 28-06-16 for Rs. 50,000/- in the name of G.Jayaram Ex.P374 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16 for Rs. 50,000/- of Narayana Reddy 374(a) Signature of the accused PW2 29-06-16 Ex.P375 Ledger Sheet i/r/o. PPF A/c.1966 in PW1 28-06-16 the name of M.Narayana Reddy Ex.P376 Application for banker's cheque dt. PW1 28-06-16 1-1-1998 for Rs. 50,000/-
376(a) Signature of the accused PW2 29-06-16 Ex.P377 Bankers chq.No.37921 dt. 1-1-1998 PW1 28-06-16 for Rs. 50,000/- in the name of Narayana Reddy 124 Spl.CC.68/2007 Ex.P378 Transfer Debit voucher dt. 1-1-1998 PW1 28-06-16 for Rs.1,50,000/- of Dorai 378(a) Signature of the accused PW2 29-06-16 Ex.P379 Ledger Sheet i/r/o. PPF A/c.3523 in PW1 28-06-16 the name of G.S.Sathyanarayana Ex.P380 Application for banker's cheque dt. PW1 28-06-16 1-1-1998 for Rs. 1,50,000/-
380(a) Signature of the accused PW2 29-06-16 Ex.P381 Bankers chq.No.37915 dt. 1-1-1998 PW1 28-06-16 for Rs. 1,50,000/- in the name of Dorai Ex.P382 Transfer Debit voucher dt. 7-1-1998 PW1 28-06-16 for Rs.1,56,000/- of Muniyappa 382(a) Signature of the accused PW2 29-06-16 Ex.P383 Ledger Sheet i/r/o. PPF A/c.1581 in PW1 28-06-16 the name of M.O.Muniyappa Ex.P384 Application for banker's cheque dt. PW1 28-06-16 7-1-1998 for Rs. 1,56,000/-
384(a) Signature of the accused PW2 29-06-16 Ex.P385 Bankers chq.No.38174 dt. 7-1-1998 PW1 28-06-16 for Rs. 1,56,000/- in the name of Muniyappa Ex.P386 Transfer Debit voucher dt. 7-1-1998 PW1 28-06-16 for Rs. 3,20,000/- of Parthasarathy 386(a) Signature of the accused PW2 29-06-16 125 Spl.CC.68/2007 Ex.P387 Ledger Sheet i/r/o. PPF A/c.1673 in PW1 28-06-16 the name of A.Prabhakara Ex.P387(a) Audit seals PW1 19-08-16 and (b) Ex.P388 Application for banker's cheque dt. PW1 28-06-16 7-1-1998 for Rs. 3,20,000/-
388(a) Signature of the accused PW2 29-06-16 Ex.P389 Bankers chq.No.38175 dt. 7-1-1998 PW1 28-06-16 for Rs. 3,20,000/- in the name of Parthasarathy Ex.P390 Transfer Debit voucher dt. 7-1-1998 PW1 28-06-16 for Rs. 1,50,000/- of Vasanthakumar 390(a) Signature of the accused PW2 29-06-16 Ex.P391 Ledger Sheet i/r/o. PPF A/c.2092 in PW1 28-06-16 the name of D.Vasantha Ex.P391(a) Audit seal PW1 19-08-16 Ex.P392 Application for banker's cheque dt. PW1 28-06-16 7-1-1998 for Rs. 1,50,000/-
392(a) Signature of the accused PW2 29-06-16 Ex.P393 Bankers chq.No.38177 dt. 7-1-1998 PW1 28-06-16 for Rs. 1,50,000/- in the name of Vasanthakumar Ex.P394 Transfer Debit voucher dt. 7-1-1998 PW1 28-06-16 for Rs.3,20,000/- of Prasanna kumar 394(a) Signature of the accused PW2 29-06-16 126 Spl.CC.68/2007 Ex.P395 Ledger Sheet i/r/o. PPF A/c.1819 in PW1 28-06-16 the name of T.R.Premakumar Ex.P395(a) Audit Seal PW1 19-8-16 Ex.P396 Application for banker's cheque dt. PW1 28-06-16 7-1-1998 for Rs. 3,20,000/-
396(a) Signature of the accused PW2 29-06-16 Ex.P397 Bankers chq.No.38176 dt. 7-1-1998 PW1 28-06-16 for Rs. 3,20,000/- in the name of Prasanna Kumar Ex.P398 Transfer Debit voucher dt. 7-1-1998 PW1 28-06-16 for Rs. 1,00,000/- of Munimarappa 398(a) Signature of the accused PW2 29-06-16 Ex.P399 Ledger Sheet i/r/o. PPF A/c.2608 in PW1 28-06-16 the name of M.V.Mahabaleshwar Ex.P400 Application for banker's cheque dt. PW1 28-06-16 7-1-1998 for Rs. 1,00,000/-
400(a) Signature of the accused PW2 29-06-16 Ex.P401 Bankers chq.No.38178 dt. 7-1-1998 PW1 28-06-16 for Rs. 1,00,000/- in the name of Munimarappa Ex.P402 Transfer Debit voucher dt. 8-1-1998 PW1 28-06-16 for Rs.38,000/- of T.Narayana 402(a) Signature of the accused PW2 29-06-16 Ex.P403 Ledger Sheet i/r/o. PPF A/c.1542 in PW1 28-06-16 the name of M.N.Narayana Ex.P404 Application for banker's cheque dt. PW1 28-06-16 127 Spl.CC.68/2007 8-1-1998 for Rs. 38,000/-
404(a) Signature of the accused PW2 29-06-16 Ex.P405 Bankers chq.No.38196 dt. 8-1-1998 PW1 28-06-16 for Rs.38,000/- in the name of T.Narayana Ex.P406 Transfer Debit voucher dt. 8-1-1998 PW1 28-06-16 for Rs.2,25,000/- of B.Prabhakara Naidu 406(a) Signature of the accused PW2 29-06-16 Ex.P407 Ledger Sheet i/r/o. PPF A/c.1673 in PW1 28-06-16 the name of A.Prabhakara Ex.P407(a) Audit Seals PW1 19-08-16 and (b) Ex.P408 Application for banker's cheque dt. PW1 28-06-16 8-1-1998 for Rs. 2,25,000/-
408(a) Signature of the accused PW2 29-06-16 Ex.P409 Bankers chq.No.38197 dt. 8-1-1998 PW1 28-06-16 for Rs. 2,25,000/- in the name of B.Prabhakara Naidu Ex.P410 Transfer Debit voucher dt. 8-1-1998 PW1 28-06-16 for Rs.2,20,000/- of T.Shankar 410(a) Signature of the accused PW2 29-06-16 Ex.P411 Ledger Sheet i/r/o. PPF A/c.1680 in PW1 28-06-16 the name of B.R.Shankar 128 Spl.CC.68/2007 Ex.P411(a) and (b) Audit Seals PW1 19-08-16 Ex.P412 Application for banker's cheque dt. PW1 28-06-16 8-1-1998 for Rs. 2,20,000/-
412(a) Signature of the accused PW2 29-06-16 Ex.P413 Bankers chq.No.38198 dt. 8-1-1998 PW1 28-06-16 for Rs. 2,20,000/- in the name of T.Shankar Ex.P414 Transfer Debit voucher dt. 8-1-1998 PW1 28-06-16 for Rs. 1,50,000/- of R.Jayarama Reddy 414(a) Signature of the accused PW2 29-06-16 Ex.P415 Ledger Sheet i/r/o. PPF A/c.1825 in PW1 28-06-16 the name of Jayarama Reddy Ex.P416 Application for banker's cheque dt. PW1 28-06-16 8-1-1998 for Rs. 1,50,000/-
416(a) Signature of the accused PW2 29-06-16 Ex.P417 Bankers chq.No.38199 dt. 8-1-1998 PW1 28-06-16 for Rs. 1,50,000/- in the name of R.Jayarama Reddy Ex.P418 Transfer Debit voucher dt. 8-1-1998 PW1 28-06-16 for Rs.2,00,000/- of Muniswamappa 418(a) Signature of the accused PW2 29-06-16 Ex.P419 Ledger Sheet i/r/o. PPF A/c.1885 in PW1 28-06-16 the name of C.N.Munimallaiah Ex.P419 (a) Audit seal PW1 19-08-16 129 Spl.CC.68/2007 Ex.P420 Application for banker's cheque dt. PW1 28-06-16 8-1-1998 for Rs. 2,00,000/-
420(a) Signature of the accused PW2 29-06-16 Ex.P421 Bankers chq.No. 38200 dt. 8-1-1998 PW1 28-06-16 for Rs. 2,00,000/- in the name of Muniswamappa Ex.P422 Transfer Debit voucher dt. 8-1-1998 PW1 28-06-16 for Rs.1,50,000/- of Lakshmikanth 422(a) Signature of the accused PW2 29-06-16 Ex.P423 Ledger Sheet i/r/o. PPF A/c.2032 in PW1 28-06-16 the name of K.Lakshmikantha Ex.P423(a) Audit seal PW1 19-08-16 Ex.P424 Application for banker's cheque dt. PW1 28-06-16 8-1-1998 for Rs. 1,50,000/-
424(a) Signature of the accused PW2 29-06-16 Ex.P425 Bankers chq.No.38201 dt. 8-1-1998 PW1 28-06-16 for Rs. 1,50,000/- in the name of Laksmikanth Ex.P426 Transfer Debit voucher dt. 8-1-1998 PW1 28-06-16 for Rs. 50,000/- of R.T.Thammaiah 426(a) Signature of the accused PW2 29-06-16 Ex.P427 Ledger Sheet i/r/o. PPF A/c.3056 in PW1 28-06-16 the name of H.M.Thammanna-
gowda Ex.P428 Application for banker's cheque dt. PW1 28-06-16 8-1-1998 for Rs.50,000/-
130
Spl.CC.68/2007 428(a) Signature of the accused PW2 29-06-16 Ex.P429 Bankers chq.No.38202 dt. 8-1-1998 PW1 28-06-16 for Rs. 50,000/- in the name of T.Thammaiah Ex.P430 Transfer Debit voucher dt. 9-1-1998 PW1 28-06-16 for Rs.1,80,000/- of lakshmamma 430(a) Signature of the accused PW2 29-06-16 Ex.P431 Ledger Sheet i/r/o. PPF A/c.1487 in PW1 28-06-16 the name of B.Loknath Singh Ex.P432 Application for banker's cheque dt. PW1 28-06-16 9-1-1998 for Rs. 1,80,000/-
432(a) Signature of the accused PW2 29-06-16 Ex.P433 Bankers chq.No.38231 dt. 9-1-1998 PW1 28-06-16 for Rs. 1,80,000/- in the name of Lakshmamma Ex.P434 Transfer Debit voucher dt. 9-1-1998 PW1 28-06-16 for Rs.5,00,000/- of Narayana 434(a) Signature of the accused PW2 29-06-16 Ex.P435 Ledger Sheet i/r/o. PPF A/c.1542 in PW1 28-06-16 the name of M.N.Narayana Ex.P436 Application for banker's cheque dt. PW1 28-06-16 9-1-1998 for Rs. 5,00,000/-
436(a) Signature of the accused PW2 29-06-16 Ex.P437 Bankers chq.No.38235 dt. 9-1-1998 PW1 28-06-16 for Rs. 5,00,000/- in the name of Narayana 131 Spl.CC.68/2007 Ex.P438 Transfer Debit voucher dt. 9-1-1998 PW1 28-06-16 for Rs.2,00,000/- of Alumelamma 438(a) Signature of the accused PW2 29-06-16 Ex.P439 Ledger Sheet i/r/o. PPF A/c.1683 in PW1 28-06-16 the name of J.Amrutha Raju Ex.P440 Application for banker's cheque dt. PW1 28-06-16 9-1-1998 for Rs. 2,00,000/-
440(a) Signature of the accused PW2 29-06-16 Ex.P441 Bankers chq.No.38230 dt. 9-1-1998 PW1 28-06-16 for Rs.2,00,000/- in the name of Alumelamma Ex.P442 Transfer Debit voucher dt. 9-1-1998 PW1 28-06-16 for Rs. 2,00,000/- of M.L.Krishna 442(a) Signature of the accused PW2 29-06-16 Ex.P443 Ledger Sheet i/r/o. PPF A/c.1972 in PW1 28-06-16 the name of S.Krishnamurthy Ex.P443(a) Audit seal PW1 20-08-16 Ex.P444 Application for banker's cheque dt. PW1 28-06-16 9-1-1998 for Rs. 2,00,000/-
444(a) Signature of the accused PW2 29-06-16 Ex.P445 Bankers chq.No.38233 dt. 9-1-1998 PW1 28-06-16 for Rs. 2,00,000/- in the name of M.L.Krishna Ex.P446 Transfer Debit voucher dt. 9-1-1998 PW1 28-06-16 for Rs.1,91,000/- of Raghava Bhattar 446(a) Signature of the accused PW2 29-06-16 132 Spl.CC.68/2007 Ex.P447 Ledger Sheet i/r/o. PPF A/c.2168 in PW1 28-06-16 the name of M.S.Raghavan Ex.P447(a) Audit seal PW1 20-08-16 Ex.P448 Application for banker's cheque dt. PW1 28-06-16 9-1-1998 for Rs. 1,91,000/-
448(a) Signature of the accused PW2 29-06-16 Ex.P449 Bankers chq.No.38232 dt. 9-1-1998 PW1 28-06-16 for Rs. 1,91,000/- in the name of Raghava Bhattar Ex.P450 Transfer Debit voucher dt. 9-1-1998 PW1 28-06-16 for Rs. 2,00,000/- of Chidanand 450(a) Signature of the accused PW2 29-06-16 Ex.P451 Ledger Sheet i/r/o. PPF A/c.2912 in PW1 28-06-16 the name of P.S.Chidambaran Ex.P451(a) Audit seal PW1 20-08-16 Ex.P452 Application for banker's cheque dt. PW1 28-06-16 9-1-1998 for Rs. 2,00,000/-
452(a) Signature of the accused PW2 29-06-16 Ex.P453 Bankers chq.No.38234 dt. 9-1-1998 PW1 28-06-16 for Rs. 2,00,000/- in the name of Chidananda Ex.P454 Transfer Debit voucher dt. 9-1-1998 PW1 28-06-16 for Rs.1,50,000/- of Ellamma 454(a) Signature of the accused PW2 29-06-16 Ex.P455 Ledger Sheet i/r/o. PPF A/c.2938 in PW1 28-06-16 the name of Ektha Nagpal 133 Spl.CC.68/2007 Ex.P455(a) Audit Seal PW1 20-08-16 Ex.P456 Application for banker's cheque dt. PW1 28-06-16 9-1-1998 for Rs. 1,50,000/-
456(a) Signature of the accused PW2 29-06-16 Ex.P457 Bankers chq.No.38229 dt. 9-1-1998 PW1 28-06-16 for Rs. 1,50,000/- in the name of Ellamma Ex.P458 Transfer Debit voucher dt. 15-1- PW1 28-06-16 1998 for Rs.5,00,000/- of M.Krishnappa 458(a) Signature of the accused PW2 29-06-16 Ex.P459 Ledger Sheet i/r/o. PPF A/c.1845 in PW1 28-06-16 the name of D.Krishnaiah Shetty Ex.P460 Application for banker's cheque dt. PW1 28-06-16 15-1-1998 for Rs. 5,00,000/-
460(a) Signature of the accused PW2 29-06-16 Ex.P461 Bankers chq.No.38362 dt. 15-1- PW1 28-06-16 1998 for Rs. 5,00,000/- in the name of M.Krishnappa Ex.P462 Transfer Debit voucher dt. 15-1- PW1 28-06-16 1998 for Rs. 1,00,000/- of Muniswamappa 462(a) Signature of the accused PW2 29-06-16 Ex.P463 Ledger Sheet i/r/o. PPF A/c.2374 in PW1 28-06-16 the name of Motilal Jain Ex.P464 Application for banker's cheque dt. PW1 28-06-16 134 Spl.CC.68/2007 15-1-1998 for Rs. 1,00,000/-
464(a) Signature of the accused PW2 29-06-16 Ex.P465 Bankers chq.No.38359 dt. 15-1- PW1 28-06-16 1998 for Rs. 1,00,000/- in the name of Muniswamappa Ex.P466 Transfer Debit voucher dt. 15-1- PW1 28-06-16 1998 for Rs.4,25,000/- of V.K.Ananda Naidu 466(a) Signature of the accused PW2 29-06-16 Ex.P467 Ledger Sheet i/r/o. PPF A/c.1889 in PW1 28-06-16 the name of T.L.Raghavendra Rao Ex.P468 Application for banker's cheque dt. PW1 28-06-16 15-1-1998 for Rs. 4,25,000/-
468(a) Signature of the accused PW2 29-06-16 Ex.P469 Bankers chq.No.38360 dt. 15-1- PW1 28-06-16 1998 for Rs. 4,25,000/- in the name of V.K.Ananda Naidu Ex.P470 Transfer Debit voucher dt. 15-1- PW1 28-06-16 1998 for Rs. 2,75,000/- of A.Narayana 470(a) Signature of the accused PW2 29-06-16 Ex.P471 Ledger Sheet i/r/o. PPF A/c.2162 in PW1 28-06-16 the name of K.Nagappa Billava Ex.P472 Application for banker's cheque dt. PW1 28-06-16 15-1-1998 for Rs. 2,75,000/-
472(a) Signature of the accused PW2 29-06-16 135 Spl.CC.68/2007 Ex.P473 Bankers chq.No.38361 dt. 15-1- PW1 28-06-16 1998 for Rs. 2,75,000/- in the name of A.Narayana Ex.P474 Transfer Debit voucher dt. 27-1- PW1 28-06-16 1998 for Rs. 50,000/- of Ramesh 474(a) Signature of the accused PW2 29-06-16 Ex.P475 Ledger Sheet i/r/o. PPF A/c.1620 in PW1 28-06-16 the name of B.Ramesh Rao Ex.P476 Application for banker's cheque dt. PW1 28-06-16 27-1-1998 for Rs. 50,000/-
476(a) Signature of the accused PW2 29-06-16 Ex.P477 Bankers chq.No.38580 dt. 27-1- PW1 28-06-16 1998 for Rs.50,000/- in the name of Ramesh Ex.P478 Transfer Debit voucher dt. 27-1- PW1 28-06-16 1998 for Rs.1,87,000/- of M.Vijaya 478(a) Signature of the accused PW2 29-06-16 Ex.P479 Ledger Sheet i/r/o. PPF A/c.1425 in PW1 28-06-16 the name of G.R.Vijayalakshmi Ex.P480 Application for banker's cheque dt. PW1 28-06-16 27-1-1998 for Rs. 1,87,000/-
480(a) Signature of the accused PW2 29-06-16 Ex.P481 Bankers chq.No.38581 dt. 27-1- PW1 28-06-16 1998 for Rs. 1,87,000/- in the name of M.Vijaya 136 Spl.CC.68/2007 Ex.P482 Transfer Debit voucher dt. 27-1- PW1 28-06-16 1998 for Rs.1,90,000/- of V.Srinivas 482(a) Signature of the accused PW2 29-06-16 Ex.P483 Ledger Sheet i/r/o. PPF A/c.1611 in PW1 28-06-16 the name of N.G.Srinivas Ex.P483(a) Audit Seals PW.1 20-08-16 and (b) Ex.P484 Application for banker's cheque dt. PW1 28-06-16 27-1-1998 for Rs.1,90,000/-
484(a) Signature of the accused PW2 29-06-16 Ex.P485 Bankers chq.No.38582 dt. 27-1-1998 PW1 28-06-16 for Rs.1,90,000/- in the name of V.Srinivas Ex.P486 Transfer Debit voucher dt. 27-1- PW1 28-06-16 1998 for Rs.40,000/- of M.Krishnappa 486(a) Signature of the accused PW2 29-06-16 Ex.P487 Ledger Sheet i/r/o. PPF A/c.2593 in PW1 28-06-16 the name of K.Krishnanayak Ex.P488 Application for banker's cheque dt. PW1 28-06-16 27-1-1998 for Rs. 40,000/-
488(a) Signature of the accused PW2 29-06-16 Ex.P489 Bankers chq.No.38583 dt. 27-1- PW1 28-06-16 1998 for Rs. 40,000/- in the name of M.Krishnappa Ex.P490 Transfer Debit voucher dt. 27-1- PW1 28-06-16 137 Spl.CC.68/2007 1998 for Rs.2,00,000/- of Hemachandra 490(a) Signature of the accused PW2 29-06-16 Ex.P491 Ledger Sheet i/r/o. PPF A/c.1893 in PW1 28-06-16 the name of Ms.Hemanthika .A.Patel Ex.P492 Application for banker's cheque dt. PW1 28-06-16 27-1-1998 for Rs.2,00,000/-
492(a) Signature of the accused PW2 29-06-16 Ex.P493 Bankers chq.No.38584 dt. 27-1- PW1 28-06-16 1998 for Rs.2,00,000/- in the name of Hemachandra Ex.P494 Transfer Debit voucher dt. 01-12- PW1 28-06-16 1997 for Rs.3,75,000/- of D.S.Karuppaiah 494(a) Signature of the accused PW2 29-06-16 Ex.P495 Ledger Sheet i/r/o. PPF A/c.1449 in PW1 28-06-16 the name of Kanthilal Ravilal Shah Ex.P495(a) Audit Seal PW.1 20-08-16 Ex.P496 Application for banker's cheque dt. PW1 28-06-16 1-12-1997 for Rs.3,75,000/-
496(a) Signature of the accused PW2 29-06-16 Ex.P497 Bankers chq.No.29796 dt. 01-12- PW1 28-06-16 1997 for Rs.3,75,000/- in the name of T.S.Karuppaiah Ex.P498 Transfer Debit voucher dt. 01-12- PW1 28-06-16 138 Spl.CC.68/2007 1997 for Rs.2,00,000/- of D.R.Nagabhushan 498(a) Signature of the accused PW2 29-06-16 Ex.P499 Ledger Sheet i/r/o. PPF A/c.1658 in PW1 28-06-16 the name of P.L.Nagaraja Rao Ex.P500 Application for banker's cheque dt. PW1 28-06-16 01-12-1997 for Rs.2,00,000/-
500(a) Signature of the accused PW2 29-06-16 Ex.P501 Bankers chq.No.29799 dt. 1-12-1997 PW1 28-06-16 for Rs.2,00,000/- in the name of D.R.Nagabhushan Ex.P502 Transfer Debit voucher dt.01-12- PW1 28-06-16 1997 for Rs.2,50,000/- of Narayana Reddy 502(a) Signature of the accused PW2 29-06-16 Ex.P503 Ledger Sheet i/r/o. PPF A/c.1966 in PW1 28-06-16 the name of Dr.M.Narayana Reddy Ex.P504 Application for banker's cheque dt. PW1 28-06-16 01-12-1997 for Rs.2,50,000/-
504(a) Signature of the accused PW2 29-06-16 Ex.P505 Bankers chq.No.29797 dt. 01-12- PW1 28-06-16 1997 for Rs.2,50,000/- in the name of Narayana Reddy Ex.P506 Transfer Debit voucher dt. 01-12- PW1 28-06-16 1997 for Rs.4,25,000/- of K.Gajendran 506(a) Signature of the accused PW2 29-06-16 139 Spl.CC.68/2007 Ex.P507 Ledger Sheet i/r/o. PPF A/c.2090 in PW1 28-06-16 the name of K.Gajendran Ex.P507(a) Audit Seals PW1 20-08-16 and (b) Ex.P508 Application for banker's cheque PW1 28-06-16 dt.01-12-1997 for Rs.4,25,000/-
508(a) Signature of the accused PW2 29-06-16 Ex.P509 Bankers chq.No.29798 dt. 01-12- PW1 28-06-16 1997 for Rs.4,25,000/- in the name of K.Gajendran Ex.P510 Transfer Debit voucher dt. 02-12- PW1 28-06-16 1997 for Rs.1,00,000/- of Chitra.H. 510(a) Signature of the accused PW2 29-06-16 Ex.P511 Ledger Sheet i/r/o. PPF A/c.1855 in PW1 28-06-16 the name of P.Chitra Devi Ex.P511(a) Audit seals PW1 20-08-16 and (b) Ex.P512 Application for banker's cheque dt. PW1 28-06-16 02-12-1997 for Rs.1,00,000/-
512(a) Signature of the accused PW2 29-06-16 Ex.P513 Bankers chq.No.29856 dt. 02-12- PW1 28-06-16 1997 for Rs.1,00,000/- in the name of Chitra.H. Ex.P514 Transfer Debit voucher dt. 02-12- PW1 28-06-16 1997 for Rs.1,00,000/- of Dr.Ramamurthy 140 Spl.CC.68/2007 514(a) Signature of the accused PW2 29-06-16 Ledger Sheet i/r/o. PPF A/c.2163 in PW1 28-06-16 Ex.P515 the name of Chethan Bharath, Minor by F & NG A.S.Vishnu Bharath Ex.P515(a) Audit Seal PW.1 20-8-16 Ex.P516 Application for banker's cheque dt. PW1 28-06-16 02-12-1997 for Rs. 1,00,000/-
516(a) Signature of the accused PW2 29-06-16 Ex.P517 Bankers chq.No.29857 dt. 02-12- PW1 28-06-16 1997 for Rs. 1,00,000/- in the name of Dr.Ramamurthy Ex.P518 Transfer Debit voucher dt. 09-12- PW1 28-06-16 1997 for Rs.50,000/- of G.R.Anjaneyalu Ex.P.518 Signature of the accused PW.2 29-06-16
(a) Ex.P519 Ledger Sheet i/r/o. PPF A/c.1863 in PW1 28-06-16 the name of Anil Kumar Amrith Lal Ex.P519(a) and (b) Audit Seals PW.1 20-8-16 Ex.P520 Bankers chq.No.30132 dt. 09-12- PW1 28-06-16 1997 for Rs.50,000/- in the name of G.R.Anjaneyalu Ex.P521 Transfer Debit voucher dt. 09-12- PW1 28-06-16 141 Spl.CC.68/2007 1997 for Rs.2,85,000/- of V.Srinivas Ex.P521 Signature of the accused PW.2 29-6-16
(a) Ex.P522 Ledger Sheet i/r/o. PPF A/c.2370 in PW1 28-06-16 the name of V.N.Srinivas Ex.P522(a) Audit Seal PW1 20-08-16 Ex.P523 Bankers chq.No.30133 dt.09-12- PW1 28-06-16 1997 for Rs.2,85,000/- in the name of V.Srinivas Ex.P524 Transfer Debit voucher dt. 09-12- PW1 28-06-16 1997 for Rs.2,15,000/- of N.Shylaja 524(a) Signature of the accused PW2 29-06-16 Ex.P525 Ledger Sheet i/r/o. PPF A/c.2452 in PW1 28-06-16 the name of K.P.Shetty Ex.P526 Bankers chq.No.30134 dt. 9-12-1997 PW1 28-06-16 for Rs.2,15,000/- in the name of N.Shylaja Ex.P527 Transfer Debit voucher dt. 02-12- PW1 28-06-16 1997 for Rs.9,98,750/- of G.A.Shivaraj 527(a) Signature of the accused PW2 29-06-16 Ex.P528 Ledger Sheet i/r/o. PPF A/c.696 in PW1 28-06-16 the name of S.Shivaraj Ex.P529 Application for banker's cheque dt. PW1 28-06-16 02-12-97 for Rs. 9,98,750/-
142
Spl.CC.68/2007 529(a) Signature of the accused PW2 29-06-16 Ex.P530 Bankers chq.No.29855 dt. 02-12-97 PW1 28-06-16 for Rs. 9,98,750/- in the name of G.A.Shivaraj Ex.P531 Transfer Debit voucher dt. 23-12-97 PW1 28-06-16 for Rs.2,50,000/- of Alam Pasha 531(a) Signature of the accused PW2 29-06-16 Ex.P532 Ledger Sheet i/r/o. PPF A/c.2677 in PW1 28-06-16 the name of Abdul Latif(Minor) Ex.P533 Application for banker's cheque dt. PW1 28-06-16 23-12-97 for Rs.2,50,000/-
533(a) Signature of the accused PW2 29-06-16 Ex.P534 Bankers chq.No.37435 dt.23-12-97 PW1 28-06-16 for Rs.2,50,000/- in the name of A.Alam Pasha Ex.P535 Transfer Debit voucher dt.26-12-97 PW1 28-06-16 for Rs.4,25,000/- of Mukunda 535(a) Signature of the accused PW2 29-06-16 Ex.P536 Ledger Sheet i/r/o. PPF A/c.2050 in PW1 28-06-16 the name of T.V.Mukund Ex.P536(a) Audit Seal PW1 20-8-16 Ex.P537 Application for banker's cheque PW1 28-06-16 dt.26-12-97 for Rs.4,25,000/-
143
Spl.CC.68/2007 537(a) Signature of the accused PW2 29-06-16 Ex.P538 Bankers chq.No.37561 dt.26-12-97 PW1 28-06-16 for Rs.4,25,000/- in the name of Mukunda Ex.P539 Transfer Debit voucher dt.26-12-97 PW1 28-06-16 for Rs.4,00,000/- of Jaiprakash Hegde 539(a) Signature of the accused PW2 29-06-16 Ex.P540 Ledger Sheet i/r/o. PPF A/c.2236 in PW1 28-06-16 the name of Latha Kushal Dharamsi Ex.P541 Application for banker's cheque dt. PW1 28-06-16 26-12-97 for Rs.4,00,000/-
541(a) Signature of the accused PW2 29-06-16 Ex.P542 Bankers chq.No.37562 dt.26-12-97 PW1 28-06-16 for Rs.4,00,000/- in the name of Jaiprakash Hegde Ex.P543 Transfer Debit voucher dt.26-12-97 PW1 28-06-16 for Rs.3,75,000/- of Vinod Shenoy 543(a) Signature of the accused PW2 29-06-16 Ex.P544 Ledger Sheet i/r/o. PPF A/c.1593 in PW1 28-06-16 the name of Vinodrai P Shah Ex.P545 Application for banker's cheque dt. PW1 28-06-16 26-12-97 for Rs.3,75,000/-
545(a) Signature of the accused PW2 29-06-16 144 Spl.CC.68/2007 Ex.P546 Bankers chq.No.37563 dt.26-12-97 PW1 28-06-16 for Rs.3,75,000/- in the name of Vinod Shenoy Ex.P547 Transfer Debit voucher dt.26-12-97 PW1 28-06-16 for Rs.3,00,000/- of Arvind Bijor 547(a) Signature of the accused PW2 29-06-16 Ex.P548 Ledger Sheet i/r/o. PPF A/c.2243 in PW1 28-06-16 the name of Arvind Gupta Ex.P548(a) Audit Seal PW1 20-08-16 Ex.P549 Application for banker's cheque dt. PW1 28-06-16 26-12-97 for Rs.3,00,000/-
549(a) Signature of the accused PW2 29-06-16 Ex.P550 Bankers chq.No.37564 dt.26-12-97 PW1 28-06-16 for Rs.3,00,000/- in the name of Arvind Bijor Ex.P551 Ledger Sheet i/r/o. PPF A/c.1821 in PW1 28-06-16 the name of M.Rajarao Ex.P551(a) Audit Seals PW1 20-08-16 and (b) Ex.P552 Application for banker's cheque dt. PW1 28-06-16 29-12-97 for Rs.6,00,000/-
552(a) Signature of the accused PW2 29-06-16 145 Spl.CC.68/2007 Ex.P553 Bankers chq.No.37633 dt.29-12-97 PW1 28-06-16 for Rs.6,00,000/- in the name of S.Ramachandra Naidu Ex.P554 Ledger Sheet i/r/o. PPF A/c.2067 in PW1 28-06-16 the name of S.Kodandaramaiah Ex.P554(a) Audit Seal PW1 20-08-16 Ex.P555 Application for banker's cheque PW1 28-06-16 dt.19-12-97 for Rs.1,20,000/-
555(a) Signature of the accused PW2 29-06-16 Ex.P556 Relevant Portion of Ex.P555 PW1 28-06-16 Ex.P557 Transfer Debit voucher dt.16-3-98 PW1 28-06-16 for Rs.2,50,000/- of S.Shivashankar Ex.P.557 Signature of the accused PW.2 29-6-16
(a) Ex.P558 Ledger Sheet i/r/o. PPF A/c.1761 in PW1 28-06-16 the name of Shankar Sadanand (Minor) Ex.P559 Application for banker's cheque PW1 28-06-16 dt.16-3-98 for Rs.2,50,000/-
559(a) Signature of the accused PW2 29-06-16 Ex.P560 Bankers chq.No.39609 dt.16-3-98 PW1 28-06-16 for Rs.2,50,000/- in the name of S.Shivashankar Ex.P561 Transfer Debit voucher dt.16-12-97 PW1 28-06-16 for Rs.2,00,000/- of 146 Spl.CC.68/2007 K.R.Ramamurthy 561(a) Signature of the accused PW2 29-06-16 Ex.P562 Ledger Sheet i/r/o. PPF A/c.2132 in PW1 28-06-16 the name of N.V.Suryaprakash Ex.P563 Application for banker's cheque dt. PW1 28-06-16 16-12-97 for Rs.2,00,000/-
563(a) Signature of the accused PW2 29-06-16 Ex.P564 Bankers chq.No.37260 dt.16-12-97 PW1 28-06-16 for Rs.2,00,000/- in the name of K.R.Ramamurthy Ex.P565 Transfer Debit voucher dt.3-11-97 PW1 28-06-16 for Rs.2,00,000/- of M.Vijaya 565(a) Signature of the accused PW2 29-06-16 Ex.P566 Ledger Sheet i/r/o. PPF A/c.1060 in PW1 28-06-16 the name of Vijaya.L. Ex.P567 Application for banker's cheque dt. PW1 28-06-16 3-11-97 for Rs.2,00,000/-
567(a) Signature of the accused PW2 29-06-16 Ex.P568 Bankers chq.No.29075 dt.03-11-97 PW1 28-06-16 for Rs.2,00,000/- in the name of M.Vijaya Ex.P569 Transfer Debit voucher dt.03-11-97 PW1 28-06-16 for Rs.1,75,000/- of N.Srinivas 147 Spl.CC.68/2007 569(a) Signature of the accused PW2 29-06-16 Ex.P570 Ledger Sheet i/r/o. PPF A/c.1621 in PW1 28-06-16 the name of H.L.Srinivas Ex.P570 (a) and (b) Audit Seals PW1 20-08-16 Ex.P571 Application for banker's cheque dt. PW1 28-06-16 03-11-97 for Rs.1,75,000/-
571(a) Signature of the accused PW2 29-06-16 Ex.P572 Bankers chq.No.29076 dt.3-11-97 PW1 28-06-16 for Rs.1,75,000/- in the name of N.Srinivas Ex.P573 Transfer Debit voucher dt. 3-11-97 PW1 28-06-16 for Rs.1,25,000/- of D.Gopalakrishna 573(a) Signature of the accused PW2 29-06-16 Ex.P574 Ledger Sheet i/r/o. PPF A/c.1869 in PW1 28-06-16 the name of C.S.Gopalakrishna Ex.P574(a) Audit Seals PW1 20-08-16 and (b) Ex.P575 Application for banker's cheque PW1 28-06-16 dt.3-11-97 for Rs.1,25,000/-
575(a) Signature of the accused PW2 29-06-16 Ex.P576 Bankers chq.No.29077 dt.03-11-97 PW1 28-06-16 for Rs.1,25,000/- in the name of D.Gopalakrishna 148 Spl.CC.68/2007 Ex.P577 Transfer Debit voucher dt.06-11-97 PW1 28-06-16 for Rs.2,00,000/- of M.P.Subramanyam 577(a) Signature of the accused PW2 29-06-16 Ex.P578 Ledger Sheet i/r/o. PPF A/c.1572 in PW1 28-06-16 the name of L.Sahana Ex.P578(a) Audit Seal PW1 20-08-16 Ex.P579 Application for banker's cheque dt. PW1 28-06-16 06-11-97 for Rs.2,00,000/-
579(a) Signature of the accused PW2 29-06-16 Ex.P580 Bankers chq.No.29146 dt.06-11-97 PW1 28-06-16 for Rs.2,00,000/- in the name of M.P.Subramanyam Naidu Ex.P581 Transfer Debit voucher dt. 06-11-97 PW1 28-06-16 for Rs.1,00,000/- of K.R.Ramamurthy 581(a) Signature of the accused PW2 29-06-16 Ex.P582 Ledger Sheet i/r/o. PPF A/c.2086 in PW1 28-06-16 the name of E.Ramachandraiah Chetty Ex.P582 (a) Audit Seal PW.1 20-08-16 Ex.P583 Application for banker's cheque dt. PW1 28-06-16 06-11-97 for Rs.1,00,000/-
583(a) Signature of the accused PW2 29-06-16 149 Spl.CC.68/2007 Ex.P584 Bankers chq.No.29145 dt.06-11-97 PW1 28-06-16 for Rs.1,00,000/- in the name of K.R.Ramamurthy Ex.P585 Progressive ledger sheet of SBM PW1 28-06-16 bearing sheet Nos.1019611 to 1019613 and 1019632 totally containing 4 sheets Ex.P. Certified copy of progressive ledger PW44 26-04-19 585 (A) sheet - 2 sheets Ex.P586 Original withdrawal long book for PW1 28-06-16 the period 10-3-97 to 31-3-99 of State Bank of Mysore.
Ex.P. 586(a) Copy of withdrawal long book for PW1 28-06-16 the period 10-3-97 to 31-3-99 of State Bank of Mysore. Folio Nos.50 to 110.
Ex.P587 Relevant portion of 161 Statement PW6 29-12-16 of PW.6/CW.11 Ex.P588 Vysya Bank Application for issue of PW30 26-07-17 Pay Order dt:01.10.1999 for Rs.5 lakhs in favour of Rajendra Babu Ex.P589 Vysya Bank Pay Order dt:01.10.1999 PW30 26-07-17 for Rs.5 lakhs in favour of Rajendra Babu Ex.P590 Vysya Bank Application for issue of PW30 26-07-17 Pay Order dt:01.10.1999 for Rs.2 akhs in favour of Y.Jairam Ex.P591 Vysya Bank Pay Order dt:01.10.1999 PW30 26-07-17 for Rs.2 lakhs in favour of Y.Jairam 150 Spl.CC.68/2007 Ex.P592 Vysya Bank Application for issue of PW30 26-07-17 Pay Order dt:30.08.1999 for Rs.3 lakhs in favour of C.R.Vasantha Babu Ex.P593 Vysya Bank Pay Order dt:30.08.1999 PW30 26-07-17 for Rs.3 lakhs in favour of C.R.Vasantha Babu Ex.P594 Vysya Bank Application for issue of PW30 26-07-17 Pay Order dt:30.08.1999 for Rs.2 lakhs in favour of Y.Jairam Ex.P595 Vysya Bank Pay Order dt:30.08.1999 PW30 26-07-17 for Rs.2 lakhs in favour of Y.Jairam Ex.P596 Vysya Bank Application for issue of PW30 26-07-17 Pay Order dt:29.06.1999 for Rs.5 lakhs in favour of Y.Jairam Ex.P597 Vysya Bank Pay Order dt:29.6.1999 PW30 26-07-17 for Rs.5 lakhs in favour of Y.Jairam Ex.P598 Indian Bank Application for issue of PW30 26-07-17 Pay Order dt:8.5.1999 for Rs.3 lakhs in favour of Rajendra Babu Ex.P599 Indian Bank Pay Order dt:08.5.1999 PW30 26-07-17 for Rs.3 lakhs in favour of Rajendra Babu Ex.P600 Indian Bank Application for issue of PW30 26-07-17 Pay Order dt:8.5.1999 for Rs.2,70,000/- in favour of C.Prasad Ex.P601 Indian Bank Pay Order dt:8.5.1999 PW30 26-07-17 for Rs.2,70,000/- in favour of C.Prasad 151 Spl.CC.68/2007 Ex.P602 Indian Bank Application for issue of PW30 26-07-17 Pay Order dt:8.5.1999 for Rs.2,30,000/- in favour of C.Prasad Ex.P603 Indian Bank Pay Order dt:8.5.1999 PW30 26-07-17 for Rs.2,30,000/- in favour of C.Prasad Ex.P604 Indian Bank Application for issue of PW30 26-07-17 Pay Order dt:8.5.1999 for Rs.5 lakhs in favour of C.R.Vasantha Babu Ex.P605 Indian Bank Pay Order dt:8.5.1999 PW30 26-07-17 for Rs.5 lakhs in favour of C.R.Vasantha Babu Ex.P606 Indian Bank Application for issue of PW30 26-07-17 Pay Order dt:8.5.1999 for Rs.2,00,000/- in favour of Rajendra Babu Ex.P607 Indian Bank Pay Order dt:8.5.1999 PW30 26-07-17 for Rs.2,00,000/- in favour of Rajendra Babu Ex.P608 Withdrawal Slip dt:15.05.1999 for PW.30 26-07-17 RS.5,00,500/-
Ex.P609 Indian Bank Application for issue of PW30 26-07-17
Pay Order dt:15.5.1999 for
Rs.1,25,000/- in favour of C.
R.Vasantha Babu
Ex.P610 Indian Bank Pay Order dt:15.5.1999 PW30 26-07-17
for Rs.1,25,000/- in favour of
C.R.Vasantha Babu
Ex.P611 Indian Bank Application for issue of PW30 26-07-17
152
Spl.CC.68/2007
Pay Order dt:15.5.1999 for
Rs.1,25,000/- in favour of
C.R.Rajendra Babu
Ex.P612 Indian Bank Pay Order dt:15.5.1999 PW30 26-07-17
for Rs.1,25,000/- in favour of
C.R.Rajendra Babu
Ex.P613 Indian Bank Application for issue of PW30 26-07-17
Pay Order dt:15.5.1999 for
Rs.2,50,000/- in favour of Y.Jairam. Ex.P614 Indian Bank Pay Order dt:15.5.1999 PW30 26-07-17 for Rs.2,50,000/- in favour of Y.Jairam Ex.P615 Withdrawal Slip dt:24.03.2000 for PW.30 26-07-17 RS.5,00,500/-
Ex.P616 Indian Bank Application for issue of PW30 26-07-17
Pay Order dt:24.3.2000 for
Rs.5,00,000/- in favour of C.
R.Vasantha Babu
Ex.P617 Indian Bank Pay Order dt:24.3.2000 PW30 26-07-17
for Rs.5,00,000/- in favour of
C.R.Vasantha Babu
Ex.P618 Yourself Cheque dt:24.03.2000 for PW.30 26-07-17
RS.5,00,500/-
Ex.P619 Indian Bank Application for issue of PW30 26-07-17
Pay Order dt:24.3.2000 for
Rs.5,00,000/- in favour of C.
R.Rajendra Babu
Ex.P620 Indian Bank Pay Order dt:24.3.2000 PW30 26-07-17
for Rs.5,00,000/- in favour of
C.R.Rajendra Babu
153
Spl.CC.68/2007
Ex.P621 to Relevant portions of 161 Statement PW31 27-07-17
Ex.P.623 of PW.31/CW.34
Ex.P. 624 Relevant portion of 161 Statement PW.37 31-8-17
of PW.37/ CW.37
Ex.P. 625 Certified copy of interim PW.3 7-7-18
investigation report dated
30.08.2015 - 9 sheets
Ex.P. 625(a)
PW.3 7-7-18
Signature of PW.3
Ex.P.626 Certified copy of the complaint PW.3 7-7-18
dated 03.08.2005 given by me Mr.
Alam Pasha with end - 4 sheets
Ex.P. 627 Certified copy of the complaint PW.38 21-8-18
dated 28.12.2005 - 18 sheets
from here
Addl.
Documents
Signature of PW.38
Ex.P.627(a) PW.38 21-8-18
Ex.P. 628 SBM ( Vigilance Department) letter PW.38 21-8-18
dated 07.02.2007 addressed to CBI
-1 sheet ( Certified copy)
Ex.P. 628(a) Signature of PW.38 PW.38 21-8-18
Ex.P. 629 Certified copy of SBM (Vig.Dept PW.38 21-8-18
note No. VIG/ BNB dated 11.08.2005
submitted to the Top Management -
3 sheets
154
Spl.CC.68/2007
Ex.P. 630 Certified copy of SBM(Vig. Dept) PW.38 21-8-18
Internal Note No. VIG/BNG /PPF/
MP-79/681 dated 23.12.2005
submitted to the Top Management -
3 sheets
Ex.P.631 Certified copies of documents in one PW43 21-8-18
booklet contains specimen
signatures and Hand writings of
accused marked as S.1 to S.553
Ex.P.632 Certified copies of documents in a PW43 21-8-18
Booklet contains admitted
signatures and Handwritings of the accused marked as A1 to A57 Ex.P.633 Certified copies of PPF Ledger No.4 PW.43 21-8-18 in which admitted handwritten signatures of accused marked as A57 A and A58 are found.
Ex.P.634 Certified copy of PPF Ledger No. 5 in PW.43 21-8-18 which admitted Handwritings and signatures of accused marked as A59 to A62 are found.
Ex.P.635 Certified copy of PPF Ledger No.7 in PW.43 21-8-18 which admitted H/W and Signature of the accused marked as A63 and 64 are found.
Ex.P.636 Certified copy of PPF Ledger No. 9 in PW.43 21-8-18 which admitted H/W and Signature of the accused marked as A65 to A82 are found.
Ex.P.637 Certified copy of PPF Ledger No.10 PW.43 21-8-18 in which admitted H/W and 155 Spl.CC.68/2007 Signature of the accused marked as A83 to A94 are found Ex.P. 638 Certified copy PPF Ledger No.11 in PW.43 21-8-18 which admitted H/W and Signature of the accused marked as A95 to A102 are found Ex.P. 639 Certified copy of PPF Ledger No.12 PW.43 21-8-18 in which admitted H/W and Signature of the accused marked as A103 to A116 are found.
Ex.P.640 Certified copy of PPF Ledger No. 13 PW.43 21-8-18 in which admitted H/W and Signatures of A117 is found.
Ex.P.641 Certified copy of PPF Ledger No. 14 PW.43 21-8-18 in which admitted H/W and signatures of the accused marked as A118 is found.
Ex.P.642 Certified copy of PPF Ledger No.15 PW.43 21-8-18 in which admitted H/W and Signatures of the accused marked as A119 to 121 are found.
Ex.P.643 Certified copy of GEQD opinion PW.43 21-8-18 dated 13.06.2007 along with reasons for opinion with covering letter - 4 sheets Ex.P.643(a) Signature of PW.43 on the opinion PW.43 21-8-18 Ex.P.643(b) Signature of PW.43 on the reasons for opinion PW.43 21-8-18 Ex.P.643(c) Signature of Sri.Ch. Gandhi 156 Spl.CC.68/2007 PW.43 21-8-18 Ex.P. 644 Certified copy of the FIR PW.44 26-4-19 Ex.P. 644(a) Signature of S.P PW.44 26-4-19 Spl.CC.No.68/2007 LIST OF WITNESS EXAMINED PW CW Date numbers Witness names numbers PW.1 M. Rajendra Kumar CW.1 27.06.2016 PW.2 V.S. Hariharan CW.2 29.06.2016 PW.3 Lakshmikantha CW.11 29.12.2016 PW.4 T.S. Karuppaiah CW.8 29.12.2016 PW.5 D.R. Nagabhushan CW.9 29.12.2016 PW.6 K.N. Harish CW.10 29.12.2016 PW.7 M. Ramesh Babu CW.17 30.06.2016 PW.8 Chalsani Ramesh Babu CW.16 30.06.2016 PW.9 Smt. Suma I. Bhat CW.3 06.03.2017 PW.10 M.P Sridharan CW.4 06.03.2017 PW.11 Narayana Reddy CW.7 06.03.2017 PW.12 K. Gajendran CW.6 06.03.2017 PW.13 M. Srinivas CW.18 07.03.2017 PW.14 Smt.C. Shobha Rani @ C. CW.19 07.03.2017 Lavanya PW.15 V.Sambasiva Rao CW.20 07.03.2017 157 Spl.CC.68/2007 PW.16 C.D Prakash CW.22 09.03.2017 PW.17 K.C Vimala CW.25 09.03.2017 PW.18 N. Balakrishna Naidu CW.24 09.03.2017 PW.19 Smt. K.C Anitha CW.27 27.06.2017 PW.20 Dr. Ramamurthy Bingi CW.28 27.06.2017 PW.21 Dr. Chitra Ramamurthy CW.29 27.06.2017 PW.22 Chinnaswamy Naidu CW.30 27.06.2017 PW.23 S. Shivashankar CW.31 27.06.2017 PW.24 V. Rajashree CW.32 28.06.2017 PW.25 P. Shankar CW.33 28.06.2017 PW.26 A. Alam Pasha CW.36 28.06.2017 PW27 G. Jayarama CW.38 29.06.2017 PW28. N. Kakshmi Narayana CW.39 29.06.2017 PW.29 P. Manjunath CW.5 26.07.2017 PW.30 K.C. Vijaya Kumar CW.15 26.07.2017 PW.31 G.A Shivaraja CW.34 27.07.2017 PW.32 Smt. M. Vijayakrishna Rani CW.42 27.07.2017 PW.33 S. Ravi Kumar CW.44 27.07.2017 PW.34 Muniyappa CW.12 31.08.2017 PW.35 K.V. Durga Prasad CW.41 31.08.2017 PW.36 Smt.N. Sailaja CW.40 31.08.2017 PW.37 J. Kumar CW.37 31.08.2017 PW.38 Ramadas Naidu CW.48 27.09.2017 PW.39 Girish Gajendran CW.50 27.09.2017 PW.40 Smt. G. Geetha CW.51 27.09.2017 PW.41 Smt. S. Kalpana CW.46 27.09.2017 PW.42 Rama Rao CW.52 10.11.2017 158 Spl.CC.68/2007 PW.43 P. Vijaya Shankar Addl. Witness 21.08.2018 PW.44 Miss. Prema Logan CW.54 26.04.2019 (K.L.Ashok) XXI Addl. City Civil and Sessions Judge, & Prl. Special Judge for CBI Cases, Bengaluru.