Bangalore District Court
State By Cbi/Bs&Fc vs Sri. C.R. Rajendra Babu on 17 February, 2023
KABC010195242007
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:67/2007
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)
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Spl.CC.67/2007
Date of offence 14.11.1996 to 15.10.1997
Date of report of offence 06.03.2006
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 08.09.2009
recording evidence
Date of closing of evidence 04.04.2019
Offences complained of 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.
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: 3
Spl.CC.67/2007
(i) The Accused was the Deputy Manager, Accounts Division, PPF Section, State Bank of Mysore, Bangalore Main 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 i.e., the present case on hand 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 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 4 Spl.CC.67/2007 prosecution has filed three charge sheets against the 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., 14.11.1996 to 15.10.1997, 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.4,40,60,638/- 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.271), in his own writing, on 5 Spl.CC.67/2007 15.11.1996 debiting "Current Account (C/A) PPF Collection A/c" being "50% withdrawal from PPF A/c. No.1359 of R. Ramesh. This Debit voucher is for an amount of Rs.1,50,000/- which bears only his signature. As per the PPF Ledger, the PPF A/c No.1359 belongs to one B.L. Narasimha Murthy and not to R. Ramesh. This account has been closed as early as 3.9.1996 by the accused himself, by affixing his signature on the seal "Account Closed". The accused further prepared a corresponding false credit voucher (application for Banker's Cheque) on 15.11.1996 for Rs.1,50,000/- favouring R. Ramesh and has obtained a Banker's Cheque bearing No. 077854 from the Banker's Cheque Issuing Section by acknowledging with his signature on the reverse of the Banker's Cheque application.
(iv) Further, in pursuance of the said criminal intention, accused forwarded the false credit vouchers prepared by him in the name of R. Ramesh as withdrawals from the PPF A/c. No. 1359 to the C & I Division, where the entries made in the 'C/A PPF Collection Account', which later takes its course to 6 Spl.CC.67/2007 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.
(v) On 15.11.1996, the Bangalore Branch PPF Collection Account of Focal Point shows a withdrawal of Rs.3,22,856/- (Sum of the one Banker's Cheques quoted above and two genuine withdrawal of Rs.1,72,856/- 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. 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.1 for the period 1.4.1995 to 6.3.1997 shows on the folio No.180/181 that there are two withdrawals made on 7 Spl.CC.67/2007 15.11.1996 for a sum of Rs.1,72,856/- in the names of Krishnamurthy S. Lakkur from PPF A/c. No. 1886 LF 11/150 and L K Srinivas Murthy from PPF A/c. No. 1887 L/F 11/152.
(vi) 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, New Delhi was reduced to the extent of Rs.1,50,000/- for the day 15.11.1996.
(vii) 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 1997, 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 8 Spl.CC.67/2007 14.11.1996 and 15.10.1997 for a value of Rs.4,40,60,638/- on 126 occasions.
(Viii) 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 forged documents and he has also committed criminal misconduct.
(ix) 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.
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Spl.CC.67/2007
(x) 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 be revealed as per the order dated 6.2.2007 of the Hon'ble High Court of Karnataka in the said petition.
(xi) 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 10 Spl.CC.67/2007 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.
(xii) 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. 11
Spl.CC.67/2007
(xiii) 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 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 12 Spl.CC.67/2007 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.
(xiv) 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 14-11-1996 to 15- 10-1997 has collected 525 documents and examined 46 witnesses. As on the date of 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 13 Spl.CC.67/2007 claimed to be tried for the said charges. In support of the case, prosecution has examined 45 witnesses and got marked 520 documents. The Advocate for the accused during the cross-examination of the witnesses got marked Ex.D1 to D15. 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.
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 14th November 1996 to 15th October 1997 14 Spl.CC.67/2007 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.4,40,60,638/- and gave those bankers cheque as short term hand loan to 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 15 Spl.CC.67/2007 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.4,40,60,638/- and thereby accused has 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 16 Spl.CC.67/2007 and obtained bankers cheques with dishonest and fraudulent intention of withdrawing the cash amount totally of Rs.4,40,60,638/- 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 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 126 account holders and also obtained bankers cheque with the vested interest CW6 to CW42 intending that those forged credit vouchers and debit slips shall be used for the 17 Spl.CC.67/2007 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 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 18 Spl.CC.67/2007 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 126 account holders relating to total amount of Rs.4,40,60,638/- and thereby committed offence punishable u/s 477A of IPC?
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.4,40,60,638/- by withdrawing from PPF account holders and 19 Spl.CC.67/2007 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 the accounts of different account holders of State Bank of Mysore, Main Branch, Bangalore, totally to the tune of Rs.
4,40,60,638/- 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 20 Spl.CC.67/2007 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 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 21 Spl.CC.67/2007 banker's cheque in the names of the witnesses PW.5, 6, 8 to 37 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.4,40,60,638/-. 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 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 to 3, 7, 38, 39 and 42 claiming to be the bank officials. These officials except PW7, none of them were 22 Spl.CC.67/2007 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;
(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;
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Spl.CC.67/2007
(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;
Further some relevant documents like; Any of the officers except PW.7 who are working in the State Bank of 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.
10. 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 24 Spl.CC.67/2007
(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;
(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;
(q) Income Tax Returns of persons said to have taken hand loan from accused;25
Spl.CC.67/2007
11. 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.4,40,60,638/- 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 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 PWs4 to PW37, PW40, 26 Spl.CC.67/2007 PW41 and PW43 to the extent of Rs.4,40,60,638/- 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 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.
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Spl.CC.67/2007
12. 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 two material witnesses PW1 and PW39.
13. PW1 Sri.Rajendra Kumar, then working as Chief Manager, SBM, Zonal office Chennai has testified 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 28 Spl.CC.67/2007 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 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 29 Spl.CC.67/2007 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, 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 Canaght place, New Delhi and from there credit advice would be given to the RBI.
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Spl.CC.67/2007
14. 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 one Alampasha. 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 PW3 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 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 31 Spl.CC.67/2007 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 partial withdrawal of PPF account relevant in the PPF withdrawal register.
15. He has also further stated with regard to transfer of vouchers dt:14.11.1996 for Rs.1 lakh for withdrawal of 50% in PPF A/c No:1269 pertaining to one Shantha, marked 32 Spl.CC.67/2007 at Ex.P2. Likewise he has further deposed about PPF account of one Dr.J.P.Nalini closed on 5.4.1995 marked at Ex.P3, balance was only Rs.9,281/- and banker's cheque dt:14.11.1996 for Rs.1 lakh in favour of R.Shantha marked at Ex.P4 and accused signature is identified as Ex.P4(a). Even accused has signed on the reverse of the cheque marked at Ex.P4(b) and bankers cheque relating to No:077850 for Rs.1 lakh dt:14.11.1996 in the name of one R.Shantha marked at Ex.P5. Like that he has stated about transfer of debit vouchers, ledger extract, application for banker's cheque, cheque in respect of every transfers.
16. 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 33 Spl.CC.67/2007 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.P7 to P343 with distinct identifications 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 Ex.P20 the extract of the ledger and also regarding the investigation conducted by the internal investigator and the CBI.
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17. 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 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. 35
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18. 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 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 36 Spl.CC.67/2007 satisfactorily establish that the transactions covered under numerous document are not reflected in the relevant PPF Withdrawal Register produced at Ex.P.344.
19. PW.2 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 37 Spl.CC.67/2007 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.
20. PW.3 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 38 Spl.CC.67/2007 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. 39
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21. Further PW.3 He 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 40 Spl.CC.67/2007 bank and by the I.O., on behalf of the State, the evidence of PW.3 also assumes relevance. His evidence fortifies the case of prosecution.
22. PW.4 Ramaswamy Reddy, PW.5 K.Gajendran, PW.6 V.Janardhan and PW.8 to PW.37 and PW.40 to PW.43 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.35 and PW.36 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. Aggrieved by the sane, the accused challenged said orders 41 Spl.CC.67/2007 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.
23. Though the accused has vehemently argued that, the above beneficiaries (PW.5, 11, 12, 20, 24, 26, 30 and 40) 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 42 Spl.CC.67/2007 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, 12, 20, 24, 26, 30 and 40) 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, 12, 20, 24, 26, 30 and 40) 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, 12, 20, 24, 26, 30 and 40) under section 319 of Cr.PC., As such, this argument of the accused that those beneficiaries (PW.5, 11, 12, 20, 24, 26, 30 and 40) also are to be prosecuted is nothing but an vengeful attempt to get back at the beneficiaries for having testified against 43 Spl.CC.67/2007 him or to silence 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.
24. The evidence of above beneficiaries who are PW.8 to PW.37 and PW.40 to PW.43 is very crucial to establish the complicity of the accused in the crime. PW.8 Dr.Sri Hari has testified that, he had received a pay order for Rs.5,00,000/- from Sri.Balakrishna Naidu as per Ex.P339. Though he has not received said money directly from the accused, Ex.P339 is the pay order that was obtained by the accused. Further, the evidence of PW.8 is corroborated by PW.40, who has testified that he had obtained multiple loans from the accused in the name of different persons. Therefore, there is clear corroboration about the role of the accused.
25. PW.9 Sri.Nagabhushan is a friend of Sri.K.Gajendran who had approached the accused and had obtained the loans from the accused as per Ex.P.232 and 44 Spl.CC.67/2007 Ex.P.405. Similarly, PW.11 Sri.T.S.Karupaiah had also obtained the loan from the accused through Ex.P.228 and Ex.P.481. PW.15 Sri.Jayapal Naidu has also obtained the loan from the accused through Sri.Balakrishna Naidu as per Ex.P.208. PW.16 Sri.Rajendra Naidu, PW.17 Sri.Prabhakar Naidu, PW.18 Sri.R.s.Kumar have all obtained loans through Sri.N.Balakrishna Naidu as per Ex.P.319, Ex.P.303 and Ex.P.196 respectively. PW.21 Sri.Shankar Narayan, PW.22 Smt.Anusuya have also obtained the loans through Sri.Balakrishna Naidu as per Ex.P299 and Ex.P361. As stated earlier, their evidence links the accused through the testimony of PW.40 Sri.N.Balakrishna Naidu and the evidence that the above were the instruments applied and obtained by the accused. Similarly, PW.19 Sri.Manjunath has also obtained loan as per Ex.P.156 by approaching one Sri.P.Shankar. Though he has not obtained the loan directly from the accused, Ex.P.156 is the banker's cheque that was obtained initially by the accused. Thus, his testimony also corroborates the case of prosecution. Similarly, the evidence 45 Spl.CC.67/2007 of PW.27 to PW.32, PW.34 also corroborate the case of prosecution.
26. PW.20 Sri.R.Ramarao is a close relative of the accused. It is his testimony that he had approached the accused several times and had obtained loan from the accused as per Ex.P.200 and Ex.P.327. These are also the instruments obtained by accused by giving an application to C&I Section. PW.23 Sri.C.D.Prakash is a cousin of the accused. He has testified that, the accused had given Ex.P.164 and Ex.P.168 banker's cheques as loans to his father Sri.C.Doreswamy 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. Similarly, PW.24 Sri.C.Ramesh Babu is a friend of the accused and has testified 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. His testimony also establishes that, the accused had charged an interest of 2% per mensem. That 46 Spl.CC.67/2007 said loan was repaid partly by cash and the balance by 3 cheques issued in the name of the accused, his wife and his son drawn on the account of M/s. Lepakshi Builders and Developers Pvt.Ltd., This issuance of cheque is corroborated in the evidence of PW.38 Sri.K.G.Srikantaswamy, who is the Manager of Canara Bank, South End Road Branch, Bengaluru, who has identified the banker's cheque as Ex.P.496 to Ex.P.500 and the account extract of M/s. Lepakshi Builders and Developers Pvt.Ltd., as per Ex.P.494 and Ex.P.495. The evidence of PW.24 and PW.38 are in tandem with each other and they establish the money transaction between PW.24 and the accused. This clearly corroborates the case of prosecution.
27. PW.25 Sri.M.Ramesh Babu is the co-brother of PW.24 Sri.C.Ramesh Babu. It is the testimony of PW.25 that PW.24 had borrowed the loan from the accused under banker's cheques as per Ex.P.283 and Ex.P.373 and he had encashed the same. That he had handed over the amount to PW.24. Similarly, PW.26 Smt.Shoba Rani is the wife of PW.24. 47
Spl.CC.67/2007 She too has testified that, her husband had taken loan from the accused as per Ex.P.102, which she had encashed. Similarly, PW.33 Sri.V.Srinivas Chakravarthi has also testified regarding his uncle obtaining the financial assistance from the accused as per Ex.P.369. PW.37 Smt.G.Geetha is he 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.125 and Ex.P.220. These evidences also corroborate the case of prosecution.
28. 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 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 48 Spl.CC.67/2007 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.
29. 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 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.
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30. PW.7 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.P7, Ex.P9, Ex.P11, Ex.P13, Ex.P15, Ex.P17, Ex.P19, Ex.P21, Ex.P23 and several other Exhibits. 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 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.
31. PW.38 Sri.Srikantaswamy was the Manager with Canara Bank, South End Road Branch, Bengaluru. He has 50 Spl.CC.67/2007 testified regarding the cheques that were issued by M/s.Lepakshi Builders and Developers in favour of the accused, his son and his wife as per Ex.P496 to Ex.P500. He has also produced the relevant ledger extracts. In his cross- examination, it was elicited that those transactions took place earlier to him assuming charge and as such, he has no personal knowledge of the same. 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 the beneficiaries.
32. PW.39 Sri.Hariharan S.V. was the Cashier cum Clerk in State Bank of Mysore, Bengaluru Main Branch from 1991 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.P4(a) to Ex.P491(a) were filled exclusively by the accused and he had passed the 51 Spl.CC.67/2007 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.39 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 as evidenced is capable of identifying the handwriting and signature of the accused. There is no reason to discard his testimony.
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33. 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 Main Office. She also was cross examined in length regarding the auditing of the branch.
34. 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 53 Spl.CC.67/2007 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 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 54 Spl.CC.67/2007 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 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.
35. 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 55 Spl.CC.67/2007 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 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.
36. The learned counsel for accused has relied upon the decision of Hon'ble Supreme Court in the case of S.R 56 Spl.CC.67/2007 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 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 57 Spl.CC.67/2007 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 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.
37. 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 58 Spl.CC.67/2007 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 1967 sc 1058 between Chandradhar Goswami & Others Vs. Gauhati Bank Ltd., which supports their case.
38. PW.45 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.45 completely corroborates the case of prosecution. Admittedly, the evidence of PW.45 is opinion evidence. But said opinion is based upon his long experience 59 Spl.CC.67/2007 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 disputed signatures and has opined that, the disputed signatures and handwriting are that of the accused. The evidence of P.W.45 who is the Asst. Govt. Examiner of Questioned Documents, Hyderabad would satisfactorily establish the fact that accused prepared the vouchers Ex.P3 to Ex.P492 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.
39. 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 60 Spl.CC.67/2007 (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.
40. 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 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 61 Spl.CC.67/2007 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.
41. 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 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 62 Spl.CC.67/2007 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.P3 to Ex.P492 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. That the accused has created false and forged debit and credit vouchers Ex.P3 to Ex.P492 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 63 Spl.CC.67/2007 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..
42. 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 established by the evidence prove the charges for the offences under section 471 and 477A of IPC.
43. Admittedly, the accused was a public servant at the time of the commission of the offence. The above acts of 64 Spl.CC.67/2007 the accused in dishonestly misappropriating the funds of the bank to the tune of Rs.4,40,60,638/-. 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.
44. 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 to the tune of Rs.4,40,60,638/-. The evidence of P.W.1, P.W.3 to P.W.34 and P.W.38 to P.W.45 is cogent and convincing and would satisfactorily establish the case of the prosecution bearing on the lending of loans by 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 65 Spl.CC.67/2007 banker's cheques procured by him through illegal and fraudulent means.
45. 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.
46.POINT NO.9: - In the light of the findings on the above points, I proceed to pass the following order.
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. 66
Spl.CC.67/2007 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.
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Spl.CC.67/2007 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.68
Spl.CC.67/2007 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 69 Spl.CC.67/2007 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.70
Spl.CC.67/2007 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. 71
Spl.CC.67/2007 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.
72
Spl.CC.67/2007 LIST OF EXHIBITS MARKED FOR THE PROSECUTION Exh.No. Description PW Date Ex.P1 Copy of Memorandum of PW-1 8.9.2009 Instructions, General Circular No. 58/2000-2001 PPF Scheme Ex.P2 Transfer Debit Voucher dt. PW-1 8.9.2009 14.11.1996 for Rs. 10 lakhs 2(a) Signature of the accused PW-1 8.9.2009 Ex.P3 Certified Ledger Extract with PPF PW-1 8.9.2009 A/c. No. 1269.
Ex.P4 Application for Banker's Cheque PW-1 8.9.2009 dt. 14.11.1996 for Rs.Ten lakhs Ex.P.4(a) Signature of accused PW-1 8.9.2009 Ex.P.4(b) Signature of accused PW-1 8.9.2009 73 Spl.CC.67/2007 Ex.P.5 Banker's cheque dt. 14.22.1996 PW-1 8.9.2009 for Rs. Ten lakhs Ex.P.5(a) Signature PW-1 8.9.2009 Ex.P.6 Ledger sheet of PPF extract sheet PW-1 18.1.2011 No. 1019611 Ex.P.7 Transfer debit dt. 3.10.97 of Sri/.
S. Shankar
Ex.P.7(a) Signature of A1
Ex.P.8 Certified Ledger Extract PW-1 18.1.2011
Ex.P.9 Application for Banker's cheque PW-1 18.1.2011
dt. 3.10.97
Ex.P.9(a) Signature of A1
Ex.P.10 Banker's cheque dt. 3.10.1997 PW-1 18.1.2011
Ex.P.11 Transfer Debit dt. 8.10.97 of Sri. N. PW-1 18.1.2011
Lakshmi
Ex.P.12 Ledger Extract PW-1 18.1.2011
Ex.P.13 Application for Banker's cheque PW-1 18.1.2011
dt. 8.10.97
Ex.P.13(a) Signature of A1
Ex.P.14 Banker's cheque dt. 8.10.1997 PW-1 18.1.2011
Ex.P.15(a) Signature of A1
Ex.P.16 Ledger Extract PW-1 18.1.2011
Ex.P.17 Application for Banker's cheque PW-1 18.1.2011
dt. 8.10.97
Ex.P.17(a) Signature of A1
Ex.P.18 Banker's cheque dt. 8.10.97 PW-1 18.1.2011
Ex.P.19 Transfer Debit dt. 15.10.1997 PW-1 18.1.2011
Ex.P.20 Ledger Extract of Sri. K. Janardhan PW-1 18.1.2011
74
Spl.CC.67/2007
Ex.P.20(a) to (c) Relevant entry PW.1 19.4.2014
Ex.P.21 Application for Banker's cheque PW-1 18.1.2011
Ex.P.22 Banker's cheque dt. 15.10.1997 PW-1 18.1.2011
Ex.P.23 Transfer Debt dt. 15.10.97 of Sri. PW-1 18.1.2011
Ramachandran
Ex.P.23(a) Signature of A1
Ex.P.24 Ledger Extract PW-1 18.1.2011
Ex.P.24(a) & (b) Relevant entry PW.1 19.4.2014
Ex.P.25 Application for Banker's cheque PW-1 18.1.2011
Ex.P.25(a) Signature of A1
Ex.P.26 Banker's cheque PW-1 18.1.2011
Ex.P.27 Transfer Debit dt. 15.10.1997 of PW-1 18.1.2011
Sri. Deena Dayalan
Ex.P.27(a) Signature of A1
Ex.P.28 Ledger Extract PW-1 18.1.2011
Ex.P.28(a) & (b) Relevant entry PW.1 19.4.2014
Ex.P.29 Application for Banker's cheque PW-1 18.1.2011
Ex.P.29(a) Signature of A1
Ex.P.30 Banker's cheque PW-1 18.1.2011
Ex.P.31 Transfer Debt dt. 15.1.97 of Sri. PW-1 18.1.2011
Narasimhalu
Ex.P.31(a) Signature of A1
Ex.P.32 Ledger Extract PW-1 18.1.2011
Ex.P.33 Application for Banker's cheque PW-1 18.1.2011
Ex.P.33(a) Signature of A1
Ex.P.34 Banker's cheque PW-1 18.1.2011
Ex.P.35 Transfer debt dt. 15.10.97 PW-1 18.1.2011
Ex.P.35(a) Signature of A1
75
Spl.CC.67/2007
Ex.P.36 Ledger Extract of Sri. Gajendran PW-1 18.1.2011
Ex.P.36(a) Relevant entry PW.1 19.4.2014
Ex.P.37 Application for Banker's cheque PW-1 18.1.2011
Ex.P.38 Banker's cheque PW-1 18.1.2011
Ex.P.39 Transfer Debt dt. 1.9.97 of Sri. PW-1 18.1.2011
Srinivas
Ex.P.39(a) Signature of A1
Ex.P.40 Ledger Extract PW-1 18.1.2011
Ex.P.40(a) to (c) Relevant entry PW.1 19.4.2014
Ex.P.41 Application for Banker's cheque PW-1 18.1.2011
Ex.P.41(a) Signature of A1
Ex.P.42 Banker's cheque PW-1 18.1.2011
Ex.P.43 Transfer Debt dt. 1.9.1997 of Smt. PW-1 18.1.2011
N. Shylaja
Ex.P.43(a) Signature of A1
Ex.P.44 Ledger Extract PW-1 18.1.2011
Ex.P.45 Application for Banker's cheque PW-1 18.1.2011
Ex.P.45(a) Signature of A1
Ex.P.46 Banker's cheque PW-1 18.1.2011
Ex.P.47 Transfer's Debit dt. 1.9.1997 Sri. V. PW-1 18.1.2011
Suresh
Ex.P.47(a) Signature of A1
Ex.P.48 Ledger Extract PW-1 18.1.2011
Ex.P.48(a) to (c) Relevant entry PW-1 29.4.2014
Ex.P.49 Application for Banker's cheque PW-1 18.1.2011
Ex.P.49(a) Signature of A1
Ex.P.50 Banker's cheque PW-1 18.1.2011
76
Spl.CC.67/2007
Ex.P.51 Transfer Debit dt. 1.9.197 of Sri. PW-1 18.1.2011
Sambashiva Rao
Ex.P.52 Ledger Extract PW-1 18.1.2011
Ex.P.52(a) (b) Relevant entry PW.1 29.4.2014
Ex.P.53 Application for Bankers' cheque PW-1 18.1.2011
Ex.P.53(a) Signature of A1
Ex.P.54 Banker's cheque PW-1 18.1.2011
Ex.P.55 Transfer Debit dt. 8.9.97 of Sri. R. PW-1 18.1.2011
Janardhan
Ex.P.56 Ledger Extract PW-1 18.1.2011
Ex.P.56(a) to (c) Relevant entry PW.1 29.4.2014
Ex.P.57 Application for Banker's cheque PW-1 18.1.2011
Ex.P.57(a) Signature of A1
Ex.P.58 Banker's Cheque PW-1 18.1.2011
Ex.P.59 Transfer Debit dt. 8.9.1997 of Sri. PW-1 18.1.2011
Narasimhaiah
Ex.P.59(a) Signature of A1
Ex.P.60 Ledger Extract PW-1 18.1.2011
Ex.P.60(a) Relevant entry PW.1 29.4.2014
Ex.P.61 Application for Banker's cheque PW-1 18.1.2011
Ex.P.61(a) Signature of A1
Ex.P.62 Banker's cheque PW-1 18.1.2011
Ex.P.63 Transfer Debt dt. 8.9.1997 of Sri. PW-1 18.1.2011
Narayana Swamy
Ex.P.63(a) Signature of A1
Ex.P.64 Ledger Extract PW-1 18.1.2011
Ex.P.64(a) Relevant entry PW.1 29.4.2014
(b)
Ex.P.65 Application for Banker's cheque PW-1 18.1.2011
77
Spl.CC.67/2007
Ex.P.65(a) Signature of A1
Ex.P.66 Banker's cheque PW-1 18.1.2011
Ex.P.67 Transfer Debit dt. 23.9.1997 of Sri. PW-1 18.1.2011
K. Gajendran
Ex.P.67(a) Signature of A1
Ex.P.68 Ledger Extract PW-1 18.1.2011
Ex.P.68(a) (b) Relevant entry PW.1 29.4.2014
Ex.P.69 Banker's cheque PW-1 18.1.2011
Ex.P.70 Transfer Debit dt. 23.9.97 of Sri. PW-1 18.1.2011
Narasimhalu
Ex.P.70(a) Signature of A1
Ex.P.71 Ledger Extract PW-1 18.1.2011
Ex.P.71(a) Relevant entry PW.1 29.4.2014
Ex.P.72 Banker's cheque PW-1 18.1.2011
Ex.P.73 Transfer Debit dt. 1.8.1997 of Smt. PW-1 18.1.2011
C.R. Indumathi
Ex.P.73(a) Signature of A1
Ex.P.74 Ledger Sheet PW-1 18.1.2011
Ex.P.75 Application for Banker's cheque PW-1 18.1.2011
Ex.P.75(a) Signature of A1
Ex.P.76 Banker's cheque PW-1 18.1.2011
Ex.P.77 Transfer Debit dt. 1.8.1997 of Sri. PW-1 18.1.2011
G.R. Shantharam
Ex.P.77(a) Signature of A1
Ex.P.78 Ledger Extract PW-1 18.1.2011
Ex.P.78(a) (b) Relevant entry PW.1 29.4.2014
Ex.P.79 Application for banker's cheque PW-1 18.1.2011
Ex.P.79(a) Signature of A1
78
Spl.CC.67/2007
Ex.P.80 Banker's cheque PW-1 18.1.2011
Ex.P.81 Transfer Debt dt. 1.8.1997 of Sri. PW-1 18.1.2011
A. Satish
Ex.P.81(a) Signature of A1
Ex.P.82 Ledger Sheet PW-1 18.1.2011
Ex.P.83 Application for Banker's cheque PW-1 18.1.2011
Ex.P.83(a) Signature of A1
Ex.P.84 Banker's cheque PW-1 18.1.2011
Ex.P.85 Transfer Debit dt. 1.8.1997 of Sri. PW-1 18.1.2011
Chetan Bharath
Ex.P.85(a) Signature of A1
Ex.P.86 Ledger Extract PW-1 18.1.2011
Ex.P.86(a) (b) Relevant entry PW.1 29.4.2014
Ex.P.87 Application for Banker's cheque PW-1 18.1.2011
Ex.P.87(a) Signature of A1
Ex.P.88 Banker's cheque PW-1 18.1.2011
Ex.P.89 Ledger Extract of Sri. S.V. Hegde PW-1 18.1.2011
Ex.P.89(a) (b) Relevant entry PW-1 29.4.2014
Ex.P.90 Application for Banker's cheque PW-1 18.1.2011
Ex.P.90(a) Signature of A1
Ex.P.91 Banker's cheque PW-1 18.1.2011
Ex.P.92 Transfer Debit dt. 11.8.1997 of Sri. PW-1 18.1.2011
B. Ramakrishna
Ex.P.92(a) Signature of A1
Ex.P.93 Ledger Extract PW-1 18.1.2011
Ex.P.93(a) Relevant entry PW-1 29.4.2014
Ex.P.94 Application for Banker's cheque PW-1 18.1.2011
Ex.P.94(a) Signature of A1
79
Spl.CC.67/2007
Ex.P.95 Banker's cheque PW-1 18.1.2011
Ex.P.96 Transfer Debit dt. 18.8.1997 of Sri. PW-1 18.1.2011
R. Venkataramaiah
Ex.P.96(a) Signature of A1
Ex.P.97 Ledger Extract PW-1 18.1.2011
Ex.P.98 Application for Demand Draft PW-1 18.1.2011
Ex.P.98(a) Signature of A1
Ex.P.99 Transfer Debit dt. 18.8.97 of Smt. PW-1 18.1.2011
Shobha
Ex.P.100 Ledger Extract PW-1 18.1.2011
Ex.P.100 (a) Signature of A1
Ex.P.101 Application for Banker's cheque PW-1 18.1.2011
Ex.P.101 (a) Signature of A1
Ex.P.102 Banker's cheque PW-1 18.1.2011
Ex.P.103 Transfer Debit PW-1 18.1.2011
Ex.P.103(a) Signature of A1
Ex.P.104 Ledger extract PW-1 18.1.2011
Ex.P.104(a) Relevant entry PW-1 29.4.2014
Ex.P.105 Application for Demand Draft PW-1 18.1.2011
Ex.P.105(a) Signature of A1
Ex.P.106 Transfer Debt dt. 18.8.97 of Smt. PW-1 18.1.2011
M. Vijaya
Ex.P.107 Ledger Extract PW-1 18.1.2011
Ex.P.107(a) Relevant entry PW-1 29.4.2014
Ex.P.108 Application for Banker's cheque PW-1 18.1.2011
Ex.P.108(a) Signature of A1 PW-1 29.4.2014
Ex.P.109 Banker's cheque PW-1 18.1.2011
80
Spl.CC.67/2007
Ex.P.110 Transfer Debit dt. 22.8.1997 of Sri. PW-1 18.1.2011
S. Shankar
Ex.P.110(a) Signature of A1
Ex.P.111 Ledger Sheet PW-1 18.1.2011
Ex.P.111 Relevant entries PW-1 29.4.2014
(a) to (c)
Ex.P.112 Application for Banker's cheque PW-1 18.1.2011
Ex.P.112(a) Signature of A1
Ex.P.113 Banker's cheque PW-1 18.1.2011
Ex.P.114 Transfer Debit 22.8.97 of Sri. T. PW-1 18.1.2011
Ramachandra
Ex.P.114(a) Signature of A1
Ex.P.115 Ledger extract PW-1 18.1.2011
Ex.P.115(a)& (b) Relevant entries Ex.P.116 Application for Banker's cheque PW-1 18.1.2011 Ex.P.117 Banker's cheque PW-1 18.1.2011 Ex.P.118 Transfer Debit dt. 23.8.97 of Sri. PW-1 18.1.2011 Gajendra Ex.P.119 Ledger Extract PW-1 18.1.2011 Ex.P.119 Relevant entries
(a) & (b) Ex.P.120 Application for Banker's cheque PW-1 18.1.2011 Ex.P.120(a) Signature of A1 Ex.P.121 Banker's cheque PW-1 18.1.2011 Ex.P.122 Transfer Debit dt. 23.8.97 of Smt. PW-1 18.1.2011 Geetha Ex.P.123 Ledger Extract PW-1 18.1.2011 Ex.P.123(a) Relevant entries to (c) 81 Spl.CC.67/2007 Ex.P.124 Application for Banker's cheque PW-1 18.1.2011 Ex.P.124(a) Signature of A1 Ex.P.125 Banker's cheque PW-1 18.1.2011 Ex.P.126 Transfer Debit dt. 1.7.1997 PW-1 18.1.2011 Ex.P.126(a) Signature of A1 Ex.P.127 Ledger Extract PW-1 18.1.2011 Ex.P.128 Application for Banker's cheque PW-1 18.1.2011 Ex.P.128(a) Signature of A1 Ex.P.129 Banker's cheque PW-1 18.1.2011 Ex.P.130 Transfer Debit dt. 1.7.97 of Sri. R. PW-1 4.2.2011 Chandrashekar Ex.P.130(a) Signature of A1 Ex.P.131 Ledger Extract PW-1 4.2.2011 Ex.P.131(a) Relevant entries to (c) Ex.P.132 Application for Banker's cheque PW-1 4.2.2011 Ex.P.132(a) Signature of A1 Ex.P.133 Banker's cheque PW-1 4.2.2011 Ex.P.134 Transfer Debit dt. 7.7.97 of Sri. PW-1 4.2.2011 Subramanyam Ex.P.135 Ledger Extract PW-1 4.2.2011 Ex.P.135(a) Relevant entries & (b) Ex.P.136 Application for Banker's cheque PW-1 4.2.2011 Ex.P.136(a) Signature of A1 Ex.P.137 Banker's cheque PW-1 4.2.2011 Ex.P.138 Transfer Debit dt. 14.7.07 of Sri. PW-1 4.2.2011 N.S. Mahadevappa 82 Spl.CC.67/2007 Ex.P.138(a) Signature of A1 To (b) Ex.P.139 Ledger Extract PW-1 4.2.2011 Ex.P.139(a) to Relevant entries
(c) Ex.P.140 Application for Banker's cheque PW-1 4.2.2011 Ex.P.140(a) Signature of A1 Ex.P.141 Transfer Debit dt. 16.7.97 Sri. K. PW-1 4.2.2011 Lakshmikantha Ex.P.141(a) Signature of A1 Ex.P.142 Ledger Extract PW-1 4.2.2011 Ex.P.142(a) to Relevant entries
(d) Ex.P.143 Application for Banker's cheque PW-1 4.2.2011 Ex.P.143(a) Signature of A1 Ex.P.144 Banker's cheque PW-1 4.2.2011 Ex.P.145 Transfer Debit dt. 16.7.97 of Sri. PW-1 4.2.2011 M.A. Dwarakhi Ex.P.145(a) Signature of A1 Ex.P.146 Ledger Extract PW-1 4.2.2011 Ex.P.146(a) & Relevant entries
(b) Ex.P.147 Application for Banker's cheque PW-1 4.2.2011 Ex.P.147(a) Signature of A1 Ex.P.148 Banker's cheque PW-1 4.2.2011 Ex.P.149 Transfer Debit dt. 30.7.97 of Sri. C. PW-1 4.2.2011 Bhaskar Ex.P.149(a) Signature of A1 Ex.P.150 Ledger Extract PW-1 4.2.2011 83 Spl.CC.67/2007 Ex.P.151 Application for Banker's cheque PW-1 4.2.2011 Ex.P.151(a) Signature of A1 Ex.P.152 Banker's cheque PW-1 4.2.2011 Ex.P.153 Transfer Debit dt. 2.6.1997 of Sri. PW-1 4.2.2011 Manjunath Ex.P.153(a) Signature of A1 Ex.P.154 Ledger Extract PW-1 4.2.2011 Ex.P.155 Application for Banker's cheque PW-1 4.2.2011 Ex.P.155(a) Signature of A1 Ex.P.156 Banker's cheque PW-1 4.2.2011 Ex.P.157 Transfer Debit dt. 2.6.97 of Sri. V. PW-1 4.2.2011 Ramakrishna Ex.P.157(a) Signature of A1 Ex.P.158 Ledger Extract PW-1 4.2.2011 Ex.P.158(a) Relevant entry Ex.P.159 Application of Banker's cheque PW-1 4.2.2011 Ex.P.159(a) Signature of A1 Ex.P.160 Banker's cheque PW-1 4.2.2011 Ex.P.161 Transfer Debit dt. 3.6.97 of Sri. PW-1 4.2.2011 C.D. Naidu Ex.P.161(a) Signature of A1 Ex.P.162 Ledger Extract PW-1 4.2.2011 Ex.P.163 Application for Banker's cheque PW-1 4.2.2011 Ex.P.163(a) Signature of A1 Ex.P.164 Banker's cheque PW-1 4.2.2011 Ex.P.165 Transfer Debit dt. 3.6.97 of Sri. PW-1 4.2.2011 C.D. Prakash Ex.P.165(a) Signature of A1 84 Spl.CC.67/2007 Ex.P.166 Ledger Extract PW-2 4.2.2011 Ex.P.167 Application for Banker's cheque PW-2 4.2.2011 Ex.P.167(a) Signature of A1 Ex.P.168 Banker's cheque PW-2 4.2.2011 Ex.P.169 Transfer Debit dt. 4.6.1997 of Smt. PW-2 4.2.2011 R. Shantha Ex.P.169(a) Signature of A1 Ex.P.170 Ledger Extract PW-2 4.2.2011 Ex.P.170(a) to Relevant entries
(d) Ex.P.171 Application for Banker's cheque PW-2 4.2.2011 Ex.P.171(a) Signature of A1 Ex.P.172 Banker's cheque PW-2 4.2.2011 Ex.P.173 Transfer Debit dt. 7.6.1997 of Sri. PW-2 4.2.2011 N. Balakrishna Ex.P.173(a) Signature of A1 Ex.P.174 Ledger Extract PW-2 4.2.2011 Ex.P.174(a) to Relevant entries
(c) Ex.P.175 Application for Banker's cheque PW-2 4.2.2011 Ex.P.175(a) Signature of A1 Ex.P.176 Banker's cheque PW-2 4.2.2011 Ex.P.177 Transfer Debit dt. 7.6.1997 of PW-2 4.2.2011 Sri.M.S. Rajendra Naidu Ex.P.177(a) Signature of A1 Ex.P.178 Ledger Extract PW-2 4.2.2011 Ex.P.179 Application for Banker's cheque PW-2 4.2.2011 Ex.P.179(a) Signature of A1 Ex.P.180 Banker's cheque 85 Spl.CC.67/2007 Ex.P.181 Transfer Debit dt. 7.6.1997 of Sri. PW-2 4.2.2011 Chinnaswamy Naidu Ex.P.181(a) Signature of A1 Ex.P.182 Ledger Extract PW-2 4.2.2011 Ex.P.182(a) Relevant entry Ex.P.183 Application for Banker's cheque PW-2 4.2.2011 Ex.P.183(a) Signature of A1 Ex.P.184 Banker's cheque PW-2 4.2.2011 Ex.P.185 Transfer Debit dt. 7.6.1997 of Sri. PW-2 4.2.2011 T. Bhaskar Ex.P.185(a) Signature of A1 Ex.P.186 Ledger Extract PW-2 4.2.2011 Ex.P.186(a) Relevant entry Ex.P.187 Application for Banker's cheque PW-2 4.2.2011 Ex.P.187(a) Signature of A1 Ex.P.188 Banker's cheque PW-2 4.2.2011 Ex.P.189 Transfer Debit dt. 9.6.1997 of Sri. PW-2 4.2.2011 R. Narayana Reddy Ex.P.189(a) Signature of A1 Ex.P.190 Ledger Extract PW-1 4.2.2011 Ex.P.190(a) Relevant entry Ex.P.191 Application for Banker's cheque PW-1 4.2.2011 Ex.P.191(a) Signature of A1 Ex.P.192 Banker's cheque PW-1 4.2.2011 Ex.P.193 Transfer Debit dt. 9.6.1997 of Sri. PW-1 4.2.2011 R. S. Kumar Ex.P.193(a) Signature of A1 Ex.P.194 Ledger Extract PW-1 4.2.2011 86 Spl.CC.67/2007 Ex.P.194(a) Relevant entry Ex.P.195 Application for Banker's cheque PW-1 4.2.2011 Ex.P.196 Banker's cheque PW-1 4.2.2011 Ex.P.197 Transfer Debit dt. 9.6.1997 of Sri. PW-1 4.2.2011 R. Rama Rao Ex.P.197(a) Signature of A1 Ex.P.198 Ledger Extract PW-1 4.2.2011 Ex.P.198(a) Relevant entry Ex.P.199 Application for Banker's cheque PW-1 4.2.2011 Ex.P.200 Banker's cheque PW-1 4.2.2011 Ex.P.201 Transfer Debit dt. 13.6.1997 of Sri. PW-1 4.2.2011 Prabhakar Naidu Ex.P.201(a) Signature of A1 Ex.P.202 Ledger Extract PW-1 4.2.2011 Ex.P.202(a) to Relevant entries
(c) Ex.P.203 Application for Banker's cheque PW-1 4.2.2011 Ex.P.203(a) Signature of A1 Ex.P.204 Banker's cheque PW-1 4.2.2011 Ex.P.205 Transfer Debit dt. 13.6.1997 of Sri. PW-1 4.2.2011 A. Jayapal Ex.P.205(a) Signature of A1 Ex.P.206 Ledger Extract PW-1 4.2.2011 Ex.P.206(a) Relevant entry Ex.P.207 Application for Banker's cheque PW-1 4.2.2011 Ex.P.207(a) Signature of A1 Ex.P.208 Banker's cheque PW-1 4.2.2011 Ex.P.209 Transfer Debit dt. 17.6.1997 of Sri. PW-1 4.2.2011 T.K. Sriramulu 87 Spl.CC.67/2007 Ex.P.209(a) Signature of A1 Ex.P.210 Ledger Extract PW-1 4.2.2011 Ex.P.210(a) Relevant entry Ex.P.211 Application for Banker's cheque PW-1 4.2.2011 Ex.P.211(a) Signature of A1 Ex.P.212 Banker's cheque PW-1 4.2.2011 Ex.P.213 Transfer Debit dt. 17.6.1997 of Sri. PW-1 4.2.2011 Gajendran Ex.P.213(a) Signature of A1 Ex.P.214 Ledger Extract PW-1 4.2.2011 Ex.P.214(a) Relevant entry Ex.P.215 Application for Banker's cheque PW-1 4.2.2011 Ex.P.215(a) Signature of A1 Ex.P.216 Banker's cheque PW-1 4.2.2011 Ex.P.217 Transfer Debit dt. 17.6.1997 of PW-1 4.2.2011 Smt. G. Geetha Ex.P.217(a) Signature of A1 Ex.P.218 Ledger Extract PW-1 4.2.2011 Ex.P.218(a) to Relevant entry
(c) Ex.P.219 Application for Banker's cheque PW-1 4.2.2011 Ex.P.219(a Signature of A1 Ex.P.220 Banker's cheque PW-1 4.2.2011 Ex.P.221 Transfer Debit dt. 17.6.1997 of Sri. PW-1 4.2.2011 T. Ramaswamy Reddy Ex.P.221(a) Signature of A1 Ex.P.222 Ledger Extract PW-1 4.2.2011 Ex.P.222(a) & Relevant entry
(b) 88 Spl.CC.67/2007 Ex.P.223 Application for Banker's cheque PW-1 4.2.2011 Ex.P.223(a) Signature of A1 Ex.P.224 Banker's cheque PW-1 4.2.2011 Ex.P.225 Transfer Debit dt. 17.6.1997 of Sri. PW-1 4.2.2011 P.S. Karuppaiah Ex.P.225(a) Signature of A1 Ex.P.226 Ledger Extract PW-1 4.2.2011 Ex.P.226(a) Relevant entry Ex.P.227 Application for Banker's cheque PW-1 4.2.2011 Ex.P.227(a) Signature of A1 Ex.P.228 Banker's cheque PW-1 4.2.2011 Ex.P.229 Transfer Debit dt. 17.6.1997 of Sri. PW-1 4.2.2011 D.R. Nagabhushan Ex.P.229(a) Signature of A1 Ex.P.230 Ledger Extract PW-1 4.2.2011 Ex.P.230(a) to Relevant entry
(c) Ex.P.231 Application for Banker's cheque PW-1 4.2.2011 Ex.P.231(a) Signature of A1 Ex.P.232 Banker's cheque PW-1 4.2.2011 Ex.P.233 Transfer Debit dt. 20.6.1997 of Sri. PW-1 4.2.2011 M.R. Babu Ex.P.233(a) Signature of A1 Ex.P.234 Ledger Extract PW-1 4.2.2011 Ex.P.234(a) Relevant entry Ex.P.235 Application for Banker's cheque PW-1 4.2.2011 Ex.P.235(a) Signature of A1 Ex.P.236 Banker's cheque PW-1 4.2.2011 89 Spl.CC.67/2007 Ex.P.237 Transfer Debit dt. 20.6.1997 of Sri. PW-1 4.2.2011 G.P. Shylaja Ex.P.237(a) Signature of A1 Ex.P.238 Ledger Extract PW-1 4.2.2011 Ex.P.238(a) Relevant entry Ex.P.239 Application for Banker's cheque PW-1 4.2.2011 Ex.P.239(a) Signature of A1 Ex.P.240 Banker's cheque PW-1 4.2.2011 Ex.P.241 Transfer Debit dt. 25.6.1997 of Sri. PW-1 4.2.2011 S. Shankar Ex.P.241(a) Signature of A1 Ex.P.242 Ledger Extract PW-1 4.2.2011 Ex.P.242(a) Relevant entry Ex.P.243 Application for Banker's cheque PW-1 4.2.2011 Ex.P.243(a) Signature of A1 Ex.P.244 Banker's cheque PW-1 4.2.2011 Ex.P.245 Transfer Debit dt. 2.5.1997 of Sri. PW-1 4.2.2011 R. Narayanaswamy Ex.P.245(a) Signature of A1 Ex.P.246 Ledger Extract PW-1 4.2.2011 Ex.P.246(a) Relevant entry Ex.P.247 Application for Banker's cheque PW-1 4.2.2011 Ex.P.247(a) Signature of A1 Ex.P.248 Banker's cheque PW-1 4.2.2011 Ex.P.249 Transfer Debit dt. 20.6.1997 of Sri. PW-1 4.2.2011 V.G. Manjunath Ex.P.249(a) Signature of A1 Ex.P.250 Ledger Extract PW-1 4.2.2011 90 Spl.CC.67/2007 Ex.P.250(a) & Relevant entry
(b) Ex.P.251 Application for Banker's cheque PW-1 4.2.2011 Ex.P.251(a) Signature of A1 Ex.P.252 Banker's cheque PW-1 4.2.2011 Ex.P.253 Transfer Debit dt. 14.5.1997 of Sri. PW-1 4.2.2011 B.V. Ramakrishna Ex.P.253(a) Signature of A1 Ex.P.254 Ledger Extract PW-1 4.2.2011 Ex.P.255 Application for Banker's cheque PW-1 4.2.2011 Ex.P.255(a) Signature of A1 Ex.P.256 Banker's cheque PW-1 4.2.2011 Ex.P.257 Transfer Debit dt. 21.5.1997 of Sri. PW-1 4.2.2011 E. Narasappa Ex.P.257(a) Signature of A1 Ex.P.258 Ledger Extract PW-1 4.2.2011 Ex.P.258(a) Relevant entry Ex.P.259 DD Application PW-1 4.2.2011 Ex.P.259(a) Signature of A1 Ex.P.260 Transfer Debit dt. 21.5.1997 of Sri. V. PW-1 4.2.2011 Srinivas Ex.P.261 Ledger Extract PW-1 4.2.2011 Ex.P.261(a)& (b) Relevant entry Ex.P.262 Application for Banker's cheque PW-1 4.2.2011 Ex.P.262(a) Signature of A1 Ex.P.263 Banker's cheque PW-1 4.2.2011 Ex.P.264 Transfer Debit dt. 19.4.1997 of Sri. PW-1 4.2.2011 R. Narayanaswamy Ex.P.264(a) Signature of A1 91 Spl.CC.67/2007 Ex.P.265 Ledger Extract PW-1 4.2.2011 Ex.P.265(a) & Relevant entry
(b) Ex.P.266 Application for Banker's cheque PW-1 4.2.2011 Ex.P.266(a) Signature of A1 Ex.P.267 Banker's cheque PW-1 4.2.2011 Ex.P.268 Transfer Debit dt. 21.4.1997 of Sri. PW-1 4.2.2011 Deenadayalan Ex.P.268(a) Signature of A1 Ex.P.269 Ledger Extract PW-1 4.2.2011 Ex.P.270 Application for Banker's cheque PW-1 4.2.2011 Ex.P.271 Banker's cheque PW-1 4.2.2011 Ex.P.272 Transfer Debit dt. 22.4.1997 of Sri. PW-1 4.2.2011 M. Krishnamurthy Ex.P.272 Signature of A1 Ex.P.273 Ledger Extract PW-1 4.2.2011 Ex.P.274 Application for Banker's cheque PW-1 4.2.2011 Ex.P.275 Banker's cheque PW-1 4.2.2011 Ex.P.276 Transfer Debit dt. 22.4.1997 of PW-1 4.2.2011 Smt. Shobha Rani Ex.P.277 Ledger Extract PW-1 4.2.2011 Ex.P.277(a) Relevant entry Ex.P.278 Application for Banker's cheque PW-1 4.2.2011 Ex.P.278(a) Signature of A1 Ex.P.279 Banker's cheque PW-1 4.2.2011 Ex.P.279(a) Signature of A1 Ex.P.280 Transfer Debit dt. 22.4.1997 of Sri. PW-1 8.10.2012 M. Ramesh Babu Ex.P.280(a) Signature of A1 92 Spl.CC.67/2007 Ex.P.281 Ledger Extract PW-1 8.10.2012 Ex.P.281(a) Relevant entry Ex.P.282 Application for Banker's cheque PW-1 8.10.2012 Ex.P.282(a) Signature of A1 Ex.P.283 Banker's cheque PW-1 8.10.2012 Ex.P.284 Transfer Debit Voucher dt. PW-1 8.10.2012 3.4.1997 of Sri. D.R. Rao Ex.P.284(a) Signature of A1 Ex.P.285 Ledger Extract PW-1 8.10.2012 Ex.P.286 Application for Banker's cheque PW-1 8.10.2012 Ex.P.287 Banker's cheque PW-1 8.10.2012 Ex.P.288 Transfer Debit Voucher dt. PW-1 8.10.2012 3.4.1997 of Sri. Kumar Ex.P.288(a) Signature of A1 Ex.P.289 Ledger Extract PW-1 8.10.2012 Ex.P.290 Application for Banker's cheque PW-1 8.10.2012 Ex.P.290(a) Signature of A1 Ex.P.291 Banker's cheque PW-1 8.10.2012 Ex.P.292 Transfer Debit Voucher dt. PW-1 8.10.2012 3.4.1997 of Sri. N. Balakrishna Naidu Ex.P.292(a) Signature of A1 Ex.P.293 Ledger Extract PW-1 8.10.2012 Ex.P.294 Application for Banker's cheque PW-1 8.10.2012 Ex.P.294(a) Signature of A1 Ex.P.295 Banker's cheque PW-1 8.10.2012 Ex.P.296 Transfer Debit Voucher dt. PW-1 8.10.2012 3.4.1997 of Sri. Shankara Narayana 93 Spl.CC.67/2007 Ex.P.296(a) Signature of A1 Ex.P.297 Ledger Extract PW-1 8.10.2012 Ex.P.298 Application for Banker's cheque PW-1 8.10.2012 Ex.P.298(a) Signature of A1 Ex.P.299 Banker's cheque PW-1 8.10.2012 Ex.P.300 Transfer Debit Voucher dt. PW-1 8.10.2012 3.4.1997 of Sri. V. Prabhakara Naidu Ex.P.300(a) Signature of A1 Ex.P.301 Ledger Extract PW-1 8.10.2012 Ex.P.302 Application for Banker's cheque PW-1 8.10.2012 Ex.P.302(a) Signature of A1 Ex.P.303 Banker's cheque PW-1 8.10.2012 Ex.P.304 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. N. Balakrishna Naidu Ex.P.304(a) Signature of A1 Ex.P.305 Ledger Extract PW-1 7.11.2012 Ex.P.306 Application for Banker's cheque PW-1 7.11.2012 Ex.P.306(a) Signature of A1 Ex.P.307 Banker's cheque PW-1 7.11.2012 Ex.P.308 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. M.V.R. Krishna Ex.P.308(a) Signature of A1 Ex.P.309 Ledger Extract PW-1 7.11.2012 Ex.P.309(a) Relevant entry Ex.P.310 Application for Banker's cheque PW-1 7.11.2012 Ex.P.310(a) Signature of A1 Ex.P.311 Banker's cheque PW-1 7.11.2012 94 Spl.CC.67/2007 Ex.P.312 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. R. Rama Rao Ex.P.312(a) Signature of A1 Ex.P.313 Ledger Extract PW-1 7.11.2012 Ex.P.314 Application for Banker's cheque PW-1 7.11.2012 Ex.P.314(a) Signature of A1 Ex.P.315 Banker's cheque PW-1 7.11.2012 Ex.P.316 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. R. Rama Rao Ex.P.316(a) Signature of A1 Ex.P.317 Ledger Extract PW-1 7.11.2012 Ex.P.318 Application for Banker's cheque PW-1 7.11.2012 Ex.P.318(a) Signature of A1 Ex.P.319 Banker's cheque PW-1 7.11.2012 Ex.P.320 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Smt. Anitha Ex.P.320(a) Signature of A1 Ex.P.321 Ledger Extract PW-1 7.11.2012 Ex.P.322 Application for Banker's cheque PW-1 7.11.2012 Ex.P.322(a) Signature of A1 Ex.P.323 Banker's cheque PW-1 7.11.2012 Ex.P.324 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Smt. R. Sujatha Ex.P.324(a) Signature of A1 Ex.P.325 Ledger Extract PW-1 7.11.2012 Ex.P.325(a) & Relevant entry
(b) Ex.P.326 Application for Banker's cheque PW-1 7.11.2012 Ex.P.326(a) Signature of A1 95 Spl.CC.67/2007 Ex.P.327 Banker's cheque PW-1 7.11.2012 Ex.P.328 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. Ananda Babu Ex.P.328(a) Signature of A1 Ex.P.329 Ledger Extract PW-1 7.11.2012 Ex.P.329(a) & Relevant entry
(b) Ex.P.330 Application for Banker's cheque PW-1 7.11.2012 Ex.P.330(a) Signature of A1 Ex.P.331 Banker's cheque PW-1 7.11.2012 Ex.P.332 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. Chinnaswamy Naidu Ex.P.332(a) Signature of A1 Ex.P.333 Ledger Extract PW-1 7.11.2012 Ex.P.334 Application for Banker's cheque PW-1 7.11.2012 Ex.P.334(a) Signature of A1 Ex.P.335 Banker's cheque PW-1 7.11.2012 Ex.P.336 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. Ananda Babu Ex.P.336(a) Signature of A1 Ex.P.337 Ledger Extract PW-1 7.11.2012 Ex.P.338 Application for Banker's cheque PW-1 7.11.2012 Ex.P.338(a) Signature of A1 Ex.P.339 Banker's cheque PW-1 7.11.2012 Ex.P.340 Transfer Debit Voucher dt. PW-1 7.11.2012 3.4.1997 of Sri. Jayapal Naidu Ex.P.340(a) Signature of A1 Ex.P.341 Ledger Extract PW-1 7.11.2012 96 Spl.CC.67/2007 Ex.P.341(a) & Relevant entry
(b) Ex.P.342 Application for Banker's cheque PW-1 7.11.2012 Ex.P.342(a) Signature of A1 Ex.P.343 Banker's cheque PW-1 7.11.2012 Ex.P.344 PPF Withdrawal Long Book PW-1 7.11.2012 Ex.P.344(A) Relevant pages No.12 to 14 Ex.P.344(B) Page No.14 to 16 Ex.P.344(C) Page No.4 Ex.P.344(D) Relevant page at page No.6 Ex.P.344(E) Page No.42 Ex.P.344(F) Page No.30 Ex.P.345 PPF Progressive Ledger Control PW-1 7.11.2012 Sheet Ex.P.346 Ledger Extract of Sri. Udayaraj PW-1 7.11.2012 Ex.P.346(a) & Relevant entry
(b) Ex.P.347 Application for Banker's cheque PW-1 7.11.2012 Ex.P.348 Banker's cheque PW-1 7.11.2012 Ex.P.349 PPF Progressive sheet PW-1 7.11.2012 Ex.P.350 Transfer Voucher dt. 1.3.1997 of PW-1 7.11.2012 Smt. N. Jayalakshmi Ex.P.351 Ledger Extract PW-1 7.11.2012 Ex.P.351(a) & Relevant entry PW.1 10.6.2014
(b) Ex.P.352 Banker's cheque PW.1 10.6.2014 Ex.P.353 Transfer Voucher dt. 1.3.1997 of PW.1 10.6.2014 Smt.B.O. Santhy Ex.P.353(a) Signature of A1 97 Spl.CC.67/2007 Ex.P.354 Ledger Extract PW.1 10.6.2014 Ex.P.354(a) Relevant entry PW.1 10.6.2014 Ex.P.355 Banker's cheque PW.1 10.6.2014 Ex.P.356 Transfer Voucher dt. 1.3.1997 of PW.1 7.11.2012 Smt. Balakrishna Sharadamma Ex.P.356(a) Signature of A1 Ex.P.357 Ledger Extract PW.1 7.11.2012 Ex.P.358 Banker's cheque PW.1 7.11.2012 Ex.P.359 Transfer Voucher dt. 1.3.1997 of PW.1 7.11.2012 Smt. Anusuyamma Ex.P.359(a) Signature of A1 Ex.P.360 Ledger Extract PW.1 7.11.2012 Ex.P.361 Banker's cheque PW.1 7.11.2012 Ex.P.362 Transfer Voucher dt. 6.3.1997 of PW.1 7.11.2012 Smt. Vijayakrishna Rani Ex.P.362(a) Signature of A1 Ex.P.363 Ledger Extract PW.1 7.11.2012 Ex.P.363(a) Relevant entry PW.1 10.6.2014 Ex.P.364 Application for Banker's cheque PW.1 7.11.2012 Ex.P.364(a) Signature of A1 Ex.P.365 Banker's cheque PW.1 7.11.2012 Ex.P.366 Transfer Voucher dt. 6.3.1997 of PW.1 7.11.2012 Sri. V. Srinivas Chakravarthy Ex.P.366(a) Signature of A1 Ex.P.367 Ledger Extract PW.1 7.11.2012 Ex.P.368 Application for Banker's cheque PW.1 7.11.2012 Ex.P.368(a) Signature of A1 Ex.P.369 Banker's cheque PW.1 7.11.2012 98 Spl.CC.67/2007 Ex.P.370 Transfer Voucher dt. 6.3.1997 of PW.1 7.11.2012 Sri. M. Ramesh Babu Ex.P.370(a) Signature of A1 Ex.P.371 Ledger Extract PW.1 7.11.2012 Ex.P.371(a) Relevant entry PW.1 10.6.2014 Ex.P.372 Application for Banker's cheque PW.1 7.11.2012 Ex.P.372(a) Signature of A1 Ex.P.373 Banker's cheque PW.1 7.11.2012 Ex.P.374 Transfer Voucher dt. 15.3.1997 of PW.1 7.11.2012 Sri. N. Mahadevan Ex.P.374(a) Signature of A1 Ex.P.375 Ledger Extract PW.1 7.11.2012 Ex.P.375(a) to Relevant entry PW.1 10.6.2014
(c) Ex.P.376 Application for Banker's cheque PW.1 7.11.2012 Ex.P.376(a) Signature of A1 Ex.P.377 Banker's cheque PW.1 7.11.2012 Ex.P.378 Transfer Voucher dt. 25.3.1997 of PW.1 7.11.2012 Sri. Ravi Ramachandran Ex.P.378(a) Signature of A1 Ex.P.379 Ledger Extract PW.1 7.11.2012 Ex.P.379(a) Relevant entry PW.1 10.6.2014 Ex.P.380 Application for Banker's cheque PW.1 7.11.2012 Ex.P.380(a) Signature of A1 Ex.P.381 Banker's cheque PW.1 7.11.2012 Ex.P.382 Transfer Voucher dt. 25.3.1997 of PW.1 7.11.2012 Sri. Gajendran Ex.P.382(a) Signature of A1 Ex.P.383 Ledger Extract PW.1 7.11.2012 99 Spl.CC.67/2007 Ex.P.383(a) Relevant entry PW.1 10.6.2014 Ex.P.384 Application for Banker's cheque PW.1 7.11.2012 Ex.P.384(a) Signature of A1 Ex.P.385 Banker's cheque PW.1 7.11.2012 Ex.P.386 Transfer Voucher dt. 1.2.1997 of PW.1 7.11.2012 Sri. K.R. Ramakrishna Ex.P.386(a) Signature of A1 Ex.P.387 Ledger Extract PW.1 7.11.2012 Ex.P.387(a) Relevant entry PW.1 10.6.2014 Ex.P.388 Application for Banker's cheque PW.1 7.11.2012 Ex.P.388(a) Signature of A1 Ex.P.389 Banker's cheque PW.1 22.11.2012 Ex.P.390 Transfer Voucher dt. 12.2.1997 of PW.1 22.11.2012 Sri. K.R. Ramakrishna Ex.P.390(a) Signature of A1 Ex.P.391 Ledger Extract PW.1 22.11.2012 Ex.P.391(a) Relevant entry PW.1 10.6.2014 Ex.P.392 Application for Banker's cheque PW.1 22.11.2012 Ex.P.392(a) Signature of A1 Ex.P.393 Banker's cheque PW.1 22.11.2012 Ex.P.394 Transfer Voucher dt. 12.2.1997 of PW.1 22.11.2012 Sri. K. Subramanyam Ex.P.394(a) Signature of A1 Ex.P.395 Ledger Extract PW.1 22.11.2012 Ex.P.396 Application for Banker's cheque PW.1 22.11.2012 Ex.P.396(a) Signature of A1 Ex.P.397 Banker's cheque PW.1 22.11.2012 Ex.P.398 Transfer Voucher dt. 21.2.1997 of Sri. PW.1 22.11.2012 L. Balaji Naidu 100 Spl.CC.67/2007 Ex.P.398(a) Signature of A1 Ex.P.399 Ledger Extract PW.1 22.11.2012 Ex.P.400 Application for Banker's cheque PW.1 22.11.2012 Ex.P.400(a) Signature of A1 Ex.P.401 Banker's cheque PW.1 22.11.2012 Ex.P.402 Transfer Voucher dt. 21.2.1997 of PW.1 22.11.2012 Sri. D.R. Nagabhushan Ex.P.402(a) Signature of A1 Ex.P.403 Ledger Extract PW.1 22.11.2012 Ex.P.403(a) & Relevant entry PW.1 10.6.2014
(b) Ex.P.404 Application for Banker's cheque PW.1 22.11.2012 Ex.P.404(a) Signature of A1 Ex.P.405 Banker's cheque PW.1 22.11.2012 Ex.P.406 Transfer Voucher dt. 21.2.1997 of PW.1 22.11.2012 Sri. L. Ravi Ex.P.406(a) Signature of A1 Ex.P.407 Ledger Extract PW.1 22.11.2012 Ex.P.408 Application for Banker's cheque PW.1 22.11.2012 Ex.P.408(a) Signature of A1 Ex.P.409 Banker's cheque PW.1 22.11.2012 Ex.P.410 Transfer Voucher dt. 24.2.1997 of PW.1 22.11.2012 Sri. Somashekar Ex.P.410(a) Signature of A1 Ex.P.411 Ledger Extract PW.1 22.11.2012 Ex.P.411(a) & Relevant entry PW.1 10.6.2014
(b) Ex.P.412 Application for Banker's cheque PW.1 22.11.2012 Ex.P.412(a) Signature of A1 101 Spl.CC.67/2007 Ex.P.413 Banker's cheque PW.1 22.11.2012 Ex.P.414 Certified copy of Ledger Sheet PW.1 22.11.2012 Ex.P.415 Debit Voucher dt. 1.1.1997 of Sri. PW.1 17.6.2013 T.V. Narasimhan Ex.P.415(a) Signature of A1 Ex.P.416 Certified Ledger Extract PW.1 17.6.2013 Ex.P.416(a) Relevant entry PW.1 10.6.2014 Ex.P.417 Application for Banker's cheque PW.1 17.6.2013 Ex.P.417(a) Signature of A1 Ex.P.418 Banker's cheque dt. 1.1.1997 PW.1 17.6.2013 Ex.P.419 Debit Voucher dt. 15.1.1997 of Sri. PW.1 17.6.2013 Ganesh Ex.P.419(a) Signature of A1 Ex.P.420 Ledger Extract PW.1 17.6.2013 Ex.P.421 Application for Banker's cheque PW.1 17.6.2013 Ex.P.421(a) Signature of A1 Ex.P.422 Banker's cheque No. 840615 PW.1 17.6.2013 Ex.P.423 Debit Voucher dt. 28.1.1997 of PW.1 17.6.2013 Smt. N.K. Bharath Ex.P.423(a) Signature of A1 Ex.P.424 Ledger Extract PW.1 17.6.2013 Ex.P.424(a) Relevant entry PW.1 10.6.2014 Ex.P.425 Application for Banker's cheque PW.1 17.6.2013 Ex.P.425(a) Signature of A1 Ex.P.426 Banker's cheque No. 840728 PW.1 17.6.2013 Ex.P.427 Debit Voucher dt. 8.1.1997 of Sri. PW.1 17.6.2013 R. Narayanaswamy Ex.P.427(a) Signature of A1 102 Spl.CC.67/2007 Ex.P.428 Ledger Extract PW.1 17.6.2013 Ex.P.429 Application for Banker's cheque PW.1 17.6.2013 Ex.P.429(a) Signature of A1 Ex.P.430 Banker's cheque No.840070 PW.1 17.6.2013 Ex.P.431 Debit voucher dt. 8.1.1997 of Sri. PW.1 17.6.2013 G.R. Narayanaswamy Ex.P.431(a) Signature of A1 Ex.P.432 Ledger Extract PW.1 17.6.2013 Ex.P.433 Application for Banker's cheque PW.1 17.6.2013 Ex.P.433(a) Signature of A1 Ex.P.434 Banker's cheque No. 840071 PW.1 17.6.2013 Ex.P.435 Certified copy of the PPF PW.1 19.8.2013 withdrawal Long Book Ex.P.436 Ledger Extract PW.1 19.8.2013 Ex.P.437 Application for Banker's cheque PW.1 19.8.2013 Ex.P.437(a) Signature of A1 Ex.P.438 Banker's cheque No. 079138 dt. PW.1 19.8.2013 4.12.1996 Ex.P.439 Ledger Extract PW.1 19.8.2013 Ex.P.440 Application for Banker's cheque PW.1 19.8.2013 dt. 4.12.1996 Ex.P.440(a) Signature of A1 Ex.P.441 Banker's cheque dt. 4.12.1996 PW.1 19.8.2013 Ex.P.442 Ledger Extract PW.1 19.8.2013 Ex.P.442(a) & Relevant entry PW.1 10.6.2014
(b) Ex.P.443 Application for Banker's cheque PW.1 19.8.2013 No. 079140 dt. 4.12.1996 Ex.P.443(a) Signature of A1 103 Spl.CC.67/2007 Ex.P.444 Banker's cheque No. 079140 dt. PW.1 19.8.2013 4.12.1996 Ex.P.445 Ledger Extract PW.1 19.8.2013 Ex.P.445(a) Relevant entry PW.1 10.6.2014 Ex.P.446 Application for Banker's cheque PW.1 19.8.2013 Ex.P.446(a) Signature of A1 Ex.P.447 Banker's cheque No. 079141 dt. PW.1 19.8.2013 4.12.1996 Ex.P.448 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.448(a) Signature of A1 Ex.P.449 Application for Banker's cheque PW.1 21.12.2013 Ex.P.449(a) Signature of A1 Ex.P.450 Banker's cheque No. 079149 PW.1 21.12.2013 Ex.P.451 Transfer Debit Voucher dt. PW.1 21.12.2013 17.12.96 Ex.P.451(a) Signature of A1 Ex.P.452 Application for Banker's cheque PW.1 21.12.2013 Ex.P.452(a) Signature of A1 Ex.P.453 Paid Banker's cheque PW.1 21.12.2013 Ex.P.454 Ledger Extract PW.1 21.12.2013 Ex.P.454(a) to Relevant entry PW.1 10.6.2014
(d) Ex.P.455 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.455(a) Signature of A1 Ex.P.456 Application for Banker's cheque PW.1 21.12.2013 Ex.P.456(a) Signature of A1 Ex.P.457 Paid Banker's cheque PW.1 21.12.2013 Ex.P.458 Ledger Extract PW.1 21.12.2013 104 Spl.CC.67/2007 Ex.P.459 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.459(a) Signature of A1 Ex.P.460 Application for Banker's cheque PW.1 21.12.2013 Ex.P.460(a) Signature of A1 Ex.P.461 Paid Banker's cheque PW.1 21.12.2013 Ex.P.462 CC of Ledger Extract PW.1 21.12.2013 Ex.P.462(a) to Relevant entry PW.1 10.6.2014
(c) Ex.P.463 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.463(a) Signature of A1 Ex.P.464 Application for Banker's cheque PW.1 21.12.2013 Ex.P.464(a) Signature of A1 Ex.P.465 Paid Banker's cheque PW.1 21.12.2013 Ex.P.466 CC of Ledger Extract PW.1 21.12.2013 Ex.P.467 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.467(a) Signature of A1 Ex.P.468 Application for Banker's cheque PW.1 21.12.2013 Ex.P.468(a) Signature of A1 Ex.P.469 Paid Banker's cheque PW.1 21.12.2013 Ex.P.470 CC of Ledger Extract PW.1 21.12.2013 Ex.P.470(a) to Relevant entry PW.1 10.6.2014
(c) Ex.P.471 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.471(a) Signature of A1 Ex.P.472 Application for Banker's cheque PW.1 21.12.2013 Ex.P.472(a) Signature of A1 Ex.P.473 Paid Banker's cheque PW.1 21.12.2013 Ex.P.474 CC of Ledger Extract PW.1 21.12.2013 105 Spl.CC.67/2007 Ex.P.475 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.475(a) Signature of A1 Ex.P.476 Application for Banker's cheque PW.1 21.12.2013 Ex.P.476(a) Signature of A1 Ex.P.477 Paid Banker's cheque PW.1 21.12.2013 Ex.P.478 CC of Ledger Extract PW.1 21.12.2013 Ex.P.478(a) Relevant entry PW.1 10.6.2014 Ex.P.479 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.479(a) Signature of A1 Ex.P.480 Application for Banker's cheque PW.1 21.12.2013 Ex.P.480(a) Signature of A1 Ex.P.481 Paid Banker's cheque PW.1 21.12.2013 Ex.P.482 CC of Ledger Extract PW.1 21.12.2013 Ex.P.483 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.483(a) Signature of A1 Ex.P.484 Application for Banker's cheque PW.1 21.12.2013 Ex.P.484(a) Signature of A1 Ex.P.485 Paid Banker's cheque PW.1 21.12.2013 Ex.P.486 CC of Ledger Extract PW.1 21.12.2013 Ex.P.487 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.487(a) Signature of A1 Ex.P.488 Application for DD PW.1 21.12.2013 Ex.P.488(a) Signature of A1 Ex.P.489 CC of Ledger Extract PW.1 21.12.2013 Ex.P.489(a) & Relevant entry PW.1 10.6.2014
(b) Ex.P.490 Transfer Debit Voucher PW.1 21.12.2013 Ex.P.490(a) Signature of A1 106 Spl.CC.67/2007 Ex.P.491 Application for Banker's cheque PW.1 21.12.2013 Ex.P.491(a) Signature of A1 Ex.P.492 Paid Banker's cheque PW.1 21.12.2013 Ex.P.493 Receipt Memo dt. 11.1.2007 PW.1 21.12.2013 Ex.P.493(a) Signature of PW.1 PW.1 21.12.2013 Ex.P.494 Certified copy of statement of PW.24 25.8.2014 account OD A/c. 720 Ex.P.494(a) Signature of PW.38 PW.38 17.9.2014 Ex.P.495 Certified copy of statement of A/c. PW.24 25.8.2014 of current A/c. No. 1040 Ex.P.495(a) Signature of PW.38 PW.38 17.9.2014 Ex.P.496 Cheque No. 390058 PW.24 25.8.2014 Ex.P.497 Cheque No. 393538 PW.24 25.8.2014 Ex.P.498 Cheque No. 538941 PW.24 25.8.2014 Ex.P.499 Cheque No. 394230 PW.24 25.8.2014 Ex.P.500 Cheque No. 394231 PW.24 25.8.2014 Ex.P.501 161 statement of CW.40/ PW.35 PW.35 17.9.2014 Ex.P.502 161 statement of CW.41/ PW.36 PW.36 17.9.2014 Ex.P.503 Certified copy of complaint PW.42 1.6.2015 Ex.P.504 Certified copy of FIR PW.44 20.7.2015 Ex.P.505 Xerox copies of documents PW.45 11.7.2016 contains markings as S-1 to S-553 Ex.P.505(A) Certified copies of documents PW.44 24.7.2017 contains markings as S-1 to S-553 Ex.P.506 Xerox copies of documents contains PW.45 11.7.2016 markings as A-1 to A-127 Ex.P.506(A) Certified copies of documents PW.44 24.7.2017 contains markings as A-1 to A-57 Ex.P.507 Xerox copies of GEQD opinion dt. PW.44 11.7.2016 13.6.2007 and reasons for opinion.
107
Spl.CC.67/2007 Ex.P.507(A) Certified copies of GEQD opinion PW.45 24.7.2017 dt. 13.6.2007 and reasons for opinion.
Ex.P.508 Original PPF Ledger No.4 contains PW.44 24.7.2017 L/F A/c. Nos. 601 to 800 Ex.P.508(a) Page Nos.109 and 205 respectively PW.44 24.7.2017 P510(b) contains admitted signatures of the accused.
Ex.P.509 Original PPF Ledger No.5 contains PW.44 24.7.2017 L/F A/c. Nos. 801 to 1000 Ex.P.509(a) to Page Nos.98, 114, 172 and 268 PW.44 24.7.2017 P509(d) respectively contains admitted signatures of the accused.
Ex.P.510 Original PPF Ledger No.7 contains PW.44 24.7.2017 L/F A/c. Nos. 1201 to 1300 Ex.P.510(a) Page Nos.114 and 173 respectively PW.44 24.7.2017 P510(b) contains admitted signatures of the accused.
Ex.P.511 Original PPF Ledger No.9 contains PW.44 24.7.2017 L/F A/c. Nos. 1402 to 1600 Ex.P.511(a) to Page Nos.85, 100, 124, 132, 138, PW.44 24.7.2017 P511(r) 140, 212, 220, 224, 236, 238, 244, 274, 282, 306, 308, 312 and 328 respectively contains admitted signatures of the accused.
Ex.P.512 Original PPF Ledger No.10 contains PW.44 24.7.2017
L/F A/c. Nos. 1601 to 1800
Ex.P.512(a) to Page Nos.30, 32, 54, 90, 112, 152, PW.44 24.7.2017
P512(l) 172, 204, 252, 282, 308 and 346
respectively contains admitted
signatures of the accused.
Ex.P.513 Original PPF Ledger No.11 contains PW.44 24.7.2017
L/F A/c. Nos. 1801 to 2000
108
Spl.CC.67/2007
Ex.P.513(a) to Page Nos.40, 48, 70, 156, 186, PW.44 24.7.2017
P513(h) 188, 286 and 302 respectively
contains admitted signatures of
the accused.
Ex.P.514 Original PPF Ledger No.12 PW.44 24.7.2017
contains L/F A/c. Nos. 2001 to
2200
Ex.P.514(a) to Page Nos.29, 31, 49, 52, 70, 85, PW.44 24.7.2017
P514(n) 97, 187, 195, 200, 227, 310, 339
and 345 respectively contains
admitted signatures of the
accused.
Ex.P.515 Original PPF Ledger No.13 PW.44 24.7.2017
contains L/F A/c. Nos. 2201 to
2400
Ex.P.515(a) Page No.99 contains admitted PW.44 24.7.2017
signatures of the accused.
Ex.P.516 Original PPF Ledger No.14 PW.44 24.7.2017
contains L/F A/c. Nos. 2401 to
2600
Ex.P.516(a) Page No. 232 contains admitted PW.44 24.7.2017
signatures of the accused.
Ex.P.517 Original PPF Ledger No.15 PW.44 24.7.2017
contains L/F A/c. Nos. 2601 to
2800
Ex.P.517(a) to Page Nos.17, 188 and 300 PW.44 24.7.2017
P517(c) respectively contains admitted
signatures of the accused.
Ex.P518 Receipt Memo dt. 19.7.2006 PW.44 24.7.2017
Ex.P518(a) Signature of PW.44 PW.44 24.7.2017
Ex.P519 & 520 PPF Progressive Long Books PW.44 25.7.2017
Ex.P521 Original Interim Investigation PW.3 7.7.2018
109
Spl.CC.67/2007
report dated 30.08.2005
(9 sheets)
Ex.P521(a) Signature of PW3 PW.3 7.7.2018
Ex.P522 Original complaint dated 3.8.2005 PW.3 7.7.2018
of Mr. Alam Pasha to SBM along
with its enclosures (6 sheets)
Ex.P523 Covering letter dated 07.02.2007 PW.42 21.8.2018
(1 sheets)
Ex.P523(a) Signature of PW 42 " "
Ex.P524 Internal Note No: VIG/BNG dated PW.42 21.8.2018
11.8.2005 submitted by the
Vigilance Department to Top
Management
Ex.P.525 Internal Note No: PW.42 21.8.2018
VIG/BNG/PPE/NP-79/681 dated
23.12.05 submitted to Top
Management by the Vigilance
Department.
LIST OF DOCUMENTS EXHIBITED FOR THE DEFENCE:
Ex.D1 to 6 Certified copy of Sale Deeds dt. PW.20 20.1.15 6.4.2004 Ex.D7 to 14 Certified copy of Sale Deeds PW.26 4.3.15 Ex.D15 161 statement of PW.43/ CW.30 PW.43 29.6.15 110 Spl.CC.67/2007 LIST OF WITNESSES EXAMINED FOR THE PROSECUTION:
CW.1 / P.W.1 - Rajendra Kumar CW.4 / P.W.2 - M.P. Sridharan CW.5 / P.W.3 - P. Manjunatha CW.7 /P.W.4 - Ramaswamy Reddy CW.6 /P.W.5 - K. Gajendran CW.9 / P.W.6 - V. Janardhan CW.3 / P.W.7 - Smt. Suma I. Bhat CW.15 /P.W.8 - Dr. C. Srihari CW.12 /P.W.9 - D.R. Nagabhushan CW.10 /P.W.10 - Narayana Reddy CW.11 /P.W.11 - T.S. Karupaiah CW.8 /P.W.12 - L. Somashekar CW.13 /P.W.13 - K. Lakshman CW.16 /P.W.14 - Jayalakshmi N.B. CW.17 /P.W.15 - A. Jaypala Naidu CW.18 /P.W.16 - M.S. Rajendra Naidu CW.19 /P.W.17 - B. Prabhakar Naidu CW.20 /P.W.18 - R.S. Kumar CW.23 /PW.19 - B.G. Manjunath CW.21 /PW.20 - D. Rama Rao CW.22 /PW.21 - V. Shankarnarayan CW.25 /PW.22 - Smt. Anasuya CW.24 /PW.23 - C.D Prakash CW.26 /PW.24 - Chalsani Ramesh Babu CW.27 /PW.25 - M. Ramesh Babu CW.29 /PW.26 - C. Shobarani CW.39 /PW.27 - C.S. Ananda Rao CW.32 /PW.28 - Smt. R. Sujatha CW.36 /PW.29 - B.V. Ramakrishna CW.38 /PW.30 - D. Ganesh CW.37 /PW.31 - Chikka Swamy Naidu CW.28 /PW.32 - M. Srinivas CW.31 /PW.33 - V. Srinivas CW.34 /PW.34 - Ramesh R 111 Spl.CC.67/2007 CW.40 /PW.35 - N. Lakshminarayana CW.41 /PW.36 - Smt. N. Sailaja CW.42 /PW.37 - G. Geetha CW.43 /PW.38 - Sreekanta Swamy CW.2 /PW.39 - S.V. Hariharan CW.35 /PW.40 - N. Balakrishna Naidu CW.33 /PW.41 - M. Krishnamurthy CW.44 /PW.42 - Ramdas Naidu Addl. Witness /PW.43 - V. Sambashiva Rao CW.46 /PW.44 - Prema Logan CW.47(GEQD/ Addl. witness /PW.45 - P. Vijaya Shankar LIST OF MATERAIL OBJECTS MARKED FOR PROSECUTION:
-
NIL LIST OF WITNESS EXAMINED FOR DEFENCE: NIL (K.L. ASHOK) XXI Addl. City Civil and Sessions Judge, & Prl. Special Judge for CBI Cases, Bengaluru.