Bangalore District Court
Central Bureau Of Investigation vs C.K.Sardeshpande on 27 August, 2015
IN THE COURT OF THE XLVI ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE AND SPECIAL
JUDGE FOR CBI CASES (CCH-47) AT BENGALURU
Dated this the 27th day of August, 2015.
PRESENT:
Shri K.H.MALLAPPA, B.A.,LL.B.,
XLVI Additional City Civil and Sessions Judge
and Special Judge for C.B.I. Cases,
Bengaluru.
SPECIAL CRIMINAL CASE No.91/2004
COMPLAINANT : Central Bureau of Investigation,
A.C.B.,Bengaluru
(By Public Prosecutor)
-VERSUS-
ACCUSED-1 : C.K.Sardeshpande,
S/o.Late Krishna Rao,
Formerly Manager,
Bank of India,
Hanumanthnagar Branch,
Bengaluru.
r/o.No.2389, 7th Main,
21st Cross, Banashankari,
Bengaluru-70.
ACCUSED-2 : K.N.Panduranga Shetty,
S/o.Late Narayana Shetty,
Director,
M/s.Nandh Product Promoters
Pvt.Ltd., Bengaluru.
r/o.299/5, 6th Cross, I Block,
Jayanagar,
Bengaluru-11.
2 : Spl.C.C.No.91/2004 :
ACCUSED-3 : K.P.Srikanth,
S/o.K.N.Panduranga Shetty,
Director,
M/s.Nandh Product Promoters
Pvt.Ltd., Bengaluru.
r/o.299/5, 6th Cross, I Block,
Jayanagar,
Bengaluru.
ACCUSED-4 : K.P.Yogendra Kumar,
S/o.K.N.Panduranga Shetty,
Director,
M/s.Nandh Product Promoters
Pvt.Ltd., Bengaluru.
r/o.299/5, 6th Cross, I Block,
Jayanagar,
Bengaluru.
ACCUSED-5 : K.P.Srinandh,
S/o.K.N.Panduranga Shetty,
Director,
M/s.Nandh Product Promoters
Pvt.Ltd., Bengaluru.
r/o.299/5, 6th Cross, I Block,
Jayanagar,
Bengaluru.
ACCUSED-6 : R.Venkata Reddy,
S/o.Rama Reddy,
Aged 43 years,
No.45, 1st Main, 10th Cross,
Upper Palace Urchards,
Sadasivanagar,
Bengaluru - 560 080.
3 : Spl.C.C.No.91/2004 :
1. Date of Commission of : During the period
Offence from 31.3.2000 to
24.4.2001.
2. Date of Report of Offence : 28.11.2002
3. Name of the complainant : B.S.Seshadri
4. Date of recording of : 19.8.2010
Evidence
5. Date of closing Evidence : 27.10.2014
6. Offences complained of : 120-B r/w.409, 420,
IPC and Sec.13(2)
r/w.13 (1) (c) & (d)
of Prevention of
Corruption
Act,1988.
7. Opinion of the Judge : Accused Nos.1 to 6
are acquitted
u/S.235(1) Cr.P.C.
for the offence
punishable u/Ss.120-
B r/w.409, 420,467
& 471 IPC and
u/S.13(1)(c) &(d)
r/w.13(2) of
Prevention of
Corruption Act, 1988.
8. State represented by : Public Prosecutor
9. Accused defended by A-1 to A-5 by Sri
R.S., Adv.
A-6 by Sri S.N.,Adv.
4 : Spl.C.C.No.91/2004 :
JUDGMENT
This Charge Sheet is filed by the Complainant CBI against the accused for the offences punishable u/S.120B r/w.420 and 409 IPC and also u/S.13(2) r/w.13(1) (c) & (d) of Prevention of Corruption Act, 1988.
2. The brief facts of the case of the prosecution are that:-
(i) The accused No.1 was the Manager of Bank of India, Hanumanthanagar Branch, Bengaluru during the period from May-1999 to July-2001 and accused Nos.2 to 5 were the Directors of M/s.Nandh Product Promoters Pvt.Ltd. That accused Nos.1 to 5 were party to a criminal conspiracy hatched at Bengaluru during the period from March-2000 to June-2001 to cheat Bank of India, Hanumanthnagar Branch, in the matter of discounting/purchasing Cheques and pay order submitted by A-2 to A-5 and to avail the proceeds of the same by these accused persons, without carrying out any business transactions and thereby cheated Bank of India, Hanumanthnagar Branch, and caused wrongful loss to the tune of Rs.3.56 crores to the Bank of India.
(ii) In pursuance of aforesaid criminal conspiracy, A-1 by abusing his official position and in 5 : Spl.C.C.No.91/2004 : connivance with A-2 to A05, have purchased high value Cheques submitted by the Directors of M/s.Nandh Product Promoters Pvt.Ltd., much beyond his delegated financial powers, and without any permission from the competent authority of Bank of India and committed criminal breach of trust of the property over which he was having dominion.
(iii) In furtherance of said criminal conspiracy, accused No.1 by abusing his official position and with a dishonest intention to cheat Bank of India, purchased Cheques submitted by A-2 to A-5, drawn on different Banks in Bengaluru, during the period between 31.3.2000 and 24.4.2001. In that regard, Cheques drawn by M/s.Nandh Product Promoters Pvt.Ltd., purchased by A-1 in connivance with A-2 to A-5, were returned unpaid, which ultimately caused loss to the tune of Rs.3.56 crores to the Bank.
(iv) Further, the discounted Cheques were returned on 270 occasions and A-1 continued to purchase Cheques beyond his delegated powers, and without any authority, even after the Cheques purchased earlier were returned unpaid.
(v) In pursuance of the said criminal conspiracy, accused Nos.3 and 2 have produced forged title deeds of a property, said to be owned by A-6 as security for the outstanding, arise out of the Cheques purchased by Bank of India, in their account and these forged 6 : Spl.C.C.No.91/2004 : documents were accepted by A-1 as security for the liability and thereby accused have committed the offences punishable u/S.120B r/w.409, 420 IPC and Sec.13(2) r/w.13(1) (c) (d) of Prevention of Corruption Act, 1988.
3. After filing charge-sheet Court took cognizance of the offences alleged against accused and all these accused appeared before the Court through their counsels and got enlarged on bail and contested the prosecution case. The provision of Section 207 of Cr.P.C. was complied by furnishing copy of charge-sheet and concerned documents to accused.
4. My learned predecessor in office, after hearing both sides and on going through the charge- sheet material, framed charge against accused for the offence punishable U/s.120(B), 409, 467, 420 and 471 of IPC and further under section 13(1)(c)&(d) punishable U/s.13(2) of Prevention of Corruption Act, 1988, wherein all the accused have not pleaded guilty and claimed to be tried. Then this Court called upon the prosecution to adduce evidence of its witnesses to prove the guilt against accused.
7 : Spl.C.C.No.91/2004 :5. In order to prove the case of the prosecution, the prosecution has examined 64 witnesses as P.Ws.1 to 64 and got marked 470 documents as Exs.P.1 to P.470 and closed its side.
6. Thereafter, statement of the accused as required U/s.313 of Cr.P.C. recorded, wherein all the accused denied all the incriminating circumstances which goes against them. The defence of the accused is total denial of the prosecution case, they are innocent and they have been falsely implicated in this case.
7. On behalf of the accused, accused Nos.1 and 3got themselves examined as DW1 and DW2 and got marked Ex.D1 to Ex.D8.
8. I have heard the arguments of learned Public Prosecutor as well as the learned Counsel for accused Nos.1 to 6, apart from filing written argument by the learned public prosecutor as well as learned Counsels for A-1 to A-6.
9. The points that arise for determination in this case are as follows:-
(1) Whether the prosecution proves beyond reasonable doubt that A-1 8 : Spl.C.C.No.91/2004 : hatched a criminal conspiracy with accused Nos.2 to 5 in order to cheat Bank of India, Hanumanthnagar Branch, from March-2000 to June-2001 by discounting/purchasing Cheques and Pay Orders submitted by accused Nos.2 to 5 and caused loss of Rs.3.5 crores to the Bank of India, Hanumanthnagar Branch as alleged by prosecution?
(2) Whether prosecution further proves beyond reasonable doubt that accused Nos.1 to 5 conspired with A-6 and A-6 furnished fake documents for the purpose of collateral security to the loan of A-2 to A-5 as alleged by prosecution?
(3) What Order?
10. Findings of this Court on the above points are as follows:-
Point-1: In the Negative Point-2: In the Negative Point-3: As per final Order.
For the following:-9 : Spl.C.C.No.91/2004 :
REASONS
11. Point Nos.1 and 2 :- Since these two points are interlinked and interrelated to each other, they are taken up together for discussion.
The undisputed facts of this case is that accused No.1 worked as Manager of Bank of India from May- 1999 to July-2001 and A-2 to A-5 are the Directors of M/s.Nandh Product Promoters Pvt.Ltd., and they had current account in Bank of India, Hanumanthnagar Branch. During that period daily remittance of that Firm to that Current Account was Rs.15-lakhs to Rs.20-lakhs. That firm was used to remit the account at about 3.00 pm or 3.30 pm every day. A-1 had the power to keep upto Rs.4-lakhs per day in his bank. Because of late remittance by the firm, he had to exceed that limit; he had brought to the notice of PW37 about the same. As per the instructions of PW37, he has arranged 6-7 meetings of A-2 to A-5 with him. PW37 suggested in those meetings to A-2 to A-5 to do the transactions by way of Cheques and Pay Orders instead of cash remittance. Subsequently, A-2 to A-5 started to remit the amount by way of Pay Orders, but they suffered shortage of funds as the Cheques and Pay Orders used to take 2 or 3 days for realization. To avoid the said difficulty, PW37 suggested A-1 to purchase the Cheques. As per the 10 : Spl.C.C.No.91/2004 : said suggestion, A-1 started to purchase the Cheques from the firm of A-2 to A-5.
12. It was also not in dispute that during those meetings, PW37 suggested A-2 to A-5 to import Gold directly from foreign Countries in stead of purchasing from local Banks and that he would help them in that matter. As per that suggestion, for importing Gold, A- 2 to A-5 started a new Company namely Mahalakshmi Global Traders Pvt. Ltd., Initially, Zonal office granted foreign Letter of Credit facility to that firm to an extent of Rs.1-crore, that firm did not do even one transaction because of change of policies of Central Government. Due to this, Zonal office allowed Mahalakshmi Global Traders Pvt.Ltd., to do local business upto Rs.40-lakhs as Cash Credit limit.
13. During the tenure of A-1, he has purchased around 1300 Cheques M/s.Nandh Products. The amount in those Cheques was around Rs.124.24 crores. Among those, 1300 Cheques, when A-1 was on leave, Asst.Managers have purchased about 250 Cheques worth Rs.20.24 Crores. When M/s.Nandh Products stopped their business, they were due a sum of RS.3.5 Crore to Bank of India, Hanumanthnagar Branch.
11 : Spl.C.C.No.91/2004 :14. In view of the said admitted facts, it is evident that on account of heavy cash transactions of A-2 to A-5 every day, Zonal Office of Bank of India permitted A-2 to A-5 to present Cheques and Pay Orders, in stead of Cash for their day-to-day business. Subsequently, A-1 permitted to purchase Cheques from A-2 to A-5 and that facility had been continued for quite a long time and Bank of India, Hanumanthnagar Branch had made a very good progress on account of business of A-2 to A-5 and when the Cheques issued by A-2 to A-5, which were purchased by A-1 were dishonoured, the problem arose in respect of recovery of amount due by A-2 to A-5.
15. PW1 who was working as Zonal Manager during 2002-03 has admitted in the cross-examination that he had verified the records pertaining to cheque discounting facilities given to accused before lodging complaint and he has identified Ex.D1 and Ex.D2, which bears his signatures. Further he has admitted that he has mentioned in Ex.D1 that OD facility granted to accused was secured by guarantor as equitable mortgage. Further he has admitted that in Ex.D1 it is also mentioned that as per the norms the agreement was executed by accused and guarantor. Further he has admitted that one Jagadish Pai was his predecessor as Zonal Manager and he has not 12 : Spl.C.C.No.91/2004 : enquired about the knowledge of predecessor Jagadeesh Pai regarding facility of OD granted to accused. He do not know if Jagadeesh Pai had consented for grant of OD facility to accused. He do not know if there was any departmental enquiry against accused No.1 during tenure of Jagadeesh Pai. Further, he admits that Zonal Manger is responsible for Bank's business in all respects. He do not know if his predecessor had made any correspondence with Hanumanthnagar Branch regarding alleged irregularities and he do not know who was the Officer having powers to grant OD facilities to the tune of Rs.3.5 crores.
16. PW2 who was working as Branch Manager of Bank of India, Hanumanthangar Branch from 8.7.2001 to 10.1.2004 has admitted in the cross- examination that initially accused Nos.2 to 5 made some payment in A/c.No.305. He do not know realization of Rs.1 crore by the Bank by sale of property furnished by way of equitable mortgage. He has not made any correspondence with Zonal office or Head Office regarding irregularities in account No.305 and inspection of Hanumanthnagar Branch would be done periodically.
13 : Spl.C.C.No.91/2004 :17. PW3 who was working as Asst.Manager of Hanumanthnagar Branch from August-1998 to June- 2000, has admitted in the cross-examination that report regarding financial position of the Branch is submitted to Zonal Office every fortnight, Zonal Office is the monitoring authority of the Branches, if any irregularities are reflected in the report of the Branch, Zonal Office would intervene to take corrective measures. During his tenure in Hanumanthnagar Branch, accused No.1 as Branch Manager was forwarding CA23 report to the Zonal Office. During his tenure in Hanumanthnagar Branch, no Officer from Zonal Office had intervened to verify the accounts of the said Branch. Further he admits that accused Nos.2 to 5 representing M/s.Nandh Products Promoters Pvt.Ltd., were considered as prominent customers and were characterized as High Network Customers. Zonal Office was also aware of the transactions of accused Nos.2 to 5 with Hanumanthnagar Branch. Further he admits that Zonal Office used to conduct conferences and meetings of Branch Managers periodically and Bank Managers were motivated to be liberal in their approach and attract more number of customers with a view to expanding the business. Further he admits that because of the transactions of the M/s.Nandh Products Promoters Pvt.Ltd., with Hanumanthnagar 14 : Spl.C.C.No.91/2004 : Branch, the profitability in the Branch increased from Rs.35 lakhs to Rs.75 lakhs. Further he admits that he has not made any complaint against accused No.1 before the Zonal Office. Further he admits that out of transactions amounting to Rs.123 Crores, there was outstanding dues of RS.3.5 Crores in the account of accused No.2 to 5 with Hanumanthnagar Branch. Further, he admits that A-1 was seeking oral permission of the Zonal Office for giving credit facilities to A-2 to A-5.
18. PW4 who has worked as Asst.Manger in Bank of India, Hanumanthnagar Branch from June- 2000 to October-2001, has admitted in the cross- examination that during the year 2000, Mr.Jagadish Pai was the Zonal Manager of their Bank, the Zonal Office used to monitor Hanumanthnagar Branch, as a monitoring authority Zonal Office used to issue necessary directions for any irregularity in their Branch. During the year 2000-2001, there is no enquiry or disciplinary action against A-1 from Zonal Office. Further he admits that every fortnight Branch used to send report to Zonal Manger known as CA-23 report. Further he admits that M/s.Nandh Product Promoters was a high value customer in Hanumanthnagar Branch, there might be an improvement in Branch profit level after M/s.Nandh 15 : Spl.C.C.No.91/2004 : Product Promoters became their customer. Further he admits that OD facility enjoyed by M/s.Nandh Product Promoters was secured by mortgage of immovable properties. In his tenure as an Officer in Hanumanthnagar Branch, he has not written any letter to Zonal Office about the irregularities in the said Branch. Further he is not aware of the communication between Zonal Office and A-1 and he is not aware of the appreciation made by Zonal Office with regard to the development of the Branch by A-1. Further he is not aware of the fact of sanction of loans to different customer and who was sanctioning it and he is not aware whether Jagadish Pai had sanctioned over draft facility to A-2 to A-5 and A-1 had implemented the said facility and he do not know whether complaint in the present case came to be registered after the transfer of Jagadish Pai from Zonal Office.
19. PW6 who has worked as Asst.Manager in Hanumanthnagar Branch Bank of India from June- 1999 to January-2001 has admitted in his cross- examination that whenever there is some discrepancy in any instruments, being the second signatory of that instrument, it is his duty to report the discrepancy to the higher authorities. Further it is admitted by this witness that when his statement was recorded by 16 : Spl.C.C.No.91/2004 : Investigation Officer, he had not stated before him that he enquired about Rs.4-lakhs Cheques with A-1 and he told that he had obtained permission from Zonal Office and he has stated so for the first time before the Court. Further he admits that M/s.Nandh Products Promoters (P) Ltd., were in the business of dealing gold bullions and he did not find any major problem in the account of M/s.Nandh Products Promoters (P)Ltd., during his tenure.
20. PW7 who is working as Computer Operator in Bank of India, KG Road Branch has admitted in his cross-examination that whenever Cheque is to be purchased from Hanumanthnagar Branch Bank of India, there used to be an entry manually in the concerned register apart from computer entries. Further he admits that cheque purchase carried high rate of interest on a daily basis. In respect of account of M/s.Nandh Products Promoters (P)Ltd., 24% p.a. was the interest charged on the cheque purchase. Further he admits that there used to be deposit of huge cash in the current account of M/s.Nandh Product Promoters (P)Ltd., at times the cash deposits was upto the tune of Rs.50/- lakhs and when such high cash deposits are made, the Bank had expressed its inability to handle the cash. Usually, 18% p.a. will 17 : Spl.C.C.No.91/2004 : be the interest charged for cheque purchase transactions.
21. PW12 has admitted in the cross- examination that he is a party respondent in proceedings before Debt Recovery Tribunal, Bengaluru, initiated by Bank of India and his property pledged with Bank of India was subject matter of that proceeding.
22. PW14 has admitted in the cross- examination that in respect of his business transactions, he had opened number of accounts in different banks in order to facilitate his business transactions and all the Cheques issued by him in favour of M/s.Nandh Products Promoters (P) Ltd., are only in respect of purchase of gold and he had not issued any cheque for accommodation purpose.
23. PW16 has admitted in his cross- examination that number of Cheques issued by M/s.Tirumalas were honoured through their Bank. Further he admits that number of Cheques dishonoued is less in number compared to the number of Cheques which were honoured and M/s.Tirumalas had issued Cheques in favour of other parties also.
18 : Spl.C.C.No.91/2004 :24. PW18 has admitted in his cross- examination that all the Cheques issued in favour of M/s.Nandh Products Promoters (P)Ltd., is only for the purpose of his business transaction with them and he had not issued any cheque for accommodation purpose.
25. PW19 also admitted in his cross- examination that all the Cheques he has issued in favour of M/s.Nandh Product Promoters (P) Ltd., is only for the purpose of his business transaction with them and he has not issued any cheque for accommodation purpose.
26. PW20 who has worked as Deputy Manager in Canara Bank, Lalbagh West Branch, has admitted in his cross-examination that number of Cheques issued by M/s.Tirumalas were also honoured. In comparison to the number of Cheques dishonoured, the Cheques honoured were more in number.
27. PW24 who has worked as Manger in Karuru Vysya Bank, Avenue Road Branch, from 2002 to 2005, has admitted in his cross-examination that about 10 cheques which were given to M/s.Nandh Product by M/s.Tirumalas were honoured.
19 : Spl.C.C.No.91/2004 :28. PW25 who has worked as Manager in Textile Co-operative Bank Ltd., from 1976 to 2003 has admitted in his cross-examination that 43 cheques issued by M/s.Tirumalas to M/s.Nandh Products were honoured through their Bank.
29. PW26 who was working in Mysore Silk Cloth Merchant's Co-Operative Bank Ltd., in different capacities has admitted in his cross-examination that 49 cheques issued by M/s.Kaman to M/s.Nandh Products were honoured through their Bank. Likewise, 17 cheques issued by M/s.Praveen & Co., to M/s.Nandh Products were honoured through their Bank and 36 cheques issued by M/s.Tirumalas to M/s.Nandh Products were honoured through their Bank.
30. PW27 who was working in different capacity in Sudha Co-Operative Bank from 1994 has admitted in his cross-examination that 22 cheques issued by M/s.Praveen & Co., to M/s.Nandh Products were honoured through their Bank.
31. PW28 who has worked in different capacities in Thyagaraja Co-operative Bank Ltd., from 1997 to 2006 has admitted in his cross-examination that 35 cheques issued by M/s.Praveen & Co., to 20 : Spl.C.C.No.91/2004 : M/s.Nandh Products were honoured through their Bank.
32. PW29 who has worked in different capacities in M/s.National Co-operative Bank, from 1976 has admitted in his cross-examination that 19 cheques issued by M/s.Vivek Metals to M/s.Nandh Products were honoured through their Bank.
33. PW30 who is working in Deepak Sahakari Bank since 1988 in different capacities has admitted in his cross-examination that 13 cheques issued by M/s.Adithyas in favour of M/s.Nandh Products were honoured through their Bank.
34. PW31 who has worked as Manager in Lakshmi Vilas Bank, Jayanagar Branch from 1999 to 2004 has admitted in his cross-examination that 6 cheques issued by M/s.Kanaka Malagai in favour of M/s.Nandh Products were honoured through their Bank.
35. PW32 who has worked as Assistant in Svarna Bharathi Sahakari Bank from 2000 to 2006 four cheques of M/s.Tirumalas issued in favour of M/s.Nandh Products were cleared through their Bank.
21 : Spl.C.C.No.91/2004 :36. PW33 who has worked as Branch Manager Syndicate Bank, Banashankari Branch from June-2003 to August-2005 has admitted in his cross-examination that 13 cheques of M/s.Kanaka Malagai issued in favour of M/s.Nandh Products were honoured through their Bank.
37. PW34 who is working as CEO in M/s.Suvarna Co-Operative Bank Ltd. since 1997 has admitted in his cross-examination that 8 cheques of M/s.Adithyas issued in favour of M/s.Nandh Products were honoured through their Bank.
38. PW35 who has worked as Branch Manager in N.T.Pet Branch, State Bank of India, from May- 2003 to May-2005 has admitted in her cross- examination that 19 cheques of M/s.Praveen & Co., issued in favour of M/s.Nandh Products were honoured through their Bank.
39. PW36 who has worked as Investigating Officer in Bank of India from July-1999 to Sept-2002, has admitted in his cross-examination that Jagadish Pai CW-44 was the Zonal Manager at that juncture and he do not know whether Jagadish Pai was aware of the day-to-day transactions of M/s.Nandh Products Promoters (P)Ltd. He had collected CA-23 report from 22 : Spl.C.C.No.91/2004 : Zonal Office sent by Hanumanthnagar Branch and had perused it before giving his findings on Ex.P419 and he do not remember whether CA-23 report revealed all transactions of M/s.Nandh Products Promoters (P) Ltd. to Zonal Office. Further he admits that in Ex.P418 he had also mentioned about the role played by Javed Ahmad (PW4-CW5) in purchasing the Cheques of M/s.Nandh Products Promoters (P) Ltd. During inspection, he did not enquire Jagadish Pai. Further, there was no instruction from Zonal Office to stop the facility to M/s.Nandh Products Promoters (P) Ltd. Further, he admits that in Ex.P418 he has stated that the input from CA-23 report is processed at Zonal Office and the same is communicated to Head Office and CA-23 report furnishes the particulars like advances, cash accumulation, deposits mobilized, Head Office balance. Further he admits that on perusal of CA-23 report one can notice the advances made by Branch. Further he admits that Branch had obtained necessary guaranty to secure the advances made to M/s.Nandh Products Promoters (P) Ltd.
40. PW37, who worked as Zonal Manager in Bank of India, Hanumanthnagar Branch from June- 2000 to Dec-2001 was not available for cross- examination on account of his demise and as such the contention of accused No.1 that he has brought to the 23 : Spl.C.C.No.91/2004 : notice of PW37 regarding credit facility to A2 to 5 and he took the oral permission to purchase Cheques of A- 2 to A-5 in order to facilitate the business of accused Nos.2 to 5 will have to be accepted, as there was no opportunity for accused Nos.1 to 6 to cross-examine PW37.
41. PW38 who has worked as Auditor in Zonal Audit Office, Bank of India, Chennai from 1999 to 2003 has admitted in his cross-examination that, at the time of audit, outstanding balance of Nandh Products (P) Ltd., i.e. in cheque purchase account was Rs.1 Crore 25 lakhs. In their audit they categorize minor and major irregularities. This cheque discounting was not considered as major irregularities. Their audit report did contain observation regarding cheque discounting. Further he admitted that in the statement before the CBI officials, he has stated, their Zonal Audit Office, Chennai had not found any major irregularities in said audit report and the report was sent to the Hanumanthnagar Branch, Bengaluru and Zonal Office, Bengaluru for further action.
42. PW40, who worked in Zonal Office, Bengaluru in different capacities from 2000 to Mar- 2003, has admitted in his cross-examination that the concerned Bank Manager was supposed to give CA-23 report to the Zonal Office, it was mandatory duty of 24 : Spl.C.C.No.91/2004 : the Branch Manager to submit the said report to the Zonal Office and the report sent by Hanumanthnagar Branch during 2000-2003 was verified by Planning Department of their Zonal Office. Further, he was aware about the transaction between their Hanumanthnagar Branch and M/s.Nandh Product. Further he admits that during 2000-2001 because of business given by M/s.Nandh Product their Branch banking business increased and A-1 was complemented for the improvement of the banking business of Hanumanthnagar Branch and upto 3rd week of Apr-2001 their Zonal Office did not find any fault with accused A-1.
Further PW40 admits in his cross-examination that, during his tenure, A-2 to A-5 had visited their Zonal Office and they known to their then Zonal Manager. Further he admits that in case of bullion traders account the huge cash deposit at the fag end of the day is common. Further he admits that their Branch has suggested that in view of huge cash deposit they are encouraging deposit of Cheques to avoid cash. Further he admits that this cheque discounting issue was not considered as major irregularities in the audit report.
43. PW41 has admitted in his cross- examination that from 1999 to 2001, he was working 25 : Spl.C.C.No.91/2004 : as Manager in M/s.Nandh Product & Promoters (P) Ltd. During that period their Company was engaged in purchasing gold biscuits from private sector as well as banking sector. About 15 customers on day-to-day basis were placing orders for gold biscuits and some customers were paying advance amount by way of Cheques and some were paying by cash. He further admits that some customers used to issue Cheques after receiving gold and during that period their Company was purchasing gold worth Rs.1/-crore to Rs.1.5/-crore every day and the Cheques which were given by the customers, himself and their staff used to tender for encash to the Bank and some times the Cheques issued by the customers were not bounced. Further he admits that the gold used to be fluctuated by the international market, during such fluctuation some times their company sustained loss.
44. PW43, who has worked as Chief Manager in Karur Vysya Bank, J.C.Road Branch, Bengaluru from April-2003 to March-2004 has admitted in his cross- examination that some of the Cheques issued by KPS enterprises were also honoured. It is possible that some of the Cheques get dishonoured in a business concern's account. Further he admits that statement of account at Ex.P424(e) does not specify the cheque number which was returned.
26 : Spl.C.C.No.91/2004 :45. PW44 has admitted in his cross- examination that he worked under A-2 to A-5 and M/s.Nandh Product & Promoters was a reputed business house, it had a wide business network and to meet its financial requirements, it had opened number of accounts in different banks and branches. Further he admits that to the account of Bank of India, Hanumanthnagar Branch, they used to deposit huge quantum of cash on behalf of M/s.Nandh Products & Promoters. Further he admits that Bank had advised their Company to deposit the money in the form of instruments rather than cash, thereafter they started depositing the money by way of instruments issued by the customers. The Cheques presented by M/s.Nandh Products & Promoters were issued by the concerned customers in lieu of their business transaction with them.
46. PW47, who worked as Revenue Officer in the office of City Municipal Corporation, Mahadevapura from 2001 to 2006, has admitted in his cross- examination that he is not a handwriting expert and he has not carried the seals which were in use in the year 2004 or earlier at the time of recording his statement before the Investigation Officer and he cannot say who are all the officials who were working in their office in the year 2001. Further it is elicited 27 : Spl.C.C.No.91/2004 : that he did not carry the specimen handwriting or signatures of all the officials who were working in their Office in the year 2001. So also he did not carry the original records pertaining to Ex.P428 to Ex.P444.
47. PW48 who is a partner in M/s.Suvarna Investment has deposed in his cross-examination that earlier to the above dishonoured Cheques, the Cheques given by A-2 to A-5 were honoured. He further admits that depending upon the market conditions, the gold market is susceptible to business loss and he did not envisage any dishonest intention on the part of A-2 to A-5 in dishonouring of Cheques.
48. PW51 who is the younger brother of accused No.2 has admitted in his cross-examination that his son by name Prasad was one of the Directors of M/s.Nandh Products & Promoters. It is elicited that he had accompanied A-2 to A-5 and his son to the Banks with regard to the facilities to be obtained from the Bank. He had accompanied A-2 to A-5 and his son to Hanumanthnagar Branch and Head Office of Bank of India at KG Road and Zonal Office. Further he admits that he was aware of purpose of the visit and higher officials of the bank were made known about the OD facility being sought by M/s.Nandh Products & Promoters. Further he admits that Head Office agreed 28 : Spl.C.C.No.91/2004 : for extending OD facility to M/s.Nandh Products & Promoters and he has mortgaged his properties to the Bank. Further he admits that since A-2 to A-5 became defaulter, the property mortgaged by him was auctioned and sold in public auction and bank realized about Rs.80/- to Rs.90/- lakhs and OD facility was obtained for business purpose.
49. PW56 who has worked as Asst.Branch Manger in Indian Bank, Avenue Road Branch, Bengaluru from 2001 to 2004 has admitted in his cross-examination that some of the Cheques issued by M/s.Tirumalas were also honoured and the same is depicted in Ex.P397(e). Further he admits that in a business transaction, dishonour of a Cheque can be termed usual transaction.
50. PW59 who has worked as Head Quarters Assistant in Central Record Room, Office of Sub- Registrar, Sheshadripuram, Bengaluru, from 2004 to 2007 has admitted in his cross-examination that in respect of the entries found in Ex.P462, he had not personally verified the concerned registers.
51. PW60, the handwriting expert, has admitted in his cross-examination that he has not produced enlarged photographs of the signatures that 29 : Spl.C.C.No.91/2004 : he has taken before the Court. Further he admits that for comparison he had only specimen signature of the author and he had not obtained any other admitted signature of the author and he did not notice any dissimilarity between the questioned signature and specimen signatures.
52. PW63, who was the I.O. has admitted in his cross-examination that it might be true that Zonal Office Officials had the knowledge of transactions of Hanumanthnagar Branch and he did not come across any communication from Zonal Office to Hanumanthnagar Branch restriction to the power of A-
1. Further he admits that, out of the three properties which were given as collateral securities for the transactions of A-2 to A-5, property of A-6 is alone which is in dispute. Further he admits that as on the date of execution of deposit of title deeds with Bank of India (15.6.2001), the gift deed dated 18.6.2001 was not in existence as found in the bunch Ex.P465. Further he admits that he has not examined the witness A. Jayachandran who was present at the time of taking the specimen signatures of A-6.
53. PW64, another I.O. has admitted in his cross-examination that purchase of Cheques is recognized mode of banking transaction. He admits 30 : Spl.C.C.No.91/2004 : that, in Ex.P420 at page No.6 in table-1, Sl.No.(a)iii discretionary power regarding purchase of Cheques has been stated. Further he admits that he is aware that apart from A-1, PW4 purchased 120 cheques, PW6 purchased 37 cheques and PW3 purchased one cheque from M/s.Nandh Products (P)Ltd. Further he admits that when he started investigation of this case, he came to know that M/s.Nandh Products (P) Ltd. was doing Gold Bullion business and during his investigation he came to know the nature of normal course of business of that Company. Further he admits that in its normal course of business, that Company was used to sell gold on credit basis. He has deposed that he has collected correspondence made between Branch Office, Head Office and Zonal Office relating to this case at the relevant point of time and he has not collected CA-23 report in this case. Further he admits that, during his investigation he came to know that A-2 to A-5 had suffered loss in their business. Further he admits that he has collected Audit report of Hanumanthnagar Branch during the investigation and on seeing such report, those Officers will generally come to know about the transactions of the Branch. He did not initiate any action against the Officers of Zonal and Head Office.
31 : Spl.C.C.No.91/2004 :54. The above said admissions of PWs.1 to 4, PW6, PW7, PW12, PW14, PW16, PWs.18 to 20, PWs.24 to 29, PWs.30 to 38, PW40, PW41, PW43, PW44, PW47, PW48, PW51, PW56, PW59, PW60, PW63 and PW64 in the cross-examination referred above, clearly probabalise the case of accused Nos.1 to 5 that accused No.1 provided cheque purchasing facility to A-2 to A-5 on account of difficulties suffered by the Branch of A-1 and on account of that facility, accused Nos.2 to 5 had made business to the tune of Rs.123 crores and only an outstanding due to the tune of Rs.3.5 crores, and it was also brought out in the evidence that they have suffered loss in the business and the role of A-6 is only subsequently that too after the amount was due and the evidence of DW1 and DW2 i.e. accused Nos.1 and 3 clearly goes to show under what circumstances the security of A-6 was taken though on 15.6.2001 he has deposited title deeds, the registered gift deed was came into existence on 18.6.2001. It is the duty of the legal section of the Bank of India which has approved the deposit of title deeds and for that purpose A-1 and A- 6 cannot be made liable. Moreover, it was not brought out in the evidence of prosecution witnesses as to who has forged documents produced by A-6. In the absence of these things it is not possible to come to conclusion that A-3 and A-5 forged the documents 32 : Spl.C.C.No.91/2004 : belonging to A-6 and said documents were offered as collateral security for the outstanding amount of A-2 to A-5.
55. On perusal of the entire evidence adduced by the prosecution and in view of cross-examination of the witnesses referred above, the prosecution has failed to prove the alleged offences against the accused i.e. 120(B) r/w.420, 409, 467 and 471 IPC and Section 13(1) (c)&(d) of Prevention of Corruption Act, 1988. Absolutely, there are no materials to show that accused have criminal conspiracy in order to cheat the Bank and there are no material to prove that accused No.1 is benefited while permitting accused Nos.2 to 5 in purchasing Cheques for the purpose of their business.
56. The citations relied upon by the learned Public Prosecutor are :-
1) (2009) 11 Supreme Court Cases 737 - R.Venkatkrishnan Vs. Central Bureau of Investigation;
2) (2009) 3 Supreme Court Cases (Cri) 646 -
Sudhir Shantilal Mehta Vs. Central Bureau of Investigation;
3) (2009) 15 Supreme Court Cases (Cri) 643 - Mir Nagvi Askari Vs. Central Bureau of Investigation;
33 : Spl.C.C.No.91/2004 :4) (2013) 2 Supreme Court Cases 162 - N.V.Subba Rao Vs. State, Andhra Pradesh;
5) (2010) 1 Supreme Court Cases (Cri) 164 - R.Venkatkrishnan Vs. Central Bureau of Investigation;
6) (2010) 2 Supreme Court Cases (Cri) 718 - Mir Nagvi Askari Vs. Central Bureau of Investigation;
7) (2013) 2 Supreme Court Cases 162 - N.V.Subba Rao Vs. State, Andhra Pradesh;
There is no dispute with respect to propositions laid down by the Hon'ble Supreme Court and the facts and circumstances of the present case are quite different from the facts involved in those decisions.
57. In the decision relied by the accused Nos.1 to 5 i.e. 2009 (4) AICLR Page 51 (S.V.L.Murthy Vs. State represented by CBI, Hyderabad and others) the Hon'ble Supreme Court of India has held:
"IPC, 1860, Sections 420 and 120-B
- Prevention of Corruption Act, 1988, Sections 13(2), 13(1)(d) - Cheating - Cheque discounting facility - Accused allowing cheque discounting facility to customers - Cheque of about crore which were purchased by accused dishonoured - Bank Officer (accused) and the customers charged with offence of entering into conspiracy to cheat the Bank - Intention to cheat the Bank not proved - Cheque discounting facility was not a wrong 34 : Spl.C.C.No.91/2004 : practice - It is for the purpose of promoting the business of the Bank - The prosecution evidence does not establish any conspiracy - Conviction and sentence set aside."
58. In view of the principle laid down in the above said decision, prosecution has failed to prove the offences alleged against the accused and I am unable to accept the arguments of learned Public Prosecutor and I am constrained to accept the arguments of learned Counsel for accused and accused Nos.1 to 6 are liable to be acquitted for the offences alleged against them and accordingly I answer point Nos.1 and 2 in 'negative'.
59. Point No.3 :- In view of my findings on point No.1, I proceed to pass the following:-
: ORDER :
Acting U/s.235 (1) of Cr.P.C. accused Nos.1 to 6 are hereby acquitted for the offence punishable U/s.120(B) r/w. 409, 420, 467 and 471 IPC and for the offence punishable under section 13 (1) (c) & (d) r/w.U/s.13 (2) of Prevention of Corruption Act, 1988.35 : Spl.C.C.No.91/2004 :
Accordingly bail bonds and surety bonds of accused Nos.1 to 6 stand cancelled.
(Dictated to Judgment Writer, transcribed and computerized by him, corrected, signed then pronounced by me in the open court today i.e., on 27th day of August, 2015.) (K.H.MALLAPPA) XLVI Addl. City Civil and Sessions Judge and Special Judge for C.B.I. Cases, Bengaluru.
ANNEXURE
1. LIST OF WITNESSES EXAMINED ON BEHALF OF THE COMPLAINANT:
P.W.1 Sri.B.S.Sheshadri 19-08-2010, 15-09-2010.
P.W.2 Sri.V.Prabhakar 19-08-2010, 15-09-2010.
P.W.3 Sri.K.V.Krishnan 12-01-2011, 25-01-2011.
P.W.4 Sri.B.S.Jawed Ahamed 08-07-2011, 13-09-2011, 12-12-2011, 22-02-2012, 10-10-2012, 11-12-2012, 27-12-2012, 24-01-2013, 15-02-2013.
P.W.5 Sri.S.B.Rao 06-03-2013.
P.W.6 Sri.Madhusudhana.B.N. 06-03-2013, 17-07-2013, 10-04-2013.
P.W.7 Smt.Shobha Rao 09-04-2013, 17-07-2013.36 : Spl.C.C.No.91/2004 :
P.W.8 Smt.M.S.Vani 09-04-2013.
P.W.9 Smt.Shashikala.R.Nayak 09-04-2013.
P.W.10 Smt. Revathi Venugopal 09-04-2013.
P.W.11 Sri.B.Nayaz Ahamed 09-04-2013.
P.W.12 Sri.Sunil Guptha 25-04-2013, 10-07-2013.
P.W.13 Sri.G.Ashwath Kumar 25-04-2013.
P.W.14 Sri.M.R.Prakash 09-05-2013, 10-07-2013.
P.W.15 Sri.Maruthi Kumble 09-05-2013.
P.W.16 Sri.Chandra Shekhar B.S. 09-05-2013, 10-07-2013.
P.W.17 Sri.Madhava Pai 09-05-2013.
P.W.18 Sri.C.Rajashekar 09-05-2013, 10-07-2013.
P.W.19 Sri.N.V.Praveen Kumar 09-05-2013, 10-07-2013.
P.W.20 Sri.M.Reddaiah Raju 09-05-2013, 10-07-2013.
P.W.21 Sri.M.N.Mundev Rao 04-06-2013.
P.W.22 Smt.Geetha Shamanna 04-06-2013.
P.W.23 Sri.Krishnamurthy Rao 04-06-2013.
P.W.24 Sri.B.S.Vasan 04-06-2013.
P.W.25 Sri.Ashwath 04-06-2013.
P.W.26 Sri.Ashwath Narayana Rao.B.S. 04-06-2013.
P.W.27 Sri.Narasimhe Gowda 04-06-2013.
P.W.28 Smt.Bhagyalakshmi 04-06-2013.37 : Spl.C.C.No.91/2004 :
P.W.29 Sri.Chandra Mouli 04-06-2013.
P.W.30 Smt.Padma Sridhar 04-06-2013.
P.W.31 Smt.Aruna Chakravarthi 04-06-2013.
P.W.32 Sri.M.Hombe Gowda 04-06-2013.
P.W.33 Sri.A.A.Subramani 04-06-2013.
P.W.34 Sri.K.V.Ramakrishna 04-06-2013.
P.W.35 Smt.Meenambikai 04-06-2013.
P.W.36 Sri.Jijo K.John 04-06-2013.
P.W.37 Sri.K.L.Jagadish Pai 18-06-2013.
P.W.38 Sri.Vishwas Vasudevarao Aney 27-06-2013, 24-04-2014.
P.W.39 Sri.K.N.Ganeshbabu Rao 27-06-2013.
P.W.40 Sri.Sudhir Jade 27-06-2013, 17-03-2014, 25-04-2014.
P.W.41 Sri.Shishir 27-06-2013, 28-03-2014.
P.W.42 Sri.Channegowda 02-08-2013.
P.W.43 Sri.J.V.Madan 02-08-2013.
P.W.44 Sri Vishnukumar 02-08-2013.
P.W.45 Sri.Basavaraj.P.Thayammanavar 14-08-2013.
P.W.46 Sri.G.N.Nagarajachari 14-08-2013.
P.W.47 Sri.T.Ramegowda 14-08-2013.
P.W.48 Sri.G.Nagaraj 14-08-2013.
P.W.49 Sri.Vijayan.V. 27-08-2013.38 : Spl.C.C.No.91/2004 :
P.W.50 Sri.Rajendran.K. 27-08-2013.
P.W.51 Sri.K.N.Jayaprakah 27-08-2013.
P.W.52 Smt.Sheela.S.Kumar 10-09-2013.
P.W.53 Sri.M.V.Subramanyam 10-09-2013.
P.W.54 Sri.J.Nagesh 10-09-2013.
P.W.55 Sri.T.Sriram 10-09-2013.
P.W.56 Sri.K.Gangadhara Menon 27-09-2013.
P.W.57 Smt.Gracy D'Souza 27-09-2013.
P.W.58 Sri.Hanumantharayappa 27-09-2013.
P.W.59 Sri.Raju.B.L.M. 15-10-2013.
P.W.60 Sri.Balsami 15-10-2013.
P.W.61 Sri.S.N.Jagannath 13-11-2013.
P.W.62 Sri.M.Gopal 13-11-2013.
P.W.63 Sri.T.V.Joy 02-12-2013, 04-12-2013.
P.W.64 Sri.Biju George Joseph 05-05-2014, 18-07-2014, 27-10-2014.
2. LIST OF WITNESSES EXAMINED ON BEHALF OF THE ACCUSED :
D.W.1 Sri.C.K.Sardeshpande 26-02-2015. D.W.2 Sri K.P.Srikanth 27-03-2015
3. LIST OF DOCUMENTS EXHIBITED ON BEHALF OF THE COMPLAINANT :39 : Spl.C.C.No.91/2004 :
Ex.P.1 Complaint dated 25-10-2002 given by P.W.1.
Ex.P.1(a) Signature of P.W.1 in Ex.P.1. Ex.P.2 Account Opening Form Ex.P.2(a) Signature of P.W.3 in Ex.P.2. Ex.P.3 Resolution of Board of Directors of Nandh Product Promoters(P) Ltd. held on 02-03-2000 Ex.P.4 Letter dated 02-05-2000 addressed by the Company to the Manager, State Bank of India.
Ex.P.5 Specimen Signature card containing the signatures of Directors of Nandh Product Promoters(P) Ltd. Ex.P.6 Copy of the letter dated 06-04-1999 issued by Income Tax Department allotting PAN number to the Company. Ex.P.7 Copy of Form No.32 issued under the Companies Act.
Ex.P.8 Copy of the Certificate of Incorporation.
Ex.P.9 Copy of the Memorandum of Association of the Company. Ex.P.10 & 11 Inward Cheques Returned Books. Ex.P.10(a) Relevant entry at page No.70 in Ex.P.10 Ex.P.12 Bills Purchase Register Ex.P.13 Cheques Purchase Register. Ex.P.13(a) Last entry dated 31-03-2000. Ex.P.13(a-1) Initials of Mr.K.V.Krishna. Ex.P.13(b) Entry dated 24-02-2000. Ex.P.13(b-1) Initials of A-1. Ex.P.13(c) Entry dated 04-07-2000. Ex.P.13(c-1) Initials of P.W.4. Ex.P.13(d) Relevant entry in Ex.P.13. Ex.P.13(e) Relevant entry in Ex.P.13. Ex.P.14 Statement of Accounts of M/s.Nandh Product Promote.
Ex.P.14(a) Relevant credit entry in Ex.P.14. Ex.P.14(b) Relevant entry in Ex.P.14.40 : Spl.C.C.No.91/2004 :
Ex.P.15 Copy of Master Circular - Delegation of Powers for Indian Branches. Ex.P.16 Credit Voucher dated 31-03-2000. Ex.P.16(a) Signature of A-1 in Ex.P.16. Ex.P.17 Corresponding Debit Voucher dated 31-03-2000.
Ex.P.17(a) Signature of A-1 in Ex.P.17. Ex.P.17(b) Signature found in red ink in Ex.P.17. Ex.P.18 Credit Voucher dated 24-06-2000. Ex.P.18(a) Signature of A-1 in Ex.P.18. Ex.P.19 Corresponding Debit Voucher dated 24-06-2000.
Ex.P.19(a) Signature of A-1 in Ex.P.19. Ex.P.20 Cheque dated 05-07-2000 for Rs.4,00,000/- issued by M/s.KPS Enterprises.
Ex.P.21 Credit Voucher dated 06-07-2000 for Rs.8,00,000/-.
Ex.P.22 Cheque Return Memo. Ex.P.23 Credit Voucher dated 05-07-2000 for Rs.8,00,000/-.
Ex.P.24 Cheque dated 03-07-2000 issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.25 Credit Voucher dated 19-09-2000 for Rs.18,28,400/-.
Ex.P.26 Cheque dated 19-09-2000 for Rs.18,28,639/- issued by M/s.Nandy Product Promoters Pvt.Ltd. Ex.P.27 Cheque dated 19-09-2000 for Rs.25,06,878/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.28 Credit Voucher dated 23-09-2000 in respect of Discounted Bill of Rs.40,02,500/-.
Ex.P.29 Cheque dated 23-09-2000 for a sum of Rs.40,04,502/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.30 Pay-in-Voucher.
Ex.P.30(a) Endorsement with initials of A-1 in Ex.P.30.41 : Spl.C.C.No.91/2004 :
Ex.P.30(b) Signature of A-1 in Ex.P.30.
Ex.P.30(c) Debit Voucher. Ex.P.30(d) Signature of A-1 in Ex.P.30(c). Ex.P.30(e) Credit Voucher. Ex.P.30(f) Signature of A-1 in Ex.P.30(e). Ex.P.31 Cheque dated 26-09-2000 for
Rs.21,50,925/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.31(a) Signature of A-1 in Ex.P.31. Ex.P.32 & 33 Pay-in-Vouchers Ex.P.33(a) Endorsement with initials of A-1 in Ex.P.33.
Ex.P.33(b) Signature of A-1 in Ex.P.33. Ex.P.33(c) & Debit Vouchers 32(a) Ex.P.33(d) Signature of A-1. Ex.P.32(b) Signature of A-1. Ex.P.33(e) & Credit Vouchers. Ex.P.32(c) Ex.P.32(d) & Signatures of A-1. Ex.P.33(f) Ex.P.34 Cheque dated 04-10-2000 for Rs.23,71,830/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.34(a) Signature of A-1 in Ex.P.34.
Ex.P.35 Pay-in-Voucher. Ex.P.35(a) Debit Voucher. Ex.P.35(b) Credit Voucher. Ex.P.36 Cheque dated 05-10-2000 for
Rs.24,00,840/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.37 Pay-in-Voucher.
Ex.P.37(a) Endorsement with initials of A-1 in
Ex.P.37.
Ex.P.37(b) Debit Voucher.
Ex.P.37(c) Signature of A-1 in Debit Voucher.
Ex.P.37(d) Credit Voucher.
Ex.P.37(e) Signature of A-1 in Credit Voucher.
Ex.P.38 Cheque dated 06-10-2000 for
Rs.25,00,875/- issued by M/s.Nandh 42 : Spl.C.C.No.91/2004 : Product Promoters Pvt.Ltd.
Ex.P.39 Pay-in-Voucher. Ex.P.39(a) Endorsement with initials of A-1. Ex.P.39(b) Signature of A-1 in Ex.P.39. Ex.P.39(c) Debit Voucher. Ex.P.39(d) Signature of A-1 in Debit Voucher. Ex.P.39(e) Credit Voucher Ex.P.39(f) Signature of A-1. Ex.P.40 Cheque dated 10-10-2000 for a sum of
Rs.25,00,875/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.40(a) Signature of A-1 at Ex.P.40.
Ex.P.41 Pay-in-Voucher.
Ex.P.41(a) Endorsement with initials of A-1 in
Ex.P.41.
Ex.P.41(b) Debit Voucher.
Ex.P.41(c) Signature of A-1in Debit Voucher.
Ex.P.41(d) Credit Voucher.
Ex.P.41(e) Signature of A-1 in Credit Voucher.
Ex.P.42 Cheque dated 11-10-2000 for a sum of
Rs.27,50,963/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.42(a) Signature of A-1 in Ex.P.42.
Ex.P.43 Pay-in-Voucher. Ex.P.43(a) Signature of A-1 in Ex.P.43. Ex.P.43(b) Debit Voucher. Ex.P.43(c) Signature of A-1in Debit Voucher. Ex.P.43(d) Credit Voucher. Ex.P.43(e) Signature of A-1 in Credit Voucher. Ex.P.44 Cheque dated 12-10-2000 for a sum of
Rs.15,75,552/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.45 Pay-in-Voucher.
Ex.P.45 (a) Endorsement with initials of A-1 in Ex.P.45.
Ex.P.45(b) Signature of A-1in Ex.P.45.
Ex.P.45(c) Debit Voucher.
Ex.P.45(d) Signature of A-1in Debit Voucher.
Ex.P.45(e) Signature of A-1 in Debit Voucher.
43 : Spl.C.C.No.91/2004 :
Ex.P.46 Pay-in-Voucher.
Ex.P.46(a) Signature of A-1 in Ex.P.46. Ex.P.46(b) Debit Voucher. Ex.P.46(c) Signature of A-1 in Debit Voucher. Ex.P.46(d) Credit Voucher. Ex.P.46(e) Signature of A-1 in Credit Voucher. Ex.P.47 Cheque dated 25-10-2000 for a sum of Rs.7,90,125/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.48 Pay-in-Voucher.
Ex.P.48(a) Endorsement with initials of A-1 in Ex.P.48.
Ex.P.48(b) Debit Voucher. Ex.P.48(c) Credit Voucher. Ex.P.49 Cheque dated 05-11-2000 for a sum of Rs.6,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.50 Pay-in-Voucher.
Ex.P.50(a) Debit Voucher. Ex.P.50(b) Signature of A-1 in Debit Voucher. Ex.P.50(c) Credit Voucher. Ex.P.50(d) Signature of A-1 in Credit Voucher.
Ex.P.51 Pay-in-Voucher. Ex.P.52 Cheque dated 09-11-2000 for a sum of
Rs.10,53,250/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.52(a) Signature of A-1 in Ex.P.52.
Ex.P.53 Debit Voucher.
Ex.P.53(a) Signature of A-1 in Ex.P.53. Ex.P.53(b) Credit Voucher. Ex.P.53(c) Signature of A-1 in Credit Voucher. Ex.P.54 Cheque dated 27-11-2000 for a sum of Rs.24,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.54(a) Signature of A-1 in Ex.P.54. Ex.P.55 Cheque dated 28-11-2000 for a sum of Rs.5,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.55(a) Signature of A-1 in Ex.P.55.
Ex.P.56 Pay-in-Voucher.44 : Spl.C.C.No.91/2004 :
Ex.P.56(a) Debit Voucher. Ex.P.56(b) Signature of A-1 in Debit Voucher. Ex.P.56(c) Credit Voucher. Ex.P.57 Cheque dated 09-12-2000 for a sum of Rs.6,95,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.57(a) Signature of A-1.........not marked Ex.P.58 Cheque dated 09-12-2000 for a sum of Rs.5,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.58(a) Signature of A-1........not marked Ex.P.59 Cheque dated 08-12-2000 for a sum of Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.59(a) Signature of A-1 in Ex.P.59.
Ex.P.60 Pay-in-Voucher.
Ex.P.60(a) Debit Voucher. Ex.P.60(b) Signature of A-1 in Ex.P.60(a). Ex.P.60(c) Credit Voucher. Ex.P.60(d) Signature of A-1 in Ex.P.60(c). Ex.P.61 Cheque dated 13-12-2000 for a sum of Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.62 Pay-in-Voucher.
Ex.P.62(a) Signature of A-1 in Ex.P.62. Ex.P.62(b) Debit Voucher. Ex.P.62(c) Signature of A-1 in Ex.P.62(b). Ex.P.62(d) Credit Voucher. Ex.P.62(e) Signature of A-1 in Ex.P.62(d).
Ex.P.63 Pay-in-Voucher.
Ex.P.63(a) Endorsement with initials of A-1 in Ex.P.63.
Ex.P.63(b) Signature of A-1 in Ex.P.63. Ex.P.63(c) Debit Voucher. Ex.P.63(d) Signature of A-1 in Ex.P.63(c). Ex.P.63(e) Credit Voucher. Ex.P.63(f) Signature of A-1 in Ex.P.63(e). Ex.P.64 Cheque dated 20-12-2000 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.45 : Spl.C.C.No.91/2004 :
Ex.P.64(a) Signature of A-1 in Ex.P.64.
Ex.P.65 Pay-in-Voucher.
Ex.P.65(a) Endorsement with initials of A-1 in Ex.P.65.
Ex.P.65(b) Signature of A-1 in Ex.P.65. Ex.P.65(c) Debit Voucher. Ex.P.65(d) Signature of A-1 in Ex.P.65(c). Ex.P.65(e) Credit Voucher. Ex.P.65(f) Signature of A-1 in Ex.P.65(e). Ex.P.66 Cheque dated 27-12-2000 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.66(a) Signature of A-1 in Ex.P-66.
Ex.P.67 Pay-in-Voucher.
Ex.P.67(a) Endorsement with initials of A-1 in Ex.P.67.
Ex.P.67(b) Debit Voucher. Ex.P.67(c) Signature of A-1 in Ex.P.67(b). Ex.P.67(d) Credit Voucher. Ex.P.67(e) Signature of A-1 in Ex.P.67(d). Ex.P.68 Cheque dated 04-01-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.68(a) Initials of A-1 in Ex.P.68. Ex.P.69 Cheque dated 04-01-2001 for Rs.35,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.69(a) Initials of A-1 in Ex.P.69.
Ex.P.70 Pay-in-Voucher.
Ex.P.70(a) Endorsement with initials of A-1 in Ex.P.70.
Ex.P.70(b) Debit Voucher. Ex.P.70(c) Signature of A-1 in Ex.P.70(b). Ex.P.70(d) Credit Voucher. Ex.P.70(e) Signature of A-1 in Ex.P.70(d). Ex.P.71 Cheque dated 04-01-2001 for Rs.37,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.71(a) Signature of A-1 in Ex.P.71. Ex.P.72 Cheque dated 05-01-2001 for 46 : Spl.C.C.No.91/2004 : Rs.18,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.72(a) Signature of A-1 in Ex.P.72.
Ex.P.73 Pay-in-Voucher Ex.P.73(b) Debit Voucher.
Ex.P.73(c) Credit Voucher. Ex.P.73(d) Signature of A-1 in Ex.P.73(c). Ex.P.74 Cheque dated 08-01-2001 for Rs.5,25,400/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.74(a) Signature of A-1 in Ex.P.74.
Ex.P.75 Pay-in-Voucher.
Ex.P.75(a) Debit Voucher. Ex.P.75(b) Credit Voucher. Ex.P.76 Cheque dated 11-01-2001 for Rs.10,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.76(a) Signature of A-1 in Ex.P.76. Ex.P.77 Cheque dated 10-01-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.77(a) Signature of A-1 in Ex.P.77. Ex.P.78 Cheque dated 11-01-2001 for Rs.10,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.78(a) Signature of A-1 in Ex.P.78. Ex.P.79 Cheque dated 10-01-2001 for Rs.10,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.79(a) Signature of A-1 in Ex.P.79.
Ex.P.80 Pay-in-Voucher.
Ex.P.80(a) Debit Voucher. Ex.P.80(b) Credit Voucher. Ex.P.81 Cheque dated 12-01-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.82 Cheque dated 12-01-2001 for Rs.7,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.47 : Spl.C.C.No.91/2004 :
Ex.P.83 Pay-in-Voucher.
Ex.P.83(a) Endorsement with initials of A-1 in Ex.P.83.
Ex.P.83(b) Signature of A-1 in Ex.P.83. Ex.P.83(c) Debit Voucher. Ex.P.83(d) Signature of A-1 in Ex.P.83. Ex.P.83(e) Credit Voucher. Ex.P.83(f) Signature of A-1 in Ex.P.83(e). Ex.P.84 Cheque dated 19-01-2001 for Rs.25,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.84(a) Signature of A-1 in Ex.P.84. Ex.P.85 Cheque dated 18-01-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.85(a) Signature of A-1 in Ex.P.85.
Ex.P.86 Pay-in-Voucher.
Ex.P.86(a) Debit Voucher. Ex.P.86(b) Signature of A-1 in Ex.P.86(a). Ex.P.86(c) Credit Voucher. Ex.P.86(d) Signature of A-1 in Ex.P.86(c). Ex.P.87 Cheque dated 27-01-2001 for Rs.25,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.87(a) Signature of A-1 in Ex.P.87. Ex.P.88 Cheque dated 26-01-2001 for Rs.58,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.88(a) Signature of A-1 in Ex.P.88. Ex.P.89 Cheque dated 30-01-2001 for Rs.10,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.90 Cheque dated 30-01-2001 for Rs.52,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.91 Cheque dated 31-01-2001 for Rs.10,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.92 Cheque dated 31-01-2001 for Rs.7,50,000/- issued by M/s.Nandh 48 : Spl.C.C.No.91/2004 : Product Promoters Pvt.Ltd. Ex.P.93 Cheque dated 31-01-2001 for Rs.10,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.94 Cheque dated 31-01-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.95 Cheque dated 31-01-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.96 Pay-in-Voucher. Ex.P.96(a) Credit Voucher. Ex.P.96(b) Debit Voucher. Ex.P.97 Cheque dated 02-02-2001 for
Rs.7,50,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.98 Cheque dated 08-02-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.99 Cheque dated 07-02-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.100 Cheque dated 07-02-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.101 Pay-in-Voucher. Ex.P.101(a) Credit Voucher. Ex.P.101(b) Signature of A-1 in Ex.P.101(a). Ex.P.102 Cheque dated 10-02-2001 for Rs.25,00,875/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.103 Cheque dated 09-02-2001 for Rs.40,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.104 Cheque dated 08-02-2001 for Rs.40,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.105 Pay-in-Voucher. Ex.P.105(a) Credit Voucher. Ex.P.105(b) Signature of A-1 in Ex.P.105(a).49 : Spl.C.C.No.91/2004 :
Ex.P.106 Cheque dated 10-02-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.107 Cheque dated 09-02-2001 for Rs.10,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.108 Cheque dated 09-02-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.109 Pay-in-Voucher. Ex.P.109(a) Credit Voucher. Ex.P.109(b) Signature of A-1 in Ex.P.109(a). Ex.P.110 Cheque dated 12-02-2001 for Rs.57,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.111 Cheque dated 13-02-2001 for Rs.25,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.112 Pay-in-Voucher. Ex.P.112(a) Credit Voucher. Ex.P.113 Cheque dated 14-02-2001 for Rs.54,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.114 Cheque dated 14-02-2001 for Rs.36,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.115 Voucher.
Ex.P.115(a) Credit Voucher. Ex.P.115(b) Credit Voucher. Ex.P.115(c) Signature of A-1 in Ex.P.115(b). Ex.P.116 Cheque dated 16-02-2001 for Rs.36,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.117 Cheque dated 15-02-2001 for Rs.54,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.118 Voucher.
Ex.P.118(a) Credit Voucher. Ex.P.118(b) Signature of A-1 in Ex.P.118(a). Ex.P.119 Cheque dated 16-02-2001 for 50 : Spl.C.C.No.91/2004 : Rs.54,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.120 Cheque dated 19-02-2001 for Rs.17,50,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.121 Cheque dated 19-02-2001 for Rs.17,50,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.122 Voucher.
Ex.P.122(a) Credit Voucher. Ex.P.122(b) Signature of A-1 in Ex.P.122(a). Ex.P.123 Cheque dated 19-02-2001 for Rs.51,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.124 Cheque dated 20-02-2001 for Rs.36,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.125 Cheque dated 22-02-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.126 Voucher.
Ex.P.126(a) Voucher.
Ex.P.126(b) Credit Voucher. Ex.P.126(c) Credit Voucher. Ex.P.127 Cheque dated 22-02-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.128 Cheque dated 22-02-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.129 Cheque dated 22-02-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.130 Cheque dated 22-02-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.131 Cheque dated 23-02-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.132 Voucher.51 : Spl.C.C.No.91/2004 :
Ex.P.132(a) Credit Voucher. Ex.P.132(b) Signature of A-1 in Ex.P.132(a). Ex.P.133 Cheque dated 24-02-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.134 Cheque dated 23-02-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.135 Voucher.
Ex.P.135(a) Voucher.
Ex.P.135(b) Credit Voucher. Ex.P.135(c) Credit Voucher. Ex.P.136 Cheque dated 24-02-2001 for Rs.5,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.137 Cheque dated 27-02-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.138 Cheque dated 26-02-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.139 Cheque dated 26-02-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.140 Voucher.
Ex.P.140(a) Voucher.
Ex.P.140(b) Voucher.
Ex.P.140(c) Credit Voucher. Ex.P.141 Cheque dated 28-02-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.142 Voucher.
Ex.P.142(a) Credit Voucher. Ex.P.142(b) Signature of A-1 in Ex.P.142(a). Ex.P.143 Cheque dated 01-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.144 Cheque dated 28-02-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.52 : Spl.C.C.No.91/2004 :
Ex.P.145 Voucher.
Ex.P.145(a) Credit Voucher. Ex.P.146 Cheque dated 01-03-2001 for Rs.25,09,500/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.147 Cheque dated 01-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.148 Cheque dated 01-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.149 Voucher.
Ex.P.149(a) Credit Voucher. Ex.P.150 Cheque dated 05-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.151 Cheque dated 07-03-2001 for Rs.5,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.152 Cheque dated 06-03-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.153 Cheque dated 05-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.154 Voucher.
Ex.P.154(a) Credit Voucher. Ex.P.155 Cheque dated 07-03-2001 for Rs.35,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.156 Cheque dated 07-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.157 Cheque dated 07-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.158 Voucher.
Ex.P.158(a) Credit Voucher. Ex.P.158(b) Credit Voucher. Ex.P.159 Cheque dated 10-03-2001 for 53 : Spl.C.C.No.91/2004 : Rs.13,48,938/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.160 Cheque dated 09-03-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.161 Cheque dated 08-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.162 Cheque dated 08-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.163 Cheque dated 08-03-2001 for Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.164 Voucher.
Ex.P.164(a) Voucher.
Ex.P.164(b) Voucher.
Ex.P.164(c) Debit Voucher. Ex.P.164(d) Credit Voucher. Ex.P.164(e) Signature of A-1 in Ex.P.164(c) Ex.P.165 Cheque dated 09-03-2001 for Rs.50,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.166 Cheque dated 10-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.167 Cheque dated 09-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.168 Cheque dated 10-03-2001 for Rs.15,00,000/-.
Ex.P.169 Credit Voucher.
Ex.P.169(a) Signature of A-1 in Ex.P.169. Ex.P.170 Cheque dated 13-03-2001 for Rs.25,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.171 Cheque dated 12-03-2001 for Rs.60,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.172 Cheque dated 12-03-2001 for 54 : Spl.C.C.No.91/2004 : Rs.45,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.173 Voucher.
Ex.P.173(a) Credit Voucher. Ex.P.174 Cheque dated 14-03-2001 for Rs.50,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.175 Cheque dated 14-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.176 Cheque dated 14-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.177 Voucher.
Ex.P.177(a) Credit Voucher. Ex.P.177(b) Credit Voucher. Ex.P.177(c) Signature of A-1 in Ex.P.177(b). Ex.P.178 Cheque dated 15-03-2001 for Rs.43,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.179 Cheque dated 15-03-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.180 Cheque dated 15-03-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.181 Voucher.
Ex.P.181(a) Credit Voucher. Ex.P.181(b) Signature of A-1 in Ex.P.181(a). Ex.P.182 Cheque dated 16-03-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.183 Cheque dated 16-03-2001 for Rs.30,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.184 Cheque dated 16-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.185 Cheque dated 19-03-2001 for Rs.7,50,000/- issued by M/s.Nandh 55 : Spl.C.C.No.91/2004 : Product Promoters Pvt.Ltd. Ex.P.186 Cheque dated 16-03-2001 for Rs.65,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.187 Voucher.
Ex.P.187(a) Credit Voucher. Ex.P.187(b) Signature of A-1 in Ex.P.187(a). Ex.P.188 Cheque dated 20-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.189 Voucher.
Ex.P.189(a) Voucher.
Ex.P.189(b) Voucher.
Ex.P.189(c) Credit Voucher. Ex.P.189(d) Credit Voucher. Ex.P.189(e) Credit Voucher. Ex.P.189(f) Signature of A-1 in Ex.P.189(e). Ex.P.190 Cheque dated 21-03-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.191 Cheque dated 21-03-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.192 Cheque dated 21-03-2001 for Rs.43,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.193 Voucher.
Ex.P.193(a) Credit Voucher. Ex.P.193(b) Credit Voucher. Ex.P.193(c) Voucher.
Ex.P.193(d) Credit Voucher. Ex.P.194 Cheque dated 23-03-2001 for Rs.25,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.195 Cheque dated 23-03-2001 for Rs.25,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.196 Cheque dated 22-03-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.56 : Spl.C.C.No.91/2004 :
Ex.P.197 Cheque dated 22-03-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.198 Cheque dated 23-03-2001 for Rs.47,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.199 Voucher.
Ex.P.199(a) Voucher.
Ex.P.199(b) Credit Voucher. Ex.P.199(c) Credit Voucher. Ex.P.199(d) Signature of A-1 in Ex.P-199(c). Ex.P.200 Cheque dated 26-03-2001 for Rs.53,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.201 Cheque dated 24-03-2001 for Rs.70,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.202 Cheque dated 23-03-2001 for Rs.33,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.203 Cheque dated 25-03-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.204 Voucher.
Ex.P.204(a) Voucher.
Ex.P.204(b) Voucher.
Ex.P.204(c) Voucher.
Ex.P.204(d) Voucher.
Ex.P.204(e) Credit Voucher. Ex.P.204(f) Credit Voucher. Ex.P.204(g) Credit Voucher. Ex.P.204(h) Credit Voucher. Ex.P.204(i) Signature of A-1 in Ex.P.204(h). Ex.P.205 Cheque dated 27-03-2001 for Rs.60,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.206 Cheque dated 27-03-2001 for Rs.55,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.207 Voucher.57 : Spl.C.C.No.91/2004 :
Ex.P.207(a) Voucher.
Ex.P.207(b) Credit Voucher. Ex.P.207(c) Credit Voucher. Ex.P.207(d) Signature of A-1 in Ex.P.207(c). Ex.P.208 Cheque dated 2803-2001 for Rs.74,13,750/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.209 Cheque dated 28-03-2001 for Rs.12,37,500/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.210 Cheque dated 27-03-2001 for Rs.4,96,500/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.211 Cheque dated 28-03-2001 for Rs.5,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.212 Cheque dated 28-03-2001 for Rs.7,71,250/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.213 Voucher.
Ex.P.213(a) Voucher.
Ex.P.213(b) Voucher.
Ex.P.213(c) Credit Voucher. Ex.P.213(d) Signature of A-1 in Ex.P.213(c). Ex.P.214 Cheque dated 28-03-2001 for Rs.20,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.215 Voucher. Ex.P.215 Voucher.
Ex.P.215(b) Credit Voucher. Ex.P.215(c) Credit Voucher. Ex.P.215(d) Signature of A-1 in Ex.P.215(c). Ex.P.216 Cheque dated 28-03-2001 for Rs.75,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.217 Voucher.
Ex.P.217(a) Voucher.
Ex.P.217(b) Credit Voucher. Ex.P.217(c) Credit Voucher. Ex.P.217(d) Signature of A-1 in Ex.P.217(c).58 : Spl.C.C.No.91/2004 :
Ex.P.218 Cheque dated 30-03-2001 for Rs.54,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.219 Cheque dated 03-04-2001 for Rs.48,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.220 Cheque dated 03-04-2001 for Rs.12,14,375/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.221 Voucher.
Ex.P.221(a) Voucher.
Ex.P.221(b) Voucher.
Ex.P.221(c) Voucher.
Ex.P.221(d) Credit Voucher. Ex.P.221(e) Credit Voucher. Ex.P.221(f) Credit Voucher. Ex.P.221(g) Debit Voucher. Ex.P.221(h) Credit Voucher. Ex.P.221(i) Credit Voucher. Ex.P.221(j) Credit Voucher. Ex.P.221(k) Signature of A-1 in Ex.P.221(j). Ex.P.222 Cheque dated 02-04-2001 for Rs.25,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.223 Voucher.
Ex.P.223(a) Voucher.
Ex.P.223(b) Credit Voucher. Ex.P.223(c) Credit Voucher. Ex.P.223(d) Credit Voucher. Ex.P.223(e) Signature of A-1 in Ex.P.223(d). Ex.P.224 Cheque dated 04-04-2001 for Rs.15,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.225 Cheque dated 08-04-2001 for Rs.38,01,330/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.226 Voucher.
Ex.P.226(a) Credit Voucher. Ex.P.227 Cheque dated 09-04-2001 for Rs.10,00,000/- issued by M/s.Nandh 59 : Spl.C.C.No.91/2004 : Product Promoters Pvt.Ltd. Ex.P.228 Cheque dated 09-04-2001 for Rs.54,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.229 Cheque dated 05-04-2001 for Rs.24,52,500/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.230 Cheque dated 07-04-2001 for Rs.29,52,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.231 Voucher.
Ex.P.231(a) Credit Voucher. Ex.P.231(b) Signature of A-1 in Ex.P.231(a). Ex.P.232 Cheque dated 10-04-2001 for Rs.48,95,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.233 Cheque dated 10-04-2001 for Rs.24,47,500/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.234 Voucher.
Ex.P.234(a) Voucher.
Ex.P.234(b) Credit Voucher. Ex.P.234(c) Credit Voucher. Ex.P.234(d) Credit Voucher. Ex.P.234(e) Credit Voucher. Ex.P.234(f) Signature of A-1 in Ex.P.234(e). Ex.P.235 Cheque dated 11-04-2001 for Rs.27,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.236 Cheque dated 10-04-2001 for Rs.7,31,625/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.237 Voucher.
Ex.P.237(a) Credit Voucher. Ex.P.237(b) Signature of A-1 in Ex.P.237(a). Ex.P.238 Cheque dated 12-04-2001 for Rs.49,00,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.239 Cheque dated 12-04-2001 for Rs.9,91,500/- issued by M/s.Nandh 60 : Spl.C.C.No.91/2004 : Product Promoters Pvt.Ltd.
Ex.P.240 Voucher.
Ex.P.240(a) Credit Voucher. Ex.P.240(b) Signature of A-1 in Ex.P.240(a).
Ex.P.241 Voucher.
Ex.P.241(a) Credit Voucher. Ex.P.241(b) Signature of A-1 in Ex.P.241(a). Ex.P.242 Cheque dated 18-04-2001 for Rs.14,88,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.243 Cheque dated 18-04-2001 for Rs.9,92,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd. Ex.P.244 Cheque dated 18-04-2001 for Rs.4,96,000/- issued by M/s.Nandh Product Promoters Pvt.Ltd.
Ex.P.245 Voucher.
Ex.P.245(a) Credit Voucher. Ex.P.245(b) Signature of A-1 in Ex.P.245(a) Ex.P.246 Voucher.
Ex.P.246(a) Voucher.
Ex.P.246(b) Voucher.
Ex.P.246(c) Debit Voucher. Ex.P.246(d) Credit Voucher. Ex.P.246(e) Credit Voucher. Ex.P.246(f) Credit Voucher. Ex.P.246(g) Signature of A-1 in Ex.P.246(f).
Ex.P.247 Voucher.
Ex.P.247(a) Debit Voucher. Ex.P.247(b) Signature of A-1 in Ex.P.247(a). Ex.P.248 Cheque dated 22-02-2001 for Rs.8,00,000/- issued by M/s. Praveen & Co.
Ex.P.248(a) Cheque Return Memo dated 22-02-2001.
Ex.P.248(b) Debit Voucher. Ex.P.248(c) Credit Voucher. Ex.P.249 Cheque dated 03-03-2001 for Rs.40,00,000/- issued by M/s. Praveen & Co..61 : Spl.C.C.No.91/2004 :
Ex.P.249(a) Cheque Return Memo dated 03-03-2001.
Ex.P.249(b) Debit Voucher. Ex.P.249(c) Credit Voucher. Ex.P.250 Cheque dated 09-03-2001 for Rs.05,05,000/- issued by M/s. Praveen & Co..
Ex.P.250(a) Cheque Return Memo dated 12-03-2001.
Ex.P.250(b) Debit Voucher. Ex.P.250(c) Credit Voucher. Ex.P.251 Cheque dated 10-03-2001 for Rs.3,00,000/- issued by M/s. Praveen & Co..
Ex.P.251(a) Cheque Return Memo dated 13.03.2001.
Ex.P.252 Cheque dated 10-03-2001 for Rs.4,00,000/- issued by M/s.Thirumala's.
Ex.P.252(a) Cheque Return Memo dated 10-03-2001.
Ex.P.253 Cheque dated 10-03-2001 for Rs.3,00,000/- issued by M/s.Thirumala's..
Ex.P.253(a) Cheque Return Memo dated 12-04-2001.
Ex.P.253(b) Debit Voucher.
Ex.P.253(c) Credit Voucher. Ex.P.254 Cheque dated 13-03-2001 for Rs.14,00,000/- issued by M/s.Praveen and Co.
Ex.P.254(a) Cheque Return Memo dated 15-03-2001.
Ex.P.255 Cheque dated 24-03-2001 for Rs.5,00,000/- issued by M/s.Praveen and Co.
Ex.P.255(a) Cheque Return Memo dated 28-03-2001.
Ex.P.255(b) Debit Voucher.
Ex.P.255(c) Credit Voucher.
62 : Spl.C.C.No.91/2004 :Ex.P.256 Cheque dated 24-03-2001 for Rs.45,75,000/- issued by M/s.Praveen and Co..
Ex.P.256(a) Cheque Return Memo dated 26-03-2001.
Ex.P.256(b) Debit Voucher.
Ex.P.257 Cheque dated 24-03-2001 for Rs.10,00,000/- issued by M/s.Praveen and Co..
Ex.P.257(a) Cheque Return Memo dated 28-03-2001.
Ex.P.257(b) Debit Voucher.
Ex.P.258 Cheque dated 24-03-2001 for Rs.40,00,000/- issued by M/s.Praveen and Co..
Ex.P.258(a) Cheque Return Memo dated 28-03-2001.
Ex.P.258(b) Debit Voucher.
Ex.P.258(c) Credit Voucher. Ex.P.259 Cheque dated 27-03-2001 for Rs.45,50,000/- issued by M/s.Praveen and Co..
Ex.P.259(a) Debit Voucher.
Ex.P.259(b) Credit Voucher. Ex.P.260 Cheque dated 27-03-2001 for Rs.19,30,000/- issued by M/s.Praveen and Co..
Ex.P.260(a) Cheque Return Memo dated 29-03-2001.
Ex.P.260(b) Debit Voucher.
Ex.P.261 Cheque dated 27-03-2001 for Rs.27,50,000/- issued by M/s.Praveen and Co.
Ex.P.261(a) Cheque Return Memo dated 30-03-2001.
Ex.P.261(b) Debit Voucher.
Ex.P.262 Cheque dated 31-03-2001 issued by M/s.Praveen and Co..
Ex.P.262(a) Debit Voucher.
Ex.P.263 Cheque dated 04-04-2001 issued by 63 : Spl.C.C.No.91/2004 : M/s.Praveen and Co.
Ex.P.263(a) Debit Voucher.
Ex.P.264 Cheque dated 05-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.264(a) Cheque Return Memo dated 11-04-2001.
Ex.P.265 Cheque dated 07-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's..
Ex.P.265(a) Cheque Return Memo dated 11-04-2001.
Ex.P.266 Cheque dated 07-04-2001 issued by M/s.Praveen & Co.
Ex.P.266(a) Debit Voucher.
Ex.P.266(b) Credit Voucher. Ex.P.267 Cheque dated 07-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.267(a) Cheque Return Memo dated 11-04-2001.
Ex.P.268 Cheque dated 07-04-2001 for Rs.6,00,000/-.
Ex.P.268(a) Cheque Return Memo dated 11-04-2001.
Ex.P.269 Cheque dated 08-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.269(a) Cheque Return Memo dated 11-04-2001.
Ex.P.270 Cheque dated 08-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.270(a) Memorandum of cheque unpaid dated 11-04-2001 Ex.P.270(b) Debit Voucher.
Ex.P.271 Cheque dated 10-04-2001 for Rs.1,50,000/- issued by M/s.Thirumala's.
Ex.P.271(a) Cheque Return Memo dated 64 : Spl.C.C.No.91/2004 : 12-04-2001.
Ex.P.272 Cheque dated 10-04-2001 for Rs.3,00,000/- issued by M/s.Thirumala's.
Ex.P.272(a) Cheque Return Memo dated 12-04-2001.
Ex.P.273 Cheque dated 10-04-2001 for Rs.46,25,000/- issued by M/s.Praveen & Co.
Ex.P.274 Cheque dated 10-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.274(a) Cheque Return Memo dated 12-04-2001.
Ex.P.275 Cheque dated 10-04-2001 for Rs.7,50,000/- issued by M/s.Thirumala's.
Ex.P.275(a) Debit Voucher.
Ex.P.275(b) Cheque Return Memo. Ex.P.276 Cheque dated 11-04-2001 for Rs.5,00,000/- issued by M/s.Thirumala's.
Ex.P.276(a) Cheque Return Memo dated 16-04-2001.
Ex.P.277 Cheque dated 11-04-2001 for Rs.44,00,000/- issued by M/s.Praveen & Co.
Ex.P.277(a) Cheque Return Memo dated 16-04-2001.
Ex.P.277(b) Debit Voucher.
Ex.P.278 Cheque dated 11-04-2001 for Rs.2,00,000/- issued by M/s.Thirumala's.
Ex.P.278(a) Cheque Return Memo dated 16-04-2001.
Ex.P.279 Cheque dated 11-04-2001 for Rs.1,50,000/- issued by M/s.Thirumala's.
Ex.P.279(a) Cheque Return Memo dated 16-04-2001.
65 : Spl.C.C.No.91/2004 :Ex.P.279(b) Debit Voucher.
Ex.P.280 Cheque dated 12-04-2001 issued by M/s.Praveen & Co.
Ex.P.280(a) Debit Voucher.
Ex.P.281 Cheque dated 17-04-2001 for Rs.8,00,000/- issued by M/s.Thirumala's.
Ex.P.281(a) Cheque Return Memo dated 19-04-2001.
Ex.P.282 Cheque dated 17-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.282(a) Cheque Return Memo. Ex.P.282(b) Debit Voucher.
Ex.P.282(c) Credit Voucher. Ex.P.283 Cheque dated 17-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.283(a) Cheque Return Memo dated 19-04-2001.
Ex.P.284 Cheque dated 17-04-2001 for Rs.3,05,000/- issued by M/s.Thirumala's.
Ex.P.284(a) Cheque Return Memo dated 19-04-2001.
Ex.P.285 Cheque dated 17-04-2001 for Rs.34,00,000/- issued by M/s.Praveen & Co.
Ex.P.285(a) Cheque Return Memo dated 19-04-2001.
Ex.P.286 Cheque dated 17-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.286(a) Cheque Return Memo dated 19-04-2001.
Ex.P.287 Cheque dated 17-04-2001 for Rs.3,00,000/- issued by M/s.Thirumala's.
Ex.P.287(a) Cheque Return Memo dated 19-04-2001.
66 : Spl.C.C.No.91/2004 :Ex.P.288 Cheque dated 17-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.288(a) Cheque Return Memo. Ex.P.289 Cheque dated 17-04-2001 for Rs.4,00,000/- issued by M/s.Praveen & Co.
Ex.P.289(a) Cheque Return Memo dated 19-04-2001.
Ex.P.290 Cheque dated 17-04-2001 for Rs.3,00,000/- issued by M/s.Thirumala's.
Ex.P.290(a) Cheque Return Memo dated 19-04-2001.
Ex.P.291 Cheque dated 17-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.292 Cheque dated 17-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.292(a) Cheque Return Memo dated 19-04-2001.
Ex.P.293 Cheque dated 18-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.293(a) Cheque Return Memo dated 20-04-2001.
Ex.P.294 Cheque dated 18-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's..
Ex.P.294(a) Cheque Return Memo dated 20-04-2001.
Ex.P.295 Cheque dated 18-04-2001 for Rs.36,00,000/- issued by M/s.Praveen & Co.
Ex.P.295(a) Cheque Return Memo dated 20-04-2001.
Ex.P.296 Cheque dated 18-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
67 : Spl.C.C.No.91/2004 :Ex.P.296(a) Cheque Return Memo dated 20-04-2001.
Ex.P.297 Cheque dated 18-04-2001 for Rs.1,10,000/- issued by M/s.Praveen & Co.
Ex.P.297(a) Cheque Return Memo dated 20-04-2001.
Ex.P.297(b) Debit Voucher.
Ex.P.297(c) Credit Voucher. Ex.P.298 Cheque dated 18-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.298(a) Cheque Return Memo dated 20-04-2001.
Ex.P.298(b) Debit Voucher.
Ex.P.299 Cheque dated 19-04-2001 for Rs.14,92,500/- issued by M/s.Praveen & Co.
Ex.P.299(a) Cheque Return Memo. Ex.P.299(b) Debit Voucher.
Ex.P.300 Cheque dated 20-04-2001 for Rs.65,00,000/- issued by M/s.Praveen & Co.
Ex.P.300(a) Cheque Return Memo. Ex.P.301 Cheque dated 20-04-2001 for Rs.5,00,000/- issued by M/s.Thirumala's.
Ex.P.301(a) Cheque Return Memo dated 23-04-2001.
Ex.P.302 Cheque dated 20-04-2001 for Rs.50,00,000/- M/s.Praveen & Co. Ex.P.302(a) Cheque Return Memo dated 23-04-2001.
Ex.P.302(b) Debit Voucher.
Ex.P.303 Cheque dated 20-04-2001 for Rs.15,00,000/- issued by M/s.Thirumala's.
Ex.P.303(a) Cheque Return Memo dated 23-04-2001.
Ex.P.303(b) Debit Voucher.
68 : Spl.C.C.No.91/2004 :Ex.P.304 Cheque dated 20-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.304(a) Cheque Return Memo dated 23-04-2001.
Ex.P.305 Cheque dated 20-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.305(a) Cheque Return Memo dated 23-04-2001.
Ex.P.306 Cheque dated 20-04-2001 for Rs.15,00,000/- issued by M/s.Thirumala's.
Ex.P.306(a) Cheque Return Memo dated 23-04-2001.
Ex.P.307 Cheque dated 20-04-2001 for Rs.14,00,000/- issued by M/s.Thirumala's.
Ex.P.307(a) Cheque Return Memo dated 23-04-2001.
Ex.P.308 Cheque dated 20-04-2001 for Rs.14,00,000/- issued by M/s.Thirumala's.
Ex.P.308(a) Cheque Return Memo dated 23-04-2001.
Ex.P.309 Cheque dated 20-04-2001 for Rs.5,00,000/- issued by M/s.Thirumala's.
Ex.P.309(a) Cheque Return Memo dated 23-04-2001.
Ex.P.310 Cheque dated 21-04-2001 for Rs.29,00,000/-issued by M/s.Praveen & Co.
Ex.P.310(a) Cheque Return Memo dated 25-04-2001.
Ex.P.311 Cheque dated 21-04-2001 for Rs.29,00,000/- issued by M/s.Praveen & Co.
Ex.P.311(a) Cheque Return Memo dated 25-04-2001.
69 : Spl.C.C.No.91/2004 :Ex.P.312 Cheque dated 24-04-2001 for Rs.50,00,000/- issued by M/s.Praveen and Co.
Ex.P.312(a) Cheque Return Memo dated 27-04-2001.
Ex.P.313 Cheque dated 24-04-2001 for Rs.40,00,000/- issued by M/s.Praveen & co.
Ex.P.313(a) Cheque Return Memo dated 27-04-2001.
Ex.P.314 Cheque dated 25-04-2001 for Rs.5,00,000/- issued by M/s.Thirumala's.
Ex.P.314(a) Cheque Return Memo dated 27-04-2001.
Ex.P.315 Cheque dated 25-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.315(a) Cheque Return Memo dated 27-04-2001.
Ex.P.316 Cheque dated 25-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.316(a) Cheque Return Memo dated 27-04-2001.
Ex.P.317 Cheque dated 25-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.317(a) Cheque Return Memo. Ex.P.318 Cheque dated 25-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.318(a) Cheque Return Memo dated 27-04-2001.
Ex.P.319 Cheque dated 25-04-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.319(a) Cheque Return Memo dated 27-04-2001.
Ex.P.320 Cheque dated 25-04-2001 for 70 : Spl.C.C.No.91/2004 : Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.320(a) Cheque Return Memo dated 27-04-2001.
Ex.P.321 Cheque dated 25-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.321(a) Cheque Return Memo dated 27-04-2001.
Ex.P.321(b) Debit Voucher.
Ex.P.322 Cheque dated 14-07-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.322(a) Cheque Return Memo dated 19-04-2001.
Ex.P.323 Cheque dated 14-07-2001 for Rs.3,00,000/- issued by M/s.Thirumala's.
Ex.P.323(a) Cheque Return Memo dated 19-04-2001.
Ex.P.324 Cheque dated 14-07-2001 for Rs.6,10,000/- issued by M/s.Thirumala's.
Ex.P.324(a) Cheque Return Memo dated 19-04-2001.
Ex.P.325 Cheque dated 14-07-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.325(a) Cheque Return Memo dated 19-04-2001.
Ex.P.326 Cheque dated 14-07-2001 for Rs.6,00,000/- issued by M/s.Thirumala's.
Ex.P.326(a) Cheque Return Memo dated 19-04-2001.
Ex.P.326(b) Debit Voucher.
Ex.P.327 Cheque dated 04-07-2000 for Rs.2,00,000/- issued by M/s.Kanakamaalighal.
Ex.P.327(a) Cheque Return Memo dated 71 : Spl.C.C.No.91/2004 : 06-07-2000.
Ex.P.327(b) Debit Voucher.
Ex.P.328 Cheque dated 05-07-2000 for Rs.4,00,000/- issued by M/s.Kanakamaalighal.
Ex.P.328(a) Cheque Return Memo dated 07-07-2000.
Ex.P.329 Cheque dated 19-09-2000 for Rs.14,63,000/- issued by Adithya's. Ex.P.329(a) Cheque Return Memo dated 21-09-2001.
Ex.P.329(b) Debit Voucher.
Ex.P.329(c) Credit Voucher. Ex.P.330 Cheque dated 22-09-2000 for Rs.80,00,000/-issued by Adithya's. Ex.P.330(a) Cheque Return Memo dated 26-09-2001.
Ex.P.330(b) Debit Voucher.
Ex.P.330(c) Credit Voucher. Ex.P.331 Cheque dated 04-10-2000 for Rs.3,85,400/- issued by M/s.Kanakamaalighal.
Ex.P.331(a) Cheque Return Memo dated 06-10-2000.
Ex.P.331(b) Debit Voucher.
Ex.P.332 Cheque dated 05-10-2000 for Rs.15,70,500/- issued by M/s.Vivek Metals.
Ex.P.332(a) Cheque Return Memo dated 10-10-2000.
Ex.P.332(b) Debit Voucher.
Ex.P.333 Cheque dated 06-10-2000 for Rs.3,14,100/- issued by M/s.Kanakamaalighal.
Ex.P.333(a) Cheque Return Memo dated 11-10-2000.
Ex.P.333(b) Debit Voucher.
Ex.P.334 Cheque dated 10-10-2000 for Rs.4,17,400/- issued by M/s.Kanakamaalighal.
72 : Spl.C.C.No.91/2004 :Ex.P.334(a) Cheque Return Memo dated 12-10-2000.
Ex.P.335 Cheque dated 10-10-2000 for Rs.16,16,650/- issued by M/s.Vivek Metals.
Ex.P.335(a) Cheque Return Memo dated 12-10-2000.
Ex.P.335(b) Debit Voucher.
Ex.P.336 Cheque dated 31-10-2000 for Rs.9,37,800/- issued by M/s.KPS Enterprises.
Ex.P.336(a) Cheque Return Memo. Ex.P.336(b) Debit Voucher.
Ex.P.337 Cheque dated 07-11-2000 for Rs.9,87,050/- issued by M/s.KPS Enterprises.
Ex.P.337(a) Cheque Return Memo dated 09-11-2000.
Ex.P.337(b) Debit Voucher.
Ex.P.337(c) Credit Voucher. Ex.P.338 Cheque dated 06-01-2001 for Rs.15,00,000/- issued by M/s.KPS Enterprises.
Ex.P.339 Cheque dated 10-08-2001 for Rs.2,00,000/- issued by Praveen & Co. Ex.P.339(a) Cheque Return Memo dated 13-02-2001.
Ex.P.339(b) Debit Voucher.
Ex.P.340 Cheque dated 14-02-2001 for Rs.5,00,000/- issued by Praveen & Co. Ex.P.341 Cheque dated 29-02-2001 for Rs.10,00,000/- issued by Praveen & Co.
Ex.P.341(a) Debit Voucher.
Ex.P.342 Cheque dated 24-02-2001 for Rs.5,00,000/- issued by Praveen & Co. Ex.P.342(a) Debit Voucher.
Ex.P.343 Cheque dated 10-03-2001 for Rs.46,00,000/- issued by Praveen & Co.
73 : Spl.C.C.No.91/2004 :Ex.P.343(a) Cheque Return Memo dated 12-04-2001.
Ex.P.344 Cheque dated 10-03-2001 for Rs.3,00,000/- issued by Praveen & Co. Ex.P.345 Cheque dated 13-03-2001 for Rs.2,50,000/- issued by Praveen & Co. Ex.P.345(a) Cheque Return Memo dated 15-03-2001.
Ex.P.346 Cheque dated 19-03-2001 for Rs.3,00,000/- issued by Praveen & Co. Ex.P.346(a) Cheque Return Memo dated 16-03-2001.
Ex.P.346(b) Debit Voucher.
Ex.P.347 Cheque dated 16-03-2001 for Rs.12,50,000/- issued by Praveen & Co.
Ex.P.347(a) Cheque Return Memo dated 20-03-2001.
Ex.P.347(b) Debit Voucher.
Ex.P.348 Cheque dated 17-03-2001 for Rs.3,50,000/- issued by Praveen & Co. Ex.P.348(a) Cheque Return Memo dated 20-03-2001.
Ex.P.349 Cheque dated 22-03-2001 for Rs.8,00,000/- M/s.Kaman Holding Private Limited.
Ex.P.349(a) Cheque Return Memo dated 24-03-2001.
Ex.P.350 Cheque dated 23-03-2001 for Rs.3,00,000/- issued by Praveen & Co. Ex.P.350(a) Cheque Return Memo dated 26-03-2001.
Ex.P.351 Cheque dated 23-03-2001 for Rs.6,00,000/- K.Narayana Setty Ramarathnamma Trust.
Ex.P.352 Cheque dated 24-03-2001 for Rs.40,00,000/- issued by Praveen & Co.
Ex.P.352(a) Cheque Return Memo dated 28-03-2001.
74 : Spl.C.C.No.91/2004 :Ex.P.353 Cheque dated 27-03-2001 for Rs.2,50,000/- issued by Praveen & Co. Ex.P.353(a) Cheque Return Memo dated 29-03-2001.
Ex.P.354 Cheque dated 29-03-2001 for Rs.77,50,000/- issued by Praveen & Co.
Ex.P.354(a) Cheque Return Memo dated 24-03-2001.
Ex.P.355 Cheque dated 29-03-2001 for Rs.2,50,000/- issued by Praveen & Co. Ex.P.356 Cheque dated 30-03-2001 for Rs.3,00,000/- issued by Praveen & Co. Ex.P.357 Cheque dated 30-03-2001 for Rs.33,00,000/- issued by Praveen & Co.
Ex.P.358 Cheque dated 03-04-2001 for Rs.1,20,000/- issued by Praveen & Co. Ex.P.359 Cheque dated 11-04-2001 for Rs.39,00,000/- issued by K.P.Srinath. Ex.P.359(a) Cheque Return Memo dated 16-04-2001.
Ex.P.360 Cheque dated 12-04-2001 for Rs.10,00,000/- issued by Praveen & Co.
Ex.P.361 Cheque dated 14-04-2001 for Rs.28,00,000/- issued by Praveen & Co.
Ex.P.361(a) Cheque Return Memo dated 19-04-2001.
Ex.P.362 Cheque dated 14-04-2001 for Rs.5,50,000/- issued by M/s.Thirumala's.
Ex.P.362(a) Cheque Return Memo dated 19-04-2001.
Ex.P.363 Cheque dated 17-04-2001 for Rs.15,00,000/- issued by M/s.Adithya's.
Ex.P.364 Cheque dated 17-04-2001 for Rs.10,00,000/- issued by Kaman 75 : Spl.C.C.No.91/2004 : Holding Private Ltd.
Ex.P.364(a) Cheque Return Memo dated 19-04-2001.
Ex.P.365 Cheque dated 17-04-2001 for Rs.25,00,000/- issued by Praveen & Co.
Ex.P.365(a) Cheque Return Memo dated 19-04-2001.
Ex.P.366 Cheque dated 17-04-2001 for Rs.24,50,000/- issued by M/s.Praveen & Co.
Ex.P.366(a) Cheque Return Memo dated 19-04-2001.
Ex.P.367 Cheque dated 17-04-2001 for Rs.11,00,000/- issued by M/s.Adithya's.
Ex.P.367(a) Cheque Return Memo dated 19-04-2001.
Ex.P.368 Cheque dated 17-04-2001 for Rs.15,00,000/- issued by M/s.Adithya's.
Ex.P.368(a) Cheque Return Memo dated 19-04-2001.
Ex.P.369 Cheque dated 17-04-2001 for Rs.10,00,000/- issued by M/s.Adithya's.
Ex.P.369(a) Cheque Return Memo dated 19-04-2001.
Ex.P.370 Cheque dated 18-04-2001 for Rs.35,00,000/- issued by M/s.Praveen & Co.
Ex.P.370(a) Cheque Return Memo dated 20-04-2001.
Ex.P.371 Cheque dated 18-04-2001 for Rs.6,00,000/- issued by Kaman Holding Pvt. Ltd.
Ex.P.371(a) Cheque Return Memo dated 20-04-2001.
Ex.P.372 Cheque dated 19-04-2001 for Rs.14,92,500/- issued by M/s.Praveen 76 : Spl.C.C.No.91/2004 : & Co..
Ex.P.372(a) Cheque Return Memo dated 22-04-2001.
Ex.P.373 Cheque dated 20-04-2001 for Rs.15,00,000/- issued by Kaman Holding Pvt. Ltd.
Ex.P.374 Cheque dated 20-04-2001 for Rs.45,00,000/- issued by M/s.Praveen & Co.
Ex.P.374(a) Cheque Return Memo dated 23-04-2001.
Ex.P.375 Cheque dated 21-04-2001 for Rs.15,00,000/- issued by M/s.Praveen & Co.
Ex.P.375(a) Cheque Return Memo dated 25-04-2001.
Ex.P.376 Cheque dated 21-04-2001 for Rs.20,00,000/- issued by M/s.Praveen & Co.
Ex.P.376(a) Cheque Return Memo dated 25-04-2001.
Ex.P.377 Cheque dated 24-04-2001 for Rs.40,00,000/- issued by M/s.Praveen & Co.
Ex.P.377(a) Cheque Return Memo dated 27-04-2001.
Ex.P.378 Cheque dated 24-04-2001 for Rs.40,00,000/- issued by M/s.Praveen & Co.
Ex.P.378(a) Cheque Return Memo dated 27-04-2001.
Ex.P.379 Cheque dated 24-04-2001 for Rs.10,00,000/- issued by Kaman Holding Pvt. Ltd.
Ex.P.379(a) Cheque Return Memo dated 27-04-2001.
Ex.P.380 Cheque dated 24-04-2001 for Rs.6,00,000/- issued by Kaman Holding Pvt. Ltd.
Ex.P.380(a) Cheque Return Memo dated 77 : Spl.C.C.No.91/2004 : 27-04-2001.
Ex.P.381 Cheque dated 25-04-2001 for Rs.10,00,000/- issued by M/s.Thirumala's.
Ex.P.382 Voucher.
Ex.P.383 Account Opening Form dated
30-11-2000 along with four
enclosures.
Ex.P.384 Account Opening Form dated
17-10-2000.
Ex.P.384(a) Signature of A-1 in Ex.P.384. Ex.P.385 Extract of Board Resolution. Ex.P.385(a) On Demand Promissory Note. Ex.P.385(b) Letter of Continuing Security Bond. Ex.P.385(c) Letter of Lien and Set off. Ex.P.385(d) Agreement for Cheque purchase. Ex.P.385(e) Letter of Guarantee. Ex.P.385(f) Letter by Sri.K.Sunil Gupta & Sri.K.N.Jayaprakash to Bank of India regarding Advance facilities. Ex.P.385(g) Signature of Sri.K.N.Jayaprakash (P.W.51) in Ex.P.385(f).
Ex.P.386 Equitable Mortgage-Recording of Oral Assent.
Ex.P.386(a) Signature of A-1 in Ex.P.386. Ex.P.387 Letter dated 15-06-2001 written by M/s.Nand Product Promoters. Ex.P.387(a) Endorsement in Ex.P.387. Ex.P.387(b) Signature of A-1 in Ex.P.387.
Signature of A-1 in Ex.P.387.
Ex.P.388 Voucher.
Ex.P.388(a) Signature of P.W.5 in Ex.P.388.
Ex.P.389 Debit Voucher.
Ex.P.389(a) Signature of P.W.5 in Ex.P.389.
Ex.P.390 Debit Voucher.
Ex.P.390(a) Signature of P.W.5 in Ex.P.390. Ex.P.391 Specimen Signatures of Sri.K.S.Sunil Gupta-P.W.12.
Ex.P.391(a) Signature of Branch Manager in Ex.P.391.
78 : Spl.C.C.No.91/2004 :Ex.P.391(b) ///////////////////////////////////// Ex.P.392 Specimen Handwriting of P.W.12 Ex.P.392(a) Signature of Branch Manager in Ex.P.392.
Ex.P.392(b) //////////////////////////////////// Ex.P.393 Covering Letter dated 10-04-2003. Ex.P.393(a) Signature of P.W.13 in Ex.P.393. Ex.P.393(b) Photocopies of Account Opening Form with annexures.
Ex.P.393(c) Extract of Statement of Account. Ex.P.394 Account Opening Form of Thirumala's. Ex.P.394(a) Signature of P.W.14 in Ex.P.394. Ex.P.394(b) Statement of Account. Ex.P.395 Covering Letter dated 08-04-2003. Ex.P.395(a) Account Opening Form of Thirumala's. Ex.P.395(b) Signature of P.W.14 in Ex.P.395(a). Ex.P.395(c) Specimen Signature card with signatures.
Ex.P.395(d) Statement of Account. Ex.P.395(e) Signature of Branch Manager in Ex.P.395.
Ex.P.396 Covering Letter dated 08-04-2003. Ex.P.396(a) Account Opening Form of Thirumala's. Ex.P.396(b) Signature of P.W.14. Ex.P.396(c) Specimen Signature Card with Signatures.
Ex.P.396(d) Statement of Account. Ex.P.396(e) Signature of Branch Manager in Ex.P.396.
Ex.P.397 Covering Letter dated 05-05-2003. Ex.P.397(a) Account Opening Form of Thirumala's. Ex.P.397(b) Signature of P.W.14. Ex.P.397(c) Specimen Signature Card with Signatures.
Ex.P.397(d) Extract of Statement of Account. Ex.P.397(e) Extract of Statement of Account. Ex.P.398 Covering Letter dated 12-04-2003. Ex.P.398(a) Account Opening Form of Thirumala's. Ex.P.398(b) Signature of P.W.14 79 : Spl.C.C.No.91/2004 : Ex.P.398(c) Specimen Signature Card with Signatures.
Ex.P.398(d) Extract of Statement of Account. Ex.P.398(e) Signature of Manager in Ex.P.398. Ex.P.399 Covering Letter dated 24-04-2003. Ex.P.399(a) Account Opening Form of Thirumala's. Ex.P.399(b) Signature of P.W.14. Ex.P.399(c) Specimen Signature Card with Signatures.
Ex.P.399(d) Extract of Statement of Account. Ex.P.399(e) Signature of Chief Executive Officer in Ex.P.399.
Ex.P.400 Covering Letter dated 09-04-2003. Ex.P.400(a) Extract of Statement of Account. Ex.P.401 Covering Letter dated 17-04-2003. Ex.P.401(a) Account Opening Form of Thirumala's. Ex.P.401(b) Signature of P.W.14 Ex.P.401(c) Specimen Signature Card with Signatures.
Ex.P.401(d) Extract of Statement of Account. Ex.P.402 Covering Letter dated 08-04-2003. Ex.P.402(a) Account Opening Form of Thirumala's. Ex.P.402(b) Signature of P.W.14 Ex.P.402(c) Specimen Signature Card with Signatures.
Ex.P.402(d) Extract of Statement of Account. Ex.P.402(e) Signature of Manager. Ex.P.403 Covering Letter dated 16-04-2003. Ex.P.403(a) Account Opening Form of Thirumala's. Ex.P.403(b) Signature of P.W.14 Ex.P.403(c) Specimen Signature Card with Signatures.
Ex.P.403(d) Extract of Statement of Account. Ex.P.403(e) Signature of Manager. Ex.P.404 Covering Letter dated 10-04-2003. Ex.P.404(a) Account Opening Form of Thirumala's. Ex.P.404(b) Signature of P.W.14 in Ex.P.404(a). Ex.P.404(c) Extract of Statement of Account. Ex.P.404(d) Signature of Secretary.
80 : Spl.C.C.No.91/2004 :Ex.P.405 Covering Letter dated 08-04-2003. Ex.P.405(a) Account Opening Form of Thirumala's. Ex.P.405(b) Signature of P.W.14 in Ex.P.405(a). Ex.P.405(c) Specimen Signature Card with Signatures.
Ex.P.405(d) Extract of Statement of Account. Ex.P.405(e) Signature of Manager. Ex.P.406 Covering Letter dated 10-03-2003. Ex.P.406(a) Account Opening Form of M/s.Vivek Metal.
Ex.P.406(b) Signature of P.W.18 in Ex.P.406(a). Ex.P.406(c) Specimen Signature Card with Signatures.
Ex.P.406(d) Extract of Statement of Account. Ex.P.406(e) Signature of Deputy Manager. Ex.P.407 Covering Letter dated 27-05-2003. Ex.P.407(a) Current Account Opening Form of Praveen and Co.
Ex.P.407(b) Signature of P.W.19 Ex.P.407(c) Extract of Statement of Account. Ex.P.407(d) Signature of Branch Manager. Ex.P.408 Covering Letter dated 08-04-2003. Ex.P.408(a) Current Account Opening Form of Praveen and Co.
Ex.P.408(b) Signature of P.W.19 Ex.P.408(c) Signature of P.W.19. Ex.P.408(d) Extract of Statement of Account. Ex.P.409 Covering Letter dated 09-04-2003 from Sree Thyagaraja Co-operative Bank Ltd. to the Superintendent of Police, CBI. Ex.P.409(a) Current Account Opening Form of Praveen and Co.
Ex.P.409(b) Signature of P.W.19 Ex.P.409(c) Specimen Signature card. Ex.P.409(d) Certified copy of Statement of Account of M/s.Praveen & Co. given by the Sree Thyagaraja Co-operative Bank Ltd. from 01-03-2000 to 30-04-2001. Ex.P.409(e) Signature of Branch Manager in Ex.P.409.
81 : Spl.C.C.No.91/2004 :Ex.P.410 Covering Letter dated 11-04-2003 from Sri Sudha Co-operative Bank Ltd. to the Superintendent of Police, CBI. Ex.P.410(a) Account Opening Form of M/s.Praveen & Co.
Ex.P.410(b) Signature of P.W.19. Ex.P.410(c) Extract of Statement of Account of M/s.Praveen & Co. given by the Sudha Co-operative Bank Ltd. from 10-02- 2001 to 01-04-2001.
Ex.P.410(d) Signature of Manager In Ex.P.410. Ex.P.411 Covering Letter dated 29-01-2004 from the Bangalore City Co-operative Bank Ltd. to the Inspector of Police, CBI.
Ex.P.411(a) Statement of Account of M/s.Praveen & Co. given by the Bangalore City Co- operative Bank Ltd. from 01-01-2001 to 31-12-2001.
Ex.P.411(b) Signature of Branch Manager of the Bangalore City Co-operative Bank Ltd in Ex.P.411(a).
Ex.P.412 Covering Letter dated 07-04-2003 from the Mysore Silk Cloth Merchants Co-operative Bank Ltd. to the Superintendent of Police, CBI. Ex.P.412(a) Signature of P.W.26 In Ex.P.412. Ex.P.412(b) Certified copies of Statement of Account of M/s.Kaman Holdings Pvt. Ltd. given by the Mysore Silk Cloth Merchants Co-operative Bank Ltd. from 01-03-2000 to 30-12-2001.
Ex.P.412(c)& Specimen Signature Cards.
(d) Ex.P.412(e) Current Account Opening Form of M/s.Kaman Holdings Pvt. Ltd.. Ex.P.412(f) Authorization Letter given by the Director of M/s.Kaman Holdings Pvt. Ltd.
Ex.P.413 Covering Letter dated 11-04-2003 82 : Spl.C.C.No.91/2004 : from the Mysore Silk Cloth Merchants Co-operative Bank Ltd. to the Superintendent of Police, CBI.. Ex.P.413(a) Signature of Chief Executive Officer in Ex.P.413.
Ex.P.413(b) Statement of Account of Adithya's given by the Mysore Silk Cloth Merchants Co-operative Bank Ltd. from 01-03-2000 to 30-04-2001. Ex.P.413(c) Specimen Signature cards. & (d) Ex.P.413(e) Current Account Opening Form of Adithya's.
Ex.P.413(f) Authorization Letter given by the Partner of M/s.Adithya's to the Manager of Mysore Silk Cloth Merchants Co-operative Bank Ltd. Ex.P.413(g) Statement of Account of Adithya's given by the Mysore Silk Cloth Merchants Co-operative Bank Ltd. from 01-03-2000 to 30-04-2001. Ex.P.414 Covering Letter dated 15-04-2003 from the Deepak Sahakari Bank Ltd. to the Superintendent of Police, CBI. Ex.P.414(a) Signature of Chief Executive Officer in Ex.P.414.
Ex.P.414(b) Current Account Opening Form of Adithya's.
Ex.P.414(c) Specimen Signature Card with signatures.
Ex.P.414(d) Statement of Account of Adithya's given by Deepak Sahakari Bank Ltd. from 01-03-2009 to 30-04-2001. Ex.P.415 Covering Letter dated 17-04-2003 from Lakshmi Vilas Bank Ltd. to the Superintendent of Police, CBI. Ex.P.415(a) Signature of Manager in Ex.P.415. Ex.P.415(b) Statement of Account of Kanakamaal Ighai given by the Lakshmi Vilas Bank Ltd. from 01-03-2000 to 07-04-2003.
83 : Spl.C.C.No.91/2004 :Ex.P.416 Covering Letter dated 07-05-2003 from Syndicate Bank to the Superintendent of Police, CBI. Ex.P.416(a) Specimen Signature Cards. To (c) Ex.P.416(d) Statement of Account of Kanakamaaligai given by Syndicate Bank from 01-03-2000 to 30-04-2001. Ex.P.417 Covering Letter dated 29-05-2003 from Suvarna Co-operative Bank Ltd. to the Superintendent of Police, CBI. Ex.P.417(a) Signature of Secretary in Ex.P.417. Ex.P.417(b) Statement of Account of Adithya's given by Suvarna Co-operative Bank Ltd. from 25-11-1999 to 31-05-2003. Ex.P.418 Investigation Report with regard to unauthorized purchase of Cheques by the Manager of Hanumanthnagar Branch from March 200 to April 2001. Ex.P.419 Investigation Report i.e. Supplementary Report No.2.
Ex.P.420 Circular issued by Head Office of Bank of India dated 14-09-2000 is marked as Ex.P.420.
Ex.P.420(a) Relevant portion of the said Circular regarding powers of a Branch Manager. Ex.P.421 File containing - Branch Replies and closure Memorandum - Report filed by P.W.38.
Ex.P.421(a) Relevant portion at Page No.131 regarding irregularities in respect of the transactions of M/s.Nand Products Promoters (P) Ltd.
Ex.P.421(b) Reply sent by the Branch with regard to Ex.P.421(a).
Ex.P.422 Inter Office Memorandum dated 06-05-2001 given by the Manager, Hanumanthanagar Branch to Zonal Manager, Bangalore Zone, C & IC Department.
84 : Spl.C.C.No.91/2004 :Ex.P.422(a) Initial of A-1 in Ex.P.422. Ex.P.423 Inter Office Memorandum dated 01-06-2001 given by the Manager, Hanumanthanagar Branch to Zonal Manager, Karnataka Zone, C & IC Department.
Ex.P.423(a) Initial of A-1.
Ex.P.424 Covering Letter dated 17-02-2004 from the Karur Vysya Bank Ltd. to the Inspector of Police, CBI.
Ex.P.424(a) Signature of Chief Manager. Ex.P.424(b) Account Opening Form of M/s.K.P.S.Enterprises.
Ex.P.424(c) Sole Proprietorship Declaration Form of M/s.K.P.S.Enterprises.
Ex.P.424(d) Authorisation Letter by the M/s.K.P.S.Enterprises to the Manager, Karur Vysya Bank Ltd.
Ex.P.424(e) Statement of Account of M/s.K.P.S.Enterprises given by Karur Vysya Bank Ltd. from 31-03-2000 to 30-04-2001.
Ex.P.425 Annual Return of Nandh Product Promoters Pvt. Ltd.
Ex.P.426 Memorandum and Articles of Association.
Ex.P.427 Carbon Copy of Receipt dated 13-07-2001 regarding collection of Development Charges.
Ex.P.428 Carbon Copy of Receipt dated 13-07-2001 in respect of collection of Land Tax.
Ex.P.429 Katha Extract pertaining to Katha No.343.
Ex.P.430 Carbon Copy of Receipt dated 13-07-2001 regarding collection of Development Charges.
Ex.P.431 Carbon Copy of Receipt dated 13-07-2001 in respect of collection of Land Tax.
85 : Spl.C.C.No.91/2004 :Ex.P.432 Katha Extract pertaining to Katha No.343/1.
Ex.P.433 Carbon Copy of Receipt dated 13-07-2001 regarding collection of Development Charges.
Ex.P.434 Carbon Copy of Receipt dated 13-07-2001 in respect of collection of Land Tax.
Ex.P.435 Katha Extract pertaining to Katha No.343/2.
Ex.P.436 Carbon Copy of Receipt dated 13-07-2001 regarding collection of Development Charges.
Ex.P.437 Carbon Copy of Receipt dated 13-07-2001 in respect of collection of Land Tax.
Ex.P.438 Katha Extract pertaining to Katha No.343/3.
Ex.P.439 Carbon Copy of Receipt dated 13-07-2001 regarding collection of Development Charges.
Ex.P.440 Carbon Copy of Receipt dated 13-07-2001 in respect of collection of Land Tax.
Ex.P.441 Katha Extract pertaining to Katha No.343/4.
Ex.P.442 Carbon Copy of Receipt dated 13-07-2001 regarding collection of Development Charges.
Ex.P.443 Carbon Copy of Receipt dated 13-07-2001 in respect of collection of Land Tax.
Ex.P.444 Katha Extract pertaining to Katha No.343/5.
Ex.P.445 Search List.
Ex.P.445(a) Signature of P.W.50. Ex.P.445(b) Signature of Sri.Bhatnagar. Ex.P.446 Register maintained by the Bank, in which deposit of title deeds executed by P.W.51 is mentioned.
86 : Spl.C.C.No.91/2004 :Ex.P.446(a) Signature of P.W.51 at page No.31 in Ex.P.446.
Ex.P.446(b) Signature of P.W.51 at page No.79 in Ex.P.446.
Ex.P.447 Search List dated 04-03-2003. Ex.P.447(a) Signature of P.W.52 in Ex.P.447. Ex.P.447(b) Signature of Manohar Bhat in Ex.P.447.
Ex.P.447(c) Signature of Supriya in Ex.P.448. Ex.P.448 Search List dated 04-03-2003. Ex.P.448(a) Signature of P.W.53 in Ex.P.448. Ex.P.448(b) Signature of J.Nagesh in Ex.P.448. Ex.P.448(c) Signature of A-2 in Ex.P.448. Ex.P.449 Search List dated 04-03-2003. Ex.P.449(a) Signature of P.W.55 in Ex.P.449. Ex.P.449(b) Signature of Z.A.Macci-co-pancha, in Ex.P.449.
Ex.P.449(c) Signature of A-2 in Ex.P.449. Ex.P.450 Specimen Signatures of M.R.Prakash. Ex.P.450(a) Signature of P.W.57 on first sheet of Ex.P.450.
Ex.P.450(b) Signatures of P.W.14. Ex.P.451 Specimen Signatures of N.V.Praveen Kumar(five sheets).
Ex.P.451(a) Signature of P.W.57 on first sheet of Ex.P.451.
Ex.P.451(b) Signatures of P.W.19 in Ex.P.451. Ex.P.452 Specimen Signatures of K.P.Srinand(six sheets).
Ex.P.452(a) Signature of P.W.57 on first sheet of Ex.P.452.
Ex.P.452(b) Signatures of A-5 in Ex.P.452. Ex.P.453 Specimen Signatures of P.A.Satish Kumar.
Ex.P.453(a) Signature of P.W.57 on first sheet of Ex.P.453.
Ex.P.453(b) Signature of C.W.17 in Ex.P.453. Ex.P.454 Specimen Signatures of Anil Kumar.K(four sheets).
Ex.P.454(a) Signature of P.W.57 on first sheet of 87 : Spl.C.C.No.91/2004 : Ex.P.454.
Ex.P.454(b) Signature of C.W.16 in Ex.P.454. Ex.P.455 Specimen Signatures of K.N.Jayaprakash(six sheets). Ex.P.455(a) Signature of P.W.57 on first sheet of Ex.P.455.
Ex.P.455(b) Signature of P.W.51 on first page of Ex.P.455.
Ex.P.456 Specimen Signatures of K.P.Srikanth(five sheets). Ex.P.456(a) Signature of P.W.57 on first sheet of Ex.P.456.
Ex.P.456(b) Signature of A-3 in Ex.P.456. Ex.P.457 Specimen Signatures of K.P.Yogendra Kumar(six sheets).
Ex.P.457(a) Signature of P.W.57 on first sheet of Ex.P.457.
Ex.P.457(b) Signature of A-4 in Ex.P.457. Ex.P.458 Specimen Handwriting of K.P.Yogendra Kumar(three sheets).
Ex.P.458(a) Signature of P.W.57 on first sheet of Ex.P.458.
Ex.P.458(b) Specimen Handwriting of A-4 on first page in Ex.P.458.
Ex.P.459 Specimen Signatures of Sri K.N.Panduranga Setty (five sheets). Ex.P.459(a) Signature of P.W.57 on first sheet of Ex.P.459.
Ex.P.459(b) Specimen Signatures of A-2 on first page in Ex.P.459.
Ex.P.460 Specimen Handwriting of Sri.C.K.Sardeshpande(five sheets). Ex.P.460(a) Signature of P.W.58 on first sheet of Ex.P.460.
Ex.P.460(b) Specimen Signatures of A-1 on first page in Ex.P.460.
Ex.P.461 Covering Letter dated 16-11-2005. Ex.P.461(a) Signature of Registrar In Ex.P.461. Ex.P.462 Encumbrance Certificate. Ex.P.462(A) Signature of P.W.59 in Ex.P.462.
88 : Spl.C.C.No.91/2004 :Ex.P.463 Covering Letter dated 01-12-2003. Ex.P.463(a) Opinion in Ex.P.463. Ex.P.463(b) Signature of P.W.60 in Ex.P.463. Ex.P.463(c) Signature of Mr.Lohia in Ex.P.463. Ex.P.463(d) Reasons for Opinion in Ex.P.463. Ex.P.463(e) Signature of Mr.Lohia on last page of Ex.P.463(d).
Ex.P.464 Covering Letter dated 17-04-2006 from the Government Examiner to CBI. Ex.P.464(a) Opinion in Ex.P.464. Ex.P.464(b) Signature of P.W.60 in Ex.P.464. Ex.P.464(c) Signature of Sri Narinder Singh in Ex.P.464.
Ex.P.464(d) Reasons in Ex.P.464. Ex.P.464(e) Signature of P.W.60 in Ex.P.462. Ex.P.465 Entire Bunch of papers. Ex.P.465(a) Covering Letter dated 15-06-2001 from Sri Venkata Reddy to the Manager, Bank of India, Hanumanthanagar.
Ex.P.465(b) Signature of A-6 in Ex.P.465(a). Ex.P.465(c) Specimen Signatures of Sri.R.Vankata Reddy (five sheets) Ex.P.466 Search List dated 04-03-2003. Ex.P.466(a) Signature of P.W.61 in ex.P.466. Ex.P.467 Copy of Gift Deed dated 18-06-2001 collected by P.W.63 pertaining to A-6.
Ex.P.468 FIR Ex.P.468(a) Signature of P.W.64 in Ex.P.468. Ex.P.469 Proceedings drawn u/s.165 of the Cr.P.C. at the residential premises of A-3.
Ex.P.469(a) Signature of P.W.64 in Ex.P.469. Ex.P.470 Proceedings drawn u/s.165 of the Cr.P.C. at the residential premises of A-4.
Ex.P.470(a) Signature of P.W.64 in Ex.P.470.
89 : Spl.C.C.No.91/2004 :4. LIST OF DOCUMENTS EXHIBITED ON BEHALF OF THE ACCUSED :
Ex.D.1 Letter dated 19-10-2002 by the Bank of India to M/s.Nandh Products Promoters Pvt. Ltd.
Ex.D.1(a) Signature of Zonal Manager of the Bank of India.
Ex.D.2 Letter by the Bank of India to Sri. K.P.Srikanth.
Ex.D.2(a) Signature of Zonal Manager of the Bank of India.
Ex.D.3 Relevant Portion in 161 Statement of P.W.49.
Ex.D.4 Xerox copy of letter written by Bank of India Ex.D.5 Letter written by Bank of India dtd.15.4.2015 Ex.D.6 Letter written by K.N.Jayaprakash dtd.5.11.2007 to Bank of India Ex.D.7 Copy of the letter written by Nandh Products Promoters (P) Ltd. dtd.14.11.2014 to Bank of India Ex.D.8 Copy of the letter written by Nandh Products Promoters (P) Ltd. dtd.26.11.2014 to Bank of India
5. LIST OF MATERIAL OBJECTS MARKED ON BEHALF OF THE COMPLAINANT :
- Nil -
6. LIST OF MATERIAL OBJECTS MARKED ON BEHALF OF THE ACCUSED :
- Nil -
(K.H.MALLAPPA) XLVI Addl. City Civil and Sessions Judge and Special Judge for C.B.I. Cases, Bengaluru.