Bangalore District Court
State Of Karnataka vs No.20: Salauddin Ashraff Mohammad @ on 13 May, 2016
IN THE COURT OF THE SPECIAL JUDGE, XXXV ADDL.
CITY CIVIL & SESSIONS JUDGE, AT BENGALURU
Dated this the 13th day of May 2016
PRESENT: SMT.H.G.VIJAYAKUMARI, B.Sc., LL.B.
Special Judge, XXXV Addl.City Civil &
Sessions Judge
S.C.No.82/2012
COMPLAINANT : State of Karnataka
(Upparpet Police Station, Bangalore)
Through Central Bureau of
Investigation
(Represented by Sri.B.R.Nanjundaiah,
Sr.Spl.Public Prosecutor)
V/s.
ACCUSED NO.20: Salauddin Ashraff Mohammad @
Salauddin,
S/o.Sri.H.M.Ashraff,
Age: About 33 years,
No.3261, 1st floor, 1st Main Road,
6th Cross, Nagamma Layout,
Kavalbyrasandra, R.T.Nagar,
Bengaluru.
(Represented by Sri.V.Sathish -
Advocate)
****
2 S.C.No.82/2012
1. Date of Commission of : 19-8-2000
Offence
2. Date of Report of : 19-8-2000
offence
3. Date of arrest of : 10-12-2011
accused
4. Date of release on Bail : Judicial custody
5. Period undergone in : Since from 10-12-2011 till
Judicial Custody date
6. Name of the : G.A.Bawa, A.C.P.,
Complainant Chickpet Sub-Division,
Bengaluru City,
Bengaluru.
7. Date of : 10-3-2014
commencement of
recording evidence
8. Date of Closing of : 23-2-2016
Evidence
9. Offences complained of : U/Sec. 120-B of I.P.C.
R/w Secs.255 to 261, 419,
420, 465, 467, 468, 472 &
475 of I.P.C. R/w Sec.63-
B of Karnataka Stamps
Act, 1957, R/w 13(1)(d),
R/w Sec.13 (2) of P.C.Act,
1988.
10. Opinion of the Judge : Convicted
11. Order of the Court : As per final order
3 S.C.No.82/2012
JUDGMENT
The Inspector of Police, CBI, EOU-V, New Delhi has filed the split up charge sheet against the accused No.20- Salaluddin Ashraff Mohammed for the offences punishable U/Sec. 120-B of I.P.C. R/w Secs.255 to 261, 419, 420, 465, 467, 468, 472 & 475 of I.P.C. R/w Sec.63- B of Karnataka Stamps Act, 1957, R/w 13(1)(d), R/w Sec.13 (2) of P.C.Act, 1988.
2. The case was initially registered in Cr.No.545/2000 of Upparpet Police Station, Bengaluru, original S.C.No.9/2001. The above accused was shown as absconding in the said case, for the offences punishable U/Sec. 255 to 261, 465, 467, 468, 472, 473, 474 & 420 of IPC based on the complaint given by A.C.P.Bawa of Chickpet Sub-Division, Bengaluru.
3. The above accused is accused No.20 in C.C.No.19361/2003 on the file of 17th A.C.M.M.Court and the above accused was absconding and case against 4 S.C.No.82/2012 him was split up and registered in C.C.No.33565/2010. Accused No.20 was produced before 17th A.C.M.M. Court, Bengaluru, on 10-12-2011 and he was remanded to J.C and the case has been committed to Special Court.
4. A Public interest litigation was filed in W.P.Civil No. 542/2003 before our Hon'ble Supreme Court of India, seeking investigation of fake stamps scam by C.B.I. Our Hon'ble Supreme Court of India by vide orders dated: 15-3-2004 directed the C.B.I. to take up the investigation of 48 fake stamps cases in various States of India including the present case. In pursuance of the orders of our Hon'ble Supreme Court of India, the Government of India by vide orders, dated 23-3-2004 issued notification No.228/105/03/DSP(1). C.B.I. has registered the case in Cr.No.RC.SIJ.2004.E.006/EOU- VI/New Delhi for the offences punishable U/Sec. U/Sec. 120-B of I.P.C. R/w Secs.255 to 261, 419, 420, 465, 467, 468, 472 & 475 of I.P.C. R/w Sec.63-B of Karnataka Stamps Act, 1957, R/w 13(1)(d), R/w Sec.13 (2) of 5 S.C.No.82/2012 P.C.Act, 1988 and after further investigation, C.B.I. has submitted supplementary charge sheet.
5. The brief facts of the prosecution case is that:-
That accused No.13-A.K.Telgi, native of Khanapur, Belgaum District. After completion of his studies, went to Mumbai, searching for a job, worked in some private companies. Thereafter, went to Saudi Arabia for job, thereafter returned to India after 1 ½ years and started a travel agency for sending people to Gulf Countries. A case was registered against A.K.Telgi in Cr.No.91/93 in GB CB CID, Mumbai case for the offences punishable U/Sec 465, 467, 471, 474 R/w Section 34 of IPC and 3 & 24 of Immigration Act. A.K.Telgi came in contact with one of the accused Ram Ratan Soni, in jail, from whom he got the idea of sell the fake stamps/stamp papers. He obtained the stamp vending licence No.12500, dated 18-
3-1994 under the guise of selling the genuine stamps, he started selling counterfeit Government stamps. 6 S.C.No.82/2012
6. In the year 1995, Superintendent of Stamps, Mumbai lodged a complaint against A.K.Telgi, with M.R.A.Marg Police Station, Mumbai on 2-6-1995, Cr.No.355/95 was registered. After registering the said case, the stamp vending licence of A.K.Telgi was cancelled by Superintendent of Stamps, Mumbai, vide orders dated 21.6.1995. Some fake stamp cases were registered against A.K.Telgi and his associates at Mumbai, in Cr.No.302/95 of Colaba Police, Cr.No.382/95, Cuffe Parade Police Station, Mumbai.
7. A.K.Telgi in pursuance of criminal conspiracy with others procured men and material, equipments, machineries, premises, accessories to design, develop, print, pack, transport and sell fake stamps/stamp papers with associate of others and started a printing press by name and style "Mudran Offset printers", at No.9, Sai Vihar, No.22, Mint road, Fort, Mumbai, along with his associates and expanded his illegal business of sale and circulation of fake stamps with the help of his associates. 7 S.C.No.82/2012
8. Since 1996 and onwards, accused No.13- A.K.Telgi and his associates, accused No.1 - Badruddin, accused No.2-Vittal Maruthi Sungar, accused No.3- Anwar Hussain, accused No.4-Raffiq Ahmed, accused No.5-Ayub Buvaji, accused No.6-Anees Khan, accused No.7- A.D.Chethan, accused No.8-Sameer Fayaz Dastagir, accused No.9-Noor Ahmed, accused No.10- Amjad Khan, accused No.11-Nawaz Khan, accused No.12-Illiyas Ahmed, accused No.14-Byroji Rao, accused No.15-Soyab, accused No.16-Liyakath Hussain, accused No.17-Pradeep Kumar, accused No.18-Salik Wazir, accused No.19-Muzammil Ahmed Salik, accused No.20- Salaluddin Ashraff Mohammed (Accused in the this case), accused No.22 - Fayaz Ahmed, accused No.23- T.Thippaiah, accused No.29 -Rehan Beig, Accused No.31- Sirajudin Nasipudi and others were parties to the criminal conspiracy for indulging in illegal acts of counterfeiting the Government stamps, at Bengaluru and other parts of Karnataka in a systematic and organised 8 S.C.No.82/2012 manner for their illegal gain and loss to the government. As a part of criminal conspiracy, accused persons illegally arranged fake franking seals, embossing materials, composing letter blocks, rubber stamps, stationeries, other accessories and instruments etc., to use the same for counterfeiting of Government stamps, as genuine. A.K.,Telgi brought the fake stamps and stamp papers or through courier services stored at Bengaluru, with the help of his associates. The account was being maintained by accused No.1-Badruddin, the main associate of A.K.Telgi. Accused persons opened and operated various firms in the name and style of M/s.Citizen Enterprises, M/s.Prime Services, M/s.Unique Services, M/s.Cauvery Enterprises, M/s.Sri Sai and thus, caused huge revenue loss to Government Exchequer.
9. A.K.Telgi managed to shift his associates to Hyderabad. by using fictitious names. A.K.Telgi and his associates were arrested for indulging in selling of fake 9 S.C.No.82/2012 stamps and stamp papers at Hyderabad in Cr.No.116/99, Begum Bazaar Police Station, Hyderabad.
10. On 12-12-99, A.K.Telgi sends a general message on pagers which reads as:-
Please come to Airlines Hotel, Saint Marks Road., at 6-30 p.m. for dinner and pager No.9624341282 alleged to have been used by accused No.20 - Salaluddin, accused in the above case and accused No.4 - Rafi Ahmed, accused No.6 - Anees Khan, accused No.11 - Nawaz Khan, accused No.15 -
Shoaib, accused No.16 - Liyakhat Hussain & accused No.17 - Pradeep Kumar. In pursuance of the criminal conspiracy, accused opened various offices at different locations at Bengaluru city and other parts of Karnataka by hiring the premises with criminal intention to carry out illegal activities during the period 1996 to 2000.
Some of the premises were hired by accused Badruddin, Anwar Hussain, Salik Wazir and Salaluddin who is the accused No.20 before this court, by entering to 10 S.C.No.82/2012 agreement in fictitious names, at Jayanagar, Bengaluru, Vasantha Nagar, Mallige Road, Bengaluru. In pursuance of criminal conspiracy, the illegal sale of stamps etc., by opening the branches of M/s.Sri Sai at Shivamoga and Mangalore and opening a new firm in the name and style of M/s.Brindavan Services. Private persons were appointed and selling marketing executives to book orders, stamps, stamp papers. Investigation also reveals that accused persons had provided the Xerox copies of the various stamp vending licences issued in the names of aforesaid persons. Accused had used number of fake rubber stamps. Accused No.20 - Salaluddin Ashraff Mohammed joined the business of A.K.Telgi with illegal activities of selling fake stamps through M/s.Unique Services and M/s.Cauvery Enterprises. He was earlier arrested in Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad. Concealing his real identity introducing himself as Mohammed Israil, S/o.late Hussain Mohammed Ashraff.11 S.C.No.82/2012
11. Accused No.20 associated himself with illegal activities of selling of fake stamps at Bengaluru, through M/s.Sri Sai, Bengaluru. In furtherance of criminal conspiracy, accused No.20 - Salaluddin Ashraff Mohammed and accused No.22- Fayaz Ahmed, being the confident members of the crime syndicate entrusted with responsibility of intensifying the fake stamp business at Mysore. Accused No.22- Fayaz Ahmed opened a firm in the name and style of M/s.Brindavan Services, Mysore, for illegal activities of selling fake stamps etc. In furtherance of conspiracy, accused No.20 Salaluddin Ashraff Mohammed falsely representing himself as Fardeen opened a current bank account No.189 on 19.1.2000 in the name of M/s.Brindavan Services, with Corporation Bank, Bannimantap Branch, Mysore, claimed as proprietor of the firm. A sum of Rs.6,23,565/- (Rupees Six Lakhs Twenty Three Thousand Five Hundred and Sixty Five only) being proceeds of fake stamp business was credited to the said 12 S.C.No.82/2012 account No.199. Accused No.20 - Salaluddin Ashraff Mohammed falsely representing himself as 'Fardeen' has entered into an agreement with Sri.Mohammed Jaffer as a tenant for getting the premises No.577, Shivarathreswara Nagara, Mysore, for a period of 11 months, with a monthly rent of Rs.2,250-00 and entered into an agreement for getting a premises at No.18, Dhanwantri road cross, Ane Sarotu street, Mysore, along with security deposit of Rs.20,000-00 and rent of Rs.2,000-00 p.m.
12. Accused No.20 - Salaluddin Ashraff Mohammed and accused No.22 - Fayaz Ahmed falsely representing M/s.Brindavan Services, Mysore as a supplier of genuine stamps, induced the buyers, LIC housing finance limited, LIC of India, Mysore, J.K.Industries, Mysore. M/s.Meritor HVS India Limited, Mysore, M/s.United India Insurance Company Limited, supplied the fake stamps and stamp papers provided fake embossing, franking of documents as genuine just caused huge loss 13 S.C.No.82/2012 to Government Exchequer. The documents embossed through M/s.Brindavan Services, have been found to be tallied with the embossing impressions of fake embossing instruments, referred from the premises of the accused, on 19th and 20th of August 2000.
13. On 19-8-2000, on the day of raid, the accused No.20-Salaluddin Ashraff Mohammed was available at Mysore, managed to escape and thus, absconded since from the date of registration of the case. He was traced by the CBI and Kuwait, Red corner notice was issued by Interpol CBI, New Delhi, on 23-4-2004 and accused No.20 was arrested by Kuwait police on 5-7-2004.
14. In pursuance of the criminal conspiracy, accused No.22-Fayaz Ahmed after release on bail in Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad, associated himself with illegal activities of selling the fake stamps etc., at Bengaluru through M/s.Sri Sai, Bengaluru. He along with accused 14 S.C.No.82/2012 No.20 - Salaluddin Ashraff Mohammed started a firm M/s.Brindavan Services, Mysore, for illegal activities of selling the fake stamps, stamp papers and fake embossing and franking to the buyers of genuine stamps, caused huge loss to Government Exchequer. Accused No.22-Fayaz Ahmed involved in the various illegal activities of M/s.Brindavan Services, Mysore like hiring of premises, selling of fake stamps etc., is established and accused No.22 -Fayaz Ahmed was absconding since from the registration of the case and arrested on 19-12-2003.
15. The investigation revealed that ten stamp vending licences were issued in the names of Asgar Pasha, Sameer Pasha, R.B.Madan Gopal, Shameem Begum, Dadgur Rao, Farzaana Begum, Shobha.N., Reshma Taj, Rizwana Begum and Kousar. Out of the ten stamp vending licences, seven stamp vending licences were found issued in fictitious names and addresses of Shameem Begum, Dadgur Rao, Farzaana Begum, Shobha.N., Reshma Taj, Rizwana Begum and Kousar. 15 S.C.No.82/2012 The application forms seeking stamp vending licences issued in the fictitious names and not related to the concerned persons.
16. In pursuance of the criminal conspiracy number of bank accounts were opened in the name of M/s.Sri Sai from time to time by the accused persons for encashing the cheques received from the various purchasers. Accused No.17-Pradeep Kumar opened a current account No.1282 in the name of M/s.Sri Sai with bank of Maharashtra, Shivaji Nagara, Bengaluru, claiming himself as a proprietor, accused No.14-Byroji Rao impersonate himself as Mohammed Rehan opened the current bank account No.0007205525001 in the name of M/s.Sri Sai with M/s.Centurian Bank, Cunningham road, Bengaluru, claiming himself as proprietor of the firm dealing real estate.
17. Accused No.18-Mohammed Ameer Salik @ Wazir Ahmed Salik @ Mohammed Salik @ Shoukath Ali @ 16 S.C.No.82/2012 Wazir Salik @ Salik Wazir @ Salik is an acting member of a crime syndicate since 1996 in the illegal activities of selling of fake stamps through M/s.Citizen Enterprises, M/s.Prime Service, M/s.Unique Enterprise, M/s.Unique Services, M/s.Cauvery Enterprises, at Bengaluru. After registration of the case in Cr.No.126/99, R.T.Nagara Police station, Bengaluru, accused No.18 - Salik Wazir along with other associates of crime syndicate involved in fake stamps with another group of crime syndicate involved in fake stamp business at Hyderabad. In pursuance of criminal conspiracy, accused No.18 - Salik Wazir interviewed various persons, had taken several premises on rent at Bengaluru, Shimoga, Mangalore and also opened the four current accounts in the name of firms M/s.Citizen Enterprises, current bank account No.468, M/s.Prime Sevices, M/s.Unique Enterprises, Malleshwaram, Bengaluru, current bank account No.816, current account No.842 and M/s. Unique 17 S.C.No.82/2012 Services, queen's road, Bengaluru, account No.537, during the period 1996 to 1999.
18. Accused No.19-Muzammil Ahmed Salik @ Ahmed Nadeem, S/o. accused No.18 associated himself in the illegal activities of selling the fake stamps etc., at Bengaluru, through M/s.Unique Services and M/s.Cauvery Enterprises in Cr.No.116/99 of Begum Bazaar Police station, Hyderabad, along with other associates of Abdul Kareem Telgi in which he has furnished false name and address as Ahmed Nadeem, S/o.Muzammil Ahmed, resident of house No.58/48, 80ft road, Mysore. After his release in Cr.No.116/99 of Begum Bazaar Police Station, again, he associated himself with illegal activities of selling the stamps at Bengaluru and other parts of Karnataka. Accused No.19 involved himself in illegal activities of selling the fake stamps to various purchasers encashing the cheques from bank account No.842, operated by his father accused No.18 - Muzammil Ahmed Salik in Syndicate 18 S.C.No.82/2012 Bank, Malleshwaram Branch, Bengaluru. The handwriting on verification reports, mahazar etc., related to aforesaid stamp vending licences are found to be accused No.23-T.Thippaiah.
19. Accused No.23-T.Thippaiah, while working as a Revenue Inspector of Devera Jeevanahalli Circle, in the office of Tahsildar, North Taluk, facilitated the crime syndicate by recommending the issue of stamp vending licences. Accused No.23-Thippaiah induced Eruchappan, a stamp vending licence holder to provide his stamp vending liecence, handed over the same to one Ansar who introduced to Eruchappan as Ibrahim.
20. Accused No.29-Dr.Rehan Beig @ Rehan Beig is one of the conspirators behind the organised illegal activities of selling the fake stamps, stamp papers at Bengaluru and also other parts of Karnataka knowingly joined the crime syndicate during 1997. In pursuance of the criminal conspiracy, accused No.29- Dr.Rehan Baig 19 S.C.No.82/2012 with criminal intention promised Syed Sajid, accused No.29 put the signatures of Syed Sajid on number of blank challans which were used for getting the stock of stamp papers issued from Treasury, Bengaluru. At the instance of accused No.29-Dr.Rehan Baig, Syed Sajid has opened a bank account. Accused No.29 -Dr.Rehan Baig in furtherance of criminal conspiracy along with accused No.13 -A.K.Telgi and others allured Syed Ansar with petty incentives, to arrange few persons of poor background for getting the stamp vending licences in their names. He also visited the office of Regional Fire Services, Bengaluru, for getting 'no objection certificate', to obtain licence from Food and Civil Services Department. Accused No.29 - Dr.Rehan Baig opened the office of Metro Corporation, current account bearing No.863 and was actively associated in the business, in the name of Metro Corporation. Accused No.29 - Dr.Rehan Baig was one of the beneficiaries of the proceeds of fake stamp business.
20 S.C.No.82/2012
21. In the confessional statements of accused No.18- Wazir Ahmed Salik and accused No.19- Muzammil Ahmed Salik, they have confessed their participation with the illegal activities of selling the fake stamps/stamp papers. Accused No.22-Fayaz Ahmed associated himself with illegal activities through M/s.Unique Services and M/s.Cauvery Enterprises. Investigation revealed the addresses mentioned in the application form issued is in the fictitious names.
22. Accused No.31- Sirajuddin Kamalsab Nasipudi @ Sirajuddin Nasipudi @ Sirajuddin @ Siraj Bai @ Siraj. Accused No.31 had the knowledge in the transport business and became a member of the crime syndicate, by virtue of his experience. A.K.Telgi and Sirajuddin Nasipudi was opened a Company in the name of M/s.Metro Bulk Movers Private Limited, at Ahmedabad Street, Mumbai. Accused No.13 -A.K.Telgi and accused No.31 - Sirajuddin Kamalsab both were founder, Directors of M/s.Metro Bulk Movers Private Limited, 21 S.C.No.82/2012 Ashirvad Building, No.107, Ahmedabad Street, Mumbai. Accused No.13 - A.K.Telgi also opened a current bank account No.6164 with Kapol Co-operative Bank Limited, Mumbai in the name of M/s.Metro Transport Corporation, No.107, Ashirvad building, Ahmedabad Street, Mumbai.
23. That all the accused persons led by accused No.13-A.K.Telgi by way of illegal activities selling of fake stamps through various firms had caused huge financial loss, worth crores of rupees, to the Government, during 1996 to 2000. On committal of charge sheet filed by Upparpet Police Station, in C.C.No.20577/2000, against accused Nos.1 to 23 registered as S.C.No.9/2001. The Charge sheet filed by STAMP IT, against accused No.23 in C.C.No.23311/2002 registered in S.C.No.557/2002. The Charge sheet filed by Stamp it, against accused No.27 in C.C.No.20317/2002 registered in S.C.No.558/2002. The Charge sheet filed by STAMP IT, against accused No.12 in C.C.No.20887/2002 registered 22 S.C.No.82/2012 in S.C.No.31/2004. The Charge sheet filed by STAMP IT, against accused Nos.13, 22, 25, 28 to 33 in C.C.No.19361/2003 registered in S.C.No.155/2002. The Charge sheet filed by the CBI, as against accused No.17 in C.C.No.22528/2004 and supplementary charge sheet filed by CBI against accused Nos. 1 to 20, 22, 23, 29 and 31 in C.C.No.19361/2003 clubbed with 22528/2004 registered in S.C.No.155/2006.
24. A.C.P. G.A.Bawa, Chickpet, Police Sub-Division, Bengaluru City, got information that two persons were carrying the fake stamps and stamp papers in the motor cycle at Subedar Chatram Road, Bengaluru in front of Kapali Talkies at Bengaluru with the assistance of officers and staff, he apprehended accused Nos.1 & 2 Badruddin @ Badru and Vittal Maruthi and seized fake stamps of different denominations and other articles. Mariswamy Gowda, P.I. of Upparpet Police Station arrested accused Nos.2 to 11 and 14 to 16 and case has 23 S.C.No.82/2012 been split against accused Nos.12, 13, 17 to 23 and separate charge sheet has been filed.
25. In order to prove alleged offences, the prosecution has examined 224 witnesses as P.Ws.1 to 224 and documents have been marked as Exs.P.1 to P.1325 and M.Os.1 to 568.
26. The accused has been examined under Section 313 of Cr.P.C. His defence is that of denial and filed the written requisition. Since the evidence before the court was not sufficient to acquit the accused under Section 232 of Cr.P.C., accused to led the defence evidence and accused No.20-Salaluddin Ashraff Mohammed submits that he has no defence evidence to be adduced.
27. Heard the learned Special Public Prosecutor for the State and learned counsel for the accused No.20.
28. The points that arise for my consideration are:- 24 S.C.No.82/2012
1. Whether the Prosecution proves beyond all reasonable doubt that :-
(a). That accused No.20-Salaluddin Ashraff Mohammed along with accused No.22-Fayaz Ahmed associated themselves with the crime syndicate of accused No.13-
A.K.Telgi and his associates accused Nos. 1 to 19, 21, 23 to 33 entered into a criminal conspiracy for indulging in illegal acts of counterfeiting government stamps by designing, printing, processing, franking, embossing and selling the same as genuine stamps issued by the Government for the purpose of revenue at Mysore/Bengaluru and other places in a systematic organised manner for making illegal pecuniary gain, corresponding loss to the Government Exchequer and thereby, committed the offences punishable U/Sec.255 R/w Section 120-B of I.P.C.?
(b). That in pursuance of the criminal conspiracy accused No.20-
Salaluddin Ashraff Mohammed along with other accused Badruddin, Fayaz Ahmed Belagami, Noor Ahmed and Amjad Khan in criminal conspiracy with each other and in pursuance thereof, were found in possession of fake rubber seals of stamp 25 S.C.No.82/2012 vendors Eruchappan, E.Narasimhaiah, Usha Kumar, Raja Rajeshwari, K.V.Kumar, Chandra Mohan, Raghu, Reshma Taj, seals of Government of Karnataka, general stamps with emblem, seals of Sub-registrars, seals of Deputy Director of Treasury, Stamp depot, embossing seal, seal of M/s.Metro Corporation, M/s.Sri Sai, seals intended to be used for the purpose of counterfeiting stamps like franking and embossing seals issued by the Government for the purpose of circulation of fake stamps and stamp papers for the purpose of revenue and thereby, committed the offences punishable U/Sec.256 R/w Section 120-B of I.P.C.?
(c). That in pursuance of the criminal conspiracy accused No.20- Salaluddin Ashraff Mohammed after his release on bail in Cr.No.116/1999 of Begum Bazaar Police Station, Hyderabad, along with accused No.22-Fayaz Ahmed started a firm by name M/s.Brindavan Services, Mysore, to carrying on illegal activities of stocking and selling of fake stamps/stamp papers, fake embossing/franking to the buyers of genuine stamps and causing huge loss to the Government Exchequer and arranged and 26 S.C.No.82/2012 possessed fake franking seals, embossing materials, composing letter blocks, rubber stamps, stationeries, other accessories, instruments etc., to use the same for counterfeiting Government stamps as genuine and thereby, committed the offences punishable U/Sec.257 R/w Sec.120-B of I.P.C.?
(d). That the accused No.20-Salaluddin Ashraff Mohammed along with accused No.22-Fayaz Ahmed and other associates of crime syndicate in criminal conspiracy with each other knowingly taken part in the process of counterfeiting the stamps illegally opened and operated M/s.Brindavan Services, Mysore, sold and supplied fake stamps/stamp papers and fabricated, embossing them as genuine, thus caused loss to the Government Exchequer and thereby, committed the offences punishable U/Secs.258 R/w Section 120-B of I.P.C.?
(e) That in pursuance of criminal conspiracy accused No.20- Salaluddin Ashraff Mohammed brought fake stamps/stamp papers at Bengaluru and other parts of Karnataka and stored them for the purpose of sale to buyers as genuine and thereby, committed the offence punishable U/Sec.259 27 S.C.No.82/2012 R/w Section 120-B of I.P.C.?
(f) That accused No.20 - Salaluddin Ashraff Mohammed along with accused No.22-Fayaz Ahmed and others in furtherance of the criminal conspiracy having used the counterfeit stamps/stamp papers and circulated and supplied the same as genuine and thereby, committed the offence punishable U/Sec.260 R/w Section 120-B of I.P.C.?
(g) That accused No.20-Salaluddin Ashraff Mohammed @ Israil Mohammed @ Fardeen @ Taj @ Suhail represented himself as Taj and entered into an agreement in respect of premises No.18, Dhanvantri road cross, Anesarotu street, Deveraj Mohalla cross, Mysore in the month of July 2000 and entered into an agreement with Mohammed Jaffar on 7-12-1999 for getting premises No.577, 4th main, Shivarathreshwara Nagar, Mysore and accused No.20 opened the current account No.199 in Corporation Bank, claiming himself as Proprietor of M/s.Brindavan Services, Mysore falsely representing himself as Fardeen used the said premises for the sale and stock the fake stamp/stamp papers etc., and thereby, committed the offences punishable U/Sec.416 R/w Section 419 and 28 S.C.No.82/2012 Sec.120-B of I.P.C.?
(h) That accused No.20 - Salaluddin Ashraff Mohammed along with Fayaz Ahmed and others in furtherance of criminal conspiracy cheated the buyers of genuine stamps/stamp papers etc., dishonestly inducing the, to part with money and supplying fake stamps/stamp papers etc., representing the same as genuine one and thereby, committed the offences punishable U/Sec.420 R/w Sec.120-B of I.P.C?
(i) That accused No.20-Salaluddin Ashraff Mohammed along with Fayaz Ahmed in furtherance of criminal conspiracy cheated the buyers by genuine stamp papers by selling fake stamp and stamp papers etc., and cheated and thereby, committed the offences punishable U/Sec.465 R/w Section 120-B of I.P.C.?
(j) That accused No.20-Salaluddin Ashraff Mohammed in furtherance of criminal conspiracy created a fake document in the name of Fardeen and opened an account in Corporation Bank, Bannimantap Branch, Mysore, having current account No.1999 as a Proprietor of M/s.Brindavan Services and thereby committed the offences 29 S.C.No.82/2012 punishable U/Sec.468 R/w Section 120-B of I.P.C.?
(k) That accused No.20-Salaluddin Ashraff Mohammed along with other accused in the year 1999 entered into criminal conspiracy for indulging alleged act of counterfeiting Government stamps for franking alleged gain and loss to the Government Exchequer and thereby committed the offences punishable U/Sec.120-B of I.P.C?
(l) That accused No.20-Salaluddin Ashraff Mohammed along with Fayaz Ahmed, Sameer Fayaz, Javeed Noor, Naushad Khan and others during 1996 to 2000 and thereafter, falsely representing M/s.Brindavan Services, induced the buyers as supplier of genuine stamps supplied fake stamp/stamp papers causing loss to Government Exchequer and thereby, committed the offences punishable U/Sec.63
(b) of Karnataka Stamp Act, R/w Section 120-B of I.P.C.?
(m) That accused No.20 - Salaluddin Ashraff Mohammed along with Fayaz Ahmed and others in furtherance of criminal conspiracy having got possession of fake stamps/stamp papers etc., knowing that the same is forged and dishonestly used as genuine 30 S.C.No.82/2012 and thereby, committed the offences punishable U/Sec.474 R/w Section 120-B of I.P.C?
(n) That accused No.20-Salaluddin Ashraff Mohammed in furtherance of the said criminal conspiracy having used fake seals and composing block letters for the purpose of counterfeiting committed the offences punishable U/s.475 R/w Section 120-B of I.P.C.?
2. What Order?
29. My findings on the above points are:-
Point No.1 :
(a) In the affirmative
(b) : In the affirmative
(c) : In the affirmative
(d) : In the affirmative
(e) : In the affirmative 31 S.C.No.82/2012
(f) : In the affirmative
(g) : In the affirmative
(h) : In the affirmative
(i) : In the affirmative
(j) : In the affirmative
(k) : In the affirmative
(l) : In the negative
(m) : In the affirmative
(n) : In the affirmative Point No.2 : As per final order for the following:-
REASONS
30. Point No.1 (a) to (n):- As the said points are interlinked with each other, together taken up for discussions:-
31. Originally case was registered in S.C.No.9/2001 against all the accused in Cr.No.545/2000 of Upparpet Police Station, Bengaluru, on 19-8-2000, for the offences 32 S.C.No.82/2012 punishable U/Sec.255 to 261, 465, 467, 468, 472, 473, 474 & 420 of I.P.C. based on the complaint lodged by the complainant G.A.Bawa, A.C.P., Chickpet Sub-division, Bengaluru.
32. G.A.Bawa, A.C.P., of Chickpet Sub-division, Bengaluru, who is the complainant has lodged the complaint alleging that on 19-8-2000 in the afternoon at 1-30, were on rounds in their jurisdictional area, at Bengaluru, along with P.I., H.J.Mariswamy Gowda, P.S.I., K.Nanjundegowda and Head constable H.Nagaraja, Police constables Veerebhadregowda, Anand and Balakrishna, at that time he received credible information that two persons belonging to fake stamps scam i.e., accused No.1-Badruddin and accused No.2- Vittal Maruthi Sungar were coming on a motor vehicle Yamaha bearing registration No.KA-05-EB 1729 at 2-00 p.m., to Subedar Chatram road, Bengaluru, immediately, he secured the panchas and went near Kapali theatre of Subedar Chatram road and made a watch to trace the 33 S.C.No.82/2012 vehicles coming from Anandrao circle. At about 2-05 p.m., on the same day, two persons came in the said motor cycle, immediately, complainant and his staff stopped the vehicle and the pillion rider holding a purple coloured bag. On questioning them, the rider and pillion rider of the said vehicle were not given satisfactory answer. Immediately, thereafter, in the presence of the panchas directed them to open the bag and on opening the bag, found fake stamps and stamp papers of different denomination used by various Government Offices. On questioning the rider of the said Yamaha vehicle, he told his name as Badruddin @ Badru, S/o.Ghouse Ahmed, age 24 years, resident of No.321, Mohammed Galli, Belagaum and the bag contains fake stamps worth rupees more than 50 lakhs and stamps were stored in the office situated at Vasantha Nagar and in the house situated at R.T.Nagara, Dinnur main road, Bengaluru and himself and his group dealing in sale of fake stamps and they have already sold the stamps to various 34 S.C.No.82/2012 institutions, bank and others. On enquiry of the pillion rider, he disclosed his name as Vittal, Son of Maruthi, aged about 24 years, resident of Tilak Nagar, Vidya Nagar, Belgaum and himself and accused No.1- Badruddin and others dealing the sale of fake stamps and now he is residing with Badruddin and he was also involved in selling of fake stamps. The bag held by accused containing
a) Ten thousand postal stamps of the face value of Rs.50, value of Rs.5,00,000-
00.
b) Rs.36,000-00 insurance postal stamps
the face value of Rs.100-00 with the
value of Rs.36 lakhs.
c) Three thousand share transfer stamps
face value of Rs.10-00, with the value of Rs.30,000/- .
d) 12,800 revenue stamps of face value of Rs.1-00.
e) 2,250 special adhesive stamps, fake value of Rs.500-00, with the value of Rs.11,25,000/-.
f) 12 Stamp papers of the face value Rs.1,000-00, 57 stamp papers, face 35 S.C.No.82/2012 value Rs.500-00, 41 stamp papers, face value Rs.100-00, total value of Rs.44,600-00.
Accused-Badruddin and Vittal Maruthi were found in possession of the stamps and stamp papers worth Rs.53,42,400-00 (Rupees Fifty Three Lakhs Forty Two Thousand and Four Hundred only). Thereafter, arrested the accused, seized the Yamaha vehicle, mobile phone of accused No.1- Badruddin and both the persons told that Mohammed Rehan, Anees, Naushad Khan, Mohammed Ayub, Sameer Fayaz, Noor, Raffiq Ahmed, Chethan, Habib and Illiyas and themselves were doing the illegal stamp scam business and one Lala is their boss, selling the fake stamps and there are 20 to 25 employees and among them, 4 to 5 are ladies, working in the office, situated at Vasantha Nagar, 3rd main road, Bengaluru and Mohammed Rehan and Anees using the Yamaha Motor cycle No.KA-18-E-369, Naushad Khan and Ayub were using the Suzuki Samurai motor cycle bearing registration No.KA-04-S-3195, Raffiq Ahmed 36 S.C.No.82/2012 using Suzuki Samurai motor cycle bearing registration No.Ka-03-R-4659, Chethan using the Hero Honda, motor cycle bearing registration No.KA-03-H-4252, Illiyas using the Kinetic Honda, bearing registration No.KA-03-9004 and others also using the two wheeler vehicles for circulating the fake stamps and stamp papers, fake franking seals, embossing materials, composing letter blocks, rubber stamps, stationeries, other accessories, instruments etc., which were used to prepare the fake stamps, stamp papers etc., were kept in the R.T.Nagara house at Bengaluru. Thereafter, the complainant seized the properties and lodged the complaint as per Ex.P.2 of Upparpet Police Station, produced the accused Nos.1 & 2 and the properties before the P.I., on 19-8-2000.
33. The overt act of the accused No.20 in the above case is that during 1999, he associated himself with illegal activities of selling fake stamps etc., through M/s.Unique Services and M/s.Cauvery Enterprises. He concealed his real identity, introduced himself as 37 S.C.No.82/2012 Mohammed Israil, S/o late Hussain Mohammed Ashraff, residing at No.20/1, 'C' street, Guntappa, Mysore. After his release on bail in Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad, he associated himself in selling the fake stamps, stamp papers etc., at Bengaluru, through M/s.Sri Sai, Bengaluru and accused No.20 & 22 were entrusted the responsibility of intensifying the fake stamp business at Mysore. Accordingly, accused No.20 along with accused No.22 opened a firm in the name and style of M/s.Brindavan Services, Mysore for illegal activities of selling fake stamps etc., to the buyers of genuine stamps and in furtherance of conspiracy, accused No.20 falsely representing himself as Fardeen had opened a current bank account No.199, in the name of M/s.Brindavan Services, in Corporation Bank, Bannimantap branch, Mysore, claiming himself as proprietor and also falsely representing himself as Fardeen and entered into an agreement with Mohammed Jaffer for getting premises No.577, 4th main, 38 S.C.No.82/2012 Shivarathreshwara Nagar, Mysore and the said premises was used for the fake stamp business and also falsely representing himself as Taj for getting a premises at No.18 (old No.21/60) Dhanwantri road, Anesarotu street, Devraj Mohalla, Mysore, in the month of July 2000. Thus, the above accused along with accused No.22 falsely representing M/s.Brindavan Services, Mysore induced the buyers including LIC Housing Finance Limited, Mysore, LIC of India, Mysore, M/s.J.K.Industries, Mysore, M/s.Meritor HVS India Limited, Mysore, M/s.United Insurance India Company Limited, M/s.National Insurance India Company Limited and supplied fake stamps, stamp papers provided fake embossing and franking of documents, thus caused huge loss to the Government Exchequer.
34. To substantiate the case of the prosecution, prosecution examined the witnesses P.Ws.1 to 224. 39 S.C.No.82/2012
35. P.W.1 the complainant, the then Assistant Commissioner of Police, Chickpet Sub-division, Bengaluru city, deposed that on 19-8-2000, at about 1-30 p.m., he was on rounds along with, Police Inspector Mariswamy Gowda of Upparpet Police Station, Police Sub-Inspector-Nanjunde Gowda, Head constable S.Nagaraj, Police constables Ananda and Balakrishna in Majestic area, he got credible information that two persons are coming in a Yamaha motor cycle bearing registration No.KA-05-EB-1729 from Ananda Rao circle towards Subedar Chatram road, Bengaluru, with fake stamps. He secured panchas Jagannath and Balakrishna Shenoy went near Kapali theatre near Subedar Chatram road to watch the said vehicle. At about 2-05 p.m., two persons came from Anandrao circle side and the vehicle was stopped by the staff as per the directions of the complainant noticed that pillion rider of the vehicle holding a dark purple coloured bag. On enquiry, the said persons became stunned and not given 40 S.C.No.82/2012 satisfactory answer. In the presence of the panchas, the bag was opened and found that different denominations of fake stamps. The rider of the vehicle told his name as ' Badruddin' (accused No.1) and the bag contains fake stamps worth rupees more than Rs.50 lakhs, the fake stamps was stocked in the premises of Vasantha Nagara office and house at R.T.Nagar, Dinnur Main road, Bengaluru and himself and his group doing sale of fake stamps. The pillion rider of the vehicle told his name as Vittal, S/o.Maruthi (accused No.2) and himself and accused No.1 and others dealing the sale of fake stamps staying in the house of accused No.1-Badruddin. In the presence of the panchas, noticed ten thousand stamps of 200 sheets of the face value of Rs.50-00 each valued of Rs.5,00,000-00. 36,000 fake insurance stamps of the face value of Rs.100-00 of 200 sheets value of Rs.36,00,000-00 and fake stamps of 180 in number in one sheet 3000 share transfer stamps of 15 sheets face value of Rs.10-00, 200 fake stamps in each sheet value 41 S.C.No.82/2012 of Rs.30,000-00, 40 sheets of fake Revenue stamps of face value of Rs.1-00 each sheets containing 320 stamps value of Rs.12,800-00, 25 sheets of special adhesive stamps each sheet containing 90 stamps value of Rs.11,25,000-00, 12 fake stamps of face value of Rs.1,000-00, 57 fake stamps of face value of Rs.500-00, 41 fake stamps of the face value of Rs.100-00, total value of is Rs.44,600-00, all fake stamps total value is Rs.58,12,400-00 (Rupees Fifty Eight Lakhs Twelve Thousand and Four Hundred only). All stamps were seized along with the purple coloured bag, Nokia handset from accused No.1 and Yamaha motor cycle and drew the mahazar as per Ex.P.1 and took the signatures of the panchas Jagannatha, Balakrishna and the mahazar was drawn between 2-05 p.m., to 3-15 p.m., and arrested the accused Nos.1 & 2 took them to the police station along with the properties and prepared the detailed report as per Ex.P.2 and gave the same to S.H.O, Mariswamy 42 S.C.No.82/2012 Gowda to register the case and the case was registered in S.C.No.545/2000 and also identified the properties.
36. P.W.2-Mohammed Afzal deposed in his evidence that he worked for 2 ½ months in M/s.Sri Sai 'A' Class stamp vendors Enterprises, Vasanthanagar, Bengaluru, as a delivery boy along with one Ariff, under Ilias Pasha, his manager. Abdul Kareem Lal Telgi is the owner of the said Enterprises. Accused No.1-Badruddin @ Badru was the manager. P.W.2 was entrusted to deliver the Revenue stamps, embossing and franking stamps in a cover to be delivered to the address mentioned in the concerned covers and also delivered the stamps to Syndicate Bank, Vasantha Nagar, Bengaluru, Corporation Bank, Vasantha Nagar, Bengaluru and one office at Vasantha Nagara, as directed by the said Enterprises. He has seen one accused No.16- Liyakath Hussain, accused No.20-Salaluddin Ashraff Mohammed, Suhail, accused No.18 -Wazir, accused No.14-Byroji Rao, accused No.7-Chethan, accused No.9-Noor Ahmed and 43 S.C.No.82/2012 others who were marketing executives working in the above M/s.Sri Sai 'A' class stamp vendor, Vasantha Nagar, Bengaluru. After delivering the pockets, some of them giving cheques, in turn, he handed over the cheque to accused No.1-Badruddin and to accounts department. He has not visited the branch offices situated at Mysore and Shimoga and he also identified the accused-20- Salaluddin Ashraff Mohammed before this court.
37. P.W.3 - Ariff Khan deposed in his evidence that during 2000, he worked as delivery boy in United Courier Service. He met with accident and he lost his job. In the month of April-May 2000, one Syed Khan introduced him to Raffiq Ahamed (accused No.4). He attended the interview and appointed as delivery boy in M/s.Sri Sai Company, situated at Queen's road, Vasantha Nagara. 9 to 10 persons who were working as delivery boys. He will entrusted to deliver the stamps, Revenue stamps, stamp papers, N.J.Stamps, foreign bill stamps, in a cover to be delivered to the companies, at Jayanagar, Banashankari, 44 S.C.No.82/2012 Basavanagudi and R.V.Road areas. Accused No.1- Badrddin accused No.6-Anees Ahmed, accused No.7- Chethan, accused No.15-Shoaib, accused No.16- Liyakath Hussain, accused No.11-Nawaz, Balaji, who were marketing executives and Upparpet police recorded his statement about 14 years back.
38. P.W.4- Sridhara Navana deposed in his evidence that since from 1998 to 2002, he is working as Company secretary in Esenda Finance Company, renamed as Financial Stanadard Chartered Company, Bengaluru. Their company is required share transfer stamps for transfer of shares, at that time, he got the phone call from a lady informing that they deliver the stamps to the company directly and also informed that M/s.Sri Sai, A class stamp vendor is a registered Enterprises. On behalf of the company, he purchased transfer stamps of value of Rs.5 lakhs and also paid the money by way of cheque in the name of M/s.Sri Sai. After two days of the said phone call, two persons accompanied by Rehan 45 S.C.No.82/2012 (accused No.3), came to his office and introduced themselves and he placed the orders and purchased stamps two times and paid the amount by way of cheque and received two receipts as per Exs.P.3 & P.4 (Ex.P.118 & P.119 in S.C.9/2001). After two days, on reading the newspaper, he came to know that regarding the fake stamps scam involving of M/s.Sri Sai and he lodged the complaint to D.C.P., Upparpet Police Station, Bengaluru, as per Ex.P.5. (Ex.P.15 in S.C.9/2001) and produced the stamps and mahazar was drawn as per Ex.P.8 (Ex.P.116 in S.C.9/2001) and seized the properties and himself and Vidyashankar signed the mahazar and also identified the seized stamps. Sample stamps were putting in a cover separately, as per M.Os.13 to M.O.18. He has also given evidence once in this case.
39. P.W.5-Dawalath Baig deposed in his evidence that he was working as a delivery boy from the month of May 2000. Accused No13-A.K.Telgi is the owner of M/s.Sri Sai 'A' class stamp vendor Enterprises. He 46 S.C.No.82/2012 joined the said office and office was at queen's road, Bengaluru, in the month of August 2000, office was shifted to Vasantha Nagar. He was getting a salary of Rs.2,200-00 p.m., at that time, delivery boys Saquip, Anees Khan, Nawab Pasha, Anwar, Vittal, Shoaib, Liyakath, Rao and others were working. Roopa, Vijaya and other two girls were working in telemarketing unit. Accused No.1- Badurddin is the manager. He attending the work entrusted for him, to deliver the packed envelops, containing general stamps, Revenue stamps, franking and embossing documents, to the customers of the area of Sheshadripuram, Malleswaram, Rajajinagar and West of chord road, Bengaluru. P.I., of Upparpet Police station recorded the statement and also given the evidence about seven years back before the court and he has identified the accused Nos.1-Baduruddin, accused 2- Vittal Maruthi, accused No.3- Anwar Hussain, accused No.4-Raffiq, accused No.6-Anees Khan, accused No.9- Noor, accused Nawab Pasha, accused No.14-Chethan @ 47 S.C.No.82/2012 Rao, accused No.15-Shoaib, accused No.16-Liyakath. He also identified accused Nos.13-A.K.Telgi, accused No.2- Vittal, accused No.3-Anwar, Accused No.1-Badruddin, accused Khalid, accused No.9-Noor, accused No.15- Shoaib, accused No.16-Liyakath, accused No.6-Annes Khan, accused No.4.-Raffiq, accused Nawaz Pasha, accused No.14- Chethan Rao before the court about seven years back.
40. P.W.6 - Mazar deposed in his evidence that he knows P.W.4-Sridhara Navana, P.W.5-Dawlath Baig. He worked as delivery boy in M/s.Sri Sai 'A' Class Stamp Vendor Company situated at queen's road, Bengaluru, for a period of two months from July 2000. Ariff, Sakid, Khalid, Afzal, Fateullaha, also working as delivery boys, Seema, Mubin and other two girls working in telesales and tele calling unit. After two months, office was shifted to Vasanthanagar. He has seen accused No.1-Badruddin who is before court and also stated his physical appearance. He delivered the cover given to him which 48 S.C.No.82/2012 consisting of stamps, stamp papers, judicial and non- judicial stamps, franking and embossing documents to the address mentioned in the cover, sometimes receiving the cheques given by the customers and handed over the cheques in the office to Smt.Mubin and he delivered the covers to Mayohall, sub vendors 3 to 4 times, other delivery boys also circulating the covers. Upparpet Police came to M/s.Sri Sai Enterprises and recorded his statement.
41. P.W.7- Hoovanna, Civil Engineer, deposed in his evidence that House No.8, second block, second cross, Akkamma block, Dinnur Main road, R.T.Nagara, Bengaluru is belonged to him and he was staying in the said house since from 2000. Before he occupying the said house, he leased the said house to one by name M.D.Rehaman who introduced himself as the proprietor of M/s.Universal Marketing Company, Jayanagar, came to his house with his two friends to get a house for lease and he agreed to lease the house for a monthly rent of 49 S.C.No.82/2012 Rs.5,500-00 and advance of Rs.55,000-00 and entered into a lease agreement Ex.P.9 (Ex.P.319 in S.C.9/2001) and also received the address proofs and he identified the signatures at Ex.P.9(a) and signature of M.D.Rehman at Ex.P.9(b), signature of Shashikumar, his elder brother at Ex.P.9(c). On 25-4-2000, Upparpet Police called him to the Police Station, enquired him and he produced the copy of Ex.P.9 and he came to know in the Police Station that accused No.1-Badruddin representing himself as M.D.Rehman, taken the house for lease and he also identified the accused No.1-Badruddin before the court. Police drew the mahazar as per Ex.P.10 (Ex.P.320 in S.C.9/2001) and gave a receipt Ex.P.11 (Ex.P.321 in S.C.9/2001), after receiving the advance amount. He obtained the key of the said house as per the orders of the court.
42. P.W.8- Abdul Waheed deposed in his evidence that he is doing the business of Mobile spare parts having his shop at Gandhinagar, 6th main. His shop is 50 S.C.No.82/2012 situated at about 100 feet distance from Upparpet Police Station. On 23-8-2000, P.I., Mariswamy Gowda, called him to the Police Station at 5-00 p.m., he went to the Police Station, P.I., introduced Sridhara, Secretary of Esenda Financial Company and Vidyashankara stating that they are going to produce the stamps and he is to be witness. He agreed and they have stated that they purchased stamps from accused No.3-Rehan of M/s.Sri Sai 'A' class stamp vendors, Vasantha Nagar, Bengaluru and Sridhara produced 7 bills and Vidyashankara produced the share transfer stamps denomination of Rs.1/-, 2/-, 5/-, 10/-, 50/- and 100/- value o Rs.5 to 6 lakhs and prepared the mahazar as per Ex.P.8 (Ex.P.116 in S.C.9/2001) and seized the same in a separate covers as per the samples for expert opinion and also he identifies M.Os 13 to 18.
43. He further deposed that on 24-8-2000, again he went to the Police Station at 6-00 p.m., and one Chandrakantha, employee of National Insurance 51 S.C.No.82/2012 Company situated at K.G.Road, Bengaluru was in the Police Station and stated that their Company has purchased insurance stamps of denomination of Rs.1/-, 5/-, 10/- 50/-, 100/- from accused No.3-Mohammed Rehan of M/s.Sri Sai 'A' class stamp vendors, Vasantha Nagara, and prepared the mahazar as per Ex.P.12 (Ex.P.125 in S.C.9/2001) and seized the same in a separate covers and the samples in a separate cover for expert opinion along with bills and also he identifies bills Ex.P.13 and identifies his signature Ex.P.12(a) and signature of Chandrakanth Ex.P.12(b) .
44. He further deposed that on 25-8-2000, at 8-00 p.m., again, he went to the Police Station at the request of the police, P.I., Mariswamy Gowda and Mahadeva, and a lock repairer were there, P.I., Mariswamy Gowda told that, accused No.1-Badruddin will going to a show a house, wherein he was doing the stamp scam business and he is to be present as a witness. He agreed. Accused No.1-Badruddin told that the accused No.13- 52 S.C.No.82/2012 A.K.Tegi was staying in the said house during his visit to Bengaluru and accused No.12-Iliyas was also staying in the said house. P.I., Mariswamy Gowda, Accused No.1- Badruddin and panchas and lock repairer Sadiq went in a police jeep to the house shown by accused No.1- Badruddin, situated at R.T.Nagara and Sadiq opened the lock of small gate, and noticed a Kinetic Honda vehicle near the stair case. Accused No.1-Badruddin opened the bolt of the said house and entered the house and saw that loose stamps were scattered on the floor and files containing the details of the customers name and address in the cupboard and a brown coloured cover bearing ISP seal. P.I., Mariswamy Gowda drew the mahazar as per Ex.P.14 (Ex.P.127 in S.C.9/2001) between 9-00 a.m., to 12-00 p.m. and seized all the properties, putting the seals and seal was handed over to him. Sadiq opened the door of the first floor. Accused No.1-Badruddin entered the house and noticed a brown coloured cover, two ledger books, sofa, T.V., and Fridge. 53 S.C.No.82/2012 Sadiq opened the lock of the door of the room, situated above the car shed and nothing was there. P.I., Mariswamy Gowda drew the mahazar as per Ex.P.14 (Ex.P.127 in S.C.9/2001) between 9-00 a.m., to 12-00 p.m. and seized all the properties, putting the seals and seal was handed over to him. He identified the ledger books Exs.P.15 & P.16(Ex.P.128 & P.129 in S.C.9/2001), stamps M.Os. 19 to 23 (M.Os 273 to 277 in S.C.9/2001), cover bearing the IPS seal M.O.24 (M.O.279 in S.C.9/2001), lock M.O.25 (M.O.280 in S.C.9/2001), two files Ex.P.17 & P.18 (Ex.P.130 & P.131 in S.C.9/2001).
45. P.W.8 further stated that on 28-8-2000, he was called to Police Station around 8 to 8-30 a.m., at that time, accused No.1-Badruddin, accused No.3-Mohammed Rehan and employees of M/s.Sri Sai Company were there. Accused No.1-Badruddin and accused No.3- Mohammed Rehan took them to the premises situated at Sampige road, Malleswaram, Bengaluru City and noticed the loose stamps, bill books, visiting cards, letter head 54 S.C.No.82/2012 consisting of details of customers, name and address, challan book and P.I., Mariswamy Gowda, seized all the properties, drew the mahazar as per Ex.P.19 (Ex.P.91 in S.C.9/2001) and also identifies three visiting cards as per Exs.P.20, 21, 22, (Exs.P.88, 96 & 105 in S.C.9/2001), bill books as per Ex.P.23 (Ex.P.87 in S.C.9/2001), a detail report file as per Ex.P.24, (Ex.P.86 in S.C.9/2001), letter containing the details of customers name and address as per Ex.P.25 (Ex.P.89 in S.C.9/2001), challan book of 10 pages Ex.P.26 (Ex.P.90 in S.C.9/2001), taken the sample from each denomination in a separate cover and after read over the mahazar he puts the signature.
46. On the same day, at 1-30 p.m, he went to the Police Station and accused No.16-Liyakath Hussain, accused No.11-Nawaz Khan, accused Suhail were there in the Police Station. Thereafter, accused No.16-Liyakath Khan, took them to Manipal Centre, Dicksen road, Bengaluru, to the office situated at the first floor, Manager Sripathi of ICBS Company were there identified 55 S.C.No.82/2012 the accused No.16, admitted that he purchased the stamps from him and produced the remaining stamps of 44 N.J. stamp papers of the face value of Rs.10-00, M.O.27 (M.O.281 in S.C.9/2001) and drew the mahazar as per Ex.P.27 (Ex.133 in S.C.9/2001). On the same day, accused No.11-Nawaz Khan shown the HUDCO office situated at 7th floor in the same building, identified Kamath also identified the accused No.11 and Umesh was there and produced the franking and stamp papers and 19 bills. P.I., drew the mahazar as per Ex.P.28 (Ex.P.135 in S.C.9/2001), and seized the 891 franking papers of the face value of Rs.100-00, M.O.28 (M.O.283 in S.C.9/2001), 14 franking papers of the face value of Rs.50-00, M.O.29 (M.O.284 in S.C.9/2001), Nine N.J.stamp papers of the face value of Rs.50-00, M.O.30 (M.O.284 in S.C.9/2001) and 19 bills Exs.P.29 to P.47 (Exs.P.138 to 156 in S.C.9/2001).
47. P.W.8 further stated that accused Suhaid took them to T.T.K.Company situated at old Madras Road, to a 56 S.C.No.82/2012 shed, Soundararaj identified the accused Suhaid, agreed that he had purchased the stamp papers from him and he produced Revenue stamps, court fee stamps, judicial and non-judicial stamp paper and bills. P.I. drew the mahazar as per Ex.P.51 (Ex.P.158 in S.C.9/2001) and the same were seized, along with the covering letter and identified M.Os.31 to M.O.54 (M.O.287 to 310 in S.C.9/2001) and bills as per Exs.P.52 to P.69 (Exs.P.161 to 178 in S.C.9/2001), covering letter Ex.P.70 (Ex.P.179 in S.C.9/2001).
48. P.W.8 further stated that accused No.16- Liyakath Khan took them to 9th block, Jayanagar, shown the house opened the lock with key and in the said house, different denominations of stamps were scattered on the floor, worth about Rs.40,000-00. P.I. seized the same and drew the mahazar as per Ex.P.71 (Ex.P.93 in S.C.9/2001) and seized agreement, visiting card, letter head, ledger book, letter pads and he identifies Exs.P.72, 21, 73, 74 & 75 (Exs.P.98, 96, 95, 97 & 99 in 57 S.C.No.82/2012 S.C.9/2001). That the accused Shoaib took them to Jayanagara, 4th block to a premises situated at first floor and beauty Parlour was situated, in the ground floor, Lakshmi owner of the building was present, at the time of mahazar, opened the lock and on entering the premises, found that there was a table, loose stamps worth Rs.12,000-00 being scattered, ledger book containing the details of the name and address of the customers, telephone bill, foreign bill, balance sheet, drew the mahazar as per Ex.P.83 (Ex.P.100 in S.C.9/2001), sample was taken in a separate cover and identifies M.O.56 (M.O.252 in S.C.9/2001), order book Ex.P.85 (Ex.P.203 in S.C.9/2001), balance sheet Ex.P.86 (Ex.P.104 in S.C.9/2001), visiting card Ex.P.22 (Ex.P.105 in S.C.9/2001), accounts 5 pages Ex.P.87(Ex.P.106 in S.C.9/2001), telephone bills Ex.P.88 (Ex.P.107 in S.C.9/2001), foreign stamps M.O.57 (M.O.253 in S.C.9/2001). One Ramakrishna of Biokhan India Limited came to Upparpet Police Station, told that their 58 S.C.No.82/2012 Company purchased the stamps from M/s.Sri Sai 'A' class stamp vendors and produced some stamp papers and he taken a sample in a separate cover, seized the same under the mahazar Ex.P.89 (Ex.P.179 in S.C.9/2001) and identified M.O.58 (M.O.380 in S.C.9/2001) and identifies four N.J.Stamp papers M.O.59 of face value of Rs.50/- (M.O.312 in S.C.9/2001), M.O.60 of face value of Rs.20/- (M.O.314 in S.C.9/2001), M.O.62 foreign bill (M.O.315 in S.C.9/2001), Special adhesive stamps of face value of Rs.50/- M.O.63 (M.O.316 in S.C.9/2001)., bills Exs.P.92 to P.98, (Exs.P.183, 185 to 189, 192 & 193 in S.C.9/2001) and vouchers Exs.P.99 to P.103 (Exs.P.184, 188, 190, 191 & 194 in S.C.9/2001). On the very same day, Prasanna Kumari of Graphic Private Limited, came to the Police Station, and told that he purchased the stamps from M/s.Sri Sai 'A' class stamp vendors. One Prasanna Kumar came to Upparpet Police Station and produced thirteen bills, papers, foreign bills along with the covering 59 S.C.No.82/2012 letter Ex.P.104 (Ex.P.183 in S.C.9/2001) and drew the mahazar Ex.P.105 (Ex.P.195 in S.C.9/2001) and also identifies three N.J. stamps face value of Rs.100/- M.O.72 (M.O.325 in S.C.9/2001), four N.J.Stamps of face value of Rs.20/- M.O.73 (M.O.326 in S.C.9/2001), nine N.J.Stamps of face value of Rs.10/- M.O.74 (M.O.327 in S.C.9/2001). Sample N.J. Stamps of face value of Rs.10/-, 20/- 100/- M.O.77 to 77 (M.Os.328 to 330 in S.C.9/2001), covering letter Ex.P.106 (Ex.P.196 in S.C.9/2001), 13 bills Exs.P.107 to 119 (Ex.P.197 to 209 in S.C.9/2001).
49. P.W.8 further stated that P.I., has introduced one person by name Prakash, Kenwell Company and seized four special adhesive stamps of the face value of Rs.50/-, seized the same under the mahazar Ex.P.120 (Ex.P.210 in S.C.9/2001) and identifies the bills Ex.P.121 to P.133, covering letter Ex.P.134, (Exs.P.212 to P.224 in S.C.9/2001).
60 S.C.No.82/2012
50. P.W.8 further stated that on 3-8-2000, at 1-30 p.m., he went to the Police Station, at the request of the police, accused No.11- Nawaz Khan was there, took them to a building, situated at Wilson Garden, Bengaluru, Interiors Syndicate Private Limited Company, Rajareddy was there, he identified the accused No.11-Nawaz Khan and he also identified him. Rajareddy told that he purchased the stamps and produced remaining stamps M.Os 82, & M.O.83 (M.Os.336 & 333 in S.C.9/2001), ten bills Ex.P.136 to P.145 (Exs.P.227 to 236 in S.C.9/2001).
51. One Mohammed Sahid of India builders came to the Upparpet Police Station and produced the bills, stamps of face value of Rs.50/- and Rs.100/- and drew the mahazar Ex.P.135 (Ex.P.225 in S.C.9/2001) and kept the samples in a separate cover. Accused Mohammed Sahid also produced three agreements and P.I. seized the same by drawing the mahazar Ex.P.147 (Ex.P.237 in S.C.9/2001) and he identifies three franking papers Ex.P.148 to P.150 (Ex.P.239 to P.241 in S.C.9/2001). On 61 S.C.No.82/2012 30-8-2000, Chennabasavaraj, officer of Oriental Insurance Company came to the Upparpet Police Station and accused No.8-Sameer Fayaz, told that he sold the stamps to Chennabasavaraju. He also agreed and produced special 50 adhesive stamps of the face value of Rs.50-00 and drew the mahazar Ex.P.151(Ex.P.242 in S.C.9/2001) and by keeping the samples in a separate cover and identifies M.Os.84 & 85 stamps (M.O.340 & 337 in S.C.9/2001) and the sample stamps M.O.86 (M.O.341 in S.C.9/2001), insurance stamps M.O.89 (M.O.339 in S.C.9/2001), sample insurance stamps M.O.88 (M.O.342 in S.C.9/2001), cash bill Ex.P.152 (Ex.P.243 in S.C.9/2001), covering letters Ex.P.152 & 153 (Ex.P244 in S.C.9/2001).
52. P.W.8 further stated that on 3-8-200, P.S.I., N.R. Naik, called him to the Police Station. Accused No.7-Chethana was introduced to him, he took them to ABB Company, Peenya, and one Dwarakanath, Madhusudhan, Ganesh was there. Dwarakanath 62 S.C.No.82/2012 identified accused No.7-Chethan and told that he purchased stamps from M/s.Sri Sai and drew the mahazar as per Ex.P.154 (Ex.P.245 in S.C.9/2001) and he identifies M.Os.90 & 91 (M.Os.344 & 343 in S.C.9/2001), 13 bills Exs.P.155 to P.167 (Ex.P.246 to 258 in S.C.9/2001). One Jayadeva of Funk India Limited, Electronic City Bengaluru, came to Upparpet Police Station and told that he purchased stamps from Jayanagara M/s.Sri Sai 'A' class stamp vendors, the same is seized under mahazar Ex.P.168 (Ex.P.259 in S.C.9/2001) and he identifies M.Os.92 to 97 (M.Os.348, 354, 346, 349, 261, 262 in S.C.9/2001). On the same day, one Jayadeva and Umesha of KARLE & Company, came to Upparpet Police Station and told that their company has purchased the stamps from M/s.Sri Sai 'A' class stamp vendors, Jayanagara and Vasanthanagara and produced the stamps. The same is seized under the mahazar Ex.P.172 (Ex.P.263 in S.C.9/2001). He identifies M.Os.98 (M.O.353 in S.C.9/2001) & M.O.99 63 S.C.No.82/2012 (M.O.354 in S.C.9/2001), 15 bills Ex.P.173 to 185 (Ex.P.265 to P.279 in S.C.9/2001), covering letter Ex.P.188 (Ex.P.264 in S.C.9/2001).
53. On 4-9-2000, one Shivananda, Branch Manager of National Insurance Company, Nippani branch was introduced to him in the Police Station and he told that he purchased the stamps from M/s.Sri Sai 'A' class stamp vendors, for their company and he produced insurance stamps of the face value of Rs.1/- total value of Rs.4,100-00 and the same is seized under the mahazar Ex.P.189 (Ex.P.280 in S.C.9/2001) and identifies M.Os.102 & 103 (M.Os.356 & 355 in S.C.9/2001). On the same day, accused No.15-Sohai and accused No.16- Liyakath Hussain took the police and panchas to Standard Chartered Bank, situated at Cunnigham road, Bengaluru, identified the Manager Guruprasanna. He also identified the accused No.15 and told that he purchased the stamps from accused No.15 and accused No.15 also agreed that he sold the stamps for and on 64 S.C.No.82/2012 behalf of M/s.Sri Sai 'A' class stamp vendors. Guruprasanna produced franking papers, car loan, hypothecation letter and nine letters and the same was seized under the Mahazar Ex.P.190 (Ex.P.281 in S.C.9/2001) and he also identifies Ex.P.191 to P.196 (Ex.P.282 to 287 in S.C.9/2001). On the same day, accused Nos.15 & 16 took the police, panchas to the auditor and tax consultant office situated at Vasantha Nagara, Bengaluru, introduced to Shenoy. He identified the accused No.16-Liyakath Khan, told that he purchased the stamps from M/s.Sri Sai 'A' class stamp vendors, Vasantha Nagar. Accused No.16 also agreed that he sold the stamps to Shenoy, in turn, he produced the remaining stamps and bills, the same was seized under the mahazar Ex.P.197 (Ex.P.288 in S.C.9/2001) and identifies M.Os.104 to M.O.110 (M.O.360, 357, 362, 358, 363, 359 & 364 in S.C.9/2001) and covering letter Ex.P.198 (Ex.P.289 in S.C.9/2001).
65 S.C.No.82/2012
54. P.W.8 further stated that on 5-9-2000, accused No.16 took him, panchas and P.I. and staff to Bank of India, situated at Richmond road, Bengaluru, identified one Ameer, clerk and he also identified accused No.16- Liyakath Hussain and told that accused No.16 - Liyakath Hussain has sold the stamps to the bank and he purchased the stamps from him. P.I., told to produce the remaining stamps and Anil produced special adhesive stamps, stamp papers and 8 bills, the same is seized under the mahazar Ex.P.199 (Ex.P.290 in S.C.9/2001), and identified M.Os.112 to 128 (M.O.373, 369, 374, 370, 375, 371, 376, 372, 377, 365, 378, 379, 380, 368 & 381 in S.C.9/2001), 8 bills Ex.P.200 to P.207 (Ex.P.290 to P.298 in S.C.9/2001).
55. P.W.8 further stated that on 7-9-2000, he went to the Police Station between 4-00 to 4-30 p.m., P.I. has introduced Shaveed Ahmed and he produced a Xerox copy of rent agreement, G.P.A, tax paid receipt, and told that accused No.1-Badruddin has given an advance of 66 S.C.No.82/2012 Rs.55,000-00 for the leased premises, the same was seized under the mahazar Ex.P.208 (Ex.P.299 in S.C.9/2001). On 8-9-2000, P.S.I. Nanjunde Gowda, of Upparpet Police Station, called him to the Police Station, Rajesh Menon staff of I.D.B.I bank was introduced to him and he told that he purchased the stamps from M/s.Sri Sai Stamp vendors, Vasantha Nagara, and Jayanagara and produced 9 cash bills, special adhesive stamps of the face value of Rs.20/- and 50/- and the same was seized under the mahazar Ex.P.214 (Ex.P.17 in S.C.9/2001), he identifies covering letter Ex.P.215 (Ex.P.19 in S.C.9/2001), 9 bills Exs.P.216 to P.224 (Exs.P.20 to O,28 in S.C.9/2001), special adhesive stamps M.O.130 & M.O.131 (M.O.30(a) & M.O.30), special adhesive stamps of the face value of Rs.50/- M.O.132 & 133 (M.O.31(a) and M.O.31 in S.C.9/2001).
56. P.W.8 further stated that on 9-9-2000, between 10-00 to 10-30 a.m., he went to the Police Station, P.I. introduced one Sudhakara, owner of the house, situated 67 S.C.No.82/2012 at L.R.Bande, Dinnur Main Road and Sudhakara produced cash of Rs.1,50,000-00 and one rent agreement and Xerox copy of the sale deed and he seized the same under the mahazar Ex.P.225 (Ex.P.305 in S.C.9/2001) and identifies Ex.P.226 & P.225 (Ex.P.306 & P.307 in S.C.9/2001). On 11-9-2000, at 12-00 p.m., Rajendra, staff of Union Bank of India was introduced to him in the Police Station, and he told that he purchased the stamps from 'A' class stamp vendors, Vasantha Nagara and Jayanagara and produced stamps, bills along with a covering letter. P.I. seized the same under the mahazar Ex.P.228 (Ex.P.308 in S.C.9/2001) and he identifies M.O.135 to 137, (M.Os.383, 384 & 382 in S.C.9/2001) 9 bills Exs.P.229 to P.237 (Exs.P.310 to P.318 in S.C.9/2001), covering letter Ex.P.238 (Ex.P.309 in S.C.9/2001).
57. P.W.9 - Ramanujapuram A Krishna in his evidence has deposed that in the month of May 2000, he was working as a Branch Manager, in Centurion Bank, 68 S.C.No.82/2012 Cunnigham road, Bengaluru. Accused No.14- Byroji Rao has opened the bank account No.0007005525001, Ex.P.50 (Ex.P.325 in S.C.9/2001), in their bank in the name of M/s.Sri Sai 'A' class stamp vendors, represented by Mohammed Rehan mentioning the address as No.666/49/3, 11th main road, 4th block, Jayanagara, Bengaluru-2 and his photo was also affixed in Ex.P.49- account opening form and he came to know that he has falsely given his name as 'Mohammed Rehan'.
58. P.W.10 - Gopalakrishna, the then Dy.Manager of Finance, BHEL, Bengaluru in his evidence has stated that on 26-7-2000, accused No.11-Nawaz Khan representing M/s.Sri Sai 'A' class stamp vendors Company told him that they were selling the stamps of different denominations to the various companies and they will take orders and deliver the stamps as per their specification. He also shown registration number of M/s.Sri Sai 'A' class stamp vendors. They placed orders for purchase of 3000 Revenue stamps of Rs.1/-. On the 69 S.C.No.82/2012 very same day, one person by name Sakip delivered the Revenue stamps and gave a bill, they paid cash by obtaining the signatures to receipt No.2078, Dt: 26.7.2000. After one month, in the last week of August 2000, he received phone message from Upparpet Police Station asking whether he purchased stamps from M/s.Sri Sai 'A' class stamp vendors. On 26-8-2000, he went to the Police Station along with his staff and he identifies accused No.11-Nawaz Khan.
59. P.W.11-Raffiq Ahmed in his evidence has deposed that he owns a house bearing No.1779 situated at 40-A, Cross, Jayanagar, 8th block, Bengaluru, having two portions ground floor and first floor. He was staying with his family in the first floor and leased the ground floor to accused No.18-Wazir Ahmed Salik on 1-6-1999, accused No.18 - Wazir Ahmed Salik took the ground floor portion of the house bearing No.1779, situated at 40-A, Cross, Jayanagar, 8th block, Bengaluru, on a monthly rent of Rs.4,500-00 by receiving an advance of 70 S.C.No.82/2012 Rs.60,000-00. Rent agreement has been executed by his wife as per Ex.P.77 (Ex.P.340 in S.C.9/2001). Accused No.1-Badruddin, accused No.20-Salaluddin Ashraff Mohammed, Anwar Pasha, accused No.2-Vittal, accused No.7-Chethana, accused No.6-Anees Khan visiting the house of accused No.1-Badruddin, accused No.18-Wazir Ahmed after period of one year, brought accused No.3- Anwar Pasha said that hereinafter he will reside in the said house and advance was continued. After 6-7 months, police came to the house, drew the mahazar Ex.P.79 (Ex.P.344 in S.C.9/2001) and he returned the advance amount, police gave endorsement and he identifies Exs.P.80 & P.81 (Exs.P.341 & P.342 in S.C.9/2001).
60. P.W.12 - M.V.Jayaramaiah, the then General Manager, Finance, HUDCO deposed in his evidence that accused No.11-Nawaz Khan represented himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasantha Nagara, came to the office and said that 71 S.C.No.82/2012 M/s.Sri Sai 'A' class stamp vendors were dealing with sale of all denominations of stamps, embossing and franking the documents, shown the Xerox copy of the licence and he purchased the stamps from February 2002, about 20 times, worth Rs.55,800-00 and in the last week of August 2000, he heard the news regarding the supply of fake stamps, he stopped purchasing the stamps. On 28-8-2000, P.I., Mariswamy Gowda of Upparpet Police Station brought accused No.11-Nawaz Khan. He identified him and produced unused stamps and franking documents along with covering letter and P.I., seized the same under the mahazar Ex.P.28 (Ex.P.135 in S.C.9/2001). He identified the M.O.28 to M.O.30 (M.Os.283 to 285 in S.C.9/2001), bills Ex.P.29 to P.47 (Ex.P.138 to P.156 in S.C.9/2001) and he identified the accused No.11-Nawaz Khan in the Police Station on 28-8-2000.
61. P.W.13 - D.Sripathi, Director, ICDS Limited deposed in his evidence that in the month of May 2000, 72 S.C.No.82/2012 accused No.16-Liyakath Hussain introduced himself to him as the employee of M/s.Sri Sai 'A' class stamp vendors and he will supply the stamps to door delivery without any commission or extra charges and shown the Xerox copy of licence of Eruchappan. He believed his words and placed orders for share transfer stamps and N.J.Stamps and purchased 3 to 4 times by placing orders. On 21-8-2000 news was published in newspaper that M/s.Sri Sai 'A' class stamp vendors supplying the fake stamps and he stopped purchasing the stamps. On 28-8-2000, P.I., Mariswamy Gowda, came to his office with accused No.16-Liyakath Hussain and panchas Abdul Waheed at 12-00 p.m., He identified accused No.16-Liyakath Hussain. He also agreed that he supplied the stamps and he produced the remaining stamps and the same was seized under the mahazar Ex.P.27 and identifies M.O.139 (M.O.282 in S.C.9/2001).
62. P.W.14 - R.Srinivas deposed in his evidence that on 30-12-99 accused No.16-Liyakath Hussain 73 S.C.No.82/2012 approached United Bank of India, situated at K.G.Road, Bengaluru, introduced himself, told that he is having valid licence to supply the stamps. If the order is placed, stamps will be supplied to door delivery without any commission or extra charges and they purchased the stamps, worth Rs.2,000-00. On 29-8-2000, P.I., Mariswamy Gowda, came to his bank and he produced the remaining stamps and the same was seized under the mahazar Ex.P.241 (Ex.P.420 in S.C.9/2001), and he identified M.Os.140, 142 & 143 (M.Os.387, 389 & 388 in S.C.9/2001), cash bills Ex.P.242 (Ex.P.419 in S.C.9/2001). He identified the accused No.16 in the Police Station.
63. P.W.15 - G.D.Raju, Manager, Bank of Maharashtra, Hyderabad deposed in his evidence that from 1997 to 2002, he was working in Bank of Maharastra, Shivajinagara branch, Bengaluru. On 24-8- 2000 at 11-00 a.m., P.I., Mariswamy Gowda came to the bank, made an enquiry regarding the account of accused 74 S.C.No.82/2012 No.17-Pradeep Kumar and after verifying the records, accused No.17 Pradeep Kumar held an account in their bank bearing account No.1282 representing the Proprietorship firm, 'A' class stamp vendors, Jayanagara. On the requisition of P.I., he submitted the documents Exs.P.122, 123 (Exs.P.243 & P.244 in S.C.9/2001).
64. P.W.16 -A.Shafiulla, Manager of Co-operative bank, N.R.Road, Bengaluru, deposed in his evidence that on 24-8-2000 P.I., Mariswamy Gowda has sent a letter to furnish the documents, statement of accounts with respect to the account bearing No.6175 of Metro Corporation from 1-1-1999 to 24-8-2000. He gave the copies along with the covering letters Ex.P.120 (Ex.P.240 in S.C.9/2001). He also identified the photo of accused No.13-A.K.Telgi, account opening form Ex.P.247 (Ex.P.120(b) in S.C.9/2001),
65. P.W.17 -Manohara P.Hegde, Assistant of Account Manager deposed in his evidence that during 75 S.C.No.82/2012 1999, accused No.9- Noor Ahmed introduced to him, as a Manager of M/s.Sri Sai 'A' class stamp vendors, Jayanagara and Vasanthanagara and their unit was supplying the stamps and Revenue stamps, shown the Xerox copy of the licence and he purchased the stamps worth Rs.15,000-00 by placing the orders over phone. In the last of week August, he came to know that M/s.Sri Sai 'A' class stamp vendors, Jayanagara and Vasanthanagara is a fake company, selling fake stamps. He produced the remaining stamps and bills in the Police Station and the P.I. seized the same under the mahazar Ex.P.248 (Ex.P.346 in S.C.9/2001). He identified the bills Exs.P.249 to 253 (Ex.P.347 to P.354 in S.C.9/2001)
66. P.W.18 - S.Ganesha deposed in his evidence that in the month of November 1999, accused No.14- Chethana @ Byroji Rao representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself as a sales executive, gave the visiting card and told that he will supply the stamps 76 S.C.No.82/2012 if the orders were placed, shown the Xerox copy of the licence. He purchased the stamps 13 times worth Rs.31,000-00. On 21-8-2000, news was published in the newspaper regarding the sale of fake stamps by M/s.Sri Sai 'A' class stamp vendors unit and he received the notice from Upparpet Police Station on 28-8-2000,. On 31-8-2000, at 10-30 a.m., P.I., Naidu, pancha Abdul Waheed and accused No.14- Chethana @ Byroji Rao came to the Police Station, he also identified him and informed that he purchased the stamps from accused No.14. P.I., drew the mahazar as per Ex.P.154 and produced the 13 cash bills and he identified the stamps M.O.90, 13 cash bills M.O.155 to M.O.167.
67. P.W.19 - Umesh, Accountant, Karle Infra Project Private Limited Company deposed in his evidence that on 3-12-99, accused No.9-Noor Ahmed came to the office representing himself as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara, Bengaluru, showing the list of the consumers, assured to give door delivery. 77 S.C.No.82/2012 Again, on 3-12-99, accused No.9-Noor Ahmed came to the company, he placed the orders and supplied the stamps and on the next day, he gave the cheque for Rs.1,250-00. He purchased more than 15 times by placing orders. On 25-8-2000, he received notice from the Upparpet Police Station, to produce the remaining stamps and bills. He went to the Police Station and produced the stamps and identified the accused No.9- Noor Ahmed in the Police Station and one Abdul Waheed was present at that time. P.I., seized the same under the mahazar Ex.P.172 and he identified the M.O.100 and Ex.P.173 to P.188.
68. P.W.20- Vimala.K.S., Manager, Bank of Maharasthra, deposed in his evidence that P.W.15- G.D.Raju was working as the Manager, in Bank of Maharastra from June 1997 to May 2000. On 24-8- 2000, P.I., Upparpet Police Station, came to the bank and made an enquiry regarding bank enquiry of one accused 78 S.C.No.82/2012 No.17-Pradeed Kumar and produced Ex.P.243 & Ex.P.244.
69. P.W.21- R.Sudhakar, deposed in his evidence that accused No.1-Badurddin representing himself as Mohammed Rehan, taken a house belonging to him for lease on 1-10-1999, on a monthly rent of Rs.12,000-00 and advance of Rs.1,50,000-00 and executed the rent agreement Ex.P.226. On 25-8-2000, he identified the accused No.1-Badruddin in the Police Station and he also agreed that he has seen him. P.I., drew the mahazar as per Ex.P.225.
70. P.W.22-P.Santhosh Kumar, Purchase officer of Glasstronics, Bengaluru deposed in his evidence that in the month of June 2000, accused No.14 -Byroji Rao representing himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, dealing with stamp papers, stamps, franking and embossing documents. He purchased Revenue stamps worth Rs.300-00, embossing and 79 S.C.No.82/2012 franking of Rs.20,300-00. On 26-8-2000, P.I., Upparpet Police Station, P.I., Mariswamy Gowda, came to the factory and he identified him. He produced the remaining stamps and bills and the seized the same under the mahazar Ex.P.256 (Ex.P.336 in S.C.9/2001), bills Ex.P.257 & P.258 (Ex.P.338 & P.339 in S.C.9/2001).
71. P.W.23-Chennabasavaraju Shankarappa Karadige, deposed in his evidence that accused No.8- Sameer Fayaz, introduced himself as sales executives of M/s.Sri Sai 'A' class stamp vendors. In the first week of December 1999, came to the office and shown the Xerox copy of the licence and also told that if the orders were placed, he will supply the stamp papers as per their specification. He purchased the stamps worth Rs.6,500-
00. On 20-8-2000, he read the newspaper that M/s.Sri Sai 'A' class stamp vendors unit is a fake one, not selling the genuine one. On 30-8-2000, he went to the Police Station and produced the stamps and seized the same under the mahazar Ex.P.151.
80 S.C.No.82/2012
72. P.W.24 -S.Satyanathan, Sr.Manager of Punjab National Bank deposed in his evidence that in the month of April and May 2000, there is no supply of stamps, stamp papers, franking and embossing. In the 3rd of week of April 2000, accused No.16-Liyakath Hussain representing himself as sales executives of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru told that they will supply the stamps, shown the licence and they placed the orders to purchase stamps of Rs.12,000-00 and on the same day, he delivered the stamps and gave a bill and paid Rs.5,000- 00 by obtaining the voucher. On 21-8-2000, news was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Jayanagara and Vasanthanagara supplying the fake stamps and stopped purchasing the stamps and produced the remaining stamps before the P.I., Mariswamy Gowda, Upparpet Police Station, seized the same under the mahazar Ex.P.260 (Ex.P.550 in S.C.9/2001) and identified the accused No.16-Liyakath 81 S.C.No.82/2012 Hussain and also identified the documents M.O.146 (M.O.426 in S.C.9/2001), M.O.147 (M.O.423 in S.C.9/2001), M.O.148 (M.O.425 in S.C.9/2001), M.O.149 (M.O.422 in S.C.9/2001), M.O.150 (M.O.424 in S.C.9/2001) and M.O.151 (M.O.421 in S.C.9/2001).
73. P.W.25 - Chandrakanth Keshav Pavaskar, deposed in his evidence that in the month of August 2000, insurance policy stamps are not available. On 10- 8-2000, accused No.3- Mohammed Rehan representing himself as marketing executive at M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, Bengaluru told that his Company having valid liecnce to sell the stamp. If the orders will be placed, they will supply the stamps to door delivery. He placed the orders for Rs.5,000-00 and paid the cheque. On 22-8-2001, he read the news that the said M/s.Sri Sai 'A' class stamp vendors supplying the fake stamps. Thereafter, he stopped purchasing the stamps. On 24-8-2000, P.I., Mariswamy Gowda informed to produce the remaining stamps. On the same day, they 82 S.C.No.82/2012 went to Upparpet Police Station. At that time, one person by name Abdul Waheed was present. P.I., Mariswamy Gowda seized the stamps by drawing the mahazar Ex.P.12 and seized the same under the mahazar M.Os.152 to 156 (M.Os.19 to 23 in S.C.9/2001). He also identifies the accused No.3- Mohammed Rehan in the Police Station.
74. P.W.26 - C.Eruchappan deposed in his evidence that in the month of May 1988, he applied for stamp vendor licence and after one week, Revenue Inspector Thippaiah of Deverajeevanahalli came for enquiry, and enquired his family members and recorded his statement on 2-6-1998 and he got the stamp vending licence from the Asst. Commissioner, Bengaluru North, he carried stamp vending business for a period of one year at Muneeshwara Nagara, taking a house for lease and licence was expired in the month of March 1999. He suffered loss in his business. After sometimes, R.I., Thippaiah went to his house with Ibrahim and forced to 83 S.C.No.82/2012 give his licence to Ibrahim and he refused. Repeatedly R.I., Thippaiah forced to give his licence and he handed over his licence and an application for renewal of the licence. In the month of September 2000, P.I., Mariswamy Gowda called him to the Police Station and made an enquiry and he narrated all these facts and also gave statements before CCB Police. He has identified Ibrahim and he told is name as Syed Ansar and shown his D.L. and he came to know that he has misused his licence.
75. P.W.27 -K.K.Devraj Urs, Tax Analyst in his evidence has stated that in the year 1999, last week of December, accused No.7 - A.D.Chethan and one Rahul, representing themselves as sales executives of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara visited his office introduced themselves and gave the visiting cards to himself and his manager, shown the Xerox copy of the stamp vending licence told that he will supply the stamps as per their requirement 84 S.C.No.82/2012 without any commission. On 3-3-2000, they placed orders and paid the amount by way of cheque. They have purchased the stamps worth Rs.1,46,250-00. On 21-8-2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru, selling the fake stamps and not to do any transactions with them. Immediately he stopped placing orders. On 31-8-2000, P.S.I., A.R.Naidu of Upparpet Police Station, came to the Company along with accused No.7 - A.D.Chethan, he and his manager identified him. Chethan also agreed regarding sale of stamps and he produced the remaining stamps and seized the same under the mahazar as per Ex.P.264 (Ex.P.134 in S.C.9/2001) and he identifies M.O.158 and sample stamp papers M.O.159 (M.O.415 & M.O.419 in S.C.9/2001). He also identifies M.Os.160 & 162 (M.O.420 & 416 in S.C.9/2001). He identifies the statement Ex.P.266 (Ex.P.566(b) in S.C.9/2001), bills Ex.P.267 to 278 (Exs.P.537 to 548 in S.C.9/2001), 10 85 S.C.No.82/2012 payment vouchers Ex.P.267 (a) to 276 (a) (Ex.P.267 to P.278 in S.C.9/2001).
76. P.W.28 - A.Bhagya, Manager, Connectivity India Private Limited, Bengaluru, deposed in her evidence that in the month of December 1999, accused No.8- Sameer representing himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara came to the office gave the visiting card and shown the Xerox copy of the licence of Eruchappan and told that he will supply the adhesive stamps, N.J.Stamps of different denominations, franking and embossing, if the orders were placed and told to contact his number mentioned in the visiting card. He purchased the stamps worth Rs.27,000-00 and paid the amount by taking his signature on the invoice. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. P.I., Mariswamy Gowda of 86 S.C.No.82/2012 Upparpet Police Station came to the office and orally directed to produce the remaining stamps purchased by them and he produced the stamps, invoices, Xerox copy of the licence along with the covering letter and the seized the same under the mahazar Ex.P.279 (Ex.P.969 in S.C.9/2001) and he identifies M.O.163 & M.O.164 (M.O.493 & M.O.494 in S.C.9/2001). He also identifies the Xerox copy of the licence Ex.P.281 (Ex.P.967 in S.C.9/2001), covering letter 982 (Ex.P.965 in S.C.9/2001), 9 bills Ex.P.283 to P.291 (Ex.P.968 (1) to 968 (9) in S.C.9/2001). He further stated that he has identified the accused No.8- Sameer in the Police Station and P.I. recorded his statement.
77. P.W.29- Izaz Ahmed, electrician deposed in his evidence that accused No.17-Pradeep Kumar usually visiting his shop since from 1999 to purchase the kerosene oil. He also said that he is going to open the transport company and requested him to identify him to open the bank account at Bank of Maharastra. He came 87 S.C.No.82/2012 in acquaintance with accused No.17 - Pradeep Kumar, during his visit to purchase kerosene oil. He told the accused No.17 that he is having no account in the bank and he will introduce his friend Syed Nazeer @ Munna and he introduced him and Syed Nazeer agreed to identify him in the bank to open the account and he came to know that Syed Nazeer introduced the accused No.17 - Pradeep Kumar and signed the application form in the bank to open the account and P.I., Mariswamy Gowda recorded his statement.
78. P.W.30- Annappaiah Shenoy, Auditor stated in his evidence that he is purchasing the share transfer stamps from share broker, Staims and Vawker in the year 1997, accused No.16 - Liyakhat Hussain, representing himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara came to the office gave the visiting card and shown the Xerox copy of the licence of and told that he will supply the adhesive stamps, N.J.Stamps of different denominations, franking and 88 S.C.No.82/2012 embossing, if the orders were placed. He placed the orders and paid the amount by way of cash. In the month of August - September 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. On 4-9-2000, Upparpet Police Station P.I., Mariswamy Gowda came to the office and orally directed to produce the remaining stamps purchased by them and he produced the share transfer stamps, stamps of different denominations, along with the covering letter and seized the same under the mahazar Ex.P.197 and identifies the sample and also identifies the accused No.16 - Liyakhat Hussain in the court.
79. P.W.31- Vijay Kumar, Purchase Manager of Process Pumps Private Limited deposed in his evidence that in the month of May 2000, accused No.7 - A.D.Chethan, came to his unit, representing himself as 89 S.C.No.82/2012 sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara came to the office, gave the visiting card and shown the Xerox copy of the licence and told that he will supply the adhesive stamps, N.J.Stamps of different denominations, franking and embossing, if the orders were placed. He purchased the stamps and gave the amount by obtaining the signatures to the vouchers. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. Upparpet Police Station P.I., Mariswamy Gowda came to the office and orally directed to produce the remaining stamps purchased by them and he produced the N.J.Stamp papers and vouchers and seized the same under the mahazar Ex.P.292 (Ex.P.1427 in S.C.9/2001) and he identifies M.O.165(1) to 165(4) (M.O.541 to 541 in S.C.9/2001), vouchers Ex.P.294(1) to 294(3) (Ex.P.1429(1) to 1429(3) in S.C.9/2001). He also 90 S.C.No.82/2012 identifies the accused No.7 - A.D.Chethana in the Police Station, P.I., Mariswamy Gowda recorded his statement.
80. P.W.32- Shivananda Shankarappa Kuppatti, retired Manager, National Insurance Company, Belagaum, deposed in his evidence that stamps were not available from District Treasury from April 2000 to July 2000, his friend C.K.Pavaskar, Branch Manager of K.G.Road, Branch office, Bengaluru, informed that stamps were at M/s.Sri Sai 'A' class stamp vendors and told him to send the D.D. and he will send the stamps and he send the D.D through courier to the office of C.K.Pavaskar, D.D. was drawn in the name M/s.Sri Sai 'A' class stamp vendors and obtained the insurance police stamps, worth Rs.5,000-00. After two months, C.K.Pavaskar informed over phone that the stamps send by him were fake and not to use the same. He was directed to produce the remaining stamps by Upparpet Police Station, on 4-9-2000, he went to the Police Station, produced the 4100 insurance policy stamps before P.I., 91 S.C.No.82/2012 Mariswamy Gowda, Abdul Waheed called to police station as pancha seized the same under the mahazar Ex.P.189 and identified the M.Os.102 & 103.
81. P.W.33- M.Chandran, Assistant Manager, New India Assurance Company, in his evidence stated that during the second week of August 2000, there is scarcity of stamps, while he was discussing with his company manager in his chamber, a person by name Habeeb representing himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara came to the office gave the visiting card and shown the Xerox copy of the licence of and told that he will supply the stamps, stamp papers, Insurance policy stamps, N.J.Stamps of different denominations, franking and embossing, if the orders were placed. He placed the orders and paid the amount of Rs.31,609-00. In the month of August 22/23 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not 92 S.C.No.82/2012 to do any transactions with them. He stopped placing the orders. On 21-8-2000, he received the notice from Upparpet Police Station, himself and his manager replied the notice. On 30-8-2000, P.S.I., Nanjundegowda, came to the company with panchas. Himself and his Manager has identified the accused and gave statement. He also produced the remaining stamps purchased by them and he produced the stamps, stamp papers of different denominations, along with the covering letter and seized the same under the mahazar Ex.P.296 (Ex.P.10 in S.C.9/2001) and he also identifies bills Ex.P.12 (Ex.P.297 in S.C.9/2001), covering letter Ex.P.11 (Ex.P.298 in S.C.9/2001) and he identified insurance policy stamps, sample stamps and P.I., Mariswamy Gowda has recorded his statement.
82. P.W.34- Jayakumar, Sr. Manager, Karnataka Antibiotics & Pharmaceuticals, in his evidence stated that from the month of January 2000, stamp papers were not available. At that time, accused No.8 -Sameer Fayaz 93 S.C.No.82/2012 representing himself as sales executives of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru visited his office, introduced himself and gave the visiting cards to himself and shown the Xerox copy of the stamp vending licence and told that he is going to supply the stamp papers as per their requirement and give door delivery without any commission. He placed orders and accused No.8 - Sameer Fayaz supplied the N.J.Stamp papers of the face value of Rs.20-00, Rs.50-00 and Rs.100-00, he paid the amount and obtained the signatures of accused No.8 - Sameer Fayaz to the vouchers. On 21-8-2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. Immediately he stopped placing orders. On 31-8-2000, he received notice from Upparpet Police Station, on the very same day, P.S.I., came to the office along with accused No.8 - Sameer Fayaz and police 94 S.C.No.82/2012 constables, accused No.8 - Sameer identified and agreed that he supplied the stamps and he produced 4 N.J.Stamp papers, 4 bills and covering letter seized the same under the mahazar Ex.P.299 (Ex.P.484 in S.C.9/2001). He identifies M.O.175 and M.O.176 (M.O.398 & 397 in S.C.9/2001).
83. P.W.35-H.Nagaraj, P.I., deposed in his evidence that on 19-8-2000, at 12-30 p.m, A.C.P. Bawa, P.I., Mariswamy Gowda, P.S.I. Nanjundegowda, himself, Police constables Ananda, Balakrishna, Veerabhadregowda were on city rounds, near Magestic area, A.C.P., Bawa, got credible information that accused No.1 - Badruddin and accused No.2- Vittal Maruthi coming in the motor cycle bearing registration No.KA-05-EB-1729 and informed one Jagannatha and Balakrishna Shenoy to be present as pancha and at 2-00 p., accused No.1 - Badruddin came in the Yamaha cycle, they caught him in front of Kapali theatre, seized the air bag from accused No.2- Vittal Maruthi, drew the mahazar 95 S.C.No.82/2012 as per Ex.P.1 seized the stamps found in the bag worth Rs.53,12,400-00 (Rupees Fifty Threee Lakhs Twelve Thousand and Four Hundred only) and Yamaha motor cycle bearing registration No.KA-05-EB-1729, M.Os.1 to
12.
84. P.W.36 - Aslam Pasha, Jr.Assistant, Amanath Co-operative Bank, Bengaluru has stated in his evidence that cheques Ex.P.305 & 306 are the self cheques with respect of account No.6175, signed by accused No.13- A.K.Telgi and he has given token numbers and identified Exs.P.305 & 306 (Ex.P.616 & 617 in S.C.9/2001). Dy.S.P., Shankarappa enquired him shown the said cheques and recorded his statement.
85. P.W.37- Izas Ahmed, Sr.Accountant, Amanath Co-operative Bank, N.R.Road, stated in his evidence that he has produced Exs.P.305 & 306 (Ex.P.616 & 617 in S.C.9/2001). He paid the cheque amount. Dy.S.P., 96 S.C.No.82/2012 Shankarappa enquired him shown the said cheques and recorded his statement.
86. P.W.38-Aleem Ulla Khan, officer of Amanath Co- operative Bank, N.R.Road, Bengaluru, has deposed in his evidence that in the year 1998, he received the account opening form with photo, specimen signature card Ex.P.309 (Ex.P.573 in S.C.9/2001) of accused No.13- A.K.Telgi pertains to current account No.6175 of M/s.Metro Corporation by its Proprietor, accused No.13- A.K.Telgi. Dy.S.P., Shankarappa enquired him shown the said cheques and recorded his statement.
87. P.W.39-G.V.Balasubramanya, Sr.Assistant, Amanath Co-operative Bank, Gandhibazar, Bengaluru, deposed in his evidence that on 6-2-99, accused No.17 - Pradeep Kumar opened the bank account as a proprietor of Cauvery Enterprises, account No.363. James Chacob, customer of their bank having current account No.172, owner of NN Tools Unit, introduced the accused No.17 - 97 S.C.No.82/2012 Pradeep Kumar to the bank and signed the specimen signature card Ex.P.311(Ex.P.561 in S.C.9/2001). Photo Ex.P.311(b) of accused No.17 -Pradeep Kumar was affixed to account opening form. PAN card is not produced. Received Form No.60 from accused No.17- Pradeep Kumar. He mentioned his address in account opening form, proprietor, Cauvery Enterprises, No.19, Queen's road, Bengaluru-52.
88. P.W.40- Hasibunnissa, retired employee of Amanath Co-operative bank, BTM Layout, Bengaluru and P.W.47- M.A.Raj, the then Sr.Manager, Amanath Co- operative bank deposed in their evidence that accused No.13-A.K.Telgi opened the bank account as a Proprietor of Metro Corporation, account No.6175. Shabeer Khan, customer of the bank having current account No.5732, Partner of M/s.Grips Partnership Firm, introduced the accused No.13 - A.K.Telgi to the bank and signed the specimen signature card Ex.P.309. Photo of accused No.13- A.K.Telgi was affixed to account opening form 98 S.C.No.82/2012 Ex.P.313 (Ex.P.574 in S.C.9/2001). He mentioned his address in account opening form, No.12, Life and Style of Apartment, Ground Floor, Richards Town, Bengaluru. P.W.47 has identified accused No.13-A.K.Telgi through V.C.
89. P.W.41- Janardhan, Manager of National Co- operative Bank Limited, Jayanagara deposed in his evidence that he was transferred to Koramangala Branch, Bengaluru. Accused No.17 - Pradeep Kumar opened an account in the bank in the name of the firm M/s.Cauvery Enterprises. Dy.S.P. Shankarappa enquired him. At the request of the investigating officer, he furnished the copies of documents pertaining to the account of accused No.17 - Pradeep Kumar, account opening form Ex.P.310, specimen signature form, statements along with a covering letter Ex.P.321 (Ex.P.1515 in S.C.9/2001). P.I., Mariswamy Gowda enquired him and recorded his statement and identified the accused No.17 - Pradeep Kumar in the court about 7 years back.
99 S.C.No.82/2012
90. P.W.42- Shaveez Ahmed, Clock Vendor, Malleshwaram, Vasanthanagara, Bengaluru, deposed in his evidence that the property bearing No.402, situated at Sampige road, Bengaluru belonged to his mother. The said house consists of ground, first and second floor. On 1-4-2000, accused No.1 - Badruddin, accused No.2- Vittal Maruthi, accused No.10 - Amjad Khan and L.Byroji Rao went to his house introduced themselves and to lease the house to run Universal Marketing Agency, to sell the stamps, stamp papers, franking and embossing. He has leased the first floor, on a monthly rent of Rs.5,500-00 and advance of Rs.55,000/- and executed the lease agreement Ex.P.209, for a period of 11 months. Accused No.1 - Badruddin stayed in the said house for four months. About to 8 to 9 persons, Rehan, Amjad Khan, Vittal, Byroji Rao, Sameer, Ayub, Chethana visiting the said house. Always holding the executives bag with them. On 28-8-2000, P.I., Mariswamy Gowda brought accused No.1 - Badruddin, accused No.2- Vittal 100 S.C.No.82/2012 Maruthi, L.Byroji Rao and he identified them. P.I., verified and locked the house. He also handed over the advance amount of rs.55,000-00 to the P.I., in turn, endorsement was given to him and mahazar was prepared as per Ex.P.208.
91. P.W.43-Lakshminarayana, Chief Finance Officer, GMR Group, Bengaluru has stated in his evidence that in the month of May 2000, a person came to the office, introduced himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara, Bengaluru, shown the visiting card, telling that he would supply all denomination of stamp papers without extra charges and commission. He placed orders on the same day for supply of stamp papers worth Rs.10,51,875-00 (Rupees Ten Lakhs Fifty One Thousand Eight Hundred and Seventy Five only) share transfer stamps. On 26-5- 2000, stamp papers were supplied along with the voucher and he paid cash by receiving the bill Ex.P.323 (Ex.P.16 in S.C.9/2001). P.S.I., Nanjundegowda and his 101 S.C.No.82/2012 staff and accused No.4 - Rafi Ahmed came to his firm. He identified him and produced the statement Ex.P.324 (Ex.P.13 in S.C.9/2001). Covering letter Ex.P.325 (Ex.P.15 in S.C.9/2001) and identified share transfer stamps M.O.177 (M.O.28 in S.C.9/2001), M.O.178 (M.O.29 in S.C.9/2001).
92. P.W.44- Ahmed Khan, Jr.Assistant, Muthoot Finance Branch, Nagawara, Bengaluru, deposed in his evidence that he has seen the seven cheques of M/s.Metro Corporation, Bengaluru. Accused No.13- A.K.Telgi was his owner. Cheques were encashed on different dates. Dy.S.P. Shankarappa recorded his statement and shown all the documents.
93. P.W.45- Murali, the then Personal Secretary of Chestlin Texttiles Limited, Bengaluru, deposed in his evidence that a person by name Habeeb representing himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara came to the office gave the visiting 102 S.C.No.82/2012 card and shown the Xerox copy of the licence and told that he will supply the stamps, stamp papers, Insurance policy stamps, N.J.Stamps of different denominations, franking and embossing, without any extra charges and commission. If the orders were placed supplied to door delivery. He placed the orders 15 times and paid cash. In the month of August 2000, an article was published in newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara supplying the fake stamps and not to do any transactions with them. He received the notice from Upparpet Police Station on 28-8- 2000 to produce the remaining stamps and on 31-8- 2000, P.I., Valipasha of Upparpet Police Station, brought the accused Habeeb. He identified him and produced the vouchers and remaining stamps with covering letter seized the same under the mahazar Ex.P.332 (Ex.P.332 in S.C.9/2001). P.I., Mariswamy Gowda enquired him and recorded his statement. He identified accused Habeeb before the court.
103 S.C.No.82/2012
94. P.W.46-D.Ravindran, Accounts Manager, Cigfill Limited, Yeshwanthapura, Bengaluru, in his evidence has stated that On 6-1-2000, accused No.7 - Chethana representing himself as sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara came to the office, gave the visiting card and shown the Xerox copy of the licence and told that he will supply the stamps, stamp papers, Insurance policy stamps, N.J.Stamps of different denominations, franking and embossing, without any extra charges and commission. If the orders were placed supplied to door delivery. He placed the orders 13 times and paid cash. In the month of August 2000, an article was published in newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara supplying the fake stamps and not to do any transactions with them. He received the notice from Upparpet Police Station on 2-9-2000 to produce the remaining stamps, he went to the Police Station and met P.I., Mariswamy Gowda of Upparpet Police Station, the accused No.7 - 104 S.C.No.82/2012 Chethana was in the Police Station and also identified him P.I., Mariswamy Gowda enquired him and recorded his statement. He identified accused No.7- Chethana before the court.
95. P.W.48- Modi Anwarulla, Civil Contractor, Miller's Road, Benson Town, Bengaluru, has stated in his evidence that house situated at Bengaluru city, Vasanthanagara No.11, 3rd main road, belonged to his mother. In the year 2000, ground floor was leased to Ghosh, first floor was leased to accused No.3 - Mohammed Rehan, on a monthly rent of Rs.7,750-00, paid an advance of Rs.77,500-00. Accused No.3 - Mohammed Rehan on taking the lease of the said premises started an office by name M/s.Sri Sai, carrying the business of sale of stamp papers. Till August 2000, rent was paid. In the last week of August 2000, he went to the Police Station after receiving the notice, he produced the rent agreement, tax paid receipt, GPA and advance of Rs.77,500-00 before the P.I., Mariswamy 105 S.C.No.82/2012 Gowda and seized the same under the mahazar Ex.P.404 (Ex.P.111 in S.C.9/2001). He also identified the tax paid receipt Ex.P.405 (Ex.P.412(b) in S.C.9/2001). He also identified the accused No.3- Mohammed Rehan before the court.
96. P.W.49- M.G.Ravikmar, Manager, Indirect Taxes Volvo (India) Private Limited, Peenya Industrial area, Bengaluru has deposed in his evidence that in the month of July 2000, accused No.7-Chethan came to the office representing himself as sales executives gave the visiting card and shown the Xerox copy of the licence and told that he will supply the stamps, stamp papers, Insurance policy stamps, N.J.Stamps of different denominations, franking and embossing, without any extra charges and commission. If the orders were placed supplied to door delivery. He placed the orders for the stamps worth Rs.1070-00 and paid cash by taking signatures to the vouchers. After 10 days, his superior officer Satyendra Shenoy shown an article which was published in 106 S.C.No.82/2012 newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara supplying the fake stamps and not to do any transactions with them. His staff informed that P.S.I., Valipasha, calling him to Police Station, for enquiry, he went to the Upparpet Police Station and met P.I., Valipasha and identified the accused No.7 - Chethana who was in the Police Station and also identified him. P.I., Valipasha enquired him and recorded his statement and he produced the remaining N.J.Stamps with covering letter seized the same under the mahazar Ex.P.408 (Ex.P.480 in S.C.9/2001) and he identified M.O.196 (M.O.395 in S.C.9/2001). He also identified accused No.7-Chethana before the court.
97. P.W.50- Chikkegowda, F.D.A., Karnataka State Police Housing Corporation, Richmond Road, Bengaluru has stated in his evidence that as per the direction of his superior officer he went to STAMP IT office on 17-2-2002 at 11-30 a.m., Accused No.19 Muzzamil Ahmed Salik is in the Police Station and I.O. taken the handwriting and 107 S.C.No.82/2012 specimen signature of accused No.19 and prepared the panchanama as per Ex.P.412 (Ex.637 in S.C.9/2001). on 21-2-2001 at 11-30 a.m., Accused No.18 - Wazir Ahmed Salik is in the Police Station and I.O. taken the handwriting and specimen signature of accused No.18 and prepared the panchanama as per Ex.P.413 (Ex.657 in S.C.9/2001) and his statement was recorded.
98. P.W.51 - Ramesh Babu, Auditor, Lakkoor Stocks and Shares Private Limited, K.G.Road, Bengaluru in his evidence deposed that in the month of March 2000, share transfer stamps were not available on time. At that time, accused No.16 - Liyakath Hussain approached him representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara introduced himself as a sales executive, gave the visiting card and told that he will supply the share transfer stamps if the orders were placed, shown the Xerox copy of the licence and he placed the orders about 15 to 20 times and share 108 S.C.No.82/2012 transfer stamps were supplied and paid the amount by cash by obtaining receipts. P.I., Mariswamy Gowda enquired him and recorded his statement.
99. P.W.52 - T.Puttegowda, retired executive Engineer deposed in his evidence that he constructed a house Sri.Venkateshwara Nilaya in an extension of 40 Xerox copy of 60 ft near Mahadeva talkies B.H.Road, Vidayanagara, Shimoga. On 10-2-2000, at 8-00 a.m., his tenant, Akbar Ali accompanied by one Mohammed Ali Khan and a lady Asma came to his house asked the lease of the first floor belonged to him for Condiments business and agreed to pay rent of Rs.8,000-00 p.m., and advance of Rs.30,000-00. On 15-2-2000, the tenant took possession of the house. In the month of April rent was not paid and he told that he vacates the house in the month of September and he deducts the rent amount from the advance. Thereafter, Mohammed Ali Khan not visited the house and Asma came to house once in two or three days. On 5-9-2000, at 8-00 a.m., his wife told that 109 S.C.No.82/2012 Upparpet police came to her house in search of Mohammed Ali Khan along with Akbar Ali, Imtiaz and Asma with search warrant, opened the lock of the said house, seized the materials and thereafter, locked the house putting the seal. On 14-2-2002, he went to the Police Station Mohammed Ali Khan was in the Police Station and he identified him as his tenant and police informed that Mohammed Ali Khan falsely stated his name and his name is Wazeer Ahmed (accused No.18) and he got leased the house for him by telling false name. He also identified accused No.18 before the court.
100. P.W.53 - T.Vedavathi, W/o.Puttegowda, (P.W.52) in her evidence she has stated that her tenant, Akbar Ali accompanied by one Mohammed Ali Khan and a lady Asma came to his house asked the lease of the first floor belonged to her for Condiments business and agreed to pay rent of Rs.8,000-00 p.m., and advance of Rs.30,000-00. On 15-2-2000, the tenant took possession of the house. She has seen accused No.13-A.K.Telgi and 110 S.C.No.82/2012 also identified his photo Ex.P.309. During his visit to the house of Mohammed Ali Khan, On 5-9-2000, at 11-00 a.m., Upparpet police came to her house in search of Mohammed Ali Khan along with Akbar Ali, Imtiaz and Asma with search warrant, opened the lock of the said house, seized the materials and thereafter, locked the house putting the seal. Police seized M.O.197 black coloured bag, blue colour file M.O.198, salary slip M.O.198(c), 5 sheets profile of M/s.Sri Sai Services, M.O.428(e), Revenue stamps M.O.199. List M.O.201, bag M.O.200, 29 visiting cards M.O.203, 33 challans M.O.204, another set of 28 visiting cards M.O.437, manuscript 24 pages M.O.206, three order book forms M.O.207, another brown colour bag M.O.202, under the mahazar Ex.P.416 and recorded her statement and she has also identified the accused No.18 before the court and came to his name as Wazeer Mohammed Salik.
101. P.W.54- N.Narayana, the then Statistical Officer has deposed in his evidence that on 12-2-2002 at 111 S.C.No.82/2012 8-30 p.m., while he was in employee's association, Tumkur, the investigating officer, requested him to be pancha in a case, he agreed. Investigating Officer took himself and Chandrashekar to Someshwara extension, Tumkur, to a shop by name 'A' one Collection situated at Moon Plaza complex. Muzammil Ahmed Salik accused 19 was introduced to him and thereafter, the investigating officer took them along with accused Nos. 18 & 19 to the house of accused Nos.18 & 19, situated at Chennappanapalya extension, Tumkur City at 9-00 p.m., accused No.19, and another son of accused No.18 produced passports, driving licence, package diary, S.B.I.Passbooks, cheque books, newspaper cuttings, deposit receipts, original sale deeds, receipt books of A one collection, one file consisting of site plan, building plan, tax paid receipts, khata extracts, another file contains demand register extracts, tax paid receipts, registration receipts, certificates, telephone bills, Afza film documents, mobile sets and stand, pager, charger, 112 S.C.No.82/2012 R.C.Book of Herohonda vehicle bearing registration No.KA-06-R-1478, note books, visiting cards, N.S.Guest house visiting card, show paradise visiting card, Deccan Industries visiting cards, two photographs of accused No.18 and I.O., seized the same under the mahazar Ex.P.417 (Ex.P.625 in S.C.9/2001) and he identified the M.Os.208 to 231.
102. He further deposed that on 13-2-2002, I.O., took them to 'A' one collection shop. Accused Nos. 18 & 19 produced the telephone bills, sim card, Xerox copy of GPA, account books and I.O., seized the same under the mahazar Ex.P.418 (Ex.P.626 in S.C.9/2001 and he identified the M.Os.232 to 236 (M.O.474 to 478 in S.C.9/2001)and he identified the accused Nos.18 & 19.
103. P.W.55-Rajesh Menon, Manager Infosis Limited in his evidence has stated that On 6-1-2000, Habeeb Nawaz Ali Khan representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, 113 S.C.No.82/2012 Jayanagara introduced himself as a sales executive, gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders were placed and shown the Xerox copy of the licence. He placed orders and purchased the stamps worth Rs.24,500-00. During the last week of August 2000,P.S.I. Nanjunde Gowda, came to the bank and said that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. On 8-9-2000, he produced special adhesive stamps of the face value of Rs.50-00 & 20-00, 9 cash bills along with covering letter and the same was seized by P.S.I., Nanjude Gowda under the mahazar Ex.P.214 and he identified M.Os. 231 to 233, 9 bills Ex.P.216 to P.224.
104. P.W.56 - B.Venkataramu, the then P.S.I., of Upparpet Police Station in his evidence has stated that 114 S.C.No.82/2012 P.I., Mariswamy Gowda directed him to go to Shimoga to search the office of M/s.Sri Sai at Gandhinagar area of Shimoga. On 4-9-2000, he has been to Shimoga to search the office M/s.Sri Sai Services, at Gandhinagara, Shimoga and he did not find the office at Gandhinagara and the public informed that the said building belonged to Imtiaz and on enquiry, Imtiaz told that from January 2000 accused Nos.18 & 19 took the premises on lease and vacated the premises in March 2000 by closing the office and gave the address of one Asma who was working in M/s.Sri Sai Services and on enquiry, Asma told that accused Nos.18 & 19 running the office by name M/s.Sri Sai Services and 3 to 4 months she worked as a office girl cum typist and she took P.W.56 to the premises Venkateshwara Nilaya situated at Vidyanagara, Shimoga and one Akbar Ali, tenant of the ground floor, informed that building belongs to Puttegowda and first floor portion being let out to M/s.Sri Sai Services admitted by Puttegowda and Vedavathi. On search of the said house, 115 S.C.No.82/2012 found three rexin bags, out of which one is black colour, two is brown colour and seized the articles under the Mahazar and identified M.Os.200 to 207.
105. P.W.57-Neelakantaiah, F.D.A, Police Housing Corporation, Bengaluru, deposed in his evidence that on 22.2.2002, he went to STAMP IT office. Accused No.18 was in the Police Station, taken his handwritings and signatures Ex.P.420(1), (2) (Ex.P.959 (1) & (2) in S.C.9/2001) in his presence as per Ex.P.959 and he has signed as pancha.
106. P.W.58 - H.R.Rajegowda, the then District Registrar in his evidence stated that he is having authority to issue stamp vending licence. On 31-1-2002, ACP, CCB Branch, sought for information regarding the license given to Eruchappan and he gave the report as per Ex.P.421(Ex.P.571 in S.C.9/2001). He also send the copies of endorsement of Revenue Inspector, licence copy of Eruchappan, Xerox copy of receipts, voters I.D. of 116 S.C.No.82/2012 Eruchappan, SSLC marks card of Eruchappan and identified Ex.P.422 (1) to (17) (Ex.P.571(1) (17) in S.C.9/2001).
107. P.W.59 - Pankaj D Kotak, Manager, Dinesh Exports Bengaluru, in his evidence deposed that in the month of September 1999, accused No.7 -Chethana representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself as a sales executive, gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders were placed and shown the Xerox copy of the licence. He purchased the stamps on 21-12- 1999, 20-1-2001, 4-7-2001, on 22-8-2001, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders for Revenue stamps and received notice from Upparpet 117 S.C.No.82/2012 Police Station on 28-8-2000 and on 30-8-2000, produced five bills before P.I., Mariswamy Gowda and identified accused No.7-Chethana and he identified covering letter Ex.P.423, five bills Exs.P.424 to 428 (Ex.P.555 to P.559 in S.C.9/2001). P.I., recorded his statement.
108. P.W.60 - Syed Nazeer Munna, Electrical Contractor, Shivajinagar, Bengaluru has stated in his evidence that Akbar Ali is his manager. He knows Izaz Ahmed from 22 years. He is having bank account No.1127 in Bank of Maharashtra, Lady Curzon road, Shivajinagar, Bengaluru. He has not seen Pradeep Kumar. Izaz Ahmed introduced Pradeep Kumar. After read over the account opening form, he put a signature as an introducer and he identified Ex.P.429 (Ex.P.652 in S.C.9/2001) and he identified accused No.17 - Pradeep Kumar.
109. P.W.61 - Abdul Saleem, the then Manager of Canara Sprinks, Marolli, Mangalore, deposed in his 118 S.C.No.82/2012 evidence that on 5-2-2000, ASI Ramaiah of Upparpet Police Station along with Pandeshwara police staff came to his apartment, A1. B2 Shawn apartment was locked, its owner Azeez opened the door, they entered the said premises, ASI Ramaiah seized some documents, letters, Xerox copy of the licence of Eruchappan, list containing the detail address of banks, list of 34 persons having address and phone numbers. The same was seized under the mahazar Ex.P.430 (Ex.P.561 in S.C.9/2001) and identifies M.O.237, letters sent by Centurion bank, Xerox copy of the licence stands in the name of Eruchappan M.o.238 (M.O.439 in S.C.9/2001), list containing the name and address if of 32 persons M.O.23( (M.O.460 in S.C.9/2001), list containing the phone numbers and names of 16 persons M.O.260 (M.O.441 in S.C.9/2001), list containing 3 pages M.O.241 (M.O.442 in S.C.9/2001), list containing the names and address of 34 persons M.O.242 (M.O.443 in S.C.9/2001), list containing the names of banks M.O.243 119 S.C.No.82/2012 (M.O.444 in S.C.9/2001), another list containing the names of bank M.O.244 (M.O.445 IN S.C.9/2001), list containing the names of companies M.O.245 (M.O.446 in S.C.9/2001), another list containing the names of companies M.O.246 (M.OL.447 in S.C.9/2001), letter of stock holding Corporation India M.O.247 (M.O.448 in S.C.9/2001), search list M.O.431 (M.O.570 in S.C.9/2001).
110. P.W.62 - Mohammed Mansoor Ahmed, Cashier, Amanath Co-operative Bank in his evidence deposed that A.K.Telgi having the current account No.6175 as a proprietor of Metro Corporation and he verified the cheques Exs.P.315, 327, 330 & 331 and he paid the amount of the said cheques and A.K.Telgi drawn a sum of 3 lakhs under Ex.P.330, Rs.2 lakhs under Ex.P.331. Dy.S.P. Shankarappa recorded his statement.
111. P.W.63 - James Chacko, Owner of N.N.Tools Workshop, Bommanahalli, Bengaluru, has stated in his 120 S.C.No.82/2012 evidence that he is having the current account No.3073, National Co-operative Bank, Koramangala and he knows accused No.17 - Pradeep Kumar from 30 years. He introduced accused No.17 Pradeep Kumar to the bank and he signed the account opening form Ex.P.310, account was opened in the name of M/s.Cauvery Enterprises, Bengaluru and accused No.17 as a Proprietor and he signed the account opening form as introducer. On 19-4-2002, STAMP IT Dy.S.P., Shankarappa recorded his statement and also identified the accused No.17- Pradeep Kumar before the court.
112. P.W.64 - Manjunath, Accountant, Thaktal One Solutions Private Limited in his evidence has stated that in the year 1997-98, two persons representing themselves as sales executives of M/s.Unique services, queen's road, Bengaluru and M/s.Cauvery Enterprises, Bengaluru and on 25-7-95, the sales executive of M/s.Unique Services, gave the visiting card and told that he will supply the share transfer stamps if the orders 121 S.C.No.82/2012 were placed, shown the Xerox copy of the licence and he placed the orders worth Rs.80,000-000 times and share transfer stamps were supplied and paid the amount by way of cheque by obtaining receipts and also purchased the stamps, share certificate embossing worth Rs.30,000- 00, and paid the amount by way of cheque to M/s.Cauvery Enterprises and both cheques were encashed. STAMP IT I.O., ACP-Shashidhara send notice to produce the unused stamps, share certificate and he produced Exs.P.433 & 434 and covering letter Ex.P.432 (Exs.P.660 to P.662 in S.C.9/2001).
113. P.W.65 - Akbar Ali, driver has deposed in his evidence that on 10-2-2000, accused No.18-Wazeer Ahmed Salik representing himself as Mohammed Ali along with Asma, his distant relative went to his house to get a house for lease, and he told to enquire his owner in the first floor. He went along with them to the house of Puttegowda, situated at Vidyanagara, Shimoga. Vedavathi shown the house and accused No.18 agreed to 122 S.C.No.82/2012 pay a rent of Rs.3,000-00 p.m., and advance of Rs.30,000-00 and they stayed two to four months in the said house. From 14-8-2000, he has not seen accused No.18-Wazeer Ahmed Salik. On 5-9-2000, ASI, Venkataramana, came to the house of accused No.18, shown the search warrant, searing a house and seized three bags and files and Revenue stamps, visiting cards under the mahazar Ex.P.416. He also identified M.O.197 to M.O.207.
114. P.W.66 - Prakash Dhoole, the then Accounts Officer, National Insurance Divisional Office, Hubballi in his evidence has deposed that a representative of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself as a sales executive, gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges if the orders were placed and shown the Xerox copy of the licence. He purchased the policy stamps worth Rs.15,000-00. He stopped 123 S.C.No.82/2012 placing the orders for policy stamps and received notice from Upparpet Police Station on 23.9.2000 and he produced the policy stamps worth Rs.13,230 -00 the same was seized under the mahazar Ex.P.435 (Ex.P.1014 in S.C.9/2001) and he identified M.O.250 (M.O.510 in S.C.9/2001).
115. P.W.67 - Ramaiah, the then A.S.I., Bengaluru, in his evidence has stated that on 4-9-2000, P.I., Mariswamy Gowda directed to go to Mangalore and to made an enquiry about M/s.Sri Sai Services, situated at Mangaladevi, Mangalore. On 5-9-2000, he went to Bengaluru, with the help of Pandeshwara police staff went to the said address, introduced himself to the owner of the house Fatima and shown the search warrant. The owner Abdul Habeeb was present and he told that house was vacated on 20-8-2000 and he opened the door of the said house and seized the Xerox copies of letters of Centurion Bank, Maharashtra, Apex Bank, United Insurance Company, Bengaluru Stock Exchange 124 S.C.No.82/2012 Company, Xerox copy of stamp vending licence of Eruchappan, list containing the names and address of the persons and phone numbers and the was seized and mahazar was drawn as per Ex.P.430 and identifies M.Os. 237 to 247.
116.P.W.68- Rita Kamath, the then Manager, Wipro, Electronic City, Bengaluru, deposed in his evidence that in the second week of February 2002, STAMP IT, I.O., Dy.S.P. Shankarappa came to the bank, gave a letter, asked for details of accounts of M/s.Sri Sai 'A' class stamp vendors, Jayanagara to get details regarding statement of accounts and paid cheques and he gave the report along with the covering letter and cheques. I.O., asked for details of the accounts of M/s.Sri Sai to ascertain whether Mohammed Rehan is a Proprietor and he identified Exs.P.436 to 440.
117. P.W.69- Syed Sadiq, Main stock share dealer, Multigain Financial Services, Bengaluru, has stated in 125 S.C.No.82/2012 his evidence that from 1998 to 2010 he was working in Belliappa and Company. In the first week of February 2000, accused Nos. 1 & 2 representing themselves as sales executives of M/s.Unique services, queen's road, Bengaluru and M/s.Cauvery Enterprises, Bengaluru and on 25-7-95, the sales executive of M/s.Unique Services, gave the visiting card and told that he will supply the share transfer stamps if the orders were placed, shown the Xerox copy of the licence and he placed the orders worth Rs.80,000-000 times and share transfer stamps were supplied and paid the amount by way of cheque by obtaining receipts and also purchased the stamps, share certificate embossing worth Rs.30,000-00, and paid the amount by way of cheque to M/s.Cauvery Enterprises and both cheques were encashed. STAMP IT I.O., ACP- Shashidhara send notice to produce the unused stamps on 25-8-2000, 32 bills Ex.P.442 (1) to (34) (Ex.P.961 (1) to (34) in S.C.9/2001) have been produced along with covering letter Ex.P.441(Ex.P.960 in S.C.9/2001) and 126 S.C.No.82/2012 identified the delivery boys Ameen and Khalid and identified accused Nos.1 & 2.
118. P.W.70-C.V.Paramesh, the then Manager, Bank of Maharashtra, Rajajinagara, Bengaluru, deposed in his evidence that Dy.S.P.Shankarappa came to the bank and made an enquiry with respect of current account No.1282 of M/s.Sri Sai, represented by its Proprietor Pradeep Kumar and recorded his statement and on 15-3-2000, he produced account opening form Ex.P.429, specimen signature cum photo, letter of Proprietorship Ex.P.443 (Ex.P.653 in S.C.9/2001), certified copy of statement of account Ex.P.446, 13 pay- in-slips Ex.P.445 (1) (13),(Ex.P.665 (1) to (13) in S.C.9/2001) 11 paid cheques Ex.P.444(1) to (11) (Ex.P.654 (1) to (11) in S.C.9/2001) along with covering letter Ex.P.447 (Ex.P.656 in S.C.9/2001).
119. P.W.71 - Ravindranath, the then Joint commissioner, Commercial Taxes, Bengaluru has 127 S.C.No.82/2012 deposed in his evidence that A.C.P. Shashidhara in the month of January/February 2002 came to the office and seized the documents of M/s.Metro Corporation Enterprises Ex.P.448 (Ex.P.671 in S.C.9/2001) by its Proprietor A.K.Telgi, registers pertaining to the year 1998-99, Sl.Nos. 1 to 21 Ex.P.449 (Ex.P.672 in S.C.9/2001), registers pertaining to the year 2000-2001, Sl.Nos. 1 to 22 Ex.P.450 (Ex.P.673 in S.C.9/2001), annual turn over for the period is Rs.9,51,464-00 (Rupees Nine Lakhs Fifty One Thousand Four Hundred and Sixty Four only) and also recorded his statement,
120. P.W.72 - Siddananjamma, the then Sub- Registrar, Franking cell, Gandhinagar, Bengaluru, has stated in her evidence that the franking cell carries the impressing stamp duty of the value of less than Rs.1,000-00 denomination on unexecuted documents and it does not bears the signature of the parties concerned and franking machine is maintained for the purpose of franking the unexecuted instruments. The 128 S.C.No.82/2012 persons used to get franking of the unexecuted documents submit the application form No.5 mentioning the denomination of stamp, date. On 5-9-2000, P.I., Mariswamy Gowda came to the office and shown three rubber seals containing a Government emblem, franking machine and said to have contain a signature and she examined the said properties in details and opined that the said franking seal is not genuine one and the rubber seal is not genuine one and the franking machine maintained in the office is a big machine with brass seal and there cannot be a separate brass seal as produced by the P.I., Mariswamy Gowda. Franking machine used to fixed to the table and it cannot to be lift and it bears the hand to operate. On 27-10-2000, P.I., Mariswamy Gowda sent seven documents of different Companies for examination and after perusing the register-A, receipt book, form No.5 found that those documents were not franked in the franking cell, Gandhinagara, Bengaluru 129 S.C.No.82/2012 and she gave a report as per Ex.P.451 (Ex.P.564 in S.C.9/2001) along with the seal and signature.
121. P.W.73 - Rajakantha, the then Sr. Manager, Syndicate Bank, Bengaluru deposed in his evidence that on 16-2-2002, Dy.S.P., Shankarappa came to the bank, requested to produce the documents with respect of current account of Wazeer Ahmed Salik accused No.18. accused No.18 opened two current accounts in different names, account No.816 is in the name of M/s. Unique Enterprises, another current account No.842 is in the name of M/s.Unique Services represented by accused No.18-Wazeer Ahmed Salik on perusal of the documents he came to know that the same person opened two different accounts in the different names. Photo was affixed to specimen signature card of current account No.816 and photo was not affixed in account No.842, documents was produced along with the covering letter in the STAMP IT office before the I.O. along with statement of accounts in respect of current account 130 S.C.No.82/2012 No.816, 6 paid cheques Ex.P.461 (1) to (6) (Ex.P.645 (1) to (6) in S.C.9/2001), 10 pay in slips Ex.P.462 (1) to (10) (Ex.P.646 (1) to (10) in S.C.9/2001) and 87 paid cheques Ex.P.459 (1) to (87) (Ex.P.643 (1) to (87) in S.C.9/2001), 52 pay in slips Ex.P.460(1) to (52) (Ex.P.644 (1) to (52) in S.C.9/2001) and covering letter in respect of current account No.842 and he identified the said documents.
122. P.W.74 - Nalini Rao, the then Sr.Divisional Manager, Oriental Insurance Company, Mysore has stated in her evidence that During May 1998, there is a scarcity of policy stamps at the bank a person introduced himself as a sales executive of M/s.Unique Services, situated at first floor, Kamala complex, No.10, commercial street, 1st cross, Bengaluru-1 and in queen's road, gave the visiting card and told that he will supply the stamps if the orders were placed and shown the Xerox copy of the licence. She purchased the insurance policy stamps worth Rs.65,225-00. During February 1999, they have contacted the said firms, there was no 131 S.C.No.82/2012 response. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru, M/s. Cauvery Enterprises, Bengaluru, M/s.Citizen Enterprises, and other firms selling the fake stamps and not to do any transactions with them. He stopped placing the orders. On 10-6-2002, he produced 9 bills Ex.P.464 (1) to (9) (Ex.P.707 (1) to (9) in S.C.9/2001), 8 vouchers Ex.P.465 (1) to (8) (Ex.P.708 (1) to (8) in S.C.9/2001) list Ex.P.466 (Ex.P.709 in S.C.9/2001), along with covering letter (Ex.P.464 (Ex.P.506 in S.C.9/2001) before the P.I., Radhamani and she recorded her statement.
123. P.W.75 - Rahul Joseph, resident of Kochin deposed in his evidence that during April/May 2000, a person by name Babu introduced himself as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara and Vasanthanagara, Bengaluru, gave the visiting card and told that he will supply the stamps if 132 S.C.No.82/2012 the orders were placed, shown the Xerox copy of the licence. He placed the orders over phone and purchased the N.J.Stamp papers worth Rs.1,000-00 and paid the amount by way of cheque and cheque was encashed. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru, M/s.Unique Services, M/s.Cauvery Enterprises, Bengaluru, selling the fake stamps and not to do any transactions with them. He stopped placing the orders. During March 2002, he received notice from STAMP IT and he produced 2 cash bills Ex.P.468(1) & (2) (Ex.P.659 (1) & (2) in S.C.9/2001), 7 blank N.J.Stamp papers, 3 agreements Ex.P.255 (1) to (10) (Ex.P.479(1) to (10) in S.C.9/2001) and A.C.P. recorded his statement.
124. P.W.76 - Fr Alex D Cruz, Head master, H.M.Nirmala High School, Modage has stated in his evidence that on 10-4-2002, A.C.P. Hegde, STAMP IT, investigating officer submitted the requisition, seeking for 133 S.C.No.82/2012 the transfer certificate, date of birth, admission register extract of some students accused No.1- Badruddin, Kutubuddin Jamedar, accused No.8 - Fayaz-Ahmed- Dastagiri Belagami accused No.2 - Vittal Maruthi Sungar. On perusal of the registers, he produced the documents along with the covering letter and A.C.P. recorded his statement and he identified the covering letter ex.P.469 (Ex.P.979 in S.C.9/2001), Ex.P.470(1) to (3) (Ex.P.980 (1) to (3) in S.C.9/2001) copies of application forms of accused No.1, 2 & 8, transfer certificates Ex.P.471 (1) to (3) (Ex.P.481 (1) to (3) in S.C.9/2001), admission register extracts Ex.P.472 (1) to (3) (Ex.P.982 (1) to (3) in S.C.9/2001), date of birth certificates Ex.P.473 (1) to (3) (Ex.P.983 (1) to (3) in S.C.9/2001)
125. P.W.77 - Amshumalini, the then Accounts Officer, New India Assurance Company, Hudson Circle, Bengaluru, has deposed in her evidence that during 1999-2000 accused No.11 - Nawaz Khan went to the 134 S.C.No.82/2012 office introduced himself as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara, Bengaluru, M/s.Unique services, queen's road, Bengaluru and M/s.Unique Services, Commercial street, Bengaluru, gave the visiting card and told that he will supply the insurance policy stamps, franking embossing, and stamps of different denominations, if the orders were placed, give door delivery without any commission or extra charges, shown the Xerox copy of the licence. She placed the orders over phone and purchased the insurance policy stamps more than 50 times worth Rs.2,50,000-00, and paid the amount by way of cheque and cheque was encashed, vouchers were obtained. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru, M/s.Unique Services, Bengaluru, selling the fake stamps and not to do any transactions with them. She stopped placing the orders. She received notice from STAMP IT 135 S.C.No.82/2012 office on 4-3-2002, recorded her statement and produced the bills along with covering letter and identified 33 bills Ex.P.474 (1) to (33) (Ex.P.1203 (1) (33) in S.C.9/2001), 20 bills of M/s.Sri Sai, Jayanagara Ex.P.475 (1) to (20) (Ex.P.1204 (1) to (20) in S.C.9/2001), covering letter Ex.P.477 (Ex.P.1206 in S.C.9/2001). P.I.Radhamani recorded her statement.
126. P.W.78-K.Katyayini, commercial tax officer, Vijayanagara, Bengaluru in her evidence has stated that she received letter of A.C.P.Hegde on 1-4-2002, wherein I.O. has requested to furnish the copy of form No.19 and she produced the same along with covering letter Ex.P.475 (Ex.P.675 in S.C.9/2001) and identified form No.1 application Ex.P.479 (Ex.P.676 in S.C.9/2001), Form No.2 Ex.P480 (Ex.P.677 in S.C.9/2001) same was seized under the mahazar Ex.P.481 (Ex.P.678 in S.C.9/2001) 136 S.C.No.82/2012
127. P.W.79 - Hemantha Kumar, businessmen in his evidence has stated that he was unemployed he read the advertisement in the newspaper by M/s M/s.Citizen Enterprises Jayanagar, 4th Block, Bengaluru calling for the post of marketing executive, he went to the said office, submitted his application and they have directed to attend the interview after 10 days, interview was taken by one Raheem Bai who in turn introduced accused No.13- A.K.Telgi to him introducing that he is the owner of the said firm. He was appointed on a monthly salary of Rs.2,000-00 and D.A. of Rs.20-00. On the next day, he went to work along with sales executive of one Sudarshan, as directed by Raheem Bai and he told the nature of the work to him and to visit the companies, banks to contact the officers to obtain the orders for supply of stamps, stamp papers of various denominations, franking, embossing, not to charge the commission or extra charges and gave training for 15 days, after 15 days he started working independently and 137 S.C.No.82/2012 reporting the same to Rahim Bai and in turn, Rahim Bai sending the delivery boys to supply the stamps and stamp papers, to the respective companies, banks and offices. Another branch of M/s.Citizen Enterprises was opened at Jayanagara, and accused No.18 - Wazir Ahmed Salik look after the said office, another branch was opened in N.R.Road. There are other sale executive by name Shore Ahmed Khan, Yadav, Kamal, Suresh babu and Jeevan and others. When he was on leave he cam to know that police have raided the M/s.Citizen Enterprises on account of involvement of sale of fake stamps and stamp papers.
128. He further deposed that in the month of January 1998, police came to his house made a search and asked the address of Jeevan. He also accompanied the police to the house of Jeevan and also house of Suresh Babu and Kamal. He has seen accused No.13 - A.K.Telgi in a Trupti hotel along with unknown two or three persons and he threatened him not to take his 138 S.C.No.82/2012 name before anybody in connection with the fake stamp business. He identified accused No.13 - A.K.Telgi and accused No.18- Wazir Ahmed Salik before the court.
129. P.W.80 - Ravi Murigeppa Shagali, the then Manager, Syndicate Branch, Jayanagara Branch, Bengaluru has stated in his evidence that STAMP IT, I.O., Shankarappa directed to furnish the details of Account Nos.468 and 537 M/s.Citizen Enterprises and M/s.Unique Services and he gave the details of account No. 468, five paid cheques Exs.P.484 (1) to (5) (Exs.P.635(1) to (5) in S.C.9/2001),, five pay-in- slipsEx.P.485 (1) to (5) (Ex.P.636 (1) to (5) in S.C.9/2001), statement of accounts Ex.P.486, (EX.P.954 in S.C.9/2001) account opening form Ex.P.487 (Ex.P.952 in S.C.9/2001), along with the covering letter Ex.P.482 (Ex.P.633 in S.C.9/2001) and produced 8 paid cheques, 46 pay-in-slips of M/s.Unique Services along with covering letter Ex.P.438 (Ex.P.634 in S.C.9/2001) 139 S.C.No.82/2012 The owner of the said account is N.A. Salik , introduced by M/s.Personnal Baggage.
130. P.W.81 - Motilal partner of Navabhan Exports Partnership Firm in his evidence has state that he purchased the foreign bill stamps for day to day business of his firm from M/s.Sri Sai 'A' class stamp vendors, by sales representative Naushad (Accused No.10), he gave his visiting card. During his visit to his company, he is purchased the stamps 3 times by placing the orders, paid the cash of Rs.2,700-00 by obtaining bills and cash vouchers. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. He identified bills Ex.P.489 (1) (3) (Ex.P.670 (1) to (3) in S.C.9/2001).
140 S.C.No.82/2012
131. P.W.82 - Chandrashekara the then commercial tax officer, 2nd circle, Bengaluru, deposed in his evidence that STAMP IT Shashidhara went to his office, introduced himself, sought for information regarding the registration certificate and tax fixation to the firm M/s.Metro Corporation, Kadagondanahalli, Bengaluru and he gave the details, original registration certificate Ex.P.448, photograph of A.K.Telgi (Accused No.13) Ex.P.448(c), Form No.A Ex.P.448 (B), Form No.2 Ex.P.448 (E), cheque memo Ex..P.448 (D), Xerox copy of the lease agreement Ex.P.448(F), affidavit Ex.P.448 (G), no objection certificate Ex.P.448 (I), extract of tax assessment records for the year 1999-2000, pages 1 to 21 Ex.P.449 of the M/s.Metro Corporation. Registration Certificate issued to M/s.Metro Corporation is in the name of A.K.Telgi (accused No.13), accused Rehan Baig introduced A.K.Telgi and signed at Form No.A. Registration certificate is issued to A.K.Telgi for the business of superior quality of kerosene.
141 S.C.No.82/2012
132. P.W.83 - Manmohan Kamath, the then Chief Executive Officer, Stocks & Shares, Jayanagara, Bengaluru, deposed in his evidence that a person introduced himself to him as the sales executive of M/s.Sri Sai 'A' class stamp vendors and he will supply the stamps to door delivery without any commission or extra charges and by showing the Xerox copy of licence of Eruchappan, he believed his words and placed orders for share transfer stamps and N.J.Stamps and purchased the stamps worth Rs.2,700-00 and Rs.5,00-00. In the month December 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. He identifies two bills Ex.P.490 (1) & (2) (Ex.P.714 (1) & (2) in S.C.9/2001), safe vouchers Ex.P.491 (1) & (2) (Ex.P.715 (1) & (2) in S.C.9/2001).
142 S.C.No.82/2012
133. P.W.84 - Desikan, Chief Finance Officer, Centium Electronics Limited, Bengaluru, in his evidence has stated that he received the notice from STAMP IT I.O., wherein it is stated that to inform the N.J. stamp papers purchased by them from M/s.Sri Sai 'A' class stamp vendors, Jayanagara and M/s.Cauvery Enterprises, Dicksen road, Bengaluru. He produced four bills of M/s.Cauvery Enterprises Ex.P.493 (1) to (4) (Ex.P.681 (1) to (4) in S.C.9/2001).
134. P.W.85 - Gopala Krishna Bhat, the then Manager, Indian Bank, Koramangala, Bengaluru has deposed in his evidence that one Mohammed Shoaib @ Sahil & Babu representing themselves as the sales executives of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself as a sales executive, gave the visiting card and told that he will supply the stamps if the orders were placed, shown the Xerox copy of the licence he placed the orders and purchased stamps three times and paid the amount by way of cash and received 143 S.C.No.82/2012 vouchers. He received notice on 4-3-2002, from STAMP IT office and he produced four debit vouchers Ex.P.496 (1) to (4) (Ex.P.989 (1) to (4) in S.C.9/2001), three cash bills Ex.P.497 (1) to (3) (Ex.P.990(1) to (3) in S.C.9/2001), interview slip Ex.P.498(1) & (2) (Ex.P.991 (1) & (2) in S.C.9/2001) and he also identified accused No.15 - Mohammed Shoaib @ Sahid.
135. P.W.86 - Hemantha Damodar Salgovankar, Advocate Khanapura, Belgaum District, deposed in his evidence that he knows accused No.13 -A.K.Telgi. On 13-8-97, S.K.Nandagudi has drafted the power of attorney. Power of Attorney is executed by accused No.13-A.K.Telgi in favour of accused Ameer Salik. On 11-4-2002, STAMP IT I.O., S.K.Hegde, seized the notary register of the month of 1997 under the mahazar Ex.P.499 (Ex.P.994 in S.C.9/2001) along with the panchas. He has identified accused No.13 - A.K.Telgi. 144 S.C.No.82/2012
136. P.W.87 - Sundareshwara, Manager Finance, Tata Global Beverages, Bengaluru has stated in his evidence that one Chethan (accused No.7)representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself as a sales executive, of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders were placed and shown the Xerox copy of the licence. He placed orders and purchased the stamps from January 2000 to July 20000. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. He received notice from STAMP IT during 3rd week of March 2002, directing him to produce the unused stamps. He brought to the notice 145 S.C.No.82/2012 to the said fact to his superior officer and produced the 37 N.J. stamps face value of Rs.10, Rs.20,-00 Rs.100-00 M.O.257 (1) (37) (Ex.P.482 (1) (35) in S.C.9/2001)., 86 Revenue stamps of Rs.1-00 M.O.P.258 (M.O.483 in S.C.9/2001), cash bills Ex.P.500 (1) to (6) (Ex.P.696 (1) to (6) in S.C.9/2001), safe vouchers Ex.P.501 (1) to (6) (Ex.P.697 (1) to (6) in S.C.9/2001), visiting card Ex.P.502 (Ex.P.698 in S.C.9/2001) before the I.O., STAMP IT.
137. P.W.-88- Shekar Setty, Senior Vise President, the Bank Housing Finance Bank, Jayanagara, Bengaluru has deposed in his evidence that Two persons introduced themselves as the sales executives of M/s.Unqie Services & M/s.Cauvery Enterprises gave the visiting card and told that they will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders were placed and shown the Xerox copy of the licence. He placed orders and got franking and embossing to the documents and paid the money by way of cash by 146 S.C.No.82/2012 receiving vouchers and sometimes also paid through cheques and obtained vouchers. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. He also identifies two bills Ex.P.508 (1) & (2) (Ex.P.704 (1) & (2) in S.C.9/2001), paid cheques Ex.P.509 (Ex.P.705 in S.C.9/2001).
138. P.W.89 -Devipatel, timber merchant, Lakshmi Saw Mills, Mysore road, Bengaluru in evidence has deposed that one Roopa of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, informed over phone they will supply will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges and gave the phone number and they will give door delivery. He placed orders for Rs.28,905-00 for foreign bills and gave the cheque and the same was encashed. Later they came to know that foreign bills were 147 S.C.No.82/2012 available at RBI office and they stopped placing orders with M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, Bengaluru. On 1-4-2002, went to STAMP IT office produced the bills Ex.P.510 (Ex.P.674 in S.C.9/2001) and statement was recorded.
139. P.W.90 - Srinivasan, Stock Broker, Bengaluru has deposed in his evidence that during November 1999, a person representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself to Manager Kiran Kumar as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges and the same was informed to him and they have purchased six times, the broker notes stamps and share transfer stamps from M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, worth Rs.14,000-00 and paid the amount by way of cash by receiving bills. In the 148 S.C.No.82/2012 month of March 2002, he received notice from STAMP IT to produce the remaining stamps. On 26-3-2002, produced one bill Ex.P.512 (Ex.P.666 in S.C.9/2001) with covering letter Ex.P.511 (Ex.P.565 in S.C.9/2001).
140. P.W.91 - Jagadish Naik, Financial consultant, stated in his evidence that Since from 1999 to March 2003 he was working as Sr.Manager, Canfin Homes Ltd., Koramangala, Bengaluru. In the month of July 2000, it is difficult to get the documents franking and embossing at that time, a person by name Wasim representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara introduced himself as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara gave the visiting card and a profile and told that he will supply the stamps, N.J.Stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. On 28-7- 2000, he gave 75 loan agreements and 125 letter of 149 S.C.No.82/2012 guarantee for franking of face value of Rs.50-00. On the same day, he returned the documents with a bill of Rs.10,000-00 he gave the cheque bearing No.149838, dt:28-7-2000 in the name of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, In the month of August 2000, an article was published in the newspaper Times of India that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. On 5-4-2000, he produced the visiting card Ex.P.514 (Ex.P.686 in S.C.9/2001), profile Ex.P.513 (Ex.P.682 in S.C.9/2001), bill Ex.P.515 (Ex.P.684 in S.C.9/2001), 125 letter of guarantee Ex.P.516 (Ex.P.685 (1) to (25) in S.C.9/2001), 75 loan agreements Ex.P.517 (1) to (75) (Ex.P.686 (1) to (75) in S.C.9/2001).
141. P.W.92 - Gangadhara, retired Sr.Sub- Registrar stated in his evidence that in the year 2000, STMP IT I.O., S.K.Hegde, came to the office asked the 150 S.C.No.82/2012 procedure to be followed for franking and embossing the documents and shown 250 franking bond papers of franking face value of Rs.50-00. On verifying the same, with the registers, files and franking machines, receipt book, RBI challans, he came to know that those documents are fake documents and he gave the opinion as per Ex.P.518 (Ex.P.1596 in S.C.9/2001).
142. P.W.93 - Nandini, Cashier of Oriental Insurance company, Gandhinagar, Bengaluru, deposed in her evidence that a person representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara, Bengaluru introduced himself to Manager V.R.Pai as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. He placed the orders for Rs.2,000-00 and paid the amount by obtaining vouchers. 151 S.C.No.82/2012 In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. On 23-5-2002, received a phone call from STAMP IT office. She produced two cash vouchers Ex.P.520 & P.522 (Ex.P.712 in S.C.9/2001), one bill Ex.P.520 (Ex.P.711 in S.C.9/2001) along with the covering letter Ex.P.523 (Ex.P.712 in S.C.9/2001). P.I., Radhamani recorded her statement.
143. P.W.94-Chandrashekar, Chartered Accountant and Management Consultant, Bengaluru stated in his evidence that he purchased N.J.Stamp papers worth Rs.2,050-00 from M/s.Sri Sai 'A' class stamp vendors , Jayanagara & Vasanthanagara. He received notice from STAMP It office in the month of Mach 2002 and he produced the five invoices, five cash bills Ex.P.523 (1)to (5) (Ex.P.976 in S.C.9/2001) 8 internal cash vouchers Ex.P.523 (1) to (5) (Ex.P.927 (1) to (7) in S.C.9/2001), 152 S.C.No.82/2012 cash books Ex.P.525 (Ex.P.978 in S.C.9/2001), along with covering letter.
144. P.W.95 - Devarajan, Accounts Manager, MTTF Industries Ltd., Peenya, has deposed in his evidence that a person representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara and representative of M/s.Cauvery Enterprises, Dickson road, Bengaluru, came to the office and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. He placed the orders from 6-5-1999 17-5-2000 he placed orders for Rs.9, 500-00 and placed orders for Revenue stamps for Rs.600-00 and purchased the same and placed orders for 10 times In the month of last week of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not 153 S.C.No.82/2012 to do any transactions with them. On 4-3-2002, notice has been received from the STAMP IT office to produce the remaining stamps. On 27-3-2002, went to STAMP IT office, 10 bills and 10 vouchers were produced along with the covering letter Ex.P.526 (Ex.P.716 in S.C.9/2001), 9 cash bills of M/s.Sri Sai 'A' class stamp vendors and one bill of M/s.Cauvery Enterprises Ex.P.527 (1) to (10) (Ex.P.710 (1) to (10), 9 payment vouchers Ex.P.528 (1) to (9) (Ex.P.718 (1) to (9) in S.C.9/2001), covering letter Ex.P.529 (Ex.P.719 in S.C.9/2001).
145. P.W.96 - M.D.Jain, retired Additional Commissioner of Commercial Taxes, Bengaluru, stated in his evidence that On 12-3-2003, he received a letter from STAMP IT office to verify whether the 13 persons mentioned in the letter whether get registered in their department. After obtaining the reports from the other Circle Offices , he gave the report (Ex.P.530 (Ex.P.736 in S.C.9/2001) stating that the names of 13 persons 154 S.C.No.82/2012 mentioned in the letter were not get registered in the circle offices comes within the jurisdiction of 4th division.
146. P.W.97 - D.K.Balaji, Director, Scriptmen Services Limited in his evidence deposed that in the month of November 1990, a person representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara Jayanagara introduced himself to Manager Savithri as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. In the month of November 1999 to May 2000, he placed the orders 15 to 20 times for share transfer stamps worth Rs.20,000-00 and amount was paid by way of cash and obtained safe vouchers two times. On 4-3-2002, he received notice from STAMP IT office to produced the remaining unused stamps, produced the bills Ex.P.532 155 S.C.No.82/2012 (1) to (8) (Ex.P.668 (1) to (8) in S.C.9/2001) and safe vouchers Ex.P.533 (1) to (8) (Ex.P.669 (1) (8) in S.C.9/2001) along with covering letter Ex.P.531 (Ex.P.667 in S.C.9/2001) .
147. P.W.98 - Mangesh Kamade Professional Photographer, stated in his evidence that Since from 22 years, he is working as a photographer of Harihanth Photo Studio, situated at M.B.Welfare street, Cheera Bazaar, Bombay, In the 3rd week of April 2002, at about 12-00 noon, Sanjay Sha, owner of the studio told him that Azad Midan police called him to the Police Station and on the same day, at 12-30 p.m., he went to the Police Station and other police introduced him and another person Ram Jeevan Gupta to Karnataka Police Officers and informed regarding the search to be made in the premises of accused No.13 - A.K.Telgi and took two lady police constables and local panch witnesses to the premises situated at Shaik too Shiril Manzal situated at Walton road, Mumbai. In the first floor of the said house, 156 S.C.No.82/2012 a lady opened the door and two police constables enquired her and she told that she is the wife of accused No.13 -A.K.Telgi and the police informed regarding the search and gave the copy of search warrant, taken her signature and search was made in the said house and seized Jet Airways Mileage Certificate, 5 Maxine's, papers, passport of A.K.Telgi, 3 bank passbooks, 6 N.S.C, 2 set of telephone bills, one telephone diary, two long books, original document, affidavit, 3 laminated photographs under the mahazar Ex.P.534 (Ex.P.995 in S.C.9/2001), mahazar was read over to him and he also identified five English Maxine M.O.259 (M.O.499 in S.C.9/2001), Jet Airways Mileage summary M.O.260 (M.O.500 in S.C.9/2001), passport of Shavida Begum, W/o. A.K.Telgi M.O.561 (M.O.501 in S.C.9/2001), 3 bank pass books M.O.262 (M.O.502 in S.C.9/2001), joint pass books M.O.263 (M.O.503 in S.C.9/2001) N.S.C. M.O.264 (M.O.504 in S.C.9/2001), student long note book M.O.265 (M.O.505 in S.C.9/2001), telephone diary 157 S.C.No.82/2012 M.O.266 (M.O.506 in S.C.9/2001), affidavit M.O.267 (M.O.507 in S.C.9/2001), photographs M.O.268 (1) to (3) (M.O.508 (1) to (3).
148. P.W.99 - Puttaswamy, retired Dy.Commissioner of Commercial Taxes, Bengaluru, deposed in his evidence that during the month December 2002, he received a letter from Joint Commissioner of Commercial Taxes, along with a list to inform whether the persons mentioned in the said letter registered themselves in their office. He verified the records and gave report as per Ex.P.535 (Ex.P.737 in S.C.9/2001) stating that the names persons mentioned in the said letter were not get registered themselves under KST Act.
149. P.W.100 - Raghuveera.K., Chartered Accountant, deposed in his evidence that a person representing his name as Ameen ,as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara and Vasanthanagara introduced himself as a sales executive 158 S.C.No.82/2012 of M/s.Sri Sai 'A' class stamp vendors, Jayanagara and Vasanthanagara gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges and shown Xerox copy of the licence. If the orders will be placed, they will supply the stamps to door delivery. He gave form No.5 of Rs.6,60,000-00 for franking and embossing and gave an account payee cheque in the name of M/s.Sri Sai 'A' class stamp vendors, Jayanagara & Vasanthanagara. Cheque was encashed. In the month of July 2000, for the second time, again, he placed orders for franking and embossing of the document worth Rs.3,000-00 and gave an account payee cheque in the name of M/s.Sri Sai 'A' class stamp vendors, Jayanagara & Vasanthanagara. Cheque was encashed.
150. On 3-9-2002, P.I., Mariswamy Gowda and Ameen came to his office, he identified him and told that he stated his name as Ameen and he placed orders for 159 S.C.No.82/2012 two times. At that time, he came to know that the name of the said person was not Ameen and his name is Liyakath Hussain (accused No.16) and he representing himself by false name and accused No.16 also agreed that he has done franking and embossing for two times. He produced photo copy of Form No.5 Ex.P.536 (Ex.P.720 in S.C.9/2001), copy of R.B.I. challan Ex.P.537 (Ex.P.721 in S.C.9/2001), visiting card Ex.P.538 (Ex.P.722 in S.C.9/2001). I.O., recorded his statement and he also identified accused No.16 - Liyakath Hussain before the court.
151. P.W.101 - Vijaya Priya Kumari retired Principal has deposed in her evidence that UAS Campus school, she received the letter from the STANMP IT office on 24-8-2000, seeking admission particulars of Byroji Rao accused No.14) and send the report Ex.P.539 (Ex.P.1000 in S.C.9/2001), stating that as per the registers and transfer certificate date of birth of accused No.14- Byroji Rao is 28-6-1978, left the school on 4-6- 160 S.C.No.82/2012 1993 and address, father's name Lakshman road, house No.36, 5th main road, 9th cross, Krishnappa block, Ganganagar, Bengaluru and he was admitted to school on 27-6-1985.
152. P.W.102- Shivaprasad, retired Dy.Director, Commercial tax, deposed in his evidence that he received the letter from STAMP IT I.O., on 12-3-2002, to inform that whether M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, Dibbur road, second cross, No.9, 3rd main road, Vasanthanagara, Bengaluru-32 is registered under KST Act or not. On perusal of the register, the said firm is not registered and he sent the reply as perExP.540 (Ex.P.738 in S.C.9/2001).
153. P.W.103 - T.M.Narayanasway, the then Sr.Manger, Oriental Insurance Company, Bengaluru deposed in his evidence that a person by name Manju representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself 161 S.C.No.82/2012 as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara gave the visiting card and told that he will supply the policy stamps without any commission or extra charges and also he gave the pager number and mobile number. If the orders will be placed, they will supply the stamps to door delivery. He placed the orders for Rs.3,000-00 and paid the account payee cheque. Again on 26-4-2000, he placed the orders for policy stamps for Rs.3,000-00, On 14-6-200, for Rs.5,000-00 and policy stamps were supplied and issued account payee cheque in favour M/s.Sri Sai 'A' class stamp vendors, Jayanagara and cheques were encashed. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He received the circular from the head office not to purchase the stamps from private firms or licensed persons. On 20-5-2002, he received the phone calls from STAMP IT I.O., to produce 162 S.C.No.82/2012 the remaining stamps. He produced bills Ex.P.542(1) & (2) (Ex.P.1002 (1) & (2)in S.C.9/2001), three payment vouchers Ex.P.541 (1) to (3) (Ex.P.1001 (1) to (3) in S.C.9/2001)along with the covering letter, letter Ex.P.543 Ex.P.1100 in S.C.9/2001), visiting card Ex.P.547 (Ex.P.1007 in S.C.9/2001).
154. P.W.104 _ N.G.Vijaya Kumar, Vice President ING Vysya Bank, Bengaluru deposed in his evidence that accused No.13- A.K.Telgi, having current account bearing No.7309 as a Proprietor of M/s.Metro Corporation. He was introduced to the bank by G.M.Kamal Pasha, owner of Gold and Hatcheries, to own a current account bearing No.1034 in the bank. A.K.Telgi also affixed his account opening form, deposited Rs.6,00,000-00, account was opened on 11-7-2000. On 19-8-2000, he received notice from STAMP IT, I.O., to produce the documents of M/s.Metro Corporation firm and 19-8-2002, he produced form No.60, account opening form Ex.P.549 (Ex.P.752 in S.C.9/2001), specimen signature form 163 S.C.No.82/2012 Ex.P.550 (Ex.P.753 in S.C.9/2001), extracts, two credit vouchers along with covering letter Ex.P.548 (Ex.P.751 in S.C.9/2001), account extracts Ex.P.551 (Ex.P.754 in S.C.9/2001).As per statement of accounts, Rs.41,59,040- 00 is credited to the account of A.K.Telgi and A.K.Telgi has issued five cheques of Rs.5,00,000-00 to Hotel 'Riya' and the said cheques were encashed. As on 19-8-2002, balance is Rs.14,08,165-00 in the account of A.K.Telgi.
155. P.W.105 - Shashidhara, Manager, Tejas Network Limited, Bengaluru deposed in his evidence that a person by name Adil representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara introduced himself as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara gave the visiting card and pager number and told that he will supply the stamps, N.J.Stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. He placed 164 S.C.No.82/2012 the orders 6 times for Rs.1 lakh, Rs.150,000-00 and Rs.2,50,000-00 in total he has given the franking and embossing documents for rs.30,00,000-0. Amount was paid through cheque and cheques were encashed. In the month of August 2000, an article was published in the newspaper Times of India that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. STAMP IT I.O., Badrinath, came to the company and served notice to produce the remaining documents. On 5-7-2002, he produced 8 cash bills Ex.P.552 (1) to (8), (Ex.P.725 (1) to (8), 5 payment vouchers Ex.P.553 (Ex.P.726 in S.C.9/2001), 6 vouchers cum paid cheques Ex.P.555 (Ex.P.728 in S.C.9/2001), Xerox copies 6 treasury challans Ex.P.556(1) to (6) (Ex.P.729 (1) to (6) in S.C.9/2001), Xerox copies of 6 RBI challans Ex.P.557 (1) to (6) (Ex.P.73 (1) to (6) in S.C.9/2001), Xerox copies of 165 S.C.No.82/2012 five payment vouchers Ex.P.554 (1) (5) (Ex.P.727 (1) (5) in S.C.9/2001).
156. P.W.106 - Dinesh Rao retired Chief General Manager, in his evidence has stated that he received notice from STAMP IT I.O., seeking for opinion with respect of some challan numbers and also sent the Xerox copies of the bills. The said documents was verified with receipts scrolls, and one challan number M/s.Media India Rs.1,10,000-00 was credited on 18-7-2000 and other challan numbers were not entered in the scroll and gave report as per Ex.P.558 (Ex.P.1020 in S.C.9/2001).
157. P.W.107 - Michel, Principal, Vidya Vahini P.U.College, R.T.Nagar, Bengaluru has stated in his evidence that STAMP IT I.O., came to the collage and enquired about Byroji Rao accused No.14 and to furnish his date of birth and address. On seeing the admission register and transfer certificate gave report as per Ex.P.559 (Ex.P.723 in S.C.9/2001).
166 S.C.No.82/2012
158. P.W.108 - Siddesh Inapur, retired Assistant Commissioner, Commercial Tax, has deposed in his evidence that during 2002, he was working as Asst.Commisisoner of Commercial Tax, 34th circle, first division, Bengaluru, the joint commissioner sought for some information about the registration of the firms under the KST Act and the commercial tax Inspector verified the registers and the spot and gave report, stating that M/s.Sri Sai Enterprises is not registered in the office. One Anwar is the owner of premises No.11, 3rd main, Vasanthanagara, Bengaluru-32, the same was leased to Dr.Soni Naveen, earlier to him, one Rehman was the tenant.
159. P.W.109 - Ameer Ali, retired District Registrar, stated in his evidence that on 20-8-2002, STAMP IT I.O., ACP Hegde, came to the office and asked to verify the records with respect to the registration of Ajad plaza and Ajad point. On perusal of the registers and index, 10 sale deeds were registered in the name of A.K.Telgi and 167 S.C.No.82/2012 furnished the copies Ex.P.562 (1) to (9) (Ex.P.748 (1) to (9) in S.C.9/2001).
160. P.W.110 - Ramanjaneya retired Sub-registrar stated in his evidence that on 19-8-2002, STAMP IT I.O., came to the office and enquired with respect of the property registered in the name of A.K.Telgi and his family members and requested to furnish the copies. On perusal of the registers, property No.50/10, palace road, Bengaluru was sold by Imran Ahmed, S/o.Shamshad Ahmed, in favour of A.K.Telgi., through his GPA holder Shamshad Ahmed. The person who purchased the property on behalf of the A.K.Telgi is one and the same person. Another property bearing No.50/10, palace road, Bengaluru is sold by Imran Ahmed, S/o.Shamshad Ahmed, for a consideration of Rs.18,00,000-00 in favour of A.K.Telgi on 6-6-2000 as per Ex.P.563 (1) & (2) (Ex.P.769 (1) & (2) in S.C.9/2001)/ 168 S.C.No.82/2012
161. P.W.111- A.Kumar, Asst.Commissioner of Commercial Taxes, audit and recovery has deposed in his evidence that on 20-12-2002, he received the letter from superior officer, Joint Commissioner of Commercial Taxes, asking for to inform whether the names of 13 persons mentioned in the letter is registered under the KST Act. On perusal of the 'A' register, the 13 names mentioned in the said letter was not found and he send the report as per Ex.P.564 (Ex.P.741 in S.C.9/2001).
162. P.W.112 - A.Jagadisha, owner of Starlinks cable T.V., Malleshwaram, Bengaluru has deposed in his evidence that he obtained licence from BSNL and provided telephone connection to 20 persons by obtaining deposit of Rs.2,000-00 and instrument charges of Rs.500-00 and he provided connection to telephone No. 3091006 to the address stated in the application by the customer. On 6-7-2002, he received letter from the STAMP IT office to furnish the call details and his ownership documents and he furnished the application 169 S.C.No.82/2012 form as per Ex.P.565 (Ex.P.1008 in S.C.9/2001) and copy of the application which is in the name of Khan Ex.P.566 (Ex.P.1009 in S.C.9/2001).
163. P.W.113 - Vasanth Kumar, Dy. Commissioner, Commercial Taxes, has stated in his evidence that he received the letter from joint commissioner, 20th circle, along with the letter of investigating officer of STAMP IT, sought for information with respect of 13 partnership firms. On perusal of the 'A' register, the said 13 partnership firms were not registered and he sent the report as per Ex.P.567 (Ex.P.743 in S.C.9/2001).
164. P.W.114 - N.Balaraman, retired General Manager, Finance, BEML, Sampangiramanagar, Bengaluru has deposed in his evidence that in the month of April 2000, a person by name Wasim representing himself as the sales executive of M/s.Sri Sai 'A' class stamp vendors, Jayanagara & Vasanthanagara introduced himself to Manager as a sales executive of 170 S.C.No.82/2012 M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara gave the phone number and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. He placed the orders for two times and supplied N.J. stamp papers worth Rs.2,000-00 and he paid the amount by way of cash. In the month of May 2002, STAMP IT I.O., came to the office, enquired him, and recorded his statement and gave report as per Ex.P.568 (Ex.P.766 in S.C.9/2001).
165. P.W.115- G.S.Satyanarayana, owner of UCB Consultancy Services has stated in his evidence that he was working as a Chief Executive Officer, National Co- operative Bank, Bull Temple Road, Bengaluru. During the year 1996, a person came to the bank representing himself as the sales executive of M/s.Citizen Enterprises, M/s.Cauvery Enterprises and M/s.Sri Sai Enterprises, M/s.Unique Services, Vasanthanagara and Jayanagara, 171 S.C.No.82/2012 Bengaluru, representing themselves as sales executives, telling that that they will supply the stamps, stamp papers of various denominations and other embossed and franking of documents, give door delivery without any commission or extra charges and shown the xerox copy of the stamp vending licence, gave visiting cards and paid the amount by way of cheque, some times by way of cash by obtaining vouchers. They have placed orders for 12 times till 21-6-2000. On 4-3-200, he received notice from STAMP IT office sought for information regarding the purchase of stamps from M/s.Citizen Enterprises, M/s.Cauvery Enterprises, M/s.Unique Services & M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara & Jayanagara, and gave the report by Superintendent of police Savitha Hegde, as per Ex.P.569 (Ex.P.761 in S.C.9/2001).
166. P.W.116- Balachandra Joshi, working at Reliance Capital Assets, Management, Mumbai, in his evidence has stated that he was working as a Manager in 172 S.C.No.82/2012 ICICI Bank, Mumbai, from August 1998 and during 1998 to April 2002, worked in Gudkofar Branch, Mumbai. On 23-3-2002, STAMP IT I.O., Badrinath came to the bank, sought for statement of accounts with respect of account Nos. M/s.Manoj Enterprises and M/s.Metro Corporation, accounts of Manoj and Ramesh, maintaining Gudkofar branch, Mumbai. He prepared the certified copies of the statements as per Exs.P.570, 571, & 572 (Exs.P.1073, 1074 & 1075 in S.C.9/2001) and submitted to the I.O., along with covering letter, I.O., recorded their statement.
167. P.W.117 - S.Uday Shankar, Dy.Commissioner of commercial taxes, Bellary has deposed in his evidence that on 13-12-2002, he received the letter sent by the Commissioner to the Joint Commissioner of Commercial Taxes and verified register 'A' and came to know that the 13 partnership firms mentioned in the letter is not registered under KST Act and he sent the report on 26- 12-2002 Ex.P.575 (Ex.P.742 in S.C.9/2001). 173 S.C.No.82/2012
168. P.W.118 - Prakash Sadashiv Hoogade, retired Works Manager, India Security Press, Nasik has stated in his evidence that during 3rd week of April 2002, he received some stamps and stamp papers in all 16 items for scientific examination and to give opinion regarding genuineness of the articles. Out of the 16 items, 10 items are the stamp papers and 6 items are stamps. He conducted scientific examination and articles D.1 to D.3, D.13 to D.16 are fake. D.4 to D.10 are genuine one and gave report as per Ex.P.575 (Ex.P.1015 in S.C.9/2001) and also identifies M.O.269 (1) (3) (M.O.511 (1) to (3) in S.C.9/2001), M.O.270 (M.O.512 in S.C.9/2001), M.O.271 (1) to (3) (M.O.513 (1) to (3) in S.C.9/2001), M.O.272 (M.O.514 in S.C.9/2001), M.O.273 (M.O.515 in S.C.9/2001), M.O.274 (M.O.514 in S.C.9/2001) N.J.Stamp papers, stamps M.O.275 (1) to (4) (M.O.514 (1) to (4) in S.C.9/2001).
169. P.W.119 - Sibal Ghosh, Senior Vice President, HSBC, Mumbai has deposed in his evidence that when 174 S.C.No.82/2012 he was working in Bengaluru branch office, he came to know that loan agreement documents were got embossed and franking, N.J.Stamp papers from M/s.Unique Services, M/s.Unique Enterprises, M/s.Citizen Enterprises, M/s.Cauvery Enterprises, and they are giving door delivery without any commission or extra charges showing the xerox copy of the licence and visiting cards. On 4-03-2002, he received the notice from STAMP IT office. He produced the bills, pay orders, safe vouchers along with a list to STAMP IT I.O., Badrinath on 9-7-2002 and the statement was recorded and he identifies pay orders Ex.P.576 (1) to (68) (Ex.P.732 (1) to (8) in S.C.9/2001), bills Ex.P.577 (1) (51) (Ex.P.733 (1) (51) in S.C.9/2001), vouchers Ex.P.578 (1) to (47) Ex.P.774 (1) to (47) in S.C.9/2001), forms Ex.P.579 (1) to (35) (Ex.P.735 (1) (35) in S.C.9/2001).
170. P.W.120 - Narasimha Gowda.D.A., Commercial Tax Officer (IV), Enforcement, South Zone, Bengaluru has stated in his evidence that on 20-12-2002, joint 175 S.C.No.82/2012 commissioner has send a letter to first circle, mentioning the names of 13 merchants to state whether they have got registered under KST Act and obtained the registration certificate and on perusal of the register 'A', the names of 13 persons mentioned in the letter is got registered and he gave report to the joint commissioner as per Ex.P.580 (Ex.P.740 in S.C.9/2001)
171. P.W.121 - Shaik Davood, Electrical Contractor, Frazer Town, Bengaluru has deposed in his evidence that during 1994, he started M/s.Ajad constructions at Frazer town, Bengaluru. Rehad Unnissa his elders brother's wife and Zarin Taj were partners. He has also doing the business in the name of Nazeer Electricals and Davood Electricals. Ajad Constructions Firm was registered under KST Act. He sold Ajad Plaza and Ajad point to A.K.Telgi (accused No.13) for a consideration of Rs.98,18,000-00 and to avoid the stamp duty he executed 11 sale deeds in favour of A.K.Telgi (accused No.13) and he gave D.D. in the name of Ajad 176 S.C.No.82/2012 Constructions Company and he encashed the D.D. at Canara Bank, Kalasipalya, Bengaluru. Nisar Ahmed get the sale deeds registered 8 times based on the GPA executed by A.K.Telgi (accused No.13). During February 2002, STAMP IT I.O., S.K.Hegde, came to electrical firm, made an enquiry on 14-8-2002, he went to STAMP IT office, produced 11 sale deeds, loan documents, details of cheque and D.D. given by accused No.13 - A.K.Telgi. Sanjay Dube, CBI officer also came to the electrical office and he produced the documents. His statement was recorded.
172. P.W.122- Puttasidddaih.S, retired Sr.Assistant Director, Government Press, Bengaluru in his evidence has deposed that on 7-6-2002, STAMP IT I.O., S.K.Hegde, sent a letter to the Director, Government Press, Bengaluru, with 10 documents and the said documents were handed over to him for examination, in turn he send the documents to the Director, Central Press Forms Division and on examination, they gave report stating 177 S.C.No.82/2012 that the said 10 documents were not embossed in their office and on perusal of the said report, he gave report stating that the said 10 documents were not received to their printing press for embossing and sent the report as per Ex.P.581 (Ex.P.758 in S.C.9/2001).
173. P.W.123 - V.Lakshminarayana, Managing Director, Nirman Shelters Private Limited, Bengaluru in his evidence has stated that during August 2000, one person called over phone and told that he would supply the stamp papers without extra charges and he directed the said person to meet in person. On 12-8-2000, one Wasim, representing himself as a sales executive of M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara & Jayanagara, came to the office, gave the visiting the card shown the xerox copy of the stamp vending licence told that he will supply the N.J. stamp papers and stamps if orders were placed and also franking and embossing the documents without any extra charges. He placed the orders worth Rs.1,08,000-00 and gave four post dated 178 S.C.No.82/2012 cheques for the said amount. In the month of August 21/22/2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. He stopped placing the orders. He sent a letter to the bank to stop payment of the cheque amounts. He received notice from STAMP IT I.O., Shankarappa after two years, asked him to produce the remaining stamps and he produced the cash bills Ex.P.582, payment vouchers Ex.P.583, covering letter Ex.P.584.
174. P.W.124 - K.N.Ganapathy, bank executive, West Fyak banking Corporation, Mumbai has deposed in his evidence that on perusal of the bank documents of 1998-99, he came to know that foreign bills stamps were purchased from M/s.Unique Services and M/s.Cauvery Enterprises and during December from M/s.Sri Sai Enterprises. In the month of July 2002, bank has received a letter from STAMP IT I.O., to furnish the 179 S.C.No.82/2012 details of stamps purchased by them from M/s.Unique Services, M/s.Cauvery Enterprises and M/s.Sri Sai Enterprises and he produced the bills and copies of demand drafts.
175. P.W.125 - S.M.Kamal Pasha, Proprietor of Golden Hatchari and real estate in his evidence has deposed that he knows accused No.13 - A.K.Telgi both acquaintance together in 'Haj' campus for the first time. He signed as a witness to the sale deeds of A.K.Telgi (accused No.13) Ex.P.587 (Ex.P.774(1) and Ex.P.774(2)
(a) in S.C.9/2001) and the sale deed Ex.P.587 (2). He also introduced accused No.13 - A.K.Telgi to the bank and he opened the bank account at Vysya Bank, Saint Marks road, Bengaluru, as the Proprietor of the M/s.Metro Corporation. He signed the account opening form as the owner of Golden Hatcheries.
176. P.W.126 - N.R.Jayanthi, retired Assistant Director, Sericulture department, Bengaluru has deposed 180 S.C.No.82/2012 in her evidence that on 14-2-2003, STAMP IT I.O., Radhamani came to the office and shown the Silk Trading Licence of A.K.Telgi Ex.P.588 & 589 (Ex.P.772 & 773 in S.C.9/2001) asked to verify and compare with the registers. On 26-3-2003, she verified the Silk Trade licence register in the office. Licence of A.K.Telgi was not renewed and it was lapsed and the silk trading licence pertaining to A.K.Telgi have the photographs of A.K.Telgi and representative of Dr.R.Rehan Baig.
177. P.W.127 - Shayid Shakeela Khan, working as Accountant, has deposed in his evidence that M/s.Metro Corporation, Proprietorship Firm is the customer of Khan Associates during 1998. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru selling the fake stamps and not to do any transactions with them. In the year 1997, Dr.Rehan Baig was introduced to Khan & Associates by a customer and asked to submit the annual returns. He 181 S.C.No.82/2012 also submitted the application form No.J, Sales Tax registration form Nos. 1 & 2 of A.K.Telgi for registration and to do the kerosene business and his photograph was affixed. Inspector also conducted the spot inspection. After two days, he gave the registration certificate to A.K.Telgi. He submitted the documents to the P.I., Badrinath as per Exs.P.605 & P.607, covering letter dt:
27-8-1998. He also identify the income tax file of Dr.Rehan Bai Ex.P.607 (Ex.P.689 in S.C.9/2001), income tax files Ex.P.608 (Ex.690 in S.C.9/2001) sales tax files Ex.P.609 (Ex.P.691 in S.C.9/2001), sales tax files Ex.P.610 ( Ex.P.609 in S.C.9/2001), 'C' form register of M/s.Metro Corporation Ex.P.612 (Ex.P.694 in S.C.9/2001), registers Ex.P.613 (Ex.P.695 in S.C.9/2001).
178. P.W.128 - Kamar Sait, real estate business, Frazer town, Bengaluru in his evidence has stated that in the month of April 2000, Syed Ansar contacted him to lease a house for him and the house owner Shaik Adam 182 S.C.No.82/2012 also told that he is going to lease his house., he brought Syed Ansar and showed the house. AT that time, Shaik Adam was in Dubai. He called Dayida Shariff, sister of Shaik Adama and she agreed to lease the house, for a sum of Rs.15,000-00 and advance of Rs.1,50,000-00 and he paid the advance amount. On 19-12-2002, Syed Ansar vacated the house.
179. P.W.129 - V.R.Raj Purohit, Sub-divisional Engineer, Vigilance, BSNL, Tumkur has stated in his evidence that during August 2000, he received letter from STAMP IT, to inform whether the name of the persons mentioned in the letter obtained licence or not and details of telephone No.79287. On perusal of the telephone directory and documents, the names mentioned in the said letter 6 to 7 persons having no telephone connection and telephone number was changed to new No.283787. The said telephone number was disconnected. Telephone number was changed after 183 S.C.No.82/2012 the address was shifted to behind Matha Acids and Chemicals Building, Batawade, Tumkur.
180. P.W.130 - Habeebulla Shariff, pump set business, Bengaluru in his evidence has stated that he knows Dr.Rehan Baig. Both were neighbourers. After the family partition, he shifted his residence to frazer town. He owned a shop at SJP road. In the year 1996, first floor was vacant. Abdul Suban and Dr.Rehan Baig asked the said floor for lease to run a travel agency, agreed to lease the house, for a rent of Rs.2,000-00 p.m. Key was handed over to Dr.Rehan Baig. After two months, without paying the rent, he vacated the house by handing over the key. On 30-12-2003, STAMP IT I.O., A.C.P. Hegde, came to his shop and recorded his statement. He also identified Dr.Rehan Baig before the court.
181. P.W.131 - H.M.Puttaswamy Gowda, retired Assistant Commissioner of Commercial Tax, Bengaluru 184 S.C.No.82/2012 has deposed in his evidence that since from 2002 to 2005, he was working as an Asst. Commissioner of commercial tax, District 3rd circle, Bengaluru. At that time, he received the letter from STAMP IT office on 12-3- 2002 sought for information that to inform whether the 13 persons mentioned in the letter has been registered under KST Act. On perusal of register 'A', he submitted the report as per Ex.P.594 (Ex.P.1013 in S.C.9/2001) stating that the 13 merchants named in the letter, not registered in the office of Asst.Commssioner of commercial Tax, 3rd circle, Bengaluru.
182. P.W.132 Ashok.M.D., retired Joint Commissioner, Sales Tax department, Jayanagara, Bengaluru in his evidence has deposed that on 12-3- 2002, STAMP IT I.O., sent a letter to the Commissioner on 12-3-2002. He sent the said letter to Joint Commissioner, Division II, Bengaluru. On perusal of the register 'A' the names of 13 merchants mentioned in the said letter were not registered in the office ACCT, 185 S.C.No.82/2012 Bengaluru and he sent the report to STAMP IT I.O., Ex.P.595 (Ex.P.750 in S.C.9/2001) and copy to the Joint Commissioner Division II, Bengaluru.
183. P.W.133 - S.K.H.Suresh, Senior Manager, Syndicate Bank, Madhurai, Tamilnadu State has stated in his evidence that Dy.S.P. Shankarappa, STAMP IT I.O., came to the bank in the month of September 2002 and sought for information with respect account No.863. On perusal of the bank documents, he came to know that the said account stands in the name of M/s.Metro Corporation, Proprietor accused No.29 -Dr.Rehan Baig and one Uday Kumar was the introducer and also signed the account opening form. At the request of the I.O., he produced account opening form, specimen signature card, letter of introduction, form No.60, income tax acknowledgements, assessment and balance sheet Ex.P.596 (1) to (10) (Ex.P.1016 (1) to (10) in S.C.9/2001)for the years 1999-2000, 22 paid cheques Ex.P.597 (1) to (22) (Ex.P.1017 (1) to (22) in S.C.9/2001), 186 S.C.No.82/2012 24 pay in slips Ex.P.598 (1)to (24) (Ex.P.1018(1) to (24) in S.C.9/2001), 3 D.D challans Ex.P.599 (1) to (3) (Ex.P.1019 (1) to (3) in S.C.9/2001), along with the covering letter.
184. P.W.134 -D.C.Chennabasavaiah - Managing Director in Insurance Broking Private Service, Koramangala, Bengaluru has deposed in his evidence that during 1998, the representative of M/s.Unique Services came to the office gave the visiting card and told that he will supply the stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. He placed the orders and purchased insurance policy stamps for Rs.65,225-00 from May 1998 to February 1999 and paid the amount by way of cheque, to Central bank of India, Basavanagudi Branch, Bengaluru, by obtaining vouchers. On 21-2- 2003, STAMP IT I.O., A.C.P. Hegde, came to the office, enquired regarding purchase of stamps from M/s.Unique 187 S.C.No.82/2012 Services and asked to produce the remaining stamps and documents. He produced 9 billsEx.P.464 (1) to (9), 8 vouchers Ex.P.463, along with the covering letter dt: 6-6- 2002.
185. P.W.135 - H.C.Anantharam, retired Assistant General Manager, State Bank of India, Bengaluru has stated in his evidence that during May 2002, he was working as A.G.M., S.B.I., Richardson Town Branch, Bengaluru. AT that time, he received a letter from STAMP IT IO., for production of voucher and to furnish the certified copy of current account No.1090040331. On 10-5-2003, received statement of accounts Ex.P.601 (Ex.P.768 in S.C.9/2001), 18 credit vouchers Ex.P.602 (1) to (18) (Ex.P.769 (1) to (18) in S.C.9/2001), xerox copy of one debit voucher Ex.P.603 (Ex.P.770 in S.C.9/2001), 10 xerox copies of 10 cheques Ex.P.604 (1) to (10)(Ex.P.771(1) to (10) in S.C.9/2001), covering letter Ex.P.600 (Ex.P.767 in S.C.9/2001), current account was opened on 10-11-98. I.O. recorded his statement. 188 S.C.No.82/2012
186. P.W.136 - Mohammed Farook Ahamed, the then Manager of Amanath Co-operative Bank, in his evidence has stated that on 21-8-2003, STAMP IT I.O., Dy.S.P., Shankarappa came to the bank, requested to issue certified copies of the statement of accounts in respect of S.B.Account Nos.3009 of one M.Jaffarulla Khan and S.B.Account No.16157 of one Abdul Suban. On perusal of statement of accounts with respect of account No.3009 of Jaffarulla, self cheque was given to the amount of Rs.8,01,200-00. Two pay orders for Rs.5,00,000-00 and Rs.3,00,000-00 issued in the name of Ajad Constructions. The said pay orders were encashed to the account of Ajad Constructions, Canara Bank, Frazer Town, Bengaluru. In respect of S.B.Account No.16167 shows that a sum of Rs.7,01,005- 00 was deposited on 28-2-2000 and two pay orders for Rs.5,00,000-00 and Rs.2,00,000-00 in favour of Ajad Constructions was drawn and encashed in Canara Bank, Frazer Town, Bengaluru.
189 S.C.No.82/2012
187. P.W.137 - Ramdas, retired Silk Marketing Officer, Bengaluru in his evidence has deposed that he received the letter on 25-2-2003 from STAMP IT office, sought for permission with respect of issue of Trade Licence to A.K.Telgi (accused No.13). He perused the registers and noticed there was an entry regarding issuance of Trade Licence to A.K.Telgi during 1999, for a period of one year and he gave the copy to STAMP IT I.O., S.V.Shashidhara, Dy.S.P. as per Ex.P.614 (Ex.P.846 in S.C.9/2001).
188. P.W.138 - Rajkumar.B.K., F.D.A., P.W.D., Tumkur Division, Tumkur in his evidence has stated that on 10.12.2003,CCB Inspector - Pradeep Kumar came to the office at 4-30 p.m., contacted the Executive Engineer, Shivashankarappa and he introduced him to Pradeep Kumar, he accompanied Pradeep Kumar and introduced him to Y.N.Krishnaiah and head constable B.K.Hugoor and Inspector Pradeep Kumar introduced accused No.8 - Fayaz Ahamed and accused took all of 190 S.C.No.82/2012 them to his house at Bidurumale area and house was searched and accused opened a trunk and produced his original D.L., original pass book, original voter's I.D., and xerox copy of the ration card Exs.P.616 (Ex.P.808 (1) to (4) in S.C.9/2001) and seized the same under the mahazar Ex.P.415 (Ex.P.807 in S.C.9/2001) and after read over the mahazar all of them signed the mahazar.
189. P.W.139 - N.S.Nagaraju, retired Canara Bank, A.G.M., Mysore has deposed in his evidence that on 30- 12-2003, he received the notice from STAMP IT office, sought for to furnish the documents with respect of account holder accused No.29-Dr.Rehan Baig. On perusal of the records, N.R.I., S.B.Account No.28028, opened on 20-12-1993 ordinary S.B.Account No.30831 opened on 15-1-97. Dr.Rehan (accused No.29) Baig was introduced to the bank by the customer P.G.Mohiddin. He furnished the copies of account opening form and statement of account along with the covering letter Ex.P.617 (Ex.P.842 in S.C.9/2001).
191 S.C.No.82/2012
190. P.W.140 - Nisar Ahamed, advocate, Bengaluru in his evidence has stated that A.K.Telgi (accused No.13) is his client. During 2000, at 'Haj' camp, millers road, Bengaluru, he came in acquaintance with Abdul Suban and he introduced A.K.Telgi to him. After 10 days, Abdul Suban went to his office with property documents to prepare a draft sale deed in the name of A.K.Telgi and he purchased the stamp papers and prepared the draft as per the say of Abdul Suban in the presence of Shaik Davood and A.K.Telgi, read over the same and the documents were registered. Three sale deeds were registered on 26-4-2000, 27-5-2000, 27-3-2000 & 2-6- 2000. The vendor and the purchaser signed in his presence and he identified the sale deeds Ex.P.587 (1) & (2), Ex.P.587 (3) to (8), Ex.P.562 (1) to (9) and Ex.P.587(1) to (9). On 10-3-2003, he received notice from STAMP IT I.O., and produced the receipts Ex.P.618 (Ex.P.775 in S.C.9/2001). He identified the photo in Ex.P.459 account opening from.
192 S.C.No.82/2012
191. P.W.141 - N.Jaffarulla Khan, business of transport agency, in his evidence has deposed that on 29-2-2000, Abdul Suban deposited a sum of Rs.8,01,200-00 and on the same day, obtained a self cheque for the said amount and he came to know that pay order has been obtained for the said amount in the name of Ajad Constructions and he came to know that Davood, owner of Ajad Constructions sold some properties to A.K.Telgi and made payment through Davood.
192. P.W.142 - Father Thomas, Vice Chancellor, Christ University, Bengaluru has deposed in his evidence that in the month of January 2004, notice has been served to the Principal, Sebastian, sought for educational particulars of student Pradeep Kumar. On perusal of the records, Pradeep Kumar not attended the collage since from the 1997, written examinations of first year and second year of B.Com and Sebastian submitted a report as per Ex.P.619 (Ex.P.821 in S.C.9/2001). 193 S.C.No.82/2012
193. P.W.143 - K.Ganesh Kamath, General Manager has stated in his evidence that on 4-4-2000, Pradeep Kumar came to the office, gave visiting card stated that he is the sale representative of M/s.Sri Sai 'A' class stamp vendors, Jayanagara, Bengaluru, and he will supply the stamps and stamp papers without any commission or extra charges, give door delivery and he placed the orders for foreign bill stamps, worth Rs.10,000-00 and received the bill as per Ex.P.620 (Ex.P.843 in S.C.9/2001) and received the voucher as per Ex.P.621 (Ex.P.844 in S.C.9/2001) and produced the said documents before the I.O., along with covering letter Ex.P.622 (Ex.P.845 in S.C.9/2001) on 14-6-2000.
194. P.W.144 - K.Srinivasa Murthy, retired officer of National Insurance Company Limited, Bengaluru has deposed in his evidence that during 1999-2000, the sales executives by name Javeed and Alexandar came to the company, introduced themselves as representatives of M/s.Sri Sai 'A' class stamp vendors and the office is 194 S.C.No.82/2012 situated at Gopalagowda colony, Shimoga. Their company will supply stamps, stamp papers, N.J.Stamp papers, franking and embossing and they will give door delivery without any extra charges or commission, shown the Xerox coy of the stamp vending licence and visiting card. He placed the orders of insurance policy stamps, worth Rs.6,000-00 and issued account payee cheque by obtaining vouchers. CBI Inspector - Sanjay Dube enquired him and recorded his statement and he identified the letter dt: 11-6-2002, Ex.P.623 (Ex.P.870 in S.C.9/2001).
195. P.W.145 - Pankaj Sangal, Principal Consultant, Tech Mahindra has deposed in his evidence that in the year 1997, Pradeep Kumar came to the office and told that he is representative of M/s.Cauvery Enterprises and M/s.Unique Services and their company will supply stamps, stamp papers, franking and embossing having stamp vending licence, gave the visiting card and they will give door delivery without commission or extra 195 S.C.No.82/2012 charges. He informed to his superior officer V.Srikumar. They got embossed the document, form No.5 in the year 1998-99 and paid the amount by way of cheque. On 4-3- 2002, seized the same under the mahazar I.O., Savitha Hegde served notice, he gave the payment details, cheque number, DD number and he placed orders for 10 times along with the covering letter Ex.P.624 (Ex.P.853 in S.C.9/2001), visiting card Ex.P.625 (Ex.P.855 in S.C.9/2001), bills Ex.P.626 (Ex.P.854 in S.C.9/2001), share certificates Ex.P.627 (Ex.P.867 in S.C.9/2001). C.B.I. Inspector Sanjay Dube recorded his statement on 25-12-04.
196. P.W.146 - Irfan Razak, Chairman Managing Director, Prestige Estate Projects Limited in his evidence has stated that during 1997-98 Roshan Baig took the premises to charity show and handed over the possession in the year 2003. STAMP IT I.O., S.K.Hegde directed to produce the ownership document and he produced the xerox copies of agreement Ex.P.628 (Ex.P.1010 in 196 S.C.No.82/2012 S.C.9/2001) and partnership deed Ex.P.629 (Ex.P.1011 in S.C.9/2001).
197. P.W.147 - L.V.Bhat, Sr.Assistant National Co- operative Bank, Gandhibazaar, Bengaluru deposed in his evidence that he made an enquiry about M/s.Sri Sai 'A' class stamp vendors, Bengaluru. Thereafter, placed orders of franking and embossing and he has seen accused No.17 - Pradeep Kumar. He again placed orders in the year 2000 for franking and embossing and Pradeep Kumar, Proprietor of M/s.Cauvery Enterprises having current account and he also identified accused No.17- Pradeep Kumar before the court. He came to know that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and M/s.Cauvery Enterprises got the documents franking and embossing.
198. P.W.148 - Dr.B.Basavaraju, Principal Secretary, Revenue Department deposed in his evidence that on 16-6-2002, STAMP IT I.O., came to the office, 197 S.C.No.82/2012 sought for information with respect of issue of licence to A.K.Telgi and he perused the documents, licence Ex.P.835 (1) to (17), other documents Ex.P.836 (1) to (17), covering letter Ex.P.630, licence and other documents Ex.P.631 (1) to (10).
199. P.W.149 - Raghavendra K Hegde, Dy.S.P., has deposed in his evidence that on 20-4-2003, he went to Delhi and recorded the statement of the witness on 22-4- 2003. On 9-7-2003, left the Bengaluru along with his colleague Vinayak.N.U., detective sub-inspector, on 31-7- 2003, recorded the statement of Bipin, Sampath. On 1-8- 2003, recorded the statement of D.Bhargav Mistry, partner of Mumbai Enterprises, Graphic Petronica. On 2-8-2003, recorded the statement of Parag, J.Patel, Suraj, Deepak, Vergeese, Manager of Industrial Overseas Bank. On 4-8-2003 recorded the statement of Viral Mehta, Srikrishna Palekar.
198 S.C.No.82/2012
200. P.W.150 - Rajashekara, Chief Regional Manager, Oriental Insurance Company, Vishakapatna has stated in his evidence that during May 2000, representative of M/s.Sri Sai , Marnami Katta, Mangalore approached the Chief Manager, regarding the supply of policy stamps without any extra charges and commission. If orders were placed, they will give door deliver, shown the xerox copy of the stamp vending licence and visiting card and he placed the orders over phone worth Rs.4,000-00 for insurance policy stamps, supplied insurance policy stamps, gave a bill and paid the amount through account payee cheques. Again purchased insurance policy stamps worth Rs.2,000-00 and in the month of March 2002, STAMP IT I.O., came to the office, made an enquiry and Sudhakara the then officer has produced vouchers Ex.P.633 (1) & (2) (Ex.P.881 (1) & (2) in S.C.9/2001), bill Ex.P.634 (Ex.P.882 in S.C.9/2001), annexures. C.B.I. Inspector Sanjay Dube recorded his statement.
199 S.C.No.82/2012
201. P.W.151-M.Prabhakara, retired Director, District Treasury, deposed in his evidence that in the month of October 2004, he received the letter from CBI, sought for particulars regarding the sales in different Taluk and District treasuries and he received information from all the treasuries and he informed Dy.Director, Stamp Nodal Officer, Central Depot, Bengaluru, to obtain the information from all the treasuries and to submit the report and the report is received on December 2004 and in turn, he submitted Ex.P.635(b) (Ex.P.845 (a) in S.C.9/2001) same through covering letter Ex.P.635 (Ex.P.848 in S.C.9/2001) to C.B.I., investigating officer.
202. P.W.152 - Damodar Somaiah Kundar, retired bank officer in his evidence has stated that from April 2001 to October 2002, he was working as a bank manager, Kapol Co-operative Bank, L.J.Branch, Majid Bundar, Mumbai. He received the letter from the STAMP IT office during October 2002, sought for information of bank account of A.K.Telgi(accused No.13), Sarina Manjil, 200 S.C.No.82/2012 No.3, first floor, Mumbai and sought for documents. On perusal of the bank records, M/s.Metro Corporation Proprietor A.K.Telgi had current account No. 6164. He send the xerox copies of debit vouchers Ex.P.636 (Ex.P.1119 (1) to (17) in S.C.9/2001), credit vouchers Ex.P.637 (Ex.P.1120 (1) to (5) in S.C.9/2001), statement of accounts Ex.P.638 (Ex.P.1121 in S.C.9/2001), bearer cheques Ex.P.639 (Ex.P.1122 in S.C.9/2001), account opening form Ex.P.641 (Ex.P.1123 in S.C.9/2001) specimen signature form Ex.P.642 (Ex.P.1124 in S.C.9/2001), letter of proprietorship Ex.P.640 (Ex.P.1123 in S.C.9/2001).
203. P.W.153 - Shyam Sundar, the then Asst.Registrar of Company, Mumbai & Maharastra has deposed in his evidence that in the month of August 2003, STAMP IT I.O., came to the office, requested to furnish the copies with respect of M/s.Metro Bulk Movers Private Limited Company articles of association Ex.P.644 (Ex.P.1130 in S.C.9/2001), memorandum of association 201 S.C.No.82/2012 Ex.P.643 (Ex.P.1129 in S.C.9/2001), certificate of incorporation Ex.P.645 (Ex.P.1131 in S.C.9/2001), form Nos.18 & 32 Ex.P.646 (Ex.P.1132 in S.C.9/2001) and he furnished the copies of documents. Accused A.K.Telgi, Sirajuddin, Kamal Sab & Nasipudi are the subscribers to the memorandum of association.
204. P.W.154 - C.B.Burukul, retired Administrative Officer, India Security Press, in his evidence has deposed that in the middle of September 2003, STAMP IT I.O., sent sample insurance policy stamps, N.J.Stamps, share transfer stamps, court fee stamps, postal stamps and other items and special adhesive stamps of different denomination of Bundgarden Police Station Cr.No.135/2002 for comparison and to give report. On 21-7-2003, he received 38 different denominations of special adhesive stamps and sent all these stamps for examination to forgery detection cell and Srivastava, the then Works Manager, subjected all the articles for scientific examination and submitted the report as per 202 S.C.No.82/2012 Ex.P.647 (Ex.P.1043 in S.C.9/2001), letter Ex.P.648 (Ex.P.1044 in S.C.9/2001)
205. P.W.155 - Krishnappa, retired IGR & Commissioner of stamps, Bengaluru, has deposed in his evidence that on 6-9-2004, notice was served to their office from STAMP IT I.O., he sent the report on 21-9- 2004 along with a covering letter Ex.P.649 (Ex.P.866 in S.C.9/2001) 6 pages of report Ex.P.649 (a) to (c) (Ex.P.866 (a) to (c) in S.C.9/2001).
206. P.W.156 - Rajagopal, retired clerk, Central Bank of India, has stated in his evidence that he went to CBI office as per the instruction of the Senior Manager, during October 2004 at 4-30 p.m, accused No.17- Pradeep Kumar was introduced to him and told that they are taking the handwriting and signatures of accused No.17 - Pradeep Kumar and signature of accused No.17 - Pradeep Kumar was taken on 6 plain white sheets and he also signed as a witness and CBI Inspector - Sanjay 203 S.C.No.82/2012 Dube also signed and other six sheets containing the name and address of accused No.17 - Pradeep Kumar and other six pages containing the initials of accused No.17 - Pradeep Kumar and other six sheets containing a matter in the handwriting of accused No.17 - Pradeep Kumar and he also identifies Ex.P.650 to P.654 (Ex.P.837 to P.841 in S.C.9/2001).
207. P.W.157 - Jayaprakash, retired Manager, in evidence has stated that in the month of January 2000, the a person representing himself as a authorized representative of M/s.Sri Sai having office at Gopalagowda extension, Shimoga, told that they will supply all denominations of stamps, N.J.Stamp papers, judicial stamps, franking and embossing the documents, having valid stamp vending licence, gave the visiting card, give door deliver without commission or extra charges and he placed the orders for 4 times, worth Rs.3,750-00 and purchased the stamps four times and paid the account payee cheque in the name of M/s.Sri 204 S.C.No.82/2012 Sai, at Canara Bank, Nehru road, Shimoga and cheques were encashed. In the month of June 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru and other firms, selling the fake stamps and not to do any transactions with them.
208. In the month of March 2000, he received the letter from STAMP IT I.O, sought for information regarding the purchase of stamps and to produce the documents. He submitted the detail report as per Ex.P.655 (Ex.P.876 in S.C.9/2001). In the month of August 2005, produced three bills Ex.P.657 (1) to (3) (Ex.P.878 (1) to (3) in S.C.9/2001), three disbursement vouchers Ex.P.656 (1) to (3) (Ex.P.877(1) to (3) in S.C.9/2001), before CBI Inspector-Sanjay Dube.
209. P.W.158 - Sharath Kumar, Sr.Divisional Manager, Oriental Insurance Company, has stated in his evidence that during 2000, two representatives from 205 S.C.No.82/2012 M/s.Sri Sai of Shimoga branch, told that they will supply all denominations of stamps, N.J.Stamp papers, judicial stamps, franking and embossing the documents, having valid stamp vending licence, gave the phone number and shown the copies of orders placed by other companies, give door deliver without commission or extra charges and he placed the orders for insurance policy stamps, worth Rs.18,000-000 and paid the account payee cheque in the name of the firm and cheques were encashed. In the month of August 2000, an article was published in the newspaper that M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara and Jayanagara, Bengaluru, selling the fake stamps and not to do any transactions with them. He produced the original bill Ex.P.658 (Ex.P.1089 in S.C.9/2001) and vouchers Ex.P.659 (Ex.P.1090 in S.C.9/2001) before the STAMP IT I.O., Sanjay Dube, xerox copy of stamp vending licence Ex.P.664 (Ex.P.1095 in S.C.9/2001), Branch Manager of Mangalore Mathes Miranda, branch Manager also purchased the stamps 206 S.C.No.82/2012 from M/s.Sri Sai, Marnami Katta, Mangalore and paid the amount by account payee cheques and identified Ex.P.662 (1) to (4) xerox copies of bills (Ex.P.1093 (1) to (4) in S.C.9/2001), Ex.P.663 (1) to (4) xerox copies of vouchers (Ex.P.1094 (1) to (4) in S.C.9/2001).
210. P.W.159 - M.K.Muralidhara Rao, retired Sub- Inspector, Bengaluru has deposed in his evidence that on 30-12-2003, ACP Shashidhara handed over cover to him directed to go to Canara Bank, situated at Cunnigham road, Bengaluru and on the same day, he went to the bank handed over the cover to M.Nagaraj, Sr.Manager. Again, M.Nagaraj handed over a cover to ACP Shashidhara along with his report. The cover consisting of five documents pertaining to the bank account of accused No.29 - Dr.Rehan Bai. He identified account opening form, statement of accounts, letter written by Dr.Rehan Baig and account extract with respect of SB account No.30833 Ex.P.666, P.667, P.668 (1) (7) (Ex.P.1079 (1) to (7) in S.C.9/2001). 207 S.C.No.82/2012
211. P.W.160 -Abdul Suban, owner of colour printing press, Ganganagar, Bengaluru, in his evidence has stated that in the year 1999, his brother in law Mohammed Iqbal introduced his friend Munawar to him and after sometime, Munawar came to printing press having some stamp papers with him telling that he purchased the stamp papers from Maharastra and some plaint stamp papers were purchased in Bombay and shown a receipt and requested to print the word "Karnataka" in Kannada on each stamps and brought the Kannada types for printing purpose and he printed the word "Karnataka" in 10 sheets of stamps and each sheet containing 20 sheets stamp papers and he paid Rs.100-00 for pending charges and for the purpose of getting it printing the word "Karnataka" he came 6 times within a period of three months. After three months, Munawar brought accused No.18 to the printing press for the purpose of getting print of the word "Karnataka" and introduced to him. Thereafter at 208 S.C.No.82/2012 his request, he printed 10 times for a period of six months. After six months, accused No.18 - Salik Wazeer brought accused No.1 - Badruddin introduced to him. Thereafter also about six months, in 500 sheets got printed the word "Karnataka". After six months, by watching the T.V. he came to know that fake stamps, stamp papers, N.J.Stamps, were selling to the public and also shown the photographs of all the persons and not to do any transactions with them. After 2- 3 months in the year 2004, police came along with accused Nos.1 & 18. He identified them and gave statement.
212. P.W.161 - Ravikrishna Srivastava, retired Dy.General Manager, Nasik, has stated in his evidence that during October 2000, some documents were received from Upparpet Police Station, Bengaluru, along with the covering letter for examination of the documents, whether it is fake or original. He examined the said documents and gave report as per Ex.P.669 (Ex.P.1048 in S.C.9/2001). In the year 2003, he 209 S.C.No.82/2012 received 57 fake stamps and stamp papers of Pune, Bundgarden Cr.No.135/2002 to compare with the articles seized in Upparpet Police Station Cr.No.545/2000 and he examined the same and gave a report and returned all the properties along with his report Ex.P.670 (Ex.P.1046 in S.C.9/2001).
213. P.W.162 - Dashrath M Mantoor, the then Director of High School examination board stated in his evidence that in the month of August 2005, he received a letter from CBI and sought for details of 7 candidates of the SSLC marks card. He perused the marks card, registers and the candidates Kousar, Reshma, Sameena, Rizwana and Durga Rao over written their names by using the marks card of others and Kousar and Reshma strike off the names of Jamuna in the marks card and over written their names using the marks card of Jamuna, original candidate to the same marks card. Sameena and Rizwan strike off the names of Shanthi in the marks card and over written their 210 S.C.No.82/2012 names using the marks card of Shanthi, original candidate to the same marks card. Durga Rao strike off the names of Kavitha in the marks card and over written their names using the marks card of Kavitha, original candidate to the same marks card. There were no changes in the marks of Shoba and Farzana Begum. He gave the report Ex.P.672 (Ex.P.916 in S.C.9/2001) and returned the 7 marks card received by CBI and he identified Ex.P.671 letter of CBI (Ex.P.915 in S.C.9/2001), Ex.P.671 (1) to (7) Xerox copies of marks card (Ex.P.915 (1) to (7) in S.C.9/2001), copies of volume registers Ex.P.672 (1) to (5) (Ex.P.916 (1) to (5) in S.C.9/2001).
214. P.W.163 - Nayaz Ahmed, retired Dy.Inspector General of Stamps, Bengaluru has deposed in his evidence that he received the letter from CBI during August 2004 requesting to send a copies of stamp vending licence of the Asgar Pasha, Abdul Suban, Syed Sajjid, Shami Begum, Dadgur Rao, V.Rajeshwari, 211 S.C.No.82/2012 J.Shanthi, Farzana Begum, Eruchappan residing at No.7, 3rd cross, Muneshwara Nagar, Arabic College, Bengaluru, N.Shoba and Madan Gopal. He perused the registers, prepared the report along with the copies of stamp vending licence and sent to STAMP IT I.O. and identified the stamp vending licence register Ex.P.676 (Ex.887 in S.C.9/2001).
215. P.W.164 - A.M.Thomas, retired Kernel, Bengaluru in his evidence has stated that he knows T.J.Thomas and his wife Saramma. Both were residing at Tiruvananthapuram, Kerala State. T.J.Thomas owns a office premises at Brigade Tower floor No.10, room No.1008, Brigade road, Bengaluru. Since from 2003, he did not returned to India, he executed a GPA to him in the year 1998. In the year 1999, T.J.Thomas leased the premises to one Badruddin Jamedar, owner of Cauvery Enterprises and he identified the rent agreement Ex.P.688 (Ex.P.917 in S.C.9/2001). After three months, he received the phone message from Brigade Towers 212 S.C.No.82/2012 said that the premises leased to Badruddin Jamedar was seized by the police. Thereafter, he contacted the administrative officer and they told him to come with new lock and key and he went near the premises, identified accused No.1- Badruddin Jamedar, lock was broke open, entered the premises, police seized the mobile and some paper under the mahazar.
216. P.W.165 - K.G.Chikkapeddanna, Addl.Sub- regsitrar, J.P.Nagar, office of the Sub-Registrar, Bengaluru has deposed in his evidence that during 2004, STAMP IT I.O., directed him to furnish the particulars with respect of the property situated at Palace arcade, ward NO.78, to furnish the encumbrance certificate along with a covering letter and identified Ex.P.689 & 690 (Ex.P.935 & 936 in S.C.9/2001). The GPA holder Shamshad Ahmed sold the property to A.K.Telgi.
213 S.C.No.82/2012
217. P.W.166 - L.V.S.Satyanarayana Patroodu, Sr.Division Personal Officer, Hubbali, South division in his evidence has stated that he received letter from CBI office during October 2004, sought for service particulars of Lada Saheb Raje Sahib, S/o.Raje Saheb Telgi and on perusal of the records, he prepared the report sent to CBI I.O., Sanjay Dube along with his report Ex.P.691 (Ex.P.948 in S.C.9/2001)
218. P.W.167 - Ramakrishna, retired Sr.Manager, Canara Bank, in his evidence has stated that in the year 2005, the STAMP IT I.O., came to the bank and sought for information with respect of current account No.1862, M/s.Metro Transport Corporation by its proprietor A.K.Telgi. I.O also sought for documents. He produced account opening form, proprietary ship letter, address proof, passport size photo of the proprietor, 41 cheques along with the covering letter to CBI and he identified account opening form Ex.P.692 (Ex.P.1086 in S.C.9/2001), proprietary ship letter Ex.P.693 214 S.C.No.82/2012 (Ex.P.1087 in S.C.9/2001), original cheques Ex.P.694 (1) to (41) (Ex.P.1088 (1) (41) in S.C.9/2001).
219. P.W.168- N.U.Eerappa, Deputy Director, Fire Engine Department, Bengaluru has deposed in his evidence that on 9-4-98, accused No.29 - Dr.Rehan Baig came to the office, situated at Mayohall, sought for licence to a small godown at K.G.Halli area, to store the kerosene, and he visited the godown, it measures 70 x 70 metre situated at site No.10. He also identified Dr.Rehan Bail and A.K.Telgi.
220. P.W.169 - Mehaboob Khan, retired District Registrar, Bengaluru has stated in his evidence that he send a letter to STAMP IT I.O., along with letter of sanction, to take action against the accused and identified the letter of STAMP IT Ex.P.696 (Ex.P.926 in S.C.9/2001), letter of sanction Ex.P.697 (Ex.P.927 in S.C.9/2001).
215 S.C.No.82/2012
221. P.W.170 - Sridhar.B.G., Assistant General Manager, S.B.I., Bengaluru has stated in his evidence that he received notice from CBI during the second week of August 2005 sought for information and documents with respect of two S.B. Account No.01190033992 - Syed Sajjid and 01190034665 - N.Shoba and certified copies of account opening forms, ration card, computerized copies of statement of accounts, debit vouchers, letter given by N.Shoba to close the account and he identified the documents Ex.P.698 to P.706 (Ex.P.937 to 945 in S.C.9/2001).
222. P.W.171 - G.A.Jayarama Reddy, retired Tahsildar deposed in his evidence that Revenue Inspector - Thippaiah of Deverajeevanahalli circle submitted the report regarding issuance of stamp vending licence pertains to Asgar Pasha, Shameem Begum, Rizwana Begum, Shoba.B.N., Dadgur Rao, Farzana Begum, Reshma Tax, Rizwana Begum and Sameer Pasha. In the month June 2005, he was 216 S.C.No.82/2012 enquired by CBI and shown the reports of Thippaiah. He gave statement and identified the files Exs.P.677 to P.682, P.684, P.685 & P. 687 .
223. P.W.172 - Ashok Bariman, Jet Airways, Mumbai in his evidence has stated that in the year 2000, Jet Airways started domestic service and started frequent flyers programme to the travelers and giving mileage points to the accounts of the travelers who registered their names in the airways regarding frequent travelers. Accused No.13 - A.K.Telgi also registered his name in frequent programme flyers. In the year 2002, he came to Bengaluru in the month of May as he was on leave, STAMP IT I.O., contacted him and he went to STAMP IT office and sought for traveling details of A.K.Telgi in Jet airways from 1999 to 2001. His legal assistant sent the report. Mileage activity report, statement of travel and covering letter. 217 S.C.No.82/2012
224. P.W.173 - Mohammed Jaffarulla Khan, retired Deputy Inspector General of Registration & Stamps, Bengaluru has stated in his evidence that he received the letter from CBI office and sought for information regarding the amount collected by franking and they prepared the report as per Ex.P.714 (Ex.P.1042 in S.C.9/2001) and sent to STAMP IT office.
225. P.W.174 - Virupakshaiah, retired state information commissioner, Bengaluru deposed in his evidence that if the applicant sought for stamp vending licence, he has to file application with necessary documents and application will be forwarded to Tahsildar, based on the report of the Revenue Inspector, Tahsildar forward the same to the Asst. Commissioner and Asst. Commissioner is empower to grant stamp vending licence for a period of one year. On 10-6-2005, STAMP IT I.O., CBI officer, Sanjay Dube called him to the office and shown 11 files and enquired him and also identified the files Exs.P.677 to P.687. 218 S.C.No.82/2012
226. P.W.175 - Gajanana Vittoba Madiwal, retired Sr.Manager, State of India, in his evidence has stated that on 8-3-2005, he went to STAMP IT office at the request of the I.O., I.O., introduced the accused No.10 - Amjad Khan to him and took his sample handwritings and signatures in his presence to 6 pages and identified Ex.P.715(1) to (6) (Ex.P.1109 (1) to (9) in S.C.9/2001) Ex.P.716 (1) to (6) (Ex.P.1110 (1) to (6) in S.C.9/2001).
227. P.W.176 - Jitendar Mohan, Dy.General Manager, Oriental Bank of Commerce, Jaipur, has stated in his evidence that he received a letter from Manager Oriental Bank of commerce, Mumbai. He went to the CBI office and introduced one Syed Ansar and taken his sample, signature and handwritings to six pages and he has written his name as Babu on 20 times in one page and 14 times in 4 pages as Babu. He identified Ex.P.717 (1) to (16) (Ex.P.1117 (1) to (16 ) in S.C.9/2001).
219 S.C.No.82/2012
228. P.W.177-Abdul Kayum, retired Special Dy. Commissioner, Bengaluru in his evidence has stated that Thippaiah working as Revenue Inspector in Deverajeevanahalli circle, he received a letter from CBI office, sought for his particulars and he sent the same with covering letter and identified Exs.P.718 to P.720 (Exs.P.919 to P.921 in S.C.9/2001), letter of CBI, covering letter and C.C of the register. During August 2005, he went to SBI office and recorded his statement.
229. P.W.178 - Suresh Turamuri, Additional Registrar, Lokayuktha office, Bengaluru has deposed in his evidence that on 16-10-2004, at 3-30 p.m., police produced accused No.17 - Pradeep Kumar to record his statement and the statement was recorded under Section 164 of Cr.P.C., and after read over, he put the signature.
230. P.W.179 - M.Asiff Habeeb, Manager cum Director, Hyabsons Travels and Tours, Delhi has 220 S.C.No.82/2012 deposed in his evidence that in the year 2001, accused No.29 - Dr.Rehan Baig contacted him to provide a job at Saudhi Arabia and he was selected in the month of November 2001, he contacted him and submitted the original documents and accused No.29 - Dr.Rehan Baig went on job to Saudi Arabia on March 2002. In the month of May 2003, he received fax message from STAMP IT office, to send the travels details of accused No.29 - Dr.Rehan Baig and he sent the information Ex.P.723 (Ex.P.1125 in S.C.9/2001).
231. P.W.180 - K.Kariyanna, retired Police Inspector, CCB, Bengaluru has deposed in his evidence that on 2-4-2002, he went to Tumkur city, commercial tax office, first circle, and contacted Commercial Tax Officer, received the documents Ex.P.478 to P.480 under the mahazar Ex.P.481, produced before the STAMP IT I.O., ACP Hegde.
221 S.C.No.82/2012
232. P.W.181 - Dr.C.R.Chandrashekar, retired Sr.Professor in Psychiatry, Nimhans, Bengaluru, in his evidence has stated that he received letter from STAMP IT office during 2003 to examine accused No.29 - Dr.Rehan Baig and he examined the accused No.29- Dr.Rehan Baig and found that he is normal and gave report as per Ex.P.724 (Ex.P.820 in S.C.9/2001).
233. P.W.182 - H.S.Srinath, retired Assistant Treasury Officer, Bengaluru in his evidence has deposed that in the year 2004, he received the letter from STAMP IT I.O., wherein it is stated that he verify and submit the report with respect of issuance of stamp vending licence to the 11 persons mentioned in their letter. On perusal of the stamp vending licence registers in the office, he came to know licence have been issued only for 6 persons namely Madan Gopal, Shoba, Syed Sajjid, Asgar Pasha, Sameer Pasha and Reshma Taj and he prepared the list and submitted the report as per Ex.P.726. He has also produced 20 indents before 222 S.C.No.82/2012 STAMP IT I.O. along with covering letter Ex.P.727, P.727(a) (Ex.P.824, P.824 (a) in S.C.9/2001) challans Ex.P.728 (1) to (20) (Ex.P.825 (1) to (20) in S.C.9/2001) again STAMP IT I.O., sent a letter to inform the procedures of sale of stamps and stamp papers and submit the report as per Ex.P.731 & P.732 (Ex.P.828 & P.829 in S.C.9/2001) letter of STAMP IT and report. that 1-10-2004, STAMP IT I.O., Sanjay Dube sent 25 embossed documents for verification and on examination noticed that the said documents not embossed in the treasury and sent report Exs.P.733, 734, 735 (1) to (21) (Exs.P.830, P.831, P.832 (1) to (21) in S.C.9/2001). On 27-12-2004, received 20 embossed documents pertains to M/s.Bilmoria and Company, Bengaluru, and on examination noticed that the said documents not embossed in the treasury and sent report Exs.P.736, 737, Ex.P.620(1) to (20) (Exs.P.833, P.834, P.847 (1) to (20) in S.C.9/2001). On 21-10- 2004, he sent the report Ex.P.738 (Ex.P.849 in 223 S.C.No.82/2012 S.C.9/2001) regarding the procedure to be followed while embossing the documents. On 26-8-2004, furnished the indent particulars of Madan Gopal, Shoba, Syed Sajjid, Asgar Pasha, Sameer Pasha and Reshma Taj along with report and letters Ex.P.739 & P.740 (Ex.P.850 & P.851 in S.C.9/2001). He perused the RBI scroll, prepared the report Ex.P.741. and sent the same with three challans. STAMP IT I.O., recorded the statement.
234. P.W.183 - Panduranga, retired Karnataka Bank Officer, Bengaluru in his evidence stated that in the month of August 1998, the sales representative Pradeep of M/s.Unique Services came to the bank gave the visiting card told that he supply stamps, stamp papers, franking and embossing documents without any commission or extra charges. If the orders will be placed, they will supply the stamps to door delivery. During August 1998, Pradeep came to the bank, he gave certificate of deposit format and told that to got franking 224 S.C.No.82/2012 for Rs.12,500-00 and also gave a bill and paid the pay order, obtained the signatures to the pay slip. During December 2004, he received notice from STAMP IT office, he identified the documents, RBI challans, paid slip and photograph of Pradeep (accused No.17).
235. P.W.184 - Amee Ahamed Khan Durani, office executive Mysore, in his evidence has deposed that he is running a hotel during 2000 near Bannimantap, Shivarathreshwara road, Mysore. He has seen accused before the court. His name is Fardeen @ Salaluddin Ashraff Mohammed and also deposed his physical appearance. Salaluddin Ashraff Mohammed and his friend Fayaz used to visit his hotel for lunch. Both are not the residents of Mysore. They opened a office at Mysore and also told that they provide a job to him in their office. Once he went to their office and they have shown the Xerox of the stamp vending licence and told that he will be appointed as delivery boy, to deliver the stamps to the addresses mentioned on the cover, on a 225 S.C.No.82/2012 monthly salary of Rs.1,500-00 and Bata of Rs.20-00 per day. He joined for job in the month of April 2000. He agreed and supplying the stamps and the amount will be remitted to account of Salaluddin Ashraff Mohammed at Corporation Bank, High way circle, Mysore. He also supplied the stamps to Punjab National Bank, LIC office and other banks and office and do not remember the names. Accused before court was doing business in the name of M/s.Brindavan Enterprises or M/s.Brindavan Services. 7 to 8 delivery boys were working with him namely Ravi, Iliaz, Venkatesha. After he joining the job about 2 months, office was shifted to Dhanwantri road, Mysore and business was done till August 2000. Thereafter, accused before court was absconding. Later he came to know that accused before court and Fayaz were doing the fake stamp business in the name of M/s.Brindavan Services or M/s.Brindavan Enterprises. In the year 2003, police enquired him, he gave statement. He also 226 S.C.No.82/2012 seen the photo of the Fayaz through V.C., identified him and said that he was doing stamp vending business with accused No.20 and identified the photo of the accused Ex.P.742 and P.742(a) (Ex.P.1127(1) in S.C.9/2001).
236. P.W.185 - Mohammed Jaffer, Scrap merchant, Mysore, has stated in his evidence that in the month of November/December 1999, Fardeen @ Taj who is accused before the court and Fayaz leased his house to do advertisement and sales business of household articles and he leased the house, on a monthly rent of rs.2,500-00 and advance of Rs.25,000-00. After three days accused and Fayaz and himself prepared the rent agreement and he handed over the key to accused. They stay for a month and in the second month, they have not paid the rent and asked to return the advance amount. After 7 - 8 months one person by name Riyaz came and asked to return the advance amount told that accused No.-20 sent him to receive the advance amount and 227 S.C.No.82/2012 accused also told him over phone to pay the money after deducting the rent of 7 months. Police enquired him.
237. P.W.186 - J.S.Nagaraju, Manager United India Insurance Company, Bengaluru in his evidence has deposed that since 1990-2003, he was working as Asst. Divisional Manager, at Mysore, during 1999-2000, there is scarcity of stamps at that time one Basavaraju and Farzana Begum came to the office told that there office M/s.Brindavan Services situated at Bannimantap, Mysore having valid licence. They selling the stamps of different denominations, having licence, if the orders were placed, they will supply without any commission or extra charges. He placed the orders in the month of March 2000 for special adhesive stamps for Rs.1,000-00 and in the month of May 2000, orders were placed for special adhesive stamps for Rs.1,000-00 and produced three original bills, visiting card and stamps were supplied and amount paid by way of cheques and he identified Ex.P.743 to P.747 (Ex.P.1183 to P.1187 in 228 S.C.No.82/2012 S.C.9/2001) bills Ex.P.744 (1) & (2), vouchers Ex.P.746 (1) & (2).
238. P.W.187 - Shankar Bayari, Sr.Manager, Corporation Bank, Doddaballaupra Taluk, Bengaluru Rural District has deposed in his evidence that from 2002 to 2005, he was working as a Manager, Corporation Bank, Bannimantap branch, Mysore. At that time, I.O. of the STAMP IT came to the bank during august 2004, gave a letter, sought for details of the account of M/s.Brindavan Services and copies of account opening form, statement of accounts, form No.60, lease agreement, proprietorship letter in respect of account No.199. Account has been freezed. He furnished the copies Ex.P.750, P.751(1) to (6), P.758, account was opened in the name of Fardeen as Proprietor, photo was affixed. He identified the accused.
239. P.W.188 - Krishnaswamy, retired Manager, LIC, Mysore, has stated in his evidence that insurance 229 S.C.No.82/2012 stamps were required for their day to day business. There is scarcity of stamps, at that time, accused before court Fardeen and Fayaz met him, introduced themselves as the representatives of M/s.Brindavan Services, Mysore, having licence and they will supply the stamps if the orders were placed without any extra or commission and he also stated the physical appearance of the accused before the court. They placed orders for adhesive insurance stamps worth Rs.1,00,000-00, stamps were supplied, received the bills and submitted to account department. Cheque was encashed. During August 2004, STAMP IT I.O., shown a photo, he identified the accused and he also identified Fayaz about 7 years back in Parappana Agrahara court.
240. P.W.189 - Krishnaraj Upadya, Sr.Manager, Finance, Meritor HVS India Limited, Mysore in his evidence has deposed that during 2000, there is scarcity of stamps, two persons came to the office, introduced themselves as sales representatives of M/s.Brindavan 230 S.C.No.82/2012 Services, Bannimantap extension, Mysore and they will supply the stamps, stamp papers. Manjunath told to purchase the stamps as he is having the licence and purchased the stamps for 7 to 8 times. When they called the accused for further purchase of stamps, their phone number was switched off. Thereafter, they have stopped for purchasing the stamps. In the year 2005, STAMP IT I.O., called him to the guest house, asked to produce the remaining stamps and documents and produced the bills along with the covering letter Ex.P.1101 (1) to (8) and identified the accused.
241. P.W.190 - Krishna Seetharam Bhat, retired Sr.Divisional Manager, LIC, Bengaluru has stated in his evidence that in the year 2000, he was working as finance chief, in LIC Housing, Mysore. 8 persons were working. Their office is situated at Govardhan Hotel. In the year February 2000, franking and embossing was stopped in the treasury as franking machine is not working. Accused before court Fardeen came 11 times 231 S.C.No.82/2012 and they paid the amount by way of cheque. During 2000, in the newspaper which was published that M/s.Brindavan Services, Bannimantap and other firms supplying the fake stamp business and franking and embossing and do not to transact with them. In the month of August 2004, Sanjay Dube STAMP IT I.O., recorded the statement. He also identified covering letter, computerized copies of bills, vouchers, production cum receipt Ex.P.757 to P.760 (Ex.P.862 to P.865 in S.C.9/2001).
242. P.W.191 - Bhaskar Megharaj retired Dy.Manager, United India Insurance Company, Mysore has deposed in his evidence that during 2000, there is scarcity in supply of Revenue stamps and insurance stamps. At that time, one Fardeen representing himself as sales representative of M/s.Brindavan Services, Mysore, came to the office, contacted Siddaramaiah, Accounts officer, shown the Xerox copy of the licence of Farzana Begum, placed orders for 3 times and purchased 232 S.C.No.82/2012 the stamps worth Rs.2,000-00, Rs.2,000-00 & Rs.1,500- 00 and made payment of cheques and cheques were encashed. During 2004, he received letter from CBI office to furnish the details mentioned in the letter and he prepared the list and produced the vouchers, bills, proposal letter of Fardeen, Xerox copy of stamp vending licence and covering letter. During 2004, STAMP IT I.O., Sanjay Dube called him and enquired him and recorded his statement and identified Ex.P.761 bills, Ex.P.762 profile.
243. P.W.192 - Mallanna Gowda Shankaregowda Patil in his evidence has stated that on 6-7-2005, at 10- 00 a.m., accused No.1 was produced before the court to record his statement and again was produced on 14.7.2005. He recorded the statement of accused No.1 as per Ex.P.770 (Ex.P.1080 in S.C.9/2001) on 21.7.2005. On 26-8-2005, recorded the statement of witness Syed Sajjid as per Ex.P.771 (Ex.P.1081 in 233 S.C.No.82/2012 S.C.9/2001) and witness Syed Anwar, as per Ex.P.772 (Ex.P.1082 in S.C.9/2001)
244. P.W.193 - Kailashnath, Proprietor, Shukla and Company, stated in his evidence that on 7-11-98, he leased a premises to A.K.Telgi for printing press business by receiving advance of Rs.5 lakhs, on a monthly rent of Rs.20,000-00. The said shop was situated in the ground floor. A.K.Telgi done the business for two years and even licence renewed for 36 months in the name of Sadiq Husuff Khan. In the year 2003, Karnataka Police came to his house enquired them and he produced the three agreements entered into between A.K.Telgi and Sadiq Husuff Khan and he has also produced the Xerox copy of GPA Ex.P.774 (Ex.P.1145 in S.C.9/2001), letters Exs.P.775 & P.776 (Exs.P.1146 & P.1147 in S.C.9/2001).
245. P.W.194 - Srikanth Dattatreya Kulkarni, retired Chief Manager, SBI, Nasik in his evidence has deposed that during May 2003, STAMP IT I.O., came to 234 S.C.No.82/2012 branch office Nasik and enquired about M/s.Unique Enterprises, requested to furnish the copies of debit cheques, credit pay in slips and statement of accounts. As per the bank records, Jaya Kishan Ramprasad Singh who was the owner of M/s.Unique Services and having current account opened on 24-1-98 and account was closed on 1-9-99. He identified Xerox copies of 8 debit cheques Ex.P.777 (1) to (8) (Ex.P.1173 (1) to (8) in S.C.9/2001) 6 pay in slips Ex.P.778 (1) to (6) (Ex.P.1174 (1) to (6) in S.C.9/2001), statement of accounts Ex.P.779 (Ex.P.1175 in S.C.9/2001). He also furnished the copies of the said documents to C.H. Wakhdey, Addl.Superintendent of police, Special Investigation team, Pune.
246. P.W.195- Gurumurthy, Chief Regional Officer, National Insurance Company, Bengaluru has stated in his evidence that during 2005, he went to CBI office, seen two documents Xerox copy of stamp vending licence of Farzana Begum and the profile give to the company by 235 S.C.No.82/2012 M/s.Brindavan Services and bills and he signed one of the bill and he made payment to M/s.Brindavan Services, by way of cheque. On perusal of the letter, sent by Vijaya Raghavan Exs.P.780 & P.781 (Exs.P.856 & P.857 in S.C.9/2001)shows that National Insurance Company has purchased the insurance policy stamps for 4 times from M/s.Brindavan Services, Mysore office, Division-I purchased policy stamps of Rs.10,000-00, Davanagere and Belgaum office purchased policy stamps of total Rs.32,000-00 and also identified Xerox copy of stamp vending licence given by M/s.Brindavan Services, Ex.P.782 (Ex.P.858 in S.C.9/2001), profile of M/s.Brindavan Services, Ex.P.783 (Ex.P.859 in S.C.9/2001), bills given by M/s.Brindavan Services, Ex.P.784 (1) to (4) (Ex.P.860 (1) to (4) in S.C.9/2001), letter written by M/s.Brindavan Services to National Insurance Company Ex.P.785 (Ex.P.861 in S.C.9/2001).
247. P.W.196 - Mahesha, Branch Manager, HDFC, Bengaluru, has deposed in his evidence that on 15-1- 236 S.C.No.82/2012 2005, he received a letter from STAMP IT office to furnish the documents in respect of current account NO.0007- 205525-001 of M/s.Sri Sai 'A' class stamp vendors, Jayanagara and he furnished account opening form, specimen signature card, debit and credit vouchers, statement of accounts along with a list and he identified Exs.P.436 to P.440.
248. P.W.197 - Nagaraj, retired District Registrar, Bengaluru in his evidence has stated that during August 2004, he received a letter from CBI officer, to furnish the encumbrance certificate within 3 days with respect of property Nos.92 & 100, situated at Masjid road, Shivajinagar, Frazer town and issued the certificates along with the covering letter Ex.P.786 & P.787 (Ex.P.1097 (a) P.1098 in S.C.9/2001).
249. P.W.198 - Arunachalam, police constable, Attibele Police Station, Bengaluru, stated in his evidence that he has been was deputed to work at CBI office from 237 S.C.No.82/2012 2-6-2004 to 28-5-2010 and the STAMP IT I.O., directed him to trace the names and addresses of 11 persons and inspite of search, the name and address of 11 persons is not traced and he gave report as per Ex.P.788.
250. P.W.199- Subbanna, retired A.C.P., Bengaluru stated in his evidence that on 20-3-2003, he was working as P.I., in Peenya Police Station. On the same day, General Manager of Semi Labs, Peenya Industries gave a written complaint, case has been registered in Cr.No.44/2003. On 14-5-99, directed the Semi Labs to produce the documents. Received the report from the Sub-registrar, north, Reserve Bank, Director of treasury, Vidhana Soudha, Bengaluru and in the said report, it is stated that on 11-5-99, no amount has been credited to the treasury and documents not embossed by them. Semi Lab Company gave a cheque to Cauvery Enterprises, Bengaluru, a sum of Rs.45,72,000/-. On 18-1-2004, he recorded the voluntary statement of accused Irfan.
238 S.C.No.82/2012
251. P.W.200 - Venkoba Rao, in his evidence has deposed that on 26-2-2004, accused Nos.18 -Wazeer Ahmed Salik and accused No.19 - Muzzammil Salik was directed to produce before the court to record his statements. On 23-2-2004, recorded the statement of accused No.18 - Wazeer Ahmed Salik as per Ex.P.789, under Section 164 of Cr.P.C. On 27-2-2004, recorded the statement of accused No.19 - Muzammil Ahmed Salik as per Ex.P.790, under Section 164 of Cr.P.C., after read over the same, he signed.
252. P.W.201- M.Pradeep Kumar, retired Superintendent of Police, Bengaluru has deposed in his evidence that since from November 2003 to May 2004, he was deputed to STAMP IT investigation team. As per the directions of the ACP, S.K.Hegde took accused No.22 - Fayaz Ahmed to P.W.D. office, Tumkur, contacted the Asst. Executive Engineer and enquired and went to New extension Police Station, Tumkur, along with panchas went to the house shown by the accused at Bidurumalai 239 S.C.No.82/2012 Thota, introduced to his father Nazir Ahmed, produced a cover from the suitcase, seized election voter's I.D.Card, driving licence, ration card in the presence of panchas. Mahazar Ex.P.615 was read over and taken the signatures of accused, panchas and staff, prepared the search list and produced the accused before the STAMP IT I.O., along with a report Ex.P.791 (Ex.P.1190 in S.C.9/2001). On the same day, took the accused No.22, went to Mysore along with staff and PSI Muralidhara and accused taken a house No.577, 4th main road, Shivarathreswara Nagar, Bannimantpa, Mysore, telling that he is doing business the in the said premises and he came to know that the house belonging to one Mohammed Jaffer and he prepared report and handed over the accused to the custody of ACP, S.K.Hegde. He identified the report Ex.P.792 (Ex.P.1191 in S.C.9/2001), search list Ex.P.793 (Ex.P.1192 in S.C.9/2001).
253. P.W.202 - Syed Asgar Imam, retired Assistant Director, FSL, Bengaluru in his evidence has stated that 240 S.C.No.82/2012 on 26-3-2002, he received the articles in respect of Upparpet Police Station Cr.No.545/2000, pay in slips, 6 original cheques of Syndicate bank, Malleshwaram, pay in slips in respect of current account No.842, 66 cheques in respect of account No.242, Syndicate bank, Malleshwaram Bengaluru, 8 cheques in respect of account No.537, 39 pay in slips in respect of account No.537, Syndicate bank, Jayanagar, 5 slips of account No.6577, 5 current account pay in slips account No.468, Syndicate bank, Jayangar, Bengaluru, letter, five original cheques in respect of account No.448, Syndicate bank, Jayanagara, Market complex branch , account opening form of account No.816, specimen signature card, account opening form in respect of account No.842,m specimen signature card of Syndicate bank, Jayanagar, specimen signature card and account opening form in respect of account No.557, specimen signature card and account opening form in respect of account No.448, memorandum of agreement, dated 11-8-2001, two letter 241 S.C.No.82/2012 heads dt:29-9-2011 and 21-9-2001, king student note book, signature and handwritings in 14 pages of accused No.18- Wazeer Ahmed Salik and examined all the documents and submitted the report to STAMP IT as per Ex.P.796 (Ex.P.1129 in S.C.9/2001), scientific reasons Ex.P.796(b).
254. P.W.202 further deposed that on 8-4-2002, received the documents for scientific examination, 18 cheques of Syndicate bank, Malleshwaram Brach, Bengaluru, form Nos.1 & 2, sample signature and handwriting of accused No.19 - Muzzammil Ahmed Salik, and gave a report Ex.P.797 (Ex.P.1230 in S.C.9/2001), scientific reasons Ex.P.797(b). On the same day, also examined 4 cheques of Amanath Co-operative Bank in respect of account bearing No.6175, sample rubber stamp seals in 12 sheets and gave report Ex.P.799 (Ex.P.1231 in S.C.9/2001), scientific reasons, Ex.P.799(a)b).
242 S.C.No.82/2012
255. On 10-4-2002, examined 38 cheques of Centurion Bank Limited, Bengaluru, 17 pay in slips of Centurion Bank Limited, Bengaluru, letter dated: 3-1- 2000 of SAI Company, admitted signatures of accused No.14- Byroji Rao, admitted signatures of accused No.14- Byroji Rao in two sheets, signatures of accused No.14- Byroji Rao in 24 sheets, sample signature and handwritings, he gave report Ex.P.801 (Ex.P.1234 in S.C.9/2001), scientific reasons, Ex.P.801 (b).
256. On 31-5-2002, examined handwritings found in visiting card, sample handwritings of accused No.27 - Mohammed Sayeed in 13 sheets and gave report as per Ex.P.804 (Ex.P.1235 in S.C.9/2001), scientific reasons Ex.P.804 (b) and also examined handwritings found in the telephone form, sample signature of accused No.4 - Raffiq Ahmed in 6 sheets were examined and gave report as per Ex.P.807 (Ex.P.1240 in S.C.9/2001), scientific reasons Ex.P.807(b) and on the same day, examined 12 cheques of Amanath Co-operative Bank in respect of 243 S.C.No.82/2012 account No.6175, business service agreement, dated 3- 11-99, handwritings and signatures found in Harsha Hotel registration card No.3085, arrival and departure sheets of Hotel Nataraj, handwritings found in visiting card of Sameer Das Gupta, specimen signature card, account opening form, two letters dt: 26-6-99, 8-2-2002 examined and gave report as per Ex.P.810 (Ex.P.1241 in S.C.9/2001), scientific reasons Ex.P.810(b).
257. On 24-7-2002, examined five current account credit slips of account No.6175 Amanath Co-operative Bank, Bengaluru, loan agreements (6), declaration and indemnity bond (6), agreement and guarantees (6), long registers, specimen pay in slips (6), signature and handwritings of accused No.1 - Badruddin in 15 sheets, admission form No.300 of Composite Junior College of Arts & Commerce, Belagaum, sample rubber stamp seals, sample franking and embossing impressions were examined and gave report Ex.P.811 (Ex.P.1242 in S.C.9/2001), scientific reasons Ex.P.811(b). 244 S.C.No.82/2012
258. On 21-5-2003, received the documents, no objection certificate and declaration on classification of taxable turn over current account credit slip of Amanath Co-operative Bank Limited, Bengaluru, specimen signature card and account opening form account No.863, income tax returns dt: 28-8-2000, form No.2, acknowledgement, letter dt: 16-3-999, statement of accessible income dt: 31-3-99, sample signature of accused No.29- Dr.Rehan Baig examined and gave report as per Ex.P.812 (Ex.P.1243 in S.C.9/2001).
259. On 24-1-2004, received the documents, cover and sample handwritings of Sajju @ Sijju @ Mohammed Khader Singote, Lekhak Deluxe Note books, text books of Diploma Industrial Management, Jaibharath Note books pages 96-97, admitted handwritings of accused Sajju @ Sijju @ Mohammed Khader gave report Ex.P.813 (Ex.P.1244 in S.C.9/2001).
245 S.C.No.82/2012
260. On 12-2-2004, received the documents, loan agreement of V Bank Housing Finance Ltd., agreement of guarantee of Punjab National Bank, sample rubber stamp seals, on examination gave the report as per Ex.P.814 (Ex.P.1245 in S.C.9/2001).
261. On 7-1-2005, affidavit in the name Kamarunnisa, embossed insurance signatures, rubber stamp seals, embossed impressions, deed of guarantee in the name of Sitaram and affidavit, deed of guarantee and affidavit in the name of Dharmaraj, deed of guarantee and affidavit in the name of Sayeeda Sultana, deed of guarantee and affidavit in the name of S.Ramamani, deed of guarantee and affidavit in the name of H.N.Vatsalamma, deed of guarantee and affidavit in the name of S.Ratnamma, deed of guarantee and affidavit in the name of K.Kempa, deed of guarantee and affidavit in the name of Kantaraj, deed of guarantee and affidavit in the name of N.Krishnamurthy, share certificates of Ghuhain India Ltd, 13 general stamps and challan forms, 246 S.C.No.82/2012 application form of Akshaya Telecom, sample signature and handwritings of accused No.1 - Badruddin, signature and handwritings of accused No.18 - Salik Wazeer, signature and handwritings of accused No. - Syed Ansar, signature and handwritings of accused No. - Amjad Khan, sample embossed impressions in 10 sheets, sample embossed impressions in 15 sheets, sample rubber stamp seals in 9 pages, sample rubber stamp seals in 15 pages and subjected to scientific examination and gave report as per Ex.P.817 (Ex.P.1246 in S.C.9/2001). Scientific reasons Ex.P.817(b) and also identified the articles.
262. P.W.203 - N.Hanumantharaya, Police Inspector, Training Centre, Bengaluru in his evidence has deposed that during 2004-2005, he was deputed to assist the I.O. in Cr.No.545/2000, of Upparpet Police Station, Dy.S.P. Sanjay Dube, gave a list of six persons and directed to trace the address, on search, the said address was not traced and address of Dadgur Rao was 247 S.C.No.82/2012 traced and he was not residing in the given address, and MTR Ice cream factory was in the said address and whereabouts of Dadgur Rao was not traced.
263. P.W.204 - S.V.Shashidhar, retired Superintendent of Police, Bengaluru has deposed in his evidence that he got information about accused Nos.18 & 19 Wazeer Ahmed Salik and Muzammil Ahmed Salik went to Tumkur, followed the arrest procedure, seized the house and documents under the mahazar, received the 3 banker cheques produced by T.B.Mallohotra, Central Bank of India, Zonal Office on 30-3-2000, recorded the statement of witnesses, Balaji, Manjunatha, Krishnan, Pradeepa, Jagadish Naik, Rahul Joseph, Uma reddy, Aral Giri and received the documents and subjected the same to P.F.
264. On 27-4-2002, himself and P.I., Badrinath visited Calcutta, arrested accused No.24 - Ashish Chakraborthy from his house, seized the available 248 S.C.No.82/2012 documents under the mahazar Ex.P.864 (Ex.P.1111 in S.C.9/2001) examined the witness Satish Chandra, Sugandhi, J.M.Sharava and seized the documents. He also identified accused Nos. 1, 18 & 19.
265. P.W.205 - William James Sikwera, business man, Mumbai in his evidence has deposed that he is doing a chemical business obtaining licence and running the paper cum manufacturing industry. In the year 1999, he supply two lots of tape without gum to M/s.Metro Corporation, first lot consisting 100 rolls, second lot consists of 200 rolls, order was placed and paid Rs.15,000-00 and he deposited the amount in Citizen Co-operative Bank, Mumbai. In the last week of September 2003 he received letter from I.O., STAMP IT, to furnish the details and documents of M/s.Metro Corporation, Mumbai and he replied stating that the documents were already received by Special Investigation Team, Pune and he submitted visiting card Ex.P.878 (Ex.P.1135 in S.C.9/2001), bills, invoice along with a 249 S.C.No.82/2012 covering letter Ex.P.876 (Ex.P.1133 in S.C.9/2001), order form Ex.P.877 (Ex.P.1134 in S.C.9/2001), order form Ex.P.879 (Ex.P.1136 in S.C.9/2001), invoice Ex.P.881 (a) P.882 (Ex.P.1138 & P.1139 in S.C.9/2001), credit vouchers Ex.P.883 (Ex.P.1140 in S.C.9/2001), statement of accounts Ex.P.884 (Ex.P.1141 in S.C.9/2001).
266. P.W.206 - Vali Basha, Police Inspector, Vigilance Task Force, Bengaluru in his evidence has stated that P.I., Mariswamy Gowda registered a fake stamp case in Cr.No.545/2000 of Upparpet Police Station and investigating the matter and arrested accused No.17
- Pradeep Kumar, accused No.7 - Chethana, accused No.14- Byroji Rao, accused No.6 - Anees Khan, accused No.16 - Liyakath Hussain, accused No.11 - Habeeb and others and on 29-8-2000, accused No.6- Anees Khan took himself to Mahendra Primsk Limited Company, Koramangala and Vijaya Raghavan identified the accused and there seized different denominations of special adhesive stamps under the mahazar Ex.P.885 (Ex.P.432 250 S.C.No.82/2012 in S.C.9/2001) in the presence of panchas and submitted the report to P.I. On the same day, he collected the bank documents from the manager, regarding the account of accused No.17 - Pradeep Kumar, at National Co- operative bank, Bengaluru and identified Ex.P.322, covering letter, ledger extract Ex.P.311 and account opening form Ex.P.310.
267. On 30-8-2002, took accused No.14 -Byroji Rao @ Chethana to Ingersoll Company, Peenya industrial area, wherein, company incharge M.Ravikumar identified the accused and seized the different denominations of N.J.Stamp papers under the mahazar Ex.P.408 in the presence of panchas Satyendra Shenoy and others.
268. On the very same day, took accused No.16 - Liyakath Hussain to Dayesh Bank, situated at Raheja Towers, ground floor, M.G.road, Bengaluru, wherein operation Manager R.Venugopal identified the accused and seized unused stamps of different denominations 251 S.C.No.82/2012 under the mahazar Ex.P.900 (Ex.962 in S.C.9/2001) in the presence of panchas.
269. On the same day he took accused No.7 - Chethana to Porise Engineering Company, situated at Peenya Industrial area, Bengaluru, wherein, Damodaran identified the accused and seized the stamp papers and N.J.Stamp paper under the mahazar Ex.P.901 (Ex.P.435 in S.C.9/2001) in the presence of panchas.
270. On 31-8-2000, he took accused No.11- Nawaz Khan @ Habeeb @ Afsar @ Imran Khan to Chesslind Textiles office, wherein R.Murali identified the accused and seized the stamp papers of different denominations and special adhesive stamps under the mahazar Ex.P.332 in the presence of panchas.
271. On the same day, took accused No.14- Byroji Rao @ Chethan @ Murali @ Rao @ Mohammed Rehan to Sigpin factory and the accounts Manager -Ravindra identified him and produced the unused N.J.Stamp 252 S.C.No.82/2012 papers, seized the same under the mahazar Ex.P.349 in the presence of panchas.
272. On the same day, took accused No.8 - Fayaz Ahmed Dastigir Belagaumi @ Sameer Fayaz @ Fayaz @ Sameer to Karnataka Antibiotic & Pharmaceuticals Limited and identified one Jayakumar. He produced the remaining stamps and fake stamp papers worth Rs.1,350-00, purchased receipts & other documents under the mahazar Ex.P.299 in the presence of panchas and panchas signed all the mahazar after read over to them and he also identified the properties.
273. P.W.207 - T.V.Joy, Dy.S.P., CBI, Goa in his evidence has stated that he recorded the statements of witnesses Salman Khana, Sultana Khana, Sayida Seema, Samina Khana, Mohd.Ajmal, Nayaz Ahmed, Sameer Pasha, Syed Sajeed, R.B.Madan Gopal, Asgar Pasha & Farzana Begum.
253 S.C.No.82/2012
274. On 24-8-2004, taken the sample signatures Ex.P.886 (1) to (3) (Ex.P.1116 (1) to (3) of accused No.23 - Thippaiah in the presence of Venugopala Rao, A.G. LIC Housing Finance Limited, Bengaluru
275. On 24-8-2004, taken the sample signatures and handwritings of accused No.1 - Badruddin @ Badru and accused No.18 - Wazeer Ahmed Salik in Bengaluru Central Jail, in the presence of Asst. Superintendent. He received the report from Dy.Director of Treasuries, Vidhana Soudha, Bengaluru, regarding issuance of stamp vending licence to stamp vendors mentioned in the letter Ex.P.725. He received the reply regarding the original indents of six stamp vendors, regarding supply of N.J.Papers.
276. On 9-12-2004 sent the questioned documents GEQD to Hyderabad for expert opinion as per Ex.P.888 (Ex.P.1364 in S.C.9/2001). He received the copies of service documents of R.I., Thippaiah on 9-5-2005. He 254 S.C.No.82/2012 recorded the statement of witnesses Ishad Ahamed, David Izaikal, Sayed Afzal, Abdul Kayub. He issued notices Ex.P.889 to P.893 (Ex.P.1365 to P.1369 in S.C.9/2001) to Shoba.N., Reshma Taj, M.Kousar, Shameem, Dadgur Rao to appear before the STAMP IT office.
277. P.W.208 - Dr.S.Malini, Asst.Director, forensic Science Laboratory, Madiwala, Bengaluru in his evidence has stated that Bis Monitor is used for Narco Analysis Test. Polygraph test will be conducted in 3 stages, first stage preliminary test, interview will be conducted. During the second stage, instruments will be used to conduct the test. Third stage, graphic test. After polygraph test, they will conduct brain mapping test. If a person responded within 3 hundred mili seconds, they opine that he was participated in the crime, if not responded, they will opine that he will not involve in the crime. A test will be conducted for 3 to 4 hours and polygraph test conducted on accused No.13 - A.K.Telgi 255 S.C.No.82/2012 and video recorded the question and answers, Mohammed Ameer Salik, accused No.19 - Muzammil Ahmed Salik, accused No.26 - Ram Ratan Sreenivas Soni, accused No.27 - Mohammed Syed, accused No.24- Ashish Kumar Chkraborthy, accused No.29- Dr.Rehan Baig. On 1-9-2003, brain mapping test was conducted on accused No.29 - Dr.Rehan Baig and gave report as per Ex.P.930 (Ex.P.1506 in S.C.9/2001). Accused No.29 refused to undergo brain mapping test and the same was video recorded in the presence of Dr.Srikanta Murthy and Dr.Venugopal of Victoria Hospital and mahazar was drawn as per Ex.P.940 (Ex.P.1507 in S.C.9/2001) and submitted the report to STAMP IT I.O.
278. P.W.209 - H.T.Shankarappa, retired Dy.S.P., Bengaluru has deposed in his evidence that on 12-2- 2002, he accompanied Dy.S.P., Shashidara and other staff to the house of accused No.18 & 19 at Tumkur, Chennappana Palya, searched the house, seized 34 documents M.Os.208 to 231 in the presence of panchas 256 S.C.No.82/2012 under the mahazar Ex.P.417. Thereafter, went to Accused No.1 - Badruddin collected and Readymade Garments Shop, situated at Moon Plaza, Tumkur, seized four documents M.Os.232 to 236 under the mahazar Ex.P.418. On 14-3-2002, referred the statement of Asma Imtiaz. On 16-2-2002, send a notice to State Bank of Travankore to give information regarding purchase of stamps.
279. On 4-3-2002, went to Shimoga and recorded the statement of witnesses Usha Nagaraj, claimant, Ameer and Janhavi, returned to Bengaluru and recorded the statements of Aseeb Unnissa, Khasim, Shariff, Anim Ulla, M.A.Raja and Idayath Ulla. On 15-3-2002, seized the account opening form Ex.P.429 and recorded the statement of Paramesh and Govardhana & Smt.Rajakantha of Syndicate Bank related to accused No.17 - Pradeep Kumar.
257 S.C.No.82/2012
280. On 31-1-2000, received the documents with respect of account No.636 of M/s.Cauvery Enterprises, at National Co-operative Bank, Koramangala and sought for details pertaining to bank account of A.K.Telgi in Amanath Co-operative Bank, Jeevan Bheema Nagar, Bengaluru.
281. On 31-3-1999, obtained the IT returns copies of M/s.Metro Corporation, Proprietor A.K.Telgi from Income tax office, Bengaluru and recorded the statements of witnesses Idayath Ulla, Aseeb Unnissa, and Manager Aleem Ulla of Amanath Co-operative Bank, N.R. Road, Bengaluru, recorded the statement of witnesses Aslam Pasha, Mohammed, Yuvaraj and staff of Centurion Bank, situated at Cunningham road, Bengaluru.
282. On 17-4-2002, received the documents from Vysya Bank, Housing Finance Limited, Bengaluru as per Ex.P.894 (Ex.P.898 in S.C.9/2001), statement of 258 S.C.No.82/2012 accounts Ex.P.895 (Ex.P.1399 in S.C.9/2001) and recorded the statement of witnesses James Chakob, N.M.Tools.
283. On 27-4-2002 recorded the statement of witnesses Kamal, C.P.Jeevan. He received the copies of statement of accounts from S.B.I., Kalighat branch, Calcutta, pertains to accused No.24 - accused No.24 and also identified him before the court.
284. On 1-5-2002, searched the shop in the presence of panchas, seized 2 note books , 2 files, one register under the mahazar Ex.P.896 (Ex.P.1400 in S.C.9/2001) in the presence of panchas. On the same day, visited premises No.3, S.P.Mukharjee road, Calcutta, searched the shop.
285. On 19-8-2002, received account opening form, specimen signature card, statement of accounts with respect of account No.7309 of A.K.Telgi (accused No.13) 259 S.C.No.82/2012 in Vysya Bank, Saint Marks road, Bengaluru and identified Ex.P.549 to P.551.
286. P.W.210 - Fayaz Ahmed, Auto consultant, Bengaluru in his evidence has stated that in the year 2000, accused No.1 - Badruddin, accused No.12- Iliyas Ahmed Pasha and Nooruddin Mohammed went to his shop to purchase the vehicles. He sold four vehicles to them and he do not remember the descriptions of the vehicle. On seeing the Xerox copies of delivery notes Ex.P.904 to P.908 (Ex.P.327 to P.331 in S.C.9/2001), TVS Scooty bearing No.KA-03-U-2686 was sold to Anwar Pasha, Kinetic Honda bearing No.KA-03-X-9904 was sold to Iliyas, RX 100 bearing No.KA-18-E-369 was sold to accused No.1 - Badruddin, Suzuki Samurai bearing No.KA-03-R-4653 was sold to Noor Mohammed, RX 135 bearing No.KA-05-EV- 1729 was sold to Irfan. He also identified the vehicle M.O.300 to 303 (M.O.237, 238, 244 & M.O.12 in S.C.9/2001).
260 S.C.No.82/2012
287. P.W.211 - Satyendra Singh, Inspector, CBI, New Delhi has deposed in his evidence that case has been registered against the accused in Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad. On perusal of the investigation papers, he came to know that accused in Cr.No.545/2000 of Upparpet Police Station, are the same accused and some of the accused given false name and address. The CBI officer Sanjay Dube sent documents arrest enclosures and photographs of the accused in Cr.No.545/2000 Upparpet Police Station to verify the accused in Cr.No.116/99 are one and the same. On perusal of the investigation records and the documents sent by Sanjay Dube, CBI Officer, he came to know that the address given by some of the accused is correct and the accused involved in the other cases of similar nature and accused No.-2 Vittal Maruthi Sungar arrest in Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad, stated his name correctly Mohammed Israil, S/o.Mohammed Hussain Ashraff stated his name in 261 S.C.No.82/2012 Upparpet Police Station Cr.No.545/2000 as Salaluddin Ashraff Mohammed, accused Syed Afjar, S/o.Syed Iqbal stated his name as Anees Khan in Upparpet Police Station Cr.No.545/2000, Liyakath Hussain, S/o.Roof Hussain, stated his name as Liyakath Hussain, S/o.Asmath Pasha, Ahamed Nadeem, S/o.Muzammil Ahmed, stated his name as Muzammil Ahmed Salik, S/o.Muzammil Ahmed, accused Imran Khan, S/o.Husman Khan, stated his name as Nawaz Khan, s/o.Muzammil Ahmed, accused Imran Khan, S/o.Husman Khan, stated his name as Nawaz Khan, S/o.Hayad Khan, accused Mohammed Ilias, S/o.Abdul Mirda stated his name as Iliaz Ahmed, S/o.Badami, Abdul Sattar, accused No.17- Pradeep Kumar, S/o.Gopidas stated his name as Pradeep Kumar P.G., S/o.Gopidas, accused Syed Sameer, S/o.Syed Asiff, stated his name as Mohammed Shoaib, S/o.Mohammed Anees, Syed Ameer, S/o.Syed stated his name as Fayaz Ahmed @ Belagami @ Sameer Fayaz, S/o.Dastagir Major, 262 S.C.No.82/2012 in Upparpet Police Station Cr.No.545/2000. Accused Mohammed Ameer Salik, S/o. Salik stated his name as Mohammed Ameer Salik, S/o. Salik, resident of Madeera Manjil, Malkot, Tumkur and accused No.13-A.K.Telgi and accused - Ashish Chkraborthy given correct address. He has also sent the arrest enclosures and photographs of the accused in Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad to Sanjay Dube. Accused No.20 who is before the court was absconding that time.
288. P.W.212 - Anantharaju Naidu, retired P.S.I., Bengaluru, in his evidence has stated that on 22-8-2000, P.I., Mariswamy Gowda, himself and his staff and along with accused No.1 - Badruddin and Anees went to Tumkur to trace the accused No.18- Wazeer Ahmed Sallik and he vacated the house about a week. In spite of repeated search, whereabouts of accused Nawaz Khan and Liyakath Hussain was not known to him, drew the mahazar in Sonale Garments, Yashwanthapura, Bengaluru, shown by accused No.7 - A.D.Chethana, who 263 S.C.No.82/2012 identified Murali and seized the Revenue stamps produced by Murali under the mahazar Ex.P.921 ( Ex.P.108 in S.C.9/2001). On 31-8-2000, went to Peenya along with accused No.14 - Byroji Rao and seized N.J.Stamp papers, 13 bills under the mahazar Ex.P.154. Thereafter, went to Texsport Overseas Company, Manager Devraj Urs identified accused No.14 - Byroji Rao, produced the remaining stamp papers, seized the same under the mahazar Ex.P.264 and identified bills Ex.P.267 to P.270.
289. P.W.213 - Velerian D'souza, retired Manager, LIC of India, Bengaluru, in his evidence has stated that during March 2000, there is scarcity of stamps in Mysore Treasury. At that time, the representatives introduced themselves as Fardeen and Fayaz came to the office and told they are supplying the stamps from M/s.Brindavan Services, Bannimantap, Mysore, they are having stamp vending license, supplying all denominations of stamps, shown the registers and accused before court also stated 264 S.C.No.82/2012 his name as Fardeen @ Taj @ Salaluddin Ashraff Mohammed and also identified photograph of accused No.20- Salaluddin Ashraff Mohammed Ex.P.742. He purchased the special adhesive stamps of Rs.1 lakh and paid the money through account payee cheque in the name of M/s.Brindavan Services and cheque was encashed. He also identified the accused No.20 before the STAMP IT office and also before the court.
290. P.W.214 - HV.Radhamani, retired Dy.S.P., Bengaluru in her evidence has deposed that on 12-2- 2002, went to Tumkur along with A.C.P., Shashidhara, arrested accused Nos. 18 & 19 drew the mahazar, seized 32 documents and on perusal of the locker of accused No.18 - Wazeer Ahmed Salik, at Tumkur Grain Merchant Bank, nothing was there and gave a report to A.C.P. Hegde. On 21-3-2002, went to Mumbai along with Savitha Hegde and P.I., Badrinath, sought for particulars with respect of bank account of accused No.13 - A.K.Telgi at Bank of Baroda, Colaba branch and recorded 265 S.C.No.82/2012 the statement of Suresha, Superintendent of stamps, pertaining to the stamp vending licence issued in the name of accused No.13 -A.K.Telgi.
291. On 23-3-2002, received the Xerox copies of the documents from Madura Ghat Koppa, Mumbai and handed over to A.C.P., Hegde along with report.
292. On 2-4-2002, received 53 bills from Amshumalini, Accounts officer, New India Assurance Company, Bengaluru and handed over to A.C.P., Hegde along with report.
293. On 3-4-2002, received vouchers of M/s.Unique Services, visiting card and three bills of M/s.Sri Sai from Rajendra Kumar, Parthasarathy Finance Company and recorded his statement and handed over to A.C.P., Hegde along with report. On the same day, received five unused embossed documents, 51 unused franking documents from Govindaraju, Manager, Swan Finance Company, Bengaluru.
266 S.C.No.82/2012
294. On 8-4-2002, received 3 unused foreign bill stamps, 3 bills of M/s.Sri Sai Services from Mothilal, owner Nawab Finance, Bengaluru.
295. On 21-4-2002, A.C.P.Shashidhara, P.I., Badrinath conducted the search in the house of A.K.Telgi at Colaba, Mumbai and also recorded the statement of Shayida, Wife of accused No.13 - A.K.Telgi, Sana, D/o. A.K.Telgi.
296. On 22-4-2002, went to security press, Nasik with P.C., P.I.Khan and seized bills, arrival register extracts, phone call details, 22 bills and recorded the statement of Manager Edwin Fernandis and employees, Rajendra, Vittoba, Jayanth and Manoj.
297. On 24-4-2002, recorded the statement of Jai Kishan Singh, resident of Nasik.
298. On 18-5-2002, as per the instructions of A.C.P., S.K.Hegde, she collected the names of persons 267 S.C.No.82/2012 and details who are coming to Central Prison to meet A.K.Telgi.
299. On 7-6-2002, seized vouchers and bills from T.P.Devarajan, Accounts Manager, NITE Industrial Estate.
300. On 10-6-2002, received bills of M/s.Unique Services and M/s.Sri Sai and vouchers along with covering letter from Nalini Rao and Narayan, Divisional office, Oriental Insurance Company.
301. On 13-7-2002, went to Hubli to collect the information about the fake business of A.K.Telgi. On 2- 8-2002, went to passport office and get the details of passport of A.K.Telgi and on 19-8-2002, went to office of the Sub-Registrar, Bengaluru and get the details of property pertaining to A.K.Telgi and on 16-9-2002, went to the office of Inspector General, Registration, Bengaluru to verify the details pertaining to the stamp vending 268 S.C.No.82/2012 licences of M/s.Unique Services, M/s.Citizen Enterprises & M/s.Sri Sai Enterprises.
302. On 1-10-2002, went to Khanapura, Belagaum District, searched the house of Gangavva, W/o.Thayappa and no documents are available.
303. On 26-10-2002, A.C.P.Shashidhara and Inspector Badrinath searched the house of Jacob, bearing No.818 at Mumbai and seized the available documents.
304. On 3-12-2002, visited Security Press, Nasik along with Dy.S.P.Shankarappa to get clarification regarding the stamp papers.
305. On 5-12-2002, recorded the statement of Digvijay Kapadia, owner of Babu boy collections, Bansale, retired Mechanic, Government Press, Nasik and Ramachandra Reddy, Ex employee of Indian Security Press.
269 S.C.No.82/2012
306. On 6-2-2002, recorded the statements of S.R.Sharma, ex employee of Indian Security Press, Nasik, Ravikrishna Srivastsav, officer of Nasik Press, Bosavl, ex employee of Government Security Press and also identified the report Ex.P.924 to P.927 (Ex.P.1193 to P.1196 in S.C.9/2001).
307. P.W.215 - M.Raja, Dy.Superintendent of Police, Jabbalpur, MP has deposed in his evidence that Sanjay Dube requested to hand over five documents i.e., registers, stamp vending licence of Madan Gopal and Shoba, account opening form, and other documents belonging to Madan Gopal and Syed Sajjid, seized in Cr.No.176/99 of R.T.Nagara, Police Station and identifies Exs.P.941 to P.943.
308. P.W.216 - K.Nanjunde Gowda, Dy.S.P., Bengaluru, in his evidence has stated that on 19-8-2000, at about 1-00 p.m., himself, Police Inspector Mariswamy Gowda of Upparpet Police Station, S.Naganna along with 270 S.C.No.82/2012 staff Ananda, Balakrishna and Veerabhadregowda were in the Police Station. A.C.P., Bawa went to Police Station and took them got credible information that two persons are coming in a Yamaha motor cycle bearing registration No.KA-05-EB-1729 from Ananda Rao circle towards Gandhinagar, Bengaluru, with fake stamps. A.C.P., Bawa secured panchas Jagannath and Balakrishna Shenoy ,went near Kapali theatre near Subedar Chatram road to watch the said vehicle. At about 2-05 p.m., two persons came from Anandrao circle side and the vehicle was stopped by the staff and A.C.P.Bawa noticed that pillion rider of the vehicle holding a dark bag and on enquiry, the said persons became stunned and not given satisfactory answer. In the presence of the panchas, the bag was opened and found that different denominations of fake stamps. The rider of the vehicle told his name as ' Badruddin' @ Badru, S/o.Ghouse Ahamed (accused No.1) and the bag contains fake stamps worth rupees more than Rs.50 lakhs, the fake stamps was stocked in 271 S.C.No.82/2012 the premises of Vasantha Nagara office and house at R.T.Nagar, Dinnur Main road, Bengaluru and himself and his group doing sale of fake stamps. The pillion rider of the vehicle told his name as Vittal, S/o.Maruthi (accused No.2) and himself and accused No.1 and others dealing the sale of fake stamps staying in the house of accused No.1-Badruddin. On examination of the fact, in the presence of the panchas, noticed ten thousand postal stamps of 200 sheets of the face value of Rs.50-00 each valued of Rs.5,00,000-00. 36,000 fake insurance policy stamps of the face value of Rs.100-00 of 200 sheets value of Rs.36,00,000-00 share transfer stamps of 15 sheets containing 3000 stamps of the face value of Rs.10-00, worth Rs.30,000-00, 40 sheets of fake Revenue stamps of face value of Rs.1-00 each sheets containing 320 stamps, value of Rs.12,800-00, 25 sheets of special adhesive stamps, each sheet containing 90 stamps, value of Rs.11,25,000-00, 12 fake stamps of face value of Rs.1,000-00, 57 fake stamps of face value of Rs.500-00, 272 S.C.No.82/2012 41 fake stamps of the face value of Rs.100-00, total value of is Rs.44,600-00. All fake stamps total value is Rs.53,12,400-00 (Rupees Fifty Three Lakhs Twelve Thousand and Four Hundred only). All stamps were seized along with the purple coloured bag, Nokia handset from accused No.1 and Yamaha motor cycle and arrested them, went to the police station along with the properties and prepared the detailed report as per Ex.P.2 and gave the same to P.I., Mariswamy Gowda to register the case and the case was registered in S.C.No.545/2000 and also identified the properties.
309. P.W.216 further stated that he took accused No.4 to Smart India Private Company, one Ravindra identified accused No.4 and produced the remaining stamps and he seized the same under the mahazar Ex.P.964 (Ex.P.5 in S.C.9/2001) and he identified M.Os.305 to 309 share transfer stamps. 273 S.C.No.82/2012
310. On 25-8-2000, seized the franking papers produced by Jayaram Srinivas, IAFFS Company under the mahazar Ex.P.945 (Ex.P.7 in S.C.9/2001) and he identified M.Os.310 to M.O.313 franking papers.
311. On 30-8-2000, took accused No.11 - to New India Assurance Company, J.C.Road, and he identified administrator Chandran, he also identified the accused and produced the remaining insurance stamps, seized the same under the mahazar Ex.P.296 and identified M.O.166 to M.Os.173.
312. On 30-8-2000, accused No.4-Raffiq took Vasavi Power Corporation office and Dy.General Manager, Narayan identified accused No.4 and produced fake share transfer stamps. He seized the same under the mahazar Ex.P.324 (Ex.P.13 in S.C.9/2001) and produced all the properties before the P.I.
313. On 8-9-2000, Rajesh Menon, IDBI Bank officer identified accused No.11- Habeeb @ Nawaz Khan and 274 S.C.No.82/2012 told that he purchased special adhesive stamps from accused No.11 and produced the remaining stamps and cash bills. He seized the same under the mahazar Ex.P.214 (Ex.P.15 in S.C.9/2001) and identified M.Os 131 to 133 and cash bills Ex.P.130 & P.132 and special adhesive stamps P.131 & P.133.
314. P.W.217 - B.N.Raju, Dy.S.P., CBI, Bengaluru has stated in his evidence that on 25-3-2004, Sanjay Dube the then Police inspector of CBI, took over the case Upparpet Police Station Cr.No.545/2000 as per the directions of our Hon'ble Supreme Court of India. Sanjay Dube requested to verify whether accused No.31 - Sirajuddin Nasipudi had any connection with M/s.Road Links Private Limited, Kalasipalya, Bengaluru and he ascertain that one Iqbal Ahmed is the owner and accused No.31- Sirajjuddin Nasipudi came to his office, seeking for employment and Iqbal provided a small employment in Attibele Branch office, Bengaluru. Accused No.31- Sirajuddin Nasipudi was given employment as a Manager 275 S.C.No.82/2012 in Mumbai Branch office and he misappropriated a sum of Rs.89,000-00. Iqbal Ahmed handed over a charge memo to him.
315. P.W.219 Chan Singh Rethor, A.S.I., Ajmeer, in his evidence has stated that on 7-11-2001, Addl.S.P. G.A.Bawa and his male staff came to Ajmeer Police Station, requesting to assist them to arrest accused No.13 - A.K.Telgi. They went in search of accused No.13- A.K.Telgi. In the evening, at 7-00 p.m., they caught A.K.Telgi inside the Darga compound. Thereafter, took him to Residency Hotel, where he was staying and the brief case contains cash of Rs.5 lakhs, denomination of Rs.500-00, golden colour watch, son moving camera with charger, two mobile phones of Samsung company, finger ring, golden colour pen, gold chain, diamond stone which is using for ring, mahazar was read over to him and he signed the mahazar Ex.P.947 (Ex.P.1111 in S.C.9/2001). He identified accused No.13 - A.K.Telgi in the V.C. 276 S.C.No.82/2012
316. P.W.220 - S.K.Hegde, retired S.P., Bengaluru has stated in his evidence that after received the case file he has perused the till investigation made by PI Mariswamy Gowda. PI Mariswamy Gowda already submitted the charge sheet to the court against Accused Badruddin @ Badru Vital Maruthi, Anwar Hussain @ Rehan Raffiq Ahamed @ Raffi Ahamed, Mohamed Ayub Buvaji, Anees Khan, A.D. Chethana, Fayaz Ahamed Belgami @ Sameer Fayaz, Noor Ahamed, Amjad Khan, Nawaz Khan, Iliyas Ahamed Abul Kareem Telgi, Byroji Rao, Mohamed Shoaib, Liyakhath Hussain, (Accused No.23) Thippaiah, Iliyas, Pradeep Kumar, Salik Wazir, Muzammil, Salahuddin, Syed, Nayaz, Ashish Kumar Chakraborthy and Shankar Singh.
317. At the time of filing the charge sheet accused Iliyas, Pradeep Kumar, Salik Wazeer, Muzammil, Salahuddin, Syed, Nayaz Ashish Kumar Chakraborthy, Shankar Singh and A.K. Telgi were shown as absconding. 277 S.C.No.82/2012
318. He further deposed that on 26-11-2001, he deputed PSI Kariyanna of crime branch, Bengaluru and P.I., Chandrashekar of Crime Branch Bangalore and other staffs to collect information about circulation of Fake Stamp and Stamp Papers. He also deputed his staff to collect information about the Bank account of A.K. Telgi and others accused persons and contacts of other accused persons with A.K.Telgi and other persons in Bangalore and in Karnataka. He also contacted the police officers of Pune, Hyderabad, Mumbai, West Bengal, Tamilnadu, Andrapradesh, New Delhi and other places to ascertain regarding the Fake Stamp papers registered in their limits and also to give information for them for further investigation.
319. On 21-12-2001, he interrogated accused A.K. Telgi in central prison Bengaluru in the presence of his counsel between 9.00 a.m., to 6-00 p.m., 278 S.C.No.82/2012
320. On 29-1-2002, he has recorded the further statements of witnesses Mohammed Fathaulla, Mohammed Afzal, delivery boys working for Sri. Sai Services, residents of K.G. Halli, Bengaluru Bangalore. He recorded the statements of Sakip, Daulath Baig, Arif Khan, Roopa, Javeed Khan and Ravi. R.Roopa has produced the registration card No.1150 Ex.P.949 (Ex.P.1500 in S.C.9/2001), dated: 21-1-2000 of Manpower Consultancy, Vijayanagar, seized the same under the mahazar Ex.P.948 (Ex.P.1499 in S.C.9/2001).
321. On 31-1-2002, he has recorded the statement of Aruna R/o Subbanna Garden Vijayanagar Bangalore, Eruchappan and Kum Veena. Eruchappan produced original form no. 2(A) and Xerox copy of Stamp Vending Licence Ex.P.951 (Ex.P.950 in S.C.9/2001).
322. On 1-2-2002, he has received the letter No. GNO.SVL/227/2001-2002 from the District Registrar Gandhinagara, Bengaluru informing that stamp vending 279 S.C.No.82/2012 licence is not issued to Sri. Sai, Vasanthanagar, Bengaluru and licence has been issued to Eruchappan and details were also mentioned. On the same day, he deputed (PW 214) P.I., Radhamani to go to the office of Inspector General, Stamps and Registration to collect the information regarding the sale of stamp papers and the procedures adopted by the stamp depot to supply the stamp papers to the stamp vendors and the procedure to be adopted by the stamp vendors to obtain the stamps and stamp papers and also the procedure to get the stamp papers from India Security Press Nasik.
323. On 2-2-2002, he has submitted the Additional Charge Sheet against the accused A.K.Telgi and showing the other remaining accused persons as absconding.
324. On 4-2-2002, he deputed P.I., Badrinath to collect details of cases registered regarding the fake stamps and stamp papers in other States and also to make comprehensive study of documents seized in those 280 S.C.No.82/2012 cases by comprising the documents seized in this case. He has also deputed P.I., Radhamani to inspect and to study all stamps, stamp paper, rubber stamp seals, metallic seals and etc seized in this case. He has also verified the progress of the work of the officers deputed in this case by collecting the information with regard to the absconding accused persons and similar cases registered in other states.
325. On 6-2-2002 deputed P.I., Badrinath to collect passport particulars of suspected accused Ahamed Patel, Wazir Ahamed Salik and others and also instructed to go to the banks and to collect the accounts detail of the said accused.
326. On 12-2-2002, he received the credible information from the informants about the presence of accused Wazir Ahmed Salik and Muzammil Salik at Tumkur and immediately sent A.C.P., S.V. Shashidhar and the staff to arrest the accused and produce before 281 S.C.No.82/2012 him and also instructed A.C.P., S.V. Shashidhar to do necessary investigation after arresting the accused.
327. On 13-2-2002 A.C.P., S.V. Shashidhar and the staff returned from Tumkur to STAMP IT office and produced Wazir Ahmed Salik and Muzammil Salik (accused no. 18 & 19) along with the seized properties and mahazar with the report and subjected the properties to PF 6/2002 and 7/2002 dt: 13-2-2002. On the same day, arrested both the accused by following the arrest procedure and interrogated them.
328. On 14-2-2002, deputed P.I., Radhamani to Tumkur to collect the information and documents pertaining to bank accounts of accused Wazeer Ahmed Salik and Muzammil Salik.
329. On 15-2-2002 P.I., Radhamani returned to STAMP IT office and handed over the statement of Smt. Nageem and mahazar pertaining to the locker of Grain Merchants Bank a with Xerox copy of the Bank 282 S.C.No.82/2012 Statement with report. On the same day, he instructed Dy.S.P Shankarappa to record the statement Smt.Asma and Imtiaz and on the same day, he recorded the statements and handed over to him.
330. During interrogation, it is found that all the accused were getting the parcels of fake stamps and stamps papers from Bombay through Professional couriers in the names of the firms (1) Sri. Sai Services Vasanthanagar (2) Sri. Sai Services, Jayanagar (3) Sri. Sai Services Malleshwaram, (4) Sri. Sai Services, R.T. Nagar, (5) Cauvery enterprises queens road Bangalore, (6) Metro corporation, Brigade Road, Bangalore. On the same day, sent a letter to the professional couriers Bengaluru to give the details of supply of parcels to the aforesaid firms for the period from 1999 to 2000, deputed P.I., Badrinath to go to professional couriers office personally and to collect all the details and obtained the specimen writings and signatures of Wazir Ahmed Salik and Muzammil Salik (accused no. 18 & 19). 283 S.C.No.82/2012
331. During the interrogation of the accused No. 18, he has collected the phone numbers used by accused persons during the Fake Stamp Papers business. The phone Nos. are 441449 of Hubli. 5520981, 9844120232 and 9845001168 and deputed P.I., Badrinath to verify the customers details and call details of the said phone numbers, received the properties produced by P.I., Badrinath Ex.P.808 (3 enclosures)
332. On 23-2-2002, identified the mobile numbers 9845115352, 984523293 and 9844036361 used by the accused persons to contact themselves and he directed P.I., Badrinath to collect the customer and call details. P.I., Badrinath reported that the mobile number 9845213140 used to contact the Central Prison, Bengaluru and directed P.I., Badrinath to watch the movements of the suspects near the Central Prison, Bengaluru., received the documents produced by the Centurion Bank Manager on 25-2-2002, in respect of current account of accused No.3- Mohammed Rehan, 284 S.C.No.82/2012 proprietor of M/s.Sri Sai, Jayanagara, bearing account No.205525001. On further investigation it reveals that accused No.14- Byroji Rao @ Chethana opened the said account in the false name of accused No.3-Mohammed Rehan and he withdrawn the amount from the said account credited to the account of M/s.Metro Corporation, proprietor A.K.Telgi.
333. On 2-3-2002, directed P.I., Radhamani to handed over the sealed parcels to India Security Press, Nasik and Dy.S.P. Shankarappa returned from Hyderabad and handed over the details of accused involved in Begum Bazaar Police Station in Cr.No.110/99 and Cr.No.82/2000 of Vishakapatna Police Station.
334. On 3-2-2002, Dy.S.P.Shankarappa, went to Shimoga to collect the details regarding the activities of the accused persons at Shimoga and sent a letter to Inspector General Registration & stamps, to provide the details regarding franking and details of frank 285 S.C.No.82/2012 instruments from 1990 onwards and sent a letter to the Director, Treasury with a request to provide a detail of embossed documents for the last 10 years and the stamps sold to the different stamp vendors through treasury since 1990. On 4-3-2002, Dy.S.P.Shankarappa produced the documents Ex.P.308 account opening form, Ex.P.309 specimen signature card and pay-in-slips Ex.P.364 to P.391, cheques Ex.P.392 to P.400 in respect of account No.6175 of Amanath Co-operative Bank, J.C.Road, Bengaluru. On 6-3-2002, he sent a letter to the Dy.Commissioner of all the Districts to ascertain whether stamp vending licence has been issued to M/s.Sri Sai 'A' class stamp vendors, Vasanthanagara, Jayanagara, Malleshwaram, R.T.Nagar and M/s.Metro Corporation, R.T.Nagar, M/s.Cauvery Enterprises, M/s.Unique Services & others.
335. On 8-3-2002, received the account opening form, credit slips, five paid cheques, pay-in-slips pertaining to account No.408 of M/s.Citizen Enterprises 286 S.C.No.82/2012 along with a covering letter and subjected the same with P.F.No.12/2002 and identifies Ex.P.487 to 488 (Ex.P.952 to P.954 in S.C.9/2001). On the same day, received the documents, cheques, challans, specimen signature card, pay-in-slips, pertaining to account No.537 belonged to M/s.Unique Services, operated by accused No.18 from the Manager, Syndicate Bank, Jayanagara.
336. On 13-3-2002, he sent a letter to Commissioner, Labour department, Bengaluru to give the details whether the firms by name M/s.Citizen Enterprises, M/s.Cauvery Enterprises, M/s.Unique Services and M/s.Sri Sai Enterprises are registered under the Shops and Commercial Establishment Act and received information that Sujatha Talkies situated at Okalipuram, Bengaluru and Sahana Hospital, Tannery road, Bengaluru are the properties belonging to accused No.13- A.K.Telgi and sent a letter to the Commissioner to the send the documents pertaining to the said properties. 287 S.C.No.82/2012
337. On 14-3-2002, Dy.Sp.Shankarappa handed over the documents produced by the Manager, Centurion Bank, 23 pay-in-slips, Ex.P.440 (1) to (23) in respect of pertaining to account No.007205525001 and received the documents produced by the Dy.S.P.Shankarappa on 14- 3-2002 pertaining to account No.816 produced by the Manager, Syndicate Bank, Malleshwaram Branch, Bengaluru and subjected the same to P.F.No.15/2002 and identifies Exs.P.457 to P.462 (Ex.P.641 to P.646 in S.C.9/2001).
338. On 15-3-2002, sent notices to banks, insurance companies and different persons to produce the details and documents, pertaining to stamps, stamp papers purchased from the said firms and received the documents handed over by Dy.S.P.Shankarappa, pertaining to account No.1252, Bank of Maharashtra, Shivajinagara, Bengaluru. Received the documents produced by P.I., Badrinath, assessment records for the years 1999-2000, 2000-2001 and 1998-1999 pertaining 288 S.C.No.82/2012 to M/s.Metro Corporation, 38/2, Ramagondanahalli, from the office of C.T.O. and identified Ex.P.448 to P.450. A.C.P.Shashidhara handed over the statements of Chandrashekara, Dy.Commissioner of Commercial Taxes, P.I., Radhamani handed over the statements of Suresh Kantha.V., Superintendent of stamps, Mumbai, copy of the stamp vending licence of A.K.Telgi, Xerox copies of account opening form and ledger extracts of account No.16928 of A.K.Telgi. Received the documents produced by S.S.Desi, Regional Controller of Mines, Rajeshwari Nagar, Bengaluru subjected the same to P.F.No.24/2002 and identified Ex.P.1044 and P.1045., bill and visiting card. Received the documents produced by A.C.P.Shashidhara, 5 bankers cheque of Central Bank of India, Millers road branch, and copy of the letter dt: 31-3-1998, 5 bills of M/s.Unique Services, 5 term deposits receipts of HAL, letter dt: 28-10-98 written to Dy.Director of Treasuries, stamp depot, Vidhana Soudha, 289 S.C.No.82/2012 Bengaluru and special adhesive stamps of different denomination.
339. On 1-4-2002, deputed PSI, Kariyanna, to go to Tumkur to get the admitted handwritings of accused No.19 - Muzzammil Salik and PSI, Kariyanna returned from Tumkur and handed over KST form Nos. 1 & 2 and subjected the documents to P.F.No.32/2002 and identifies Exs.P.478 to P.481 (Exs.P.675 to P.678 in S.C.9/2001). P.I., Radhamani recorded the statements of Amshumalini, accounts officer, P.I., Badrinath handed over the report of the Manager, page points along with two sales order forms, message print out, invoices pertaining to pager Nos.333, 7293, 341051, 338019, 341282, 375872, 315678, 357878, 341060 and 375880 and subjected the same to P.F.No.3402.
340. On 4-4-2002, P.K.Sharma, Accounts officer, produced the documents, cash bills, payment vouchers and received the documents produced by the S.N.Dey, 290 S.C.No.82/2012 Executive Director, Victory Glasses, M.G.Road, Bengaluru subjected the same to P.F.No.5/2002 and on the same day, prepared the mahazar and obtained the impressions of rubber stamps seals of M/s.Metro Corporation used to open current account No.6175 in Amanath Co-operative Bank, N.R.Road Branch, Bengaluru. Received the documents handed over the ACP Shashidhara, P.I., Badrinath, and P.I., Radhamani and deputed P.I., Radhamani to hand over the questioned documents and sample handwritings and signatures of accused No.14 - Byroji Rao to FSL, Bengaluru for expert opinion and collected the educational records of accused Nos. 2, 8 & 14 and property documents of accused No.13-A.K.Telgi, he visited the office of R.T.O., Belagaum, collected the documents with respect of the vehicles belonging to accused No.13-A.K.Telgi and his family members. Received the statements handed over by Dy.S.P.Shankarappa, ACP, Shashidhara and P.I., 291 S.C.No.82/2012 Badrinath. On 18-4-2002, he sent accused No.26 - Ram Ratan Soni to FSL, Bengaluru for polygraph test. He deputed P.I., Badrinath to go to Mumbai, to search the houses of accused A.K.Telgi and Ram Ratan Soni and to collect the information about the absconding accused.
341. On 20-4-2002 he obtained the sample impressions of 16 embossing seals and 6 franking seals seized in the course of investigation and sent the samples for expert's opinion and received the report from Dy. Director of treasuries, stamp depot, Vidhana Soudha, Bengaluru, informing that the embossing and franking seal of the documents sent for opinion are not genuine and no such documents are received for embossing and franking.
342. On 28-4-2002, searched the premises bearing No.22/3B, Bright street, Calcutta in the presence of panchas, showed the search warrant to Mohammed Sayid and seized the properties. Took the sample 292 S.C.No.82/2012 signatures and sample writings and finger print of Mohammed Sayid in the presence of witnesses in the STAMP IT office on 2.5.2002. He also recorded the statement of Hema and Nizamuddin and received the letter from the Director, Government Printing Press, Bengaluru, containing the opinion pertaining to the documents and properties subjected to P.F.No.106/2000.
343. P.W.220 further deposed that he directed P.I., Badrinath to enquire about the details mentioned in the mileage activity report pertaining to A.K.Telgi and received the reply from the Sub-Registrar, Gandhinagar, Bengaluru informing that impressions of franking and rubber stamps on seized documents mentioned in P.F.No.2/2002 and 11/2002 are not genuine are not belonged to their office. On 1-7-2002, received the report from FSL, Bengaluru and sent the finger prints of accused Nos.1 to 3, 7, 9 , 10, 14, 24, 26 & 27 to finger print bureau, Bengaluru for comparison with stored data to ascertain the involvement of the said accused in earlier 293 S.C.No.82/2012 similar cases if any and submitted the supplementary charge sheet against accused Nos.24, 26 & 27. He received the passport particulars of A.K.Telgi produced by P.I., Radhamani. On 22-8-2002, deputed PSI, Kariyanna to FSL along with the original documents of account No.7309 of Vysya Bank, pertaining to A.K.Telgi to compare the signature of A.K.Telgi and seeking expert opinion and sent a letter to Dy.Director of Treasuries, stamp depot to provide the details of stamps/ stamp papers supplied to Government of Karnataka from India Security Press, Nasik during the period March 2000 to March 2001 and to furnish the details of indent placed by the Government of Karnataka for supply of stamps and stamp papers.
344. On 27-8-2002, he visited the house of accused No.29, and accused No.29 was not in the house and his mother told that he has gone to Dubai. He contacted the immigration section of Bengaluru Airport to furnish the details, whether accused No.29 left the country. 294 S.C.No.82/2012
345. On 24-9-2002, he received the letter from DIG, Central Prison, Bengaluru along with list of visitors of A.K.Telgi at Central Prison, Bengaluru. Received the opinion from ISP, Nasik and received the letter from BSNL, Calcutta containing the details of landline phone Nos.2807482, 2406661 and 2477061. He got information over phone that accused Nos.1 and others are near Central bus stand, Bengaluru and he pass on the information to P.I., Radhamani to take immediate action to arrest the accused. On 23-1-2003, himself and Mumbai police officers, visited Wadagim, VIVINDI at Mumbai where the stamps and stamp papers are sold and seized by Mumbai police officers. He sent a letter to provide the details of mobile No.9844038384 and sent a letter to the Manager, BSNL to furnish the call details and customers details in respect of telephone Nos.5485301, 5300360, 3639555, 5476357 and 5476358.
295 S.C.No.82/2012
346. On 24-3-2003, along with ACP Shashidhara, and P.I., Badrinath, went to India Security Press, Nasik, contacted Radhkar, D.G.M, Barade, Asst. Director and discussed with them about the procedures to be followed while printing of stamp papers, stamps and procedures to be followed while indenting and supplying of stamps, stamp papers of different denominations to the Government.
347. P.W.220 further deposed that on 25-3-2002, he went to Nasik, visited the industrial area to ascertain the possibility of godown owned by some of the accused persons visited the shed bearing No.G-74 in the Ambat industrial area, Nasik to be occupied by accused No.25- Shankar Singh for purporting the sheets of stamps and recorded the statements of Amar Bogilal, Proprietor of Amar Book Stall, Nasik. On 8-4-2003, Dr.Roshan Baig appeared before STAMP IT and questioned him and also issued notice to him to produce his passport for verification. On 21-4-2003, received a letter from ISP, 296 S.C.No.82/2012 Nasik, informing that they do not keep sample stamp papers and sample sheets of stamp papers of different denominations except control samples and got information that accused No.13 - A.K.Telgi has purchased benami properties and deputed PSI, Reddy to go to Khanapur to ascertain the details of the properties and received the passport produced by Dr.Reghan Baig on 5-5-2003 and interrogated him, sent notices to SS International, Mangalore, R.R.Petroleum, Bengaluru, Southern Petroleum, Chennai, Agro International, Mumbai, Gandhar Oil Refineries, Mumbai, P.I.S. Metro Products, Mumbai, SGS Metro Organics, Mangalore, Premium Petroleum Mulabagilu, Koramandala Petroleum, Bengaluru, requesting to provide the details of supply of kerosene to M/s.Metro Corporation, Bengaluru from the year 1998-2000. Send a letter to R.T.O. Mumbai and Nasik to produce the R.C. extracts of the vehicles bearing registration No.MH-18/C7069, MH- 11/H7102 and MH-15/B6563. Received the letter from 297 S.C.No.82/2012 Oil Refinery, Mumbai mentioning the details of supply of kerosene to M/s.Metro Corporation, Bengaluru. P.I., Radhamani also produced the audio cassettes containing the recorded conversation of A.K.Telgi.
348. P.I., Badrinath handed over 56 audio cassettes containing the conversation of accused, instruments used for recording conversation and sheets containing a transcription of a conversation. He recorded the statements of A.C.P. Sangramsingh of Ulsoor Sub- division, statement of K.Gangadharaiah, A.S.I., Rajagopala Nagara, Police Station and Chikkavenkata Swamy, P.S.I., Vijaya Nagara, Police Station, Bengaluru. He directed P.I. Badrinath to collect the call details and customer details of landlines and mobile phones from the office of BSNL, Bengaluru.
349. P.W.220 further deposed that on 30-11-2003, he sent a letter to Sr.Inspector, Special Branch-II, CID, Airport branch, Mumbai to furnish the departure 298 S.C.No.82/2012 particulars and passport particulars of accused No.20 and also sent a letter to Vigilance Officer, Telephones, Bengaluru to provide the details of landline Nos.5514601 and 5307727 from year 1997 till date. Received the passport particulars of accused No.20 from the passport office, Bengaluru along with copy of the application and enclosures submitted by accused No.20 at the time of obtaining his passport and sent a letter to Director, Food & Civil Supply, Bengaluru to provide the details pertaining to the licence issued to A.K.Telgi for his kerosene business in the name of M/s.Metro Corporation. On 19-12-2003, absconding accused appeared before STAMP IT office and he arrested him by ascertaining his true identity. He interrogated accused No.22- Fayaz Ahmed and deputed P.I., Pradeep Kumar to search and recover the properties to be shown by the accused No.22- Fayaz Ahmed, in his house at Tumkur. P.I., Pradeep Kumar produced the mahazar Ex.P.615 and seized documents and subjected the same to 299 S.C.No.82/2012 P.F.No.80/2003. P.I., Pradeep Kumar returned from Mysore along with accused No.22 and handed over the statements of Obedulla Khan Durani, resident of Bannimantap, Mysore and he interrogated accused No.22- Fayaz Ahmed. He requested A.D.G.P., STAMP IT to write a letter to Joint Director, Intelligence Bureau, New Delhi to obtain the details of incoming calls and call details of mobile No.009656194961 of Kuwait pertaining to accused No.20-Salaluddin Ashraff Mohammed, the accused before the court. On 17-1-2004, he received a letter from Sr. Inspector, Airport Branch, Mumbai, informing the details of departure of accused No.20- Salaluddin Ashraff Mohammed accused before the court on 9-8-2003 by flight No.KV-30 to Kuwait.
350. Savitha Hande, S.P., KSRP, Bengaluru assisted in the investigation, issued notices to different companies and they have produced the fake stamps, stamp papers, bills and the same was subjected to different P.Fs. On 1-4-2004, received the report from FSL. 300 S.C.No.82/2012
351. P.W.220 also stated in his cross-examination that the records produced by the prosecution shows that the accused before the court has opened the current account No.199 in the name of M/s.Brindavan Services, falsely representing his name as Fardeen and could not get more information about the properties of the accused before the court.
352. P.W.221- Sanjay Dube, Dy.S.P., CBI deposed in his evidence that he was entrusted to investigate the case in Cr.No.RCSIJ/2004/E/006, dt: 25-3-2004, which was registered in pursuance of the orders, dt: 15-3-2004, passed by our Hon'ble Supreme Court of India. Hon'ble Supreme Court of India, directed the CBI to take up the investigation of 48 fake stamp cases, including this case. He took over the charge as per the FIR Ex.P.952 which was registered on the basis of notification No.228/105/2003/DSPE(II), dt: 23-3-2004. He visited Bengaluru on 1-4-2004, contacted the officers of STAMP IT and took over the charge from the then A.C.P., 301 S.C.No.82/2012 S.K.Hegde and charge sheet was also filed including accused Nos.17, 20 & 21 who are also absconding till that time.
353. P.W.221 further deposed that he tried to trace the absconding accused persons and during the said process, he gathered information that the above accused No.20 Salaluddin Ashraff Mohammed is in Kuwait and in telephonic contact with some persons at Bengaluru. He approached CBI interpole, Delhi, requested to issue red corner notice, against the above accused No.20 - Salaluddin Ashraff Mohammed, requested them to negotiate with Kuwait Government authority for handing over the accused No.20 through CBI, India for the purpose of investigation of this case and to face the trial. On the request of CBI, extradition request was also made by the Government of India through the Government of Kuwait to initiate the proceedings against the accused No.-20 and extradite accused No.-20 from Kuwait to India for trail of this case. He identified the red corner 302 S.C.No.82/2012 notice Ex.P.953 (3 pages) (Ex.P.1326 in S.C.9/2001). He interrogated accused No.1 Badruddin and accused No.4- Raffi Ahmed in Parappana Agrahara, Central Prison, Bengaluru.
354. On 10-8-2004, Superintendent of Police, CBI issued a letter Ex.P.673 (Ex.P.884 in S.C.9/2001) to the Registrar, Bengaluru Urban District with a request to furnish the records of stamp vending licences pertaining to 7 persons mentioned in Ex.P.673 (Ex.P.884 in S.C.9/2001). He visited Mysore to vacate firms, dealing the fake stamps and stamp papers as a part of Telgi Fake Stamps Network at Mysore, recorded the statement of witnesses Amee Ahmed Khan Durani (P.W.184) and statement of witnesses Riyaz Ahmed and both witnesses confirmed having worked with M/s.Brindavan Services, 'A' stamp vendors, Mysore, run by accused No.20- Salaluddin Ashraff Mohammed, who is the accused in the present case. Accused No.20 was in the habit of using so many names for his identity like Salaludin, 303 S.C.No.82/2012 Salhauddin, Fardeen, Taj etc., Accused No.22-Fayaz Ahmed was also with accused No.20 at Mysore to operate the business M/s.Brindavan Services, engaged in selling the fake stamps, stamp papers, fake embossing and franking. He also approached the manager, Corporation Bank, Bannimantap extension, issued a letter to the Manager, with a request furnish all the documents relating to the bank account existed in the name of M/s.Brindavan Services and the Manager provided all the documents, account opening form of M/s.Brindavan Services as a Proprietor, accused No.20- Salaluddin Ashraff Mohammed @ Mohammed shown himself as stamp vendor given his name as M.Farden, Proprietor, M/s.Brindavan Services and his photographs were also found affixed to the account opening form Ex.P.742, wherein accused No.20 shown himself M.Fardeen, stamp vendor, Proprietor of M/s.Brindavan Services with seal affixed. In support of his Proprietorship of M/s.Brindavan Services, accused No.20 also submitted 304 S.C.No.82/2012 Form No.16 to the bank while obtaining the bank account and also the photo copy of the lease agreement Ex.P.751(4) for taking premises, for rent for his residence cum business. The statement of accounts Ex.P.752 (10 pages) received by the bank was verified in order to identify the parties to whom accused No.20 sold the fake stamp papers, fake embossing and franking were made to do the illegal business in the name of M/s.Brindavan Services. Based on the statement of accounts, transaction between M/s.Brindavan Services and some financial institutions including insurance companies, banks etc., was found. Some purchasers were identified, approached and collected the documents in support of these purchasers and examine their offices, who were parties to these purchasers
355. P.W.221 further stated that he also approached the Manager, Divisional office, LIC of India, Mysore to furnish the documents pertaining to him purchased by them from M/s.Brindavan Services, Mysore 305 S.C.No.82/2012 and the Manager produced the original payment voucher No.129, dt:7-4-2000, original cash bill No.149 of M/s.Brindavan Services, dt: 6-4-2000 and photocopy of challan of Rs.1 lakh of R.B.I., dt: 28-3-2000.
356. On 12-8-2004, recorded the further statement of Mohammed Jaffer (P.W.185), resident of Mysore who confirmed the leasing the premises to accused No.20, in the name of Fardeen and also received the attested copy of the statement of accounts of Syed Sajjid and Shoba.N., account opening forms, credit slips, withdrawal slips, along with covering letter from Manager, SBI, R.T.Nagar, Bengaluru and also identified Ex.P.954 to P.956 (Ex.P.1370 to P.1372 in S.C.9/2001).
357. On 13-8-2004, received the original receipt dt:
12-8-2004, with form No.15 shows the ownership of the property bearing No.50/20, situated at palace road, Bengaluru, standing in the name of accused No.13- A.K.Telgi and recorded the statement of Raffiq Ahmed 306 S.C.No.82/2012 and received the photocopy of the lease agreement of accused No.18- Wazeer Ahmed Salik.
358. On 15-8-2004, interrogated accused No.13- A.K.Telgi in police custody at CBI office, Mumbai. On 18- 8-2004, received the files pertaining to issuance of stamp vending licence from the office of the District Registrar, Urban District, Bengaluru, along with stamp vending licence issue register.
359. On 23-8-2004, recorded the statements of M.Krishnaswamy (P.W.188) LIC officer, Mysore, Valerian D'Souza, LIC officer, Mysore (P.W.213), K.S.Bhat (P.W.190) Dy.Regional Manager, LIC Housing Finance Limited, Bengaluru and received the original bills of M/s.Brindavan Services, payment vouchers along with other associated documents.
360. On 25-8-2004, receive the letter, dt: 21-8- 2004, from the Manager, Corporation Bank, Mysore along with 157 enclosures i.e., pay slips Ex.P.958 (1) to 307 S.C.No.82/2012 (78) (Ex.P.1374 in S.C.9/2001) and cheques Ex.P.77(1) to (77) (Ex.P.1375 in S.C.9/2001) accounts statements (6 pages) Ex.P.957 (Ex.P.1373 in S.C.9/2001).
361. On 29-9-2004, received the copies of the documents relating to transfer of landline telephone No.3337367 stands in the name of Syed Ansar.
362. On 29-9-2004, K.S.Bhat, Dy.Regional Manager, LIC of India, produced certain documents, got embossed from M/s.Brindavan Services and recorded the further statement of K.S.Bhat. On 1-20-2004, on the scrutiny of bank statements of M/s.Brindavan Services, Mysore, he has written a letter Ex.P.966 (1) to (6) (Ex.P.1382 (1) to (6) in S.C.9/2001) to six different companies, asking them to furnish a details of stamps purchased by them from M/s.Brindavan Services, Mysore.
363. P.W.221 further deposed that on 2-10-2004, he physically verified all the properties of A.K.Telgi, which 308 S.C.No.82/2012 were identified during investigation. On 4-10-2004, interrogated accused No.1- Badruddin, accused No.4- Raffi Ahmed, accused No.12- Ilias Ahmed at Parappana Agrahara, Central prison, Bengaluru and obtained the body warrant against accused No.17 - Pradeep Kumar as he was in the judicial custody in some other case. He obtained the accused No.17-Pradeep Kumar for police custody and interrogated him, obtained the specimen signatures and handwritings of accused No.17-Pradeep Kumar in the presence of witness D.Rajagopal, clerk cum typist of Central Bank of India, Regional office. He also received the letter, dt: 7-10-2004 from the Dy.Director of Stamp Depot, Vidhana Soudha along with 21 original documents referred for instructions and opinion regarding the genuine of embossing.
364. On 1-11-2004, received the letter dt: 14-10- 2004, from United India Insurance Company Limited, Mysore, along with details of purchase of stamps and 3 original bills of M/s.Brindavan Services, Mysore. 309 S.C.No.82/2012 Original bills, photocopy of stamp vending licence produced by M/s.Brindavan Services, Mysore to falsely claim themselves as genuine stamp vendors. On the same day received a letter Dt: 6-9-2004 from United India Insurance Company Limited, Mysore along with details of stamps purchased from M/s.Brindavan Services, Mysore and original bill and also received the letter dt: 15-10-2004 from United India Insurance Company Limited, Mysore, along with details of purchase of stamps from M/s.Brindavan Services, Mysore and two original bills and affidavit Ex.P.967(Ex.P.1383 in S.C.9/2001). On 11-6-2005, received the reply from United India Insurance Company Limited, Mysore, along with the statement containing the details of stamps purchased from M/s.Brindavan Services, visiting card of M/s.Brindavan Services, copy of stamp vending licences being used by accused No.20-Salaluddin Ashraff Mohammed and received 8 bills of M/s.Brindavan Services, from Krishnaraja Upadhya, Manager, Meritor 310 S.C.No.82/2012 HVS India Limited, Mysore. On 13-6-2005, received five original bill of M/s.Brindavan Services, along with other information related to purchase of stamps from S.Srinath, Sr. Officer, commercial services, J.M.K.Industrial Services, Mysore, recorded the statements of J.S.Nagaraj, Manager, United India Insurance Company and Naveed Ahmed, introducer of bank account No.199 of Corporation Bank, M/s.Brindavan Services, who confirmed that accused No.20-Salaluddin Ashraff Mohammed to introduce him while opening the bank account.
365. On 15-6-2005, received reply from United India Insurance Company Limited, Mysore, along with details of stamps purchased from M/s.Brindavan Services, Mysore, copy of stamp vending licence used by M/s.Brindavan Services and profile of the firm.
366. On 1-7-2005, received the reply of National Insurance Company Limited, Mysore along with details of 311 S.C.No.82/2012 stamps purchased from M/s.Brindavan Services and copy of stamp vending licence and profile of the firm.
367. On 5-11-2004, received five original cheques Ex.P.969 (1) to (5) (Ex.P.1385 (1) to (5) in S.C.9/2001) from ING Vysya Bank, situated at M.G.Road, Bengaluru issued to Shamshad of M/s.Reo Hotel and Resorts Private Limited, identified five current pay in slips Ex.P.970 (1) to (5) (Ex.P.1386 (1) to (5) in S.C.9/2001), statement of account of M/s.Metro Corporation of A.K.Telgi Ex.P.971 (Ex.P.1387 in S.C.9/2001).
368. On 6-11-2004, received the confessional statement of accused No.17 - Pradeep Kumar. On 8-11- 2004, received the letter dt: 12-10-2004 from A.S.Davood of M/s.Ajad Constructions, Bengaluru.
369. On 24-12-2004, he received the Xerox copy of the cash bills of M/s.Unique Services Ex.P.974 (Ex.P.1390 in S.C.9/2001), the firm through which the fake stamp network of A.K.Telgi and all other accused 312 S.C.No.82/2012 persons were engaged in selling of fake stamps in Bengaluru and nearby areas and received pay in slips Ex.P.975 (Ex.P.1391 in S.C.9/2001), cheque Ex.P.976 (Ex.P.1392 in S.C.9/2001), debit slip Ex.P.975 (Ex.P.1394 in S.C.9/2001), RBI Challan along with covering letter. Statement of Ravichandran and K.S.Bhat both have confirmed the sale of fake stamps and stamp papers, through various firms operated by time to time by A.K.Telgi and other accused persons, in Bengaluru and nearby areas.
370. On 25-12-2004, recorded the statements of Pankaj Sangal, Ganesh Kamath and A.Panduranga and received 20 share certificates from Pankaj Sangal, forward the same to treasury office, Vidhana Soudha, Bengaluru to ascertain the genuineness of embossing and received reply from the Dy.Director of Treasuries, Stamp Depot, Vidhana Soudha, on 28-12-2004, informing that 20 share certificates received from Pankaj Sangal were not embossed by the treasury and confirmed 313 S.C.No.82/2012 that the embossing was fake. On the same deputy N.Hanumantharaya, Police Inspector, COD, Bengaluru to verify the address of 6 stamp vendors in whose names, the stamp vending licence were got issued by A.K.Telgi and other accused persons for their use in fake stamp business.
371. On 29-12-2004, received the reply from the office of the DIG Stamps & Registration, mentioning the stamp duty collected by the State through franking machine in the Karnataka State for the period 1996-97 to 2003-2004 and filed supplementary charge sheet against accused No.17 - Pradeep Kumar on 31-12-2004. On 3.1.2005, recorded the statement of Syed Mohiuddin. On 5-1-2005 received the letter dt: 21/31-12-2004 from the office of the Director of Printing Stationery and Publication, Peenya, Bengaluru along with impression 'Genuine embossing seals'.
314 S.C.No.82/2012
372. On 11-1-2005, received the letter dt: 10-1- 2005 from the Director of Treasury, Karnataka, Bengaluru indicating the details of revenue collected from the sale of stamps, through different treasuries for the period 1996-97 to 2002-03. On 21-1-2005, received the letter from Canara Bank, along with the documents, account opening form, letter of Proprietaryship, address proof and 41 paid cheques pertaining to current account No.1862 of M/s.Metro Transport Corporation of A.K.Telgi.
373. On 28-2-2005, recorded the further statement of stamp vendor Eruchappan, in the presence of witness Syed Ansar who identified as 'Ibrahim' by Eruchappan. He interrogated accused No.-1- Badruddin, accused No.4-Raffi Ahmed, accused No.14-Byroji Rao in Central Prison, Bengaluru and interrogated accused No.24 - accused No.24.
374. On 10-3-2007, recorded the statement of K.Sudhindra, owner of the premises, let out to 315 S.C.No.82/2012 M/s.Brindavan Services, Mysore, through accused No.20- Salaluddin Ashraff Mohammed and received the copy of the rent agreement.
375. On 7-6-2005, send a letter to Rangaswamy Gowda, Tahsildar, Bengaluru North Taluk, to furnish the procedure followed by the Revenue Inspector, to conduct local enquiry and instructions at the time of the verification of application, seeking for stamp vending licence and to furnish the details of Thippaih Revenue Inspector of Deverajeevanahalli. The Tahsildar sent a reply on 10-6-2005 with respect of the procedure followed by Revenue Inspector.
376. On 8-6-2005, sent a letter Ex.P.985 (Ex.P.1410 in S.C.9/2001) to Asst. Commissioner, Bengaluru North Sub-division with a request to submit the detailed procedure to be followed to issue the stamp vending licence and received the reply along with the guidelines and recorded the statement of Jayaramareddy, 316 S.C.No.82/2012 Tahsildar and Virupaksha, Asst. Commissioner, Bengaluru.
377. On 4-8-2005, Satyender Singh, Inspector, CBI, New Delhi, I.O. of Hyderabad, Begum Bazaar Police Station in Cr.No.116/99, produced the arrest documents of accused No.2- Vittal Maruthi, accused No.6- Anees Khan, accused No.11 - Nawaz Khan, accused No.12 - Ilias Ahmed, accused No.15 - Mohammed Shoaib, accused No.16-Liyakath Hussain, accused No.17 - Pradeep Kumar, accused No.18 - M.A.Salik, accused No.19- Muzammil Ahmed Salik, accused No.20- Salaluddin Ashraff Mohammed, accused No.22- Fayaz Ahmed, accused No.24 - Ashish Kumar Chakraborthy and accused No.13 - A.K.Telgi in the said crime and recorded the statement of Satyendra Singh. On perusal of the documents, confirmed that all the said accused persons concealed their identity while arresting in the said Cr.No.116/1999 of Begum Bazaar Police Station, Hyderabad, and accused No.20-Salaluddin Ashraff 317 S.C.No.82/2012 Mohammed also concealed his identity, introduced himself as Mohammed Israil, S/o.Late Hussain Mohammed Ashraff, resident of door No.20/1C, street Guntap fall, Mysore.
378. Recorded the statements of Bhaskar Megharaj, Manager of United India Insurance Company Limited, Mysore, Marsi Sebastian, Manager, Amanath Co-operative Bank, Tannery Road, V.G.Sridhara, Manager, SBI, R.T.Nagara branch, Vinod Gupta, owner of the premises at Manipal Centre, Bengaluru, Lt.Colonel A.M.Thomas, N.U.Eerappa, Rajashekara, Sharath Kumar, Gurumurthy & Jayaprakash.
379. P.W.221 further deposed that received the stamp vending licence files of R.B.Madan Gopal, N.Shoba and their bank accounts. On 26-8-2005, sent a letter to the secretary Karnataka Secondary Education Examination Board to verify the genuineness of the marks card issued in the name of Kousar, Shameem 318 S.C.No.82/2012 Begum, Reshma Taj, Dadgur Rao, Farzana Begum, Rizwana Begum & N.Shoba.
380. On 8-9-2005, received the sanction order from the office of District Registrar, Urban District, Bengaluru to prosecute accused No.31- Sirajuddin Nasipudi, received the sanction from the Dy. Commissioner, Urban District, Bengaluru, to prosecute accused No.23 - T.Thippaiah.
381. On 13-9-2005, submitted the supplementary charge sheet and 25-6-2010 filed the supplementary charge sheet against accused No.20- Salaluddin Ashraff Mohammed and further investigation report Ex.P.987 (Ex.P.1422 in S.C.9/2001).
382. P.W.222 - S.Badrinath, ACP, Bengaluru in his evidence has stated that ACP, S.K.Hegde, CCB, Bengaluru instructed to trace the absconding accused in Cr.No.545/2000 of Upparpet Police Station accused Nos.17 - Pradeep Kumar, accused No.18 - Wazeer Ahmed 319 S.C.No.82/2012 Salik, accused No.29 - Muzammil, accused No.20 Salaluddin Ashraff Mohammed accused No.22-Fayaz, accused No.24 - accused No.24, accused No.26- Ram Ratan Son, accused No.27 - Mohammed Syed & others and on credible information, he along with A.C.P., Shahshidhara and other staff and informants went to Tumkur and apprehend accused Nos.18 and 19 and searched the house, seized the records diaries, bag, telephone books, deposits slip, three passports, two driving licences, gas consumer card, passbooks, cheque books, receipt books, A.1 collection bill book, printed stamp paper of sale deed, files, Soni mobile handset, Hindu newspaper dt: 14-8-1999, Indian Express newspaper, 28-8-2000 hand written letter of accused 18, photograph of accused No.18 sitting on the scooter with two persons, standing at a little distance, prepared the panchanama Ex.P.417 and identifies M.O.208 to 231 and returned to Bengaluru and produced accused Nos.18 & 320 S.C.No.82/2012 19 and the seized properties before the STAMP IT I.O., S.K.Hegde.
383. On 19-2-2002, recorded the statement of the Arjun Rao, Manager of hotel M/s.Balaji (Harsha Hotel) and received the customers registration records pertaining to A.K.Telgi and identifies Ex.P.808 (3 pages) (Ex.P.1212 (a) & (b) in S.C.9/2001). Recorded the statements of Sayeed Shakeel, Tax consultant and received the files pertaining to M/s.Metro Corporation, recorded the statement of Devasai L Patel of Lakshmi Saw mill, Chandrika Suparna, Manager, Customer Care and staff, Ganesh Natarajan and Sundaresha of Tata Tea Limited, Shivadatta of Yokogawa Blue Star Company, Srinivasa Reddy, Manager, Central Bank of India, Kamakshipalya, Shringaram, Manager of ICICI Bank, Gupta, Sukhantha Banerjy of Calcutta, G.K.Kumara Swamy, Manager, M/s.Telebahm, Jayaramaiah, Sr.Manager, HUDCO Limited, Bengaluru, Gopalakrishna Bhat, Manager, Indian Bank, Bengaluru, 321 S.C.No.82/2012 Narayanaswamy Sr.Manager, City Branch, Oriental Insurance Company, Bengaluru, Raghuveer, Chartered Accountant, Bengaluru, K.N.Ganapathy, Manager, City Bank, Uday Shankar, Project Co-ordinator, Raman Group of Hotels, Lakshmi Mantravadi, Asst. Divisional Manager, United India Insurance Company, Richmond road, Bengaluru, Thipperudraiah, employee of United India Insurance Company, Richmond road, Bengaluru, Venugopal, employee of Biocon and received 7 bankers cheque Ex.P.990 (1) to (7) (Ex.P.1280 (1) to (7) in S.C.9/2001), pay orders, 14 vouchers Ex.P.991(1) to (14) (Ex.P.1281 (1) to (14) in S.C.9/2001), cash bills Ex.P.992 (1) to (7) (Ex.P.1282 (1) to (7) in S.C.9/2001) of M/s.Sri Sai, Jayanagara branch. Recorded the statement of Jayanthi B Sha and received six bills Ex.P.994 (1) to (6) (Ex.P.1284 (1) to (6) in S.C.9/2001) and business service agreement Ex.P.993 (Ex.P.1283 in S.C.9/2001) and recorded the statements of Manager, ICICI Bank, Ghat Koppar Branch, Mumbai. Recorded the statement of 322 S.C.No.82/2012 Kalpesh Sha of M/s.Harihanth Agri Pro. and received the documents Ex.P.995 sales tax form, (Ex.P.1285 in S.C.9/2001), xerox copy of invoices Ex.P.996 (1) to (6)("Ex.P.1286 (1) to (6) in S.C.9/2001), delivery challan Ex.P.997 (1) to (12) (Exs.P.1287 in S.C.9/2001), Xerox copies of cheques Ex.P.998 (1) to (4) (Ex.P.1288 (1) to (4) in S.C.9/2001), ledger extract Ex.P.999( Ex.P.1289 in S.C.9/2001).
384. P.W.222 further deposed that he recorded the statements of Jeevaji B Vhinge, officer of Karnataka Bank, Chikckpet branch, Bengaluru, Syed Nazamuddin, Manager, M/s.Queen's Telecom Network, statement of C.R.Ithar, Regional Manager, LIC, Sybel Ghosh of M/s.Hankok and Shangai Banking Corporation Limited, Bengaluru, Shamala of M/s.Sri Sai Security, Jayaram Poojari of Karnataka Bank Limited, City Market branch, Bengaluru and received the documents and subjected the same to P.F. and also identified the documents. On 4-9- 2002, issued notice to R.D.Singal to produce the 323 S.C.No.82/2012 documents memorandum of understanding entered into with Abdul Raheem L Telgi, Proprietor of M/s.Citizen Enterprises and received the same Ex.P.1009 (Ex.P.1299 in S.C.9/2001) and produced the documents before STAMP IT I.O., A.C.P., S.K.Hegde.
385. On 14-4-2002, A.C.P., S.K.Hegde, himself and P.S.I., R.S.T.Khan, went to Mumbai and on 15-4-2002 apprehended accused No.26 - Ram Ratan Soni in the house bearing No.57/59, Bholeshwar, 3rd floor, Mumbai, conducted the search and seized the passport, bank documents, files, Revenue stamps of different denominations, photo Album, income tax papers, PAN card and other documents and prepared panchanama as per Ex.P.1013 and also identified Exs.P.1014 to P.1040(Ex.P.1335 to P.1362 in S.C.9/2001) also identified the black colour bag M.O.315.
386. On 21-4-2002, conducted the search in the house of A.K.Telgi and seized the documents and 324 S.C.No.82/2012 prepared the panchanama as per Ex.P.534. On 24-4- 2002, conducted the search in the premises accused No.26 - Ram Ratan Soni, seized the documents, prepared the panchanama Ex.P.1043 (Ex.P.1305 in S.C.9/2001) in the presence of panchas and returned to Bengaluru and produced the properties before the STAMP IT I.O., S.K.Hegde.
387. On 22-04-2002, went to the Hotel Manama, Mumbai, obtained and seized the Xerox copies of arrival register Ex.P.1308(1) to (30) (Ex.P.1306 91) (30) in S.C.9/2001) maintained in the said hotel, pertaining to accused No.24 and handed over the same to STAMP IT, I.O., A.C.P., S.K.Hegde.
388. P.W.222 further deposed that recorded the statements of Hema, Dy.Manager and Finance of Biocon Limited, Bengaluru, Ashok Barimar, employee of Jet Airways, India Private Limited, Mumbai, Muniraju, Asst.Personal Officer, V.K.N.Instruments, Private Limited, 325 S.C.No.82/2012 Bengaluru, Manmohan Kamath, Sripathi, General Manager, ICBS, Bengaluru, K.G.Krupal, K.G.K.Securities, Bengaluru, Badrinarayana and T.N.Sridhara officers of BPL Limited, Bengaluru, A.Jagadish, owner of Akshaya Telecom and seized the documents produced by them and handed over to STAMP IT I.O., A.C.P., S.K.Hegde. Witness identified Ex.P.1128 to P.1133 (Ex.P.1314 to P.1318 in S.C.9/2001).
389. On 26-8-2002, received the reply from the Dy.Director of Treasuries, Vidhana Soudha, Bengaluru pertaining to the documents obtained from BPL Limited, 6 RBI challans, treasury challans, cash bill of M/s.Sri Sai, payment vouchers, print out of cheques, informing that the said challans does not pertains to treasury and no amount has been deposited to the treasury and the challans are fake and handed over the same to A.C.P., S.K.Hegde.
326 S.C.No.82/2012
390. P.W.222 further deposed that he went to Nasik on 26-3-2003, visited the RTO office, enquired about the details of lorry bearing registration No.MH- 15/G-8675 and received the endorsement. Requisition Ex.P.1314, endorsement on the back page Ex.P.1315 (Ex.P.1320 & P.1321 in S.C.9/2001).
391. P.W.222 further deposed that during investigation, an article was published in Times of India Newspaper, dt: 7-2-2002, regarding the use of Mobile phone by accused No.13- A.K.Telgi in Central Prison and on investigation, he came to know that publication published in the Newspaper was true and he collected the mobile number of accused No.13-A.K.Telgi and reported the same to STAMP IT I.O., A.C.P., S.K.Hegde and to his superior officers. Based on the information, proposal was sent to Government to grant permission to intersect the mobile numbers used by the accused No.13
-A.K.Telgi and his associates and permission was granted by the Government and calls were intercepted and 327 S.C.No.82/2012 recorded by using different modes of electronic equipments. After interception of mobile numbers, he submitted the report on 5-10-2002 to STAMP IT I.O., S.K.Hegde, the same has been forwarded to Madiwala, Police Station and case has been registered in Cr.No.1100/2002 against accused No.13 - A.K.Telgi and others. On 15-8-2003, he handed over 56 packed and sealed audio cassettes, the electronic equipments and device used for to record the telephonic conversations and components containing the data subjected the same to PF No.7403, handed over to STAMP IT I.O., A.C.P.S.K.Hegde.
392. On 15-4-2003, he traced the lorry bearing registration No.MH-15/G-8675 at Khanapur. The vehicle was not in a condition to brought to Bengaluru, gave a requisition to SHO Khanapur, to keep in their custody and returned to Bengaluru and handed over the vehicle documents and panchanama Ex.P.1154 (Ex.P.1323 in S.C.9/2001) to STAMP IT I.O., S.K.Hegde. He identifies 328 S.C.No.82/2012 Ex.P.1155 (1), P.1151 (1) to P.1156 (6) (Ex.P.1322(1), P.1325 (1) to 1326 (6)in S.C.9/2001) and identified M.O.327 (four small keys) (M.O.540 in S.C.9/2001). On 10-3-2004 prepared the scrutiny report of pagers information, mobiles, jet mileage activity report and handed over the STAMP IT I.O., A.C.P., S.K.Hegde.
393. P.W.223 - H.J.Mariswamy Gowda, retired Sr.P.I., Bengaluru has deposed in his evidence that on 19-8-2000, at 12-30 p.m., himself, A.C.P., Bawa, P.S.I.Nanjunde Gowda, H.C.Nagaraj and Veerabhadregowda and other staff were on rounds at K.G.Road, Gandhinagar area, Bengaluru. At about 1-30 p.m., they were near the junction of K.G.Road and Subedar Chatram Road, A.C.P., Bawa received information that two persons were coming on Yamaha motor cycle bearing registration NO.KA-05-EB-1729 from Ananda Rao circle side towards Kapali theatre for circulation of fake stamps and stamp papers. A.C.P., Bawa instructed the staff to bring two panchas. 329 S.C.No.82/2012 Accordingly, Balakrishna Shenoy and Jagannath were secured. A.C.P., Bawa informed the panchas, they agreed to be present as witness. Thereafter, all of them proceeded towards Kapali Theatre on Subedar Chatram Road, at about 1-40 to 1-45 p.m.,
394. All of them were waiting near the Kapali theatre, two persons came in the Yamaha Motor Cycle from Ananda Rao Circle towards Kapali theatre, vehicle was stopped. The pillion rider had a purple colour bag, ACP Bawa took both the persons along with to the side of the road. The Pillion rider at the beginning has not given satisfactory answer, after questioning repeatedly, pillion rider told that the bag contained several sheets of different denominations of stamp papers and stamps. The rider of the vehicle told his name as Badruddin (Accused No.1). A.C.P. Bawa conducted the Mahazar (Ex.P.1) at 3.10 pm written by HC 2129 as per the instructions of ACP Bawa. Thereafter went to Upparpet Police Station along with the seized properties and 330 S.C.No.82/2012 accused. ACP Bawa lodged the complaint (Ex.P.2). Case is registered in Cr.No.545/2000 and submitted the FIR to the court and to his superior officers. He interrogated accused Nos.1 & 2 and the accused said their office is situated at Vasanthanagar, Malleshwaram and Jayanagar and they are doing the business of fake stamps, stamp papers, adhesive stamps, foreign bills and their office is situated at R.T. Nagar, Dinnur and they will show the office if took them. On the same day, accused took them to Vasanthanagar to the house bearing No.11. 7th Cross, 3rd main and accused Nos.1 & 2 knocked the door and some persons opened the door and found 5 persons sorting the sheets of stamps of the said denominations and they told their names as Rehan @ Md. Rehan, Rafi @ Rafi Ahamed. Ayub @ Md. Ayub, Anees @ Anees Khan and A.D. Chethana and seized the stamps worth Rs.75,46,800/- and cash of Rs.27,000/-
395. In the another room, there were five ladies, Seema, Ayeesha, Salma, Henna Sultana & N.Vijetha, who 331 S.C.No.82/2012 were working as telemarketing executives and 11 boys, Syed Khalid, Syed Afjar, Mohammed Afzar, Saquip Ali, Ariff, Mohammed Fataulla, Khalid Ahamed, Daulath Baig, Chethana & Saquip said that they were working as delivery boys and seized the documents. Registers, notebooks, bill book, order forms, cheques, attendance sheet, stamp vending licence of Eruchappan, balance sheet, daily activity book of Kumar, Deepak & Ayub and visiting cards of M/s.Sri Sai with telephone numbers and Vasanthanagara address, seized Yamaha motor cycle RX 100 bearing registration No.KA-18-E-369, Suzuki Samurai bearing registration No.KA-03-R-4653, Herohonda motor cycle bearing registration No. KA-03-H- 4252, TVS XL bearing registration No.KA-04/E-7283, Heropuch bearing registration No.KA-03-H-9182 and Heropuch bearing registration No.KA-04/L-8240 and Bajaj Scooter bearing registration No. MEV 5423, locked the office premises and seized it and drawn the panchanama Ex.P.1175. Accused No.1 took them to the 332 S.C.No.82/2012 premises bearing No.AKB 8, second cross, Dinnur main road, R.T.Nagara, Bengaluru. Sameer Fayaz opened the door and two persons Javeed Noor and Naushad Khan were sorting the stamps and stamp papers and noticed the stamps and stamp papers were spread on the floor. Ink pads, rubber pad seals, mechanic seals, embossing seals, franking seals, order forms boxes containing Achu molae used for embossing and franking for documents, bundles of stamp papers, adhesive stamps, Revenue stamps, foreign bills, insurance certificate, share transfer certificate, broker notes were spread on the floor. All the stamps containing the worth Rs.3,02,46,000-00 (Rupees Three Crores Two Lakhs Forty Six Thousand only). Share transfer stamps bundle worth Rs.1,69,24,400-00 (One Crore Sixty Nine Lakhs Twenty Four Thousand Four Hundred only) another bundle contaiing the sheets of insurance stamps worth Rs.93,93,000-00 (Rupees Ninety Three Lakhs Ninety three thousand only). Another bundle containing the sheets of broken notes stamps 333 S.C.No.82/2012 worth Rs.6,40,000-00 (Rupees Six Lakhs Forty Thousand only), Another bundle containing the sheets of foreign stamps worth Rs.68,76,000-00 (Rupees Sixty Eight Lakhs Seventy Six Thousand only). Another bundle containing the sheets of Revenue stamps worth Rs.75,840-00 (Rupees Seventy Five Thousand Eight Hundred and Forty only). Another bundle containing the sheets of court fee stamps worth Rs.1,58,000-00 (Rupees One Lakh Fifty Eight Thousand only). Another bundle containing the sheets of insurance stamps worth Rs.1,58,000-00 (Rupees One Lakhs Fifty Eight Thousand only). There was some loose bundles containing the stamps of different denominations worth Rs.1,87,54,317- 00 (Rupees One Crore Eighty Seven Lakhs Fifty Four Thousand Three Hundred and Seventeen only). Another bundle containing the 186 stamp papers worth Rs.1,86,000-00 (Rupees One Lakh Eighty Six Thousand only). Another bundle containing the 1631 stamps worth Rs.8,15,500-00 (Rupees Eight Lakhs Fifteen Thousand 334 S.C.No.82/2012 Five Hundred only). Another bundle containing the sheets of stamp papers worth Rs.91,600-00 (Rupees Ninety Three Lakhs and Ninety three thousand only). Another bundle containing the 158 stamp papers worth Rs.7,900-00 (Rupees Seven Thousand Nine Hundred only). Another bundle containing 431 stamp papers worth Rs.8,600-00 (Rupees Eight Thousand Six Hundred only). Accused No.1 identified some genuine stamp papers and it was made in a separate bundle shown as item No.15 in the panchanama. Towards the eastern was of the wall, noticed some documents, order forms of different banks and insurance companies and in the room adjoining to the hall, there were 14 used bill books of M/s.Sri Sai, five registers containing the entry pertaining to embossing and franking. Accused No.1 opened the Almirah produced the cash of Rs.34,00,000- 00 and Rs,13,000-00 telling that the said amount got by the sale of stamps and stamp papers and he identified the mahazar Ex.P.1178 (Ex.P.59 in S.C.9/2001) and 335 S.C.No.82/2012 identified M.Os.344 to 366 (M.Os.34 to 56 in S.C.9/2001) and also identified the vehicles M.Os.300, 301, 367, 368, 369, 371 (M.Os.237 to 243 in S.C.9/2001) and also identified M.Os300 to 456 (M.Os.238 to 243 in S.C.9/2001), (M.O.57 to 141 in S.C.9/2001) M.O.457 to M.O.554 (M.Os.142 to 236 in S.C.9/2001), Exs.P.1179 to P.1203 (Ex.P.61 to P.85 in S.C.9/2001). He recorded the voluntary statement of the accused and statement of delivery boys, telemarketing girls and panchayatdars, Balakrishana Shenoy and Jagannath. On interrogation of accused Nos. 1 to 10 revealed that accused using the Xerox copy of stamp vending licence standing in the name of Eruchappan and accused No.17 - Pradeep Kumar holds the account in Bank of Maharashtra, Shivajinagara, as Proprietor of M/s.Sri Sai 'A' class stamp vendors, bearing account No.1242, seized the documents produced by Sridhara Navada, Finance Secretary, Esanda Finance Company, Bengaluru, under the mahazar Ex.P.8 (Ex.P.116 in S.C.9/2001), seized the 336 S.C.No.82/2012 documents produced by K.S.Vimala, Manager of Maharashtra Bank, Shivajinagara branch, Bengaluru and the documents produced by Shafiulla, Manager, Idaithulla, Accounts officer of Amanath Co-operative Bank, Bengaluru with respect of account No.6175 and photograph of A.K.Telgi pertaining to the details of M/s.Metro Corporation. Seized the documents produced by Chandrakantha Pavaskar, Branch Manager, National Insurance Company, under the mahazar Ex.P.12 and identified M.Os.152 to 156 and sample insurance policy stamps M.Os.19 to 23. On 24.8.2002, P.S.I., Nanjundegowda, produced accused No.4-Raffi Ahmed and documents along with mahazar Ex.P.944 (Ex.P.5 in S.C.9/2001) & also Ex.P.945 (Ex.P.7 in S.C.9/2001) and subjected the same to the P.F.No.110/2000 & P.F.113/2000.
396. On 25-8-2000, seized the Kinetic Honda bearing registration No.KA-03-Xerox copy of-9004 parked beneath the stair case, leading to first floor in the 337 S.C.No.82/2012 premises bearing No.968, L.R.bande, Kavalbyrasandra, Bengaluru, shown by accused No.1. Seized the cover bearing ISP mark, register, stamps worth Rs.6,064-00 under mahazar Ex.P.14 (Ex.P.127 in S.C.9/2001).
397. On the same day, Smitha officer of Centurion Bank, Cunnigham road branch, Bengaluru came to the Police Station and produced the documents, account opening form, specimen signature card, ledger extract of account No.0007205575001 and subjected the same to P.F.No.114/2000. On the same day, recorded the statements of Fayaz Ahmed, Auto consultants of Shivajinagar, Smitha, R.A.Krishna, Venkateshwara, Yuvaraj, Sujatha Izaz Ahmed, Jayaram & Srinivas.
398. On 26-8-2000, Santhosh Kumar, working in Glastronics Company Limited came to the Police Station and produced the documents, receipts, Revenue stamps, seized the same under the mahazar Ex.P.256 (Ex.P.336 in S.C.9/2001) and subjected the same to 338 S.C.No.82/2012 P.F.No.115/2000 and recorded the statements of Santhosh Kumar, Gopalakrishna, working BHEL, Syed Nazir, Munna and Shantharaj. With the help of accused No.1 secured the owner of the said premises, Savid Ahmed owner of the premises No.402, office of the M/s.Universal Marketing. Syed opened the lock and seized the adhesive stamps worth Rs.13,100/- under the mahazar Ex.P.19 (Ex.P.91 in S.C.9/2001) and accused No.1 identified accused Nos.11 - Nawaz Khan, accused No.15- Shoaib, accused No.16- Liyakath Hussain, arrested them, recorded their voluntary statements and they have stated they will show the whereabouts of accused Wazir Ahmed Salik, Ilias, A.K.Telgi & others. Accused Nos. 11, 15 & 16 took him to Manipal Centre, Bengaluru and accused No.16 took to ICBS Centre, wherein drew the panchanama Ex.P.27 (Ex.P.133 in S.C.9/2001) and seized the stamp papers produced by Sripathi, General Manager of ICBS and drew the mahazar Ex.P.28, in the 7th floor of the same building and seized 339 S.C.No.82/2012 the documents produced by Kamath, Chief Manager of HUDCO Company. Seized the documents produced by Soundar Rajan, Manager, TTK Prestige, situated No.78, Old Madras, Bengaluru, under the mahazar Ex.P.51 (Ex.P.150 in S.C.9/2001) and identified M.Os. 28 to 54 (M.Os 283 to 310 in S.C.9/2001).
399. Accused Nos. 11, 15 & 16 took him to the premises bearing No.1779, situated at Jayanagara, Market Complex, 10th A cross, 9th block Jayanagara, Bengaluru and the premises was locked and accused No.16 - Liyakath Hussain having the key with him, opened the lock and seized loose stamps and sheets, worth Rs.44,000-00 and other documents under the mahazar Ex.P.71 (Ex.P.93 in S.C.9/2001). Thereafter, accused Nos.11, 15 & 16 took him to premises bearing No.666/19, 11th main, 4th block, Jayanagara, Bengaluru and accused No.15 opened the lock by the key with him and he seized foreign bill stamps worth Rs.12,400/- and other documents under the mahazar Ex.P.73 (Ex.P.100 340 S.C.No.82/2012 in S.C.9/2001) and identified M.Os.56, 57 (M.Os.252 & 253 in S.C.9/2001) and subjected all the properties to P.F.No.118 to 123 of 2000.
400. P.W.223 further deposed that he seized the documents produced by Ramakrishna & Srivastav employees of Biocon India Limited under the mahazar Ex.P.89 (Ex.P.179 in S.C.9/2001) and subjected the same to the P.F.No.124/2000 and seized the documents produced by Shivakumar, employee of Fibres & Fabrics International Bengaluru, under the mahazar Ex.P.91 (Ex.P.181 in S.C.9/2001) and subjected the same to P.F.No.125/2000 and seized the documents produced by Sukani, Dy.Accounts Officer of Graphite India Limited, under the mahazar P.105 (Ex.P.195 in S.C.9/2001) and subjected the same to the P.F.No.126/2000 and seized the documents produced by Ramasubramanyam of Texsport Garments, Bengaluru, under the mahazar Ex.P.1207 (Ex.P.1440 in S.C.9/2001) and subjected the same to the P.F.No.127/2000 and seized the documents 341 S.C.No.82/2012 produced by Prakasha V.A. employee of Kenwell International Limited, Bengaluru, under the mahazar Ex.P.120 (Ex.P.210 in S.C.9/2001) and subjected the same to the P.F.No.128/2000and seized the documents produced by Vijay Kumar, Purchase Assistant, Process and Pops India Private Limited, Bengaluru, under the mahazar Ex.P.292 (Ex.P.1427 in S.C.9/2001) and subjected the same to the P.F.No.131/2000, seized the stamps produced by Ilango, drew the mahazar as per Ex.P.241 (Ex.P.420 in S.C.9/2001) in the place shown by accused No.16 United Bank of India, K.G.Road Branch, Bengaluru, and drew the mahazar Ex.P.135 in the place shown by accused No.11 office of the Engineer Superintendent, situated at No.168, 13th cross, 8th main, Wilson Garden, Bengaluru and seized the documents and recorded the statements of Shavid Ahmed, Roopa, Jowrunnissa, Raffiq Ahmed, Suryanarayana, Shibi, Syed Salik, Manohar Hegde, Ramamurthy, Ramaprasad, Suhastara, M.N.Ramu, Krishnakini, 342 S.C.No.82/2012 Sripathi,S.V.Kamath, Soundara Rajan, Srivasta, Shivakumar, Sukani, Ramasubramanyam & B.A.Prakash.
401. On 29-8-2000, Venugopal employee of M.M.Exports came to Upparpet Police Station and produced the documents, seized the same under the mahazar Ex.P.1215 (Ex.P.970 in S.C.9/2001). Seized the documents produced by Mohammed Shaid of India Builders Corporation, under the mahazar Ex.P.147 (Ex.P.247 in S.C.9/2001) and subjected the same to the P.F.No.134/2000. Seized the documents and advance amount of Rs.60,000-00 produced by Lakshmi, owner of the premises bearing No.666/19/3, 11th main, first block, Jayanagara, M/s.Brindavan Services under the mahazar Ex.P.1220 (Ex.P.426 in S.C.9/2001) and subjected the same to the P.F.No.135/2000. Seized the documents produced by Vishal employee of Mandara Vornemann Industries Limited, Bengaluru. Seized the documents produced by Gopala Naidu, employee of 343 S.C.No.82/2012 Nucent Technology Limited, Bengaluru. Seized the documents produced by Vidya, Vi Banking Housing Finance Limited. Seized the documents produced by C.N.Hari, Director of Chillattur Investments Private Limited. Seized the documents produced by Pankaj, employee of Dinesh Exports, Bengaluru, and received the documents & mahazar Ex.P.900 & P.408, P.481, P.901 produced by P.S.I., Valibasha and the documents produced by P.S.I. Nanjunde Gowda along with mahazar Ex.P.296 (Ex.P.10 in S.C.9/2001). Received the documents produced by P.S.I., Anantharaju Naidu, along with the mahazar Ex.P.921 (Ex.P.108 in S.C.9/2001). Seized the documents produced by Surendra Prasad, employee of Textsport Garments. Seized the documents produced by Chennabasavaraju, employee of Oriental Insurance Company and witness also identified the documents.
402. P.W.223 further deposed that Gopinath has stated that prior to 4 months of the service, accused 344 S.C.No.82/2012 No.20 - Salaluddin Ashraff Mohammed, accused No.4 - Raffi Ahmed also went to his Federal Technologies Limited, No.38, K.H. Circle, Hosur road, Bengaluru-27. He directed to P.S.I., (Crimes), Anantharaju Naidu to visit the place shown by accused Nos.11 - Nawaz Khan, accused No.14 - Byroji Rao @ Chethana and accused No.6 - Anees Khan took himself panchas and his staff to shelter associates, City Bank, identified one Sampath, officer in turn produced the documents, received the same and recorded the statement of Sampath. Suresh A Patil, Manager, Legal cell, Aravinda Mills, M.G.Road, Bengaluru, came to Police Station, identified accused No.8 - Sameer Fayaz and produced the bills along with the covering letter and identified the bills Ex.P.1286 to P.1294 (Ex.P.491 to P.498 in S.C.9/2001) and identified the bills of M/s.Sri Sai, Jayanagara Exs.P.1295 (1) to (3) (Ex.P.1463 (1) to (3) in S.C.9/2001). He identifies the covering letter of Aravinda letter Ex.P.1296 (Ex.P.1462 in S.C.9/2001). P.S.I. (Crimes), Anatntharaju Naidu came 345 S.C.No.82/2012 to Upparpet Police Station and produced the documents seized in ABB Company under the seizure panchanama Ex.P.154 (Ex.P.245 in S.C.9/2001) and subjected the properties to P.F.No.143/2000 and identified Ex.P.254 covering letter, cash bills Ex.P.155 to P.167 (Ex.P.482, P.246 to P.258 in S.C.9/2001). Valibasha, P.S.I., came to Upparpet Police Station and produced the documents seized in Chestland Textile Limited under the seizure panchanama Ex.P.332 (Ex.P.516 in S.C.9/2001) and subjected the properties to P.F.No.144/2000 and identified the special adhesive stamps and foreign bill M.Os.170 to 182, M.O.402 (M.Os 399 to 402 in S.C.9/2001), bills of M/s.Sri Sai, Vasanthanagara & Jayanagara, Exs.P.334 to P.348 (Ex.P.501 to P.515 in S.C.9/2001. P.S.I., Valibasha came to Upparpet Police Station produced the letter of Karnataka Antibiotics and Pharmaceuticals Limited under the seizure panchanama Ex.P.299 (Ex.P.484 in S.C.9/2001) and identified the stamps of different denominations M.Os.175, 176, cash 346 S.C.No.82/2012 bills M.Os. 301 to 304 (M.Os. 398, 397, Ex.P.487 to P.490 in S.C.9/2001). P.S.I., Valibasha came to Upparpet Police Station produced the letter of Sigfill Limited, Bengaluru, under the seizure panchanama Ex.P.349 (Ex.P.518 in S.C.9/2001) and identified the cash bills M.O.184 (M.O.403 in S.C.9/2001), unused stamp papers M.O.186 (Ex.P.404 in S.C.9/2001) and identifies M.Os 192 to 194, M.O.183, M.O.184 N.J.Stamp papers, foreign bill stamps M.O.187 to M.O.190 (M.O.403 to M.o.408, M.O.413, 414, M.O.409 to M.O.414 in S.C.9/2001). P.S.I.,(Crimes) Anantharaj Naidu came to Upparpet Police Station produced the letter of Textsport Overseas Company under the seizure the panahcanama Ex.P.264 (Ex.P.534 in S.C.9/2001) and Revenue stamps of different denomination and subjected the same to P.F. No.147/2000. He identifies the Revenue stamps, N.J.Stamps of different denominations M.O.157 to M.O.165 (M.O.415 to M.O.420 in S.C.9/2001) and identified bills Ex.P.267 to P.278 (Ex.P.537 to P.548 in 347 S.C.No.82/2012 S.C.9/2001), vouchers Ex.P.267 (a) to 276 (a). Bhagya employee of Tyco Electronics Corporation India Limited came to Upparpet Police Station produced the documents, seized the same under the panahcanama Ex.P.269 (Ex.P.969 in S.C.9/2001) and subjected the same to P.F. No.148/2000 and identifies Profile Ex.P.280 Ex.P.966 in S.C.9/2001), Xerox copy of stamp vending licence of Eruchappan P.281 (Ex.P.967 in S.C.9/2001), covering letter P.282 Ex.P.965 in S.C.9/2001), bills of M/s.Sri Sai, Jayanagara and Vasanthanagara P.284 to P.291 Ex.P.268 (2) to (9) in S.C.9/2001) He identifies the Revenue stamps M.Os 163 (M.O.493 in S.C.9/2001), unused N.J.Stamp papers M.O.164 (M.O.494 in S.C.9/2001), sample Revenue stamps M.O.562 (M.O.543 in S.C.9/2001). Jayadeva, Asst.Manager, Fanuc India Limited, came to Upparpet Police Station produced the documents under the seizure the panahcanama Ex.P.168 (Ex.P.259 in S.C.9/2001) and subjected the same to P.F. No.149/2000. He identifies the covering letter Ex.P.171 348 S.C.No.82/2012 (Ex.P.260 in S.C.9/2001) and identified stamp papers, foreign bill and special adhesive stamps M.Os.92 to 97 (M.Os.345 to M.O.350), bills Ex.P.169 & P.170 (Ex.P.261 & P.262 in S.C.9/2001). Umesha, L.T.Karle Company Limited, came to Upparpet Police Station produced the documents under seizure panchanama Ex.P.172 (Ex.P.263 in S.C.9/2001) and subjected the same to P.F. No.150/2000. He identifies the, covering letter Ex.P.188 (Ex.P.264 in S.C.9/2001), stamp papers, Revenue stamps, M.Os. 98 to M.O.103 (M.Os 351 to M.O.354 in S.C.9/2001), bills of M/s.Sri Sai Jayanagara & Vasanthanagara Ex.P.173 to P.187 (Ex. 265 to P.279 in S.C.9/2001). Modi Anwarulla came to Upparpet Police Station produced cash of Rs.77,500-00 (Rupees Seventy Seven Thousand Five Hundred) received towards advance by him from accused Mohammed Rehan, in respect of lease of the premises situated at Vasanthanagara, let out to M/s.Sri Sai 'A' class stamp vendors, and produced the tax paid receipts and subjected the same to P.F. 349 S.C.No.82/2012 No.151/2000. He identifies the lease agreement, dt: 26-6- 2000 Ex.P.403 (Ex.P.112 in S.C.9/2001), Xerox copy of Power of Attorney Ex.P.407 (Ex.P.975 in S.C.9/2001), Xerox copies two tax paid receipts Ex.P.405 & P.406 (Ex.P.112(a) in S.C.9/2001). Officer of Wipro Company Limited came to Upparpet Police Station produced the documents under seizure the panahcanama Ex.P.1297 (Ex.P.1480 in S.C.9/2001) and subjected the same to P.F. No.152/2000. He identifies bill of M/s.Sri Sai, Jayanagara Ex.P.1298 (Ex.P.1481 in S.C.9/2001) covering letter, dt: 29-8-2007, Ex.P.1299 (Ex.P.1482 in S.C.9/2001), stamp papers M.Os 563 (1) to (10 & 564 (M.Os 544 (1) to (100 & M.O.565 in S.C.9/2001). Shivananda Kupati, Officer of National Insurance Company Limited, came to Upparpet Police Station produced the documents under seizure panchanama Ex.P.189 (Ex.P.280 in S.C.9/2001) and subjected the same to P.F. No.154/2000. He identifies the policy insurance stamps M.Os 102 & M.O.103 (M.O.356 350 S.C.No.82/2012 M.O.355 in S.C.9/2001). He recorded the statements of Dwarakanath, Madhusudhan, Shivaprasad, Jayakumar, Ravindran, K.K.Devaraj, Bhagya, Jayadeva & Umesha.
403. P.W.223 further deposed that accused No.15- Shoaib, accused No.16- Liyakath Hussain, took himself, panchas and staff to Standard Chartered bank, No.14, Cunningham road, Bengaluru. Accused No.15 - Shoaib identified the Guruprasanna officer of the said bank. He also identified the accused No.15 - Shoaib and produced the documents. Seized the same under the panchanama Ex.P.197 (Ex.P.288 in S.C.9/2001) and accused No.16- Liyakath Hussain taken to Tax Consultant office, at No.10/1, 8th main, Vasanthanagara, Bengaluru and identified Shenoy. He also identified him and produced the documents. Seized the same under the mahazar Ex.P.190 (Ex.P.281 in S.C.9/2001) and subjected the same to P.F.155 & 156 of 2000 and witness identified the franked documents Ex.P.191 to P.195 (Ex.P.282 to P.286 in S.C.9/2001) to irrevocable power of attorney Ex.P.194 351 S.C.No.82/2012 (Ex.P.285 in S.C.9/2001), covering letters Ex.P.196 & P.198 (Ex.P.287 & P.289 in S.C.9/2001), and P.198, Revenue Stamps M.O.104 & M.O.105 (M.O.357 & M.O.361 in S.C.9/2001) and share transfer stamps M.Os.106 to M.O.111 (M.Os.358 to M.O.360, M.O.362 & M.O.363 in S.C.9/2001). Hoovanna, owner of R.T.Nagara premises No.AKB.8, Dinnur main road, came to Upparpet Police Station produced cash of Rs.55,000-00 (Rupees Fifty Five Thousand only) received towards advance by him from accused, in respect of lease of the premises situated at AKB.8, Dinnur main road and produced the documents. He seized the same under the mahazar Ex.P.10 (Ex.P.320 in S.C.9/2001) and subjected the same to P.F. No.157/2000. He identifies the lease agreement, Ex.P.9 (Ex.P.319 in S.C.9/2001), Xerox copy of sale deed Ex.P.1300 (Ex.P.322 in S.C.9/2001), receipt Ex.P.11 (Ex.P.321 in S.C.9/2001).
404. He further deposed that accused No.16 Liyakath Hussain took himself, panchas and his staff to 352 S.C.No.82/2012 Punjab National Bank, situated at Modi Hospital road, Bengaluru identified Satyanathan and in turn, he also identified the accused and produced the documents, seized the same under the panchanama Ex.P.260 (Ex.P.550 in S.C.9/2001) and recorded the statement of Satyan and accused No.16 also taken to Bank of India, Richmond Branch road, Bengaluru and identified Ameer in turn, he also identified the accused and produced the documents, seized the same under the panchanama Ex.P.199 (Ex.290 in S.C.9/2001) and witness identified the documents M.Os 146 to M.O.151, M.O.113, M.O.115, M.O.119, M.O.123 & M.O.127 stamps, stamp papers and forms of agreement (M.Os 421 to M.O.426, M.O.177, M.O.121 & M.O.125 in S.C.9/2001) 8 bills Exs.P.200 to P.207 and also identified special adhesive stamps M.Os.112, 114, 116 & M.O.118 and recorded the statements of Rameshbabu, Eruchappan, Rajarajeshwari, Asma and Siddananjamma. Gunashekara, Manager of Tata Finance Company Ltd., 353 S.C.No.82/2012 Bengaluru, came to Upparpet Police Station produced the documents under the seizure panchanama Ex.P.1303 (Ex.P.1483 in S.C.9/2001) and subjected the same to P.F.No.161/2000. He identifies the H.P. agreements M.Os.565 (1) to (284) (M.Os.546 (1) to (284) in S.C.9/2001).He further stated that A.S.I.,Venkataramu, returned from Shimoga and produced black coloured rexin bag M.O.197 (M.O.427 in S.C.9/2001) with documents, snuff coloured rexin bag M.O.200 (M.O.430 in S.C.9/2001), another bag snuff coloured rexin bag M.O.202 (M.O.432 in S.C.9/2001)with documents and grey coloured file M.O.198 (M.O.428 in S.C.9/2001) and subjected the same to P.F.No.163/2000 seized under the panchanama Ex.P.416 (Ex.P.568 in S.C.9/2001) and witness identified the documents, stamp vending licence of Eruchappan and Farzana Begum M.O.198(a) & (b) (M.O428 (a) & (b)in S.C.9/2001), salary particulars of 18 staff of M/s.Sri Sai Services, Shimoga M.O.198 (c) and profile of M/s.Sri Sai, Shimoga M.O.198 (d) (M.O.428 (c) 354 S.C.No.82/2012 & (d) in S.C.9/2001), Revenue stamps M.O.199 (M.O.429 in S.C.9/2001), letters of M/s.Sri Sai to different Companies at Shimoga, Bhadravathi, Davanagere, Chitradurga and other surrounding places M.O.201 (M.O.431 in S.C.9/2001), visiting cards of S.A.Joy M.O.204 (M.O.437 in S.C.9/2001), visiting cards of claimant M.O.203 (M.O.433 in S.C.9/2001), three pay orders of M/s.Sri Sai M.O.207 (M.O.436 in S.C.9/2001), 13 empty forms of Karnataka State Treasury Depot M.O.205 (M.O.434 in S.C.9/2001), corresponding letters and list of M/s.Sri Sai M.O.206 (M.O.435 in S.C.9/2001).
405. P.W.223 further stated that A.S.I., Ramaiah returned from Mangalore, produced the letter dt: 15-2- 2000 of Oriental Insurance Company to M/s.Sri Sai Services, Mangalore and letter, dt: 17-2-2000 by United India Insurance Company to M/s.Sri Sai, Mangalore, letter dt: 16-2-2000, letters from different banks written to M/s.Sri Sai, manuscript containing the addresses and other documents, seized the same under the mahazar 355 S.C.No.82/2012 P.430 (Ex.P.569 in S.C.9/2001) and subjected the same to P.F.No.164/2000. He identifies the letters M.O.237 (M.O.438 in S.C.9/2001), Xerox copy of stamp vending licence M.O.238 (M.O.439 in S.C.9/2001), manuscripts containing addresses M.O.240 to M.246 & M.O.237 (M.Os.441 to 447 (& M.O.438 in S.C.9/2001), letter from Stock Holding Company of India Limited to the Dy. Director of Treasury, Stamp depot, Vidhana Soudha, Bengaluru M.O.247 (M.O.448 in S.C.9/2001), search list of Shimoga and Mangalore M.O.431 & M.O.419 (M.O.570 & M.O.568 (a) in S.C.9/2001). He also received the documents produced by Shaveed Ahmed, owner of Malleshwaram, premises No.402, first floor, Sampige road, Bengaluru and handed over the cash of Rs.55,000- 00 (Rupees Fifty Five Thousand only) towards advance and Xerox copies of sale deed, G.P.A., Carbon copies two tax paid receipts and seized the same under the panchanama as per Ex.P.299 (Ex.P.299 in S.C.9/2001) and subjected the same to the P.F.No.166/2000. He 356 S.C.No.82/2012 identifies Xerox copy of lease agreement Ex.P.209 (Ex.300 in S.C.9/2001), Xerox copy of GPA Ex.P.210 (Ex.P.301 in S.C.9/2001), Xerox copy of sale deed Ex.P.211 (Ex.P.312 in S.C.9/2001), tax paid receipts Ex.P.112 & P.213 (Ex.P.303 & P.304 in S.C.9/2001). Received the documents produced by P.S.I., Nanjundegowda of IDBI Bank, panchanama Ex.P.214 (Ex.P.17 in S.C.9/2001). He identifies the letter of IDBI Bank Ex.P.215 (Ex.P.19 in S.C.9/2001), 9 cash bills of M/s.Sri Sai Ex.P.216 to P.224 (Exs.P.220 to 228 in S.C.9/2001 and identifies the special adhesive stamps and sample M.O.130 to M.O.133 (M.O.31, 32, 31(a) & 32(a) ). Received the documents from Sudhakara, owner of R.T.Nagara premises No.960, L.R.Bunde, Kavalbyrasandra, Bengaluru and he also handed over the cash of Rs.1,50,000-00 received towards advance and produced the Xerox copy of the sale deed. Seized the same under the mahazar Ex.P.225 (Ex.P.305 in S.C.9/2001) and subjected the same to P.F.170/2000 357 S.C.No.82/2012 and he identifies rent note Ex.P.226 (Ex.P.306 in S.C.9/2001), Xerox copy of sale deed Ex.P.227 (Ex.P.307 in S.C.9/2001). Rajendra, Attendar of Union Bank of India came to Upparpet Police Station and produced the documents and seized the same under panchanama Ex.P.228 (Ex.P.308 in S.C.9/2001) and subjected the same to P.F.No.171/2000. He identifies the covering letter dt: 28.8.2000 Ex.P.238 (Ex.P.309 in S.C.9/2001), N.J. stamp papers M.O.135 to M.O.137 (M.Os 382 to M.O.384 in S.C.9/2001), 9 cash bills Ex.P.229 to P.237 (Ex.P.310 to P.318 in S.C.9/2001). Received the documents from Raffiq Ahmed, owner of premises No.1779/10, 10th cross, 9th block, Jayanagara, Bengaluru, and he also handed over the cash of Rs.60,000-00 received towards advance and produced the Xerox copies of the sale deed and lease agreement. Seized the same under the mahazar Ex.P.79 (Ex.P.344 in S.C.9/2001) and subjected the same to P.F.173/2000 and he identifies rent agreements Exs.P.77 & P.78 358 S.C.No.82/2012 (Exs.P.340 & P.343 in S.C.9/2001), tax paid receipt Ex.P.80 (Ex.P.341 in S.C.9/2001), note Ex.P.226 (Ex.P.306 in S.C.9/2001), Xerox copy of sale deed Ex.P.227 (Ex.P.307 in S.C.9/2001), Xerox copy of sale deed Ex.P.81 (Ex.P.347 in S.C.9/2001). He identifies the receipt, dt: 13-9-2000 Ex.P.82 (Ex.P.345 in S.C.9/2001). Prakash B Dhulai, came to Upparpet Police Station and produced the covering letter and produced the 13,230 policy stamps and seized the same under the panchanama Ex.P.435 (Ex.P.10 & P.14 in S.C.9/2001), policy stamps M.Os.249 & M.O.250 (M.O.509 & M.O.510 in S.C.9/2001) and subjected the same to P.F.No.183/2000.
406. P.W.223 further deposed that the he sent the documents seized in P.F.No.106/2000, P.F.Nos.113/2000, 120/2000, P.F.No.134/2000, 155/2000, 161/2000 to the Sub-Registrar, franking cell, Gadhinagara, Bengaluru to ascertain the genuineness of the documents and sent the documents seized in 359 S.C.No.82/2012 P.F.Nos.159/2000, 160/2000 to the Dy. Director of Treasuries, stamp depot, Vidhana Soudha, Bengaluru to ascertain the genuineness of the documents and also received the reply that the documents were not received in their office for embossing and embossing seals are not genuine and not bear the genuine embossing seal of stamp depot of Vidhana Soudha and the Dy. Director, stamp depot, Vidhana Soudha informed that M/s.Sri Sai Services, M/s.Citizen Enterprises, M/s.Universal Marketing etc., have not purchased any stamps from their stamp depot and the stamp vendor Eruchappan has not purchased any stamps/stamp papers for last one year from the stamp depot of Vidhana Soudha and stated the details of stamps purchased by stamp vendor Rajeshwari and the procedures to be followed for franking and embossing.
407. On 4-11-2000, A.S.I., Narasegowda handed over the opinion sent by ISP Nasik. On 6-11-2000 received a letter from Sub-Registrar, franking cell, 360 S.C.No.82/2012 Gandhinagar, informing that the documents sent for examination do not bear genuine franking impression. On 15-11-2000 submitted the charge sheet against the accused Nos.1 to 23 and shown as accused Nos.12, 13, 17, 18, 19, 20, 21 & 22 were absconding. He got information about the movements of accused No.13 - A.K.Telgi, that he was in Hotel Regency, Delhi gate area, Ajmeer. Thereafter, himself, A.C.P.Bawa, Darga Police Station Police constable Chandsingh Rathor arrested the accused No.13 - A.K.Telgi near the compound of Hotel Regency and seized the properties cash of Rs.5,00,000-00 of Rs.500-00 denominations, one gold colour pen, one gold colour Concorde watch, M.O.525 one gold chain, M.O.526 gold ring with white stone, one Soni Handicom with charger, two Samsung Mobiles, seized the same under the mahazar Ex.P.947 (Ex.P.1112 in S.C.9/2001) subjected the same to P.F.No.201/2001. He identifies the letter addressed to Sub-Registrar, franking cell Ex.P.1304(Ex.P.1484 in S.C.9/2001), letter addressed to 361 S.C.No.82/2012 Dy.Director of Treasuries, stamp depot, Vidhana Soudha Ex.P.1305 (Ex.P.1485 in S.C.9/2001), letter addressed to P.I., Upparpet Police Station, Bengaluru Ex.P.1306 (Ex.P.1486 in S.C.9/2001), letter addressed to P.I., Upparpet Police Station, by Dy.Director of Treasuries, stamp depot, Vidhana Soudha, Bengaluru Ex.P.1307 (Ex.P.1487 in S.C.9/2001). He also identifies the documents seized in P.F.No.106/2000 M.O.566 (M.O.587 in S.C.9/2001) embossed guarantee agreements, applications, stamps & stamp papers. He identifies the documents seized in P.F.No.159/2000 acknowledgement debt of Bank of India, authority letter of Bank of India having embossing seals, letters of Lee and Set off, forms of guarantee agreement of Bank of India and other documents M.O.568 (M.O.589 in S.C.9/2001). Case has been registered against the accused Nos.1 & 12 others in Cr.No.545/2000 of Upparpet Police Station, Bengaluru. During the course of investigation some other accused persons were included in this case. During the 362 S.C.No.82/2012 investigation he came to know that the person referred by name Lala in the complaint filed by A.C.P., G.A.Bawa is accused No.13 - A.K.Telgi.
408. P.W.224 - Billi Krishna Doss, retired, Dy.S.P., Kanchivaram, Dist., has stated in his evidence that on 10-12-2011, CBI and Anticorruption, Bengaluru received information that accused No.20-Salaluddin Ashraff Mohammed holding passport No.G-3952709 arrived by Khotari Airways, QRO 227 has been detained by Immigration officer, Bureau of Immigration, Bengaluru, International Airport, Bengaluru and the same was conveyed to CBI, Bengaluru, himself P.S.I., Rajashekara, P.C.Krishna of C.B.I., went to Immigration office, Bengaluru International Airport, met the Immigration officer, confirmed the identify of accused No.20 - Salaluddin Ashraff Mohammed comparing the identification marks mentioned in the red corner notice, took the custody of accused No.20 - Salaluddin Ashraff Mohammed brought to CBI office.
363 S.C.No.82/2012
409. To substantiate the case of the prosecution, prosecution has examined P.Ws.1 to 224 witnesses to prove the charges alleged against the accused No.20 - Salaluddin Ashraff Mohammed. The case of the prosecution is that accused No.20-Salaluddin Ashraff Mohammed along with other accused joined the crime syndicate in the year 1999, associated himself with illegal activities of selling fake stamps through M/s.Unique Services and M/s.Cauvery Enterprises and he was arrested in the Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad concealed his real identity and introduced himself as Mohammed Israil, S/o.Late Hussain Mohammed Ashraff, residing at door No.20/1, 'C' street, Guntappa, Mysore. After he enlarged on bail in Cr.No.116/99 of Begum Bazaar Police Station, Hyderabad, again, he associated himself with fake stamp business through M/s.Sri Sai, Bengaluru and in furtherance of criminal conspiracy accused No.20 - Salaluddin Ashraff Mohammed and accused No.22 - 364 S.C.No.82/2012 Fayaz Ahmed entrusted with the responsibility of doing the fake stamp business at Mysore and opened the firm in the name of M/s.Brindavan Services, Mysore. Accused No.20- Salaluddin Ashraff Mohammed falsely representing himself as 'Fardeen', opened a current bank account No.199, in the name of M/s.Brindavan Services, Corporation Bank, Bannimantap branch, Mysore and in pursuance of complainant, he falsely represented himself as Fardeen and entered into a lease agreement with Mohammed Jaffer on 7-12-99 to get a premises and got the premises No.577, situated at 4th main, Shivarathreshwara Nagara, Mysore, on a monthly rent of Rs.2,250-00 and deposited an advance amount of Rs.25,000-00 and also falsely represented as 'Taj' entered into an agreement and get a premises at No.18, old No.(2160), Dhanwantri Road cross, Devraj Mohalla, Mysore. Accused No.20- Salaluddin Ashraff Mohammed along with accused No.22- Fayaz Ahmed induced the buyers of genuine stamps, LIC Housing Finance Limited, 365 S.C.No.82/2012 Mysore, M/s.J.K.Industries, Meritor HVS India Limited and others and on 19-8-2000, accused No.20- Salaluddin Ashraff Mohammed was escaped and later, he was traced by CBI at Kuwait. Thus, accused No.20-Salaluddin Ashraff Mohammed caused a huge loss to the Government Exchequer.
410. The Learned Spl.P.P. argued that accused No.20 -Salaluddin Ashraff Mohammed was identified by the witness P.W.185 - Mohammed Jaffer, who stated the previous identification, how accused No.20 was earlier. No lacuna in the identification of accused No.20, no reason to disbelieve the evidence of prosecution witnesses. Sufficient materials have been placed by the prosecution. Earlier also the above accused No.20 was in Bengaluru, taken part in the fake business and was already in the part of fake business. There is no need to leave the place by the accused No.20 and the said accused has not placed the details regarding the work he was doing and his employer's details. Prosecution has 366 S.C.No.82/2012 placed evidence what are the transactions did by the accused No.20. Evidence of the witnesses clearly supports the case of the prosecution.
411. Advocate for the accused No.20-Salaluddin Ashraff Mohammed argued that some witnesses said that they have seen accused No.20 in the Bengaluru office since he is an employee., they might have seen during his visit to the office. No recovery of stamps from the possession of the accused No.20, no properties and no personal bank account in the name of accused No.20, no evidence is placed by the prosecution that accused No.20 is involved in this scam and his participation in selling and circulating the stamps. As an employee, getting the he was getting the salary for the delivery of the articles. Accused No.20 voluntarily returned to India after his owner returned his passport. Signature of accused No.20 is not compared and his signature is not taken by the I.O., for expert opinion. There may be a person by name 'Fardeen' but accused No.20 has no knowledge 367 S.C.No.82/2012 about the fake stamp business and prosecution has failed to prove the guilt on the part of the accused.
412. To prove the guilt on the part of the accused, prosecution has examined P.W.2- Mohammed Afzal, P.W.6 - Mazar, P.W.11- Raffiq Ahmed, P.W.74 -Nalini Rao, P.W.184 - Amee Ahmed Khan Durani, P.W.185 - Mohammed Jaffer, P.W.186 - J.S.Nagaraj, P.W.187 - Shankar Bayari, P.W.188 - M.Krishnaswamy, P.W.189 - Krishnaraj Upadhya, P.W.190 - Krishna S Bhat and P.W.191 - Bhaskar Megharaj.
413. P.W.2- Mohammed Afzal, delivery boy, working in M/s.Sri Sai, Vasanthanagara, Bengaluru, his evidence shows that he was entrusted to deliver the stamps, franking papers and embossing and he has seen the accused No.20 - Salaluddin Ashraff Mohammed in M/s.Sri Sai, Office, Vasanthanagara, Bengaluru, wherein accused No.13- A.K.Telgi was the owner and stated previous identification how accused No.20 was earlier 368 S.C.No.82/2012 and he denied in the cross-examination that he has not seen the accused No.20 at any point of time and seeing the first time before the court. P.W.6 - Mazar, also identified the accused No.20 - Salaluddin Ashraff Mohammed before the court. His evidence also shows that previous identification how accused No.20 was earlier and he gave statement before the police and nothing has been elicited in his cross-examination to disbelieve his evidence. P.W.11 - Raffiq Ahmed, owner of the house bearing No.1779, 40/A cross, Jayanagara, 8th block, Bengaluru, his evidence shows that he leased the ground floor of his house to accused No.18-Wazeer Ahmed Salik on 1.6.1999, on a monthly rent of Rs.4,500- 00, by executing the rent agreement as per Ex.P.77 and he has seen the accused No.20 - Salaluddin Ashraff Mohammed, visiting the said house along with accused No.1 - Badruddin, accused No.2 - Vittal, accused No.7 - Chethan and accused No.6 - Anees Khan and accused No.3 - Anwar Pasha. On perusal of the cross- 369 S.C.No.82/2012 examination, he denied that he has not given the statement before the police and he also stated before the police that he has seen accused No.20 and he denied that at no point of time accused No.20 visited his house. P.W.74 - Nalini Rao, the then Sr.Divisional Manager of Oriental Insurance Company, Mysore, stated that she purchased the stamps, worth Rs.65,225-00 (Rupees Sixty Five Thousand Two Hundred and Twenty Five only) and she produced the remaining stamps before the I.O., STAMP IT. P.W.184 - Amee Ahmed Khan Durani, identified the accused No.20- Salaluddin Ashraff Mohammed before the court stating that he has seen the accused No.20 and his name is 'Fardeen @ Salaluddin Ashraff Mohammed' and also previous identification how accused No.20 was earlier. Accused No.20 -Salaluddin Ashraff Mohammed and accused No.22- Fayaz Ahmed used to visit his hotel for lunch, offered a job to him, on a monthly salary of Rs.1,500-00 and Batta of Rs.20-00 per day, in their office, telling that they were doing stamp 370 S.C.No.82/2012 vending business, shown the Xerox copy of the stamp vending licence. He joined the job in the month of April 2000, as a delivery boy. Amount received by selling the stamps will be remitted to the account of accused No.20 at Corporation Bank, High way Circle, Mysore. He also supplied the stamps to Punjab National Bank, LIC office and other banks. While he joined the job, M/s.Brindavan Services was situated near Bannimantap, Mysore. After two months, office was shifted to Dhanwantri road, Mysore. Business was held till August 2000 and accused No.20 had the bank account in Corporation Bank in the name of M/s.Brindavan Services. He also identified Ex.P.742(a) - photograph of the accused in account opening form Ex.P.742 (Ex.P.1127 (1) in S.C.9/2001). In his cross-examination, he denied that the person by name Fardeen and accused No.20 - Salaluddin Ashraff Mohammed are different persons and deposing false as per the say of the police. The evidence of P.W.184 also shows that accused No.20- 371 S.C.No.82/2012 Salaluddin Ashraff Mohammed also called by name 'Salahauddin @ Fardeen @ Taj'. On perusal of the entire evidence of P.W.184, there is no reason to disbelieve the evidence of this witness and his evidence also supported by the documentary evidence Ex.P.742 account opening form and Ex.P.742 (a) - photograph. The evidence of P.W.184 is also supported by the evidence of P.W.27 - K.K.Devraj Urs, who also identified accused No.20- Salaluddin Ashraff Mohammed and he also stated previous identification how accused No.20 was earlier.
414. P.W.185- Mohammed Jaffer, owner of the house site No.577, his evidence clearly shows that accused Nos.20 - Salaluddin Ashraff Mohammed and accused No.22 - Fayaz Ahmed requested to lease his house for advertisement and sales of house hold articles and he leased the house, on a monthly rent of Rs.2,500- 00 p.m., and advance of Rs.25,000-00 and executed the rent agreement and handed over the key to accused No.20 and he stayed for a month and not paid the rent of 372 S.C.No.82/2012 the next month. House was locked for 7 to 8 months. Thereafter, a person by name Iliyas came as asked to return the advance amount, after his refusal, accused No.20 contacted over phone and told him to return the advance amount after deducting the rents of seven months, he returned the advance amount and received the key and opened the door and nothing was there. He also identified accused No.22 - Fayaz Ahmed in the group of 4 to 5 persons and accused No.20 - Salaluddin Ashraff Mohammed was not there and also stated previous identification how accused No.20 was earlier and also identified the Xerox copy of the rent agreement Ex.P.1127(4) in S.C.9/2001 and Ex.P.742 account opening form, Ex.P.742(a) - photograph of the accused No.20. He denied in his cross-examination that he has not leased his house to accused No.20 - Salaluddin Ashraff Mohammed and deposing false as per the say of police, that the accused No.20 was called by name 'Fardeen @ Taj. Evidence of P.W.186 - J.S.Nagaraj, the 373 S.C.No.82/2012 then Asst. Divisional Manager, United India Insurance Company, Mysore shows that he purchased insurance policy stamps from M/s.Brindavan Services, Mysore and paid the amount by way of cheque. The said witness has not cross-examined by the advocate for the accused. More over, accused No.20 also admitted Ex.P.742(a) in his 313 statement. Evidence of P.W.187 - Shankar Bayari, the then Manager of Corporation Bank, Bannimantap Branch, shows that he produced the account details of M/s.Brindavan Services, form No.60, lease agreement, proprietorship letter in respect of account No.199 and introducer document and account has been freezed and account was opened in the name of Fardeen as a Proprietor of M/s.Brindavan Services and his photograph was affixed on the account opening form. On perusal of Ex.P.750 (Ex.P.1126 in S.C.9/2001) P.W.2- Sanjay Dube, the investigating officer of CBI sent a letter to Branch Manager, Corporation Bank, Bannimantap extension to furnish the copies of documents, bank 374 S.C.No.82/2012 account opening form, statement of accounts, details of introducer, pay-in-slips and cheques with respect of current account in the name of M/s.Brindavan Services, Mysore.
415. On perusal of Ex.P.751(1) (Ex.P.1127 (1) in S.C.9/2001), account opening form shows that account was opened in name of M/s.Brindavan Services, 4th main, Bannimantap extension, Mysore, in the name of Proprietor Fardeen, bearing current account No.199 and his occupation is shown as stamp vendors. The address mentioned in the said documents merely corroborates with the evidence of P.W.185 - Mohammed Jaffer, owner of the said house, who leased the house to accused No.20
- Salaluddin Ashraff Mohammed and accused No.22- Fayaz Ahmed. Ex.P.751(2) (Ex.P.1127 (2) in S.C.9/2001), letter of proprietorship shows the address as house No.577, 4th main, Shivarathreshwara Nagar, Bannimantap extension, Mysore. Ex.P.751(3) (Ex.P.1127(3) in S.C.9/2001), form No.60 shows the 375 S.C.No.82/2012 same address and on perusal of the said document, accused No.20 also furnished the lease agreement Ex.P.751(4) (Ex.P.1127(4) in S.C.9/2001) to the bank. On perusal of Ex.P.751 (5) (Ex.P.1127(5) in S.C.9/2001), shows that accused No.20 was introduced to the bank by Abdul Rasheed, partner of Oasis Agencies, in turn, he also furnished the partnership letter Ex.P.751(6) (Ex.P.1127(6) in S.C.9/2001)
416. On perusal of Ex.P.751(4) (Ex.P.1127(4) in S.C.9/2001) it is clear that accused No.20 - Salaluddin Ashraff Mohammed and witness P.W.185 - Mohammed Jaffer entered into a lease agreement on 7-7-1999 with respect of property bearing No.577, 4th main, Shivrathreshwara Nagar, Bannimantap extension, Mysore. The address mentioned in Ex.P.751(1), Ex.P.751(2) and Ex.P.751(3) and Ex.P.752 statement of accounts clearly corroborates with the premises taken for lease by the accused No.20- Salaluddin Ashraff Mohammed under Ex.P.751(4).
376 S.C.No.82/2012
417. On perusal of Ex.P.954 (Ex.P.1370 in S.C.9/2001) payment vouchers reveals that amount was credited to the account of M/s.Brindavan Services, by LIC, Mysore Division, which is also supported by the cash bills Ex.P.975 (Ex.P.1371 in S.C.9/2001) and challan Ex.P.956 (Ex.P.1372 in S.C.9/2001).
418. On perusal of disbursement vouchers Ex.P.746(1) & (2) (Ex.P.1186(1) & (2), of United India Insurance Company Limited shows that amount has been paid to M/s.Brindavan Services, with respect of purchase of policy stamps. On perusal of pay-in-slips Ex.P.958(1) to (78) (Ex.P.1374(1) to (a)74) shows that amount has been credited to the account bearing No.199 of M/s.Brindavan Services, Mysore. On perusal of Cheques Ex.P.959(1) to (77) Ex.P.1375 (1) to (75) in S.C.9/2001) issued by the proprietor of M/s.Brindavan Services, clearly shows that accused No.20- Salaluddin Ashraff Mohammed has opened the account in the name of 'Fardeen', proprietor of M/s.Brindavan Services. 377 S.C.No.82/2012 Moreover, the evidence of P.W.188 - Krishna Swamy, retired Manager, LIC, Mysore has identified accused No.20- Salaluddin Ashraff Mohammed before the court, stating that accused No.20- Salaluddin Ashraff Mohammed and accused No.22-Fayaz Ahmed, met him, introduced to him as representatives of M/s.Brindavan Services, Mysore, having licence to deliver the stamps, stamp papers and stated the previous identification how accused No.20 was earlier and went to his office 10 to 12 times and he purchased insurance policy stamps, worth Rs.1 lakh and paid the cheque in the name of M/s.Brindavan Services, Mysore and cheque was encashed. On perusal of the cross-examination, nothing has been elicited to disbelieve the evidence of P.W.188 and he clearly identified the accused No.20- Salaluddin Ashraff Mohammed before the court and also identified Ex.P.742 account opening form and Ex.P.742(a) - photograph. The evidence of P.W.188 is also 378 S.C.No.82/2012 corroborated by Ex.P.746(1) & (2) (Ex.P.1186(1) & (2) disbursement voucher.
419. P.W.189 - Krishanraja Upadhyaya, Sr.Manager of Meritor HVS Limited, Mysore also stated regarding the purchase of stamps 7 to 8 times from M/s.Brindavan Services, Bannimantap extension, Mysore. P.W.190 - Krishna Seetharam Bhat, the then Manager of LIC, Mysore also stated identified accused No.20-Salaluddin Ashraff Mohammed and stated regarding purchase of stamps and accused No.20 - Salaluddin Ashraff Mohammed went to his office 11 times and they have also made payment by way of cheques and he also identified the bills, vouchers and receipts Exs.P.757 to P.760 (Exs.P.862 to P.865 in S.C.9/2001). P.W.191- Bhaskar Megharaj, retired Dy.Manager of United India Insurance Limited, Mysore also identified accused No.20
- Salaluddin Ashraff Mohammed and stated the previous identification how accused No.20 was earlier and got embossed and franking and paid the money by way of 379 S.C.No.82/2012 cheques and cheques were encashed and he produced the bills Ex.P.761 - bills and Ex.P.762 - profile of M/s.Brindavan Services, Mysore.
420. P.W.195 - Gurumurthy, the then Sr. Manager, National Insurance Company, Mysore, his evidence shows that stamps was purchased from M/s.Brindavan Services, four times and he has also seen the bills and stamps were purchased from Mysore Division, Davanagere Division, Belagaum Division, total worth Rs.32,000-00 and also identified the bills issued by M/s.Brindavan Services, Ex.P.783 (1) to (4) (Ex.P.860 (1) to (4) in S.C.9/2001), profile of M/s.Brindavan Services, Ex.P.782 (Ex.P.859 in S.C.9/2001). On perusal of the evidence of P.Ws.187 to P.W.191 and P.W.195, it is clear that accused No.20-Salaluddin Ashraff Mohammed along with accused No.22- Fayaz Ahmed claiming as a stamp vendor, opened the account No.199, in the name of M/s.Brindavan Services, Mysore, induced the buyers of genuine stamps by concealing his real identity, 380 S.C.No.82/2012 introduced himself as 'Fardeen @ Salaluddin @ Taj', entered the lease agreement with Mohammed Jaffer representing himself as Fardeen to get a premises on lease, No.577, 4th main, Shivrathreshwara Nagara, Mysore. There is no reason to disbelieve the evidence of witnesses and the evidence of said witnesses clearly corroborates with the documentary evidence and clearly shows the involvement of this accused No.20- Salaluddin Ashraff Mohammed.
421. The evidence of P.W.131 - Puttaswamy gowda, the then Asst. Commissioner of Commercial Tax, Bengaluru, shows that the names of the 13 merchants mentioned in Ex.P.593 letter were not registered under KST Act, and not seen in register 'A' in the office of Asst. Commissioner of Commercial Tax, 3rd circle, Bengaluru. The evidence of P.W.132- Ashok M.D., the then joint commissioner of sales tax department, Jayanagara, Bengaluru, shows that the particulars mentioned in the letter sent by I.O., STAMP IT is not forthcoming in the 381 S.C.No.82/2012 register-'A' and submitted his report as per Ex.P.595. The evidence of P.W.151 - Prabhakara, the then Director of District Treasury shows that he collected information from all the treasuries and submitted the report to STAMP IT I.O., with respect of details of sales of stamps, N.J. stamp papers, judicial stamp papers from all the Taluk and District Treasuries of entire Karnataka State and submitted the report along with the covering letter Ex.P.635 (Ex.P.848 in S.C.9/2001), statement of Nodal officer Ex.635(b) (Ex.P.848(b) in S.C.9/2001). The evidence of P.W.154-C.B.Burukul, the then administrative officer of India Security Press shows that in the month of September 2003, he received sample insurance policy stamps, N.J.stamps, share transfer stamps, court fee stamps, postal stamps from the I.O., of the STAMP IT, to compare with different denominations of stamps seized in Cr.No.138/2002 of Bund Garden Police Station, Hyderabad and to submit the report. On 21-07-2003, he received 38 different denominations of 382 S.C.No.82/2012 special adhesive stamps and sent all the said documents to Forgery Detection Cell and the said stamps were examined by the scientific officer and he received the report as per Ex.P.647. The evidence of P.W.160 of Abdul Suban shows that Munawar was introduced to him by his brother-in-law Mohammed Iqbal and he came to his printing press having stamp papers with him, telling that he purchased in Bombay, requested him to print the word 'Karnataka' in kannada on each stamps and brought the kannada types for printing purpose and he printed the word 'Karnataka' in the sheets of the stamps and after three months, Munawar brought accused No.18 and introduced to him and thereafter brought accused No.18 and introduced accused No.1 - Badruddin to him. On perusal of evidence of P.W.173- Mohammed Jaffarulla Khan retired Deputy Inspector General of Registration & Stamps, Bengaluru shows that he received the letter from the I.O., STAMP IT, to inform regarding the collection of fees from franking machine and he sent the report from 383 S.C.No.82/2012 1996-97 to 2003-2004 as per Ex.P.714 (Ex.P.1042 in S.C.9/2001). The evidence of P.W.182- H.S.Srinath, retired Asst. Treasury Officer his evidence shows that he received the letter from I.O., STAMP IT, to inform regarding the issuance of stamp vending licence to the persons mentioned in the letter and on perusal of the licence register, licence has been issued to six persons namely Madan Gopal, Shoba, Syed Sajjid, Asgar Pasha, Sameer Pasha and Reshma Taj and he sent the report as per Ex.P.726 and he also sent the report stating that the 25 embossed documents sent for verification is not embossed in the treasury and the documents pertaining to M/s.Bilmoria & Company is also not embossed in the treasury and send the report.
422. The evidence of P.W.213 - Valerian D' Souza, retired Manger of LIC shows that he purchased the stamps from accused No.20 - Salaluddin Ashraff Mohammed and accused No.22- Fayaz Ahmed and accused before the court stated his name as Fardeen @ 384 S.C.No.82/2012 Taj @ Salaluddin Ashraff Mohammed and he also identified Ex.P.742(a) and also identified accused No.20- Salaluddin Ashraff Mohammed before the court. The evidence of P.W.202- Syed Asgar Imam, retired Asst. Director of FSL, Bengaluru, shows that he received the articles in respect of Upparpet Police Station Cr.No.545/2000 and examined all the documents and submitted the report to STAMP IT, I.O., as per Ex.P.796 and examined the articles sent on 8-4-2002 with respect of Syndicate Bank, Malleswaram Branch, Bengaluru, on 10-4-2002, documents of Centurion Bank, Bengaluru, and gave the report. The evidence of P.W.202 clearly supports the case of the prosecution. The evidence of P.W.224 Billi Krishna Dass, retired Dy.S.P. shows that accused No.20- Salaluddin Ashraff Mohammed was holding passport, arrived by Kotari Airway, QORO - 227 has been detained by the immigrating officer, International Airport, Bengaluru and after receiving permission, himself, PSI- Rajashekara, P.C Krishna, went 385 S.C.No.82/2012 to Immigration office to confirm the identity of accused No.20 Salaluddin Ashraff Mohammed, comparing the identification marks mentioned in the red corner notice, brought the accused to CBI office. The said fact is admitted by the accused while recording his 313 statement. The evidence of P.W.221- Sanjay Dube shows that he tried to trace the accused before the court and absconding accused and gathered information that accused before the court was in Kuwait and in telephonic contact with some persons in Bengaluru and approached the CBI interpole, Delhi, requested to issue red corner notice against accused No.20- Salaluddin Ashraff Mohammed and recorded the statements of witness Amee Ahmed Khan Durani, Liyaz Ahmed and both the witness confirmed having worked in the firm M/s.Brindavan Services, Mysore, run by the accused before court. He also approached the Manager, Corporation Bank, Bannimantap extension, received the documents, account opening form of accused No.20- Salaluddin 386 S.C.No.82/2012 Ashraff Mohammed and Ex.P.742 found affixed the photograph of accused No.20-Salaluddin Ashraff Mohammed and accused as shown himself as M.Fardeen, stamp vendor and proprietor of M/s.Brindavan Services, and signed as Proprietor and also submitted form No.16 to the bank while obtaining the bank account and photo copy of the lease agreement Ex.P.751(4). On the basis of the scrutiny of the statement of accounts, Ex.P.752 he identified the transaction pertaining fake stamps supplied by M/s.Brindavan Services. He also recorded the statements of Krishnaswamy, LIC officer, Mysore, Valeraian D' Souza, LIC officer, Manager, K.S.Bhat, Regional Manager, LIC Housing Finance Limited, Bengaluru and also received the 157 enclosures, pay-in- slips and cheques from Corporation Bank, Mysore. Exs.P.957 to P.959. The evidence of the investigating officer is corroborated with the documentary evidence.
423. On perusal of Ex.P.635(c) (Ex.P.848(a) in S.C.9/2001) shows that the Dy.Director of Treasury, 387 S.C.No.82/2012 stamp depot, Vidhana Soudha, Bengaluru, sent the consolidated statement of sale of stamps by treasuries in Karnataka for the period 1996-1997, 2002-2003. On perusal of Ex.P.714(a) & P.714(b), the Inspector General of Registration and Commissioner of stamps also sent the details of stamp duty collected by franking machine in DR officers, in Karnataka to I.O., STAMP IT. On perusal of Ex.P.733 (Ex.P.830 in S.C.9/2001), Sanjay Dube, Inspector of CBI and I.O., sent a letter to treasury officer, Vidhana Soudha, Bengaluru, for verification and genuineness of embossing sheets and to cheque the documents and to confirm whether the stamps having impressions of Dy.Director, Treasury, Mudranka Bhandar, Vidhana Soudha, Bengaluru and Government of Karnataka, general stamps on the subjected documents are genuine or otherwise. On perusal of Ex.P.734 (Ex.P.831 in S.C.9/2001), the reply sent by the Dy.Director in charge, stamp depot, Vidhana Soudha, Bengaluru shows that the 21 documents are not 388 S.C.No.82/2012 embossed through the stamp depot, Vidhana Soudha and no such entries are found in the concerned register and the documents are not embossed. Impressions of Dy.Director of Treasury does not arise. Thus, considering the above documentary evidence and the oral evidence shows the active involvement of accused No.20 - Salaluddin Ashraff Mohammed in carrying out the business of counterfeit stamps and embossing and franking of documents. The evidence placed by the prosecution establishes the criminal conspiracy of accused No.20- Salaluddin Ashraff Mohammed along with other accused in promoting the illegal activities of printing and circulation of counterfeit stamps, stamp papers and franking and embossing in the name of fictitious firms.
424. In a decision reported in AIR 1985 S.C.48 State of U.P. Vs. M.K.Anthony - © Evidence Act (I of 1872), S.3
-Evidence-Appreciation of - Proper approach - Evidence found generally reliable - Much 389 S.C.No.82/2012 importance should not be given to minor discrepancies and technical errors - Appellate Court when may interfere. (Criminal P.C. (2 of 1974), S.386).
In a decision reported in 2002 SCC (Cri.) 1734 Mohammed Ali vs. State of West Bengal - A. Penal Code, 1860 - Ss.120-A & 120-B - Criminal conspiracy
- elements of - Basis for extending criminal liability to conspirators - Existence of an agreement to commit an offence or to accomplish an act which itself constitutes an offence is sufficient by itself and no overt act need be proved to establish criminal conspiracy
- Proof of conspiracy can be by direct evidence, though the same is rarely available, or by circumstantial evidence - Circumstances proved before, during and after the occurrence should be considered to decide complicity of the accused - Confession of c0-accused, even without corroboration, can be taken into consideration 390 S.C.No.82/2012
425. The evidence of prosecution witnesses P.W.2, P.W.6, P.W.11, P.W.74, P.W.184 to P.W.191 supports the case of the prosecution and the witnesses identified the accused before the court and the oral evidence of the witnesses is also corroborated with the documentary evidence which shows the involvement of the accused before the court in carrying out the business of counterfeit stamps, embossing and franking documents and established the criminal conspiracy of the accused before the court along with the other accused in the name of the fictitious firms. Hence, prosecution has proved the guilt on the part of the accused before the court for the alleged offences. Accordingly, I answer point Nos.1(a) to (k), (m) & (n) in the affirmative against accused No.20 - Salaluddin Ashraff Mohammed.
426. Point No.1 (l):- Prosecution has failed to examine the witnesses to prove that accused before the court has committed the offences under Section 63 (b) of Karnataka Stamp Act, 1957 and Section 13(2) of 391 S.C.No.82/2012 Prevention of Corruption Act, 1998. Hence, I answer point No.1 (l) in the negative.
427. Point No.2: - In view of the aforesaid reasons and findings on point Nos. 1 (a) to (k), (m) & (n) accused No.20- Salaluddin Ashraff Mohammed is held guilt for the above said offences. In the result, I proceed to pass the following:-
ORDER Acting under Section 235 (2) of Cr.P.C., accused No.20- Salaluddin Ashraff Mohammed is held guilty for the offences punishable under Sections 255 to 260, 419, 420, 465 to 468, 474 & 475 of I.P.C. R/w Section 120-B of I.P.C.
To hear regarding sentence.
(Dictated to the Judgment Writer, directly on the computer, corrected and then pronounced in open court on this the 13th day of May 2016.) (H.G.VIJAYAKUMARI) Special Judge, 35th Addl.City Civil & Sessions Judge, Bengaluru.
392 S.C.No.82/2012ORDER REGARDING SENTENCE Heard the learned counsel appearing for the accused No.20- Salaluddin Ashraff Mohammed and learned Spl.P.P. for state.
The learned counsel appearing for the accused No.20- Salaluddin Ashraff Mohammed submits accused already undergone 4 ½ years imprisonment and reasonable sentence may be input and prays to give set off and to impose reasonable fine amount.
Accused also stated in his application stating he is no where beneficiary of that illegal business and prays to show leniency in awarding sentence and to imposing fine.
The learned Spl.P.P. submits that accused No.20- Salaluddin Ashraff Mohammed having committed serious offences he should be suitably dealt with maximum punishment.
393 S.C.No.82/2012
In this case the accused before the court is involved in the business of counterfeit of stamps, stamp papers, embossing and franking documents in the name of the fictitious companies and the alleged offences are serious in nature causing huge loss to the Government Ex- chequer.
Having regard to the facts and circumstances of the case, I feel that suitable sentence will have to be imposed. Accused No.20-Salaluddin Ashraff Mohammed has committed the offences punishable under Sections 255 to 260, 419, 420 465 to 468, 474 & 475 of I.P.C. R/w Section 120-B of I.P.C.
The offence punishable under Section 255 and Section 467 of I.P.C. is punishable with imprisonment for life or with imprisonment of either description for a term which may extend to 10 years and shall also be liable to fine. The offence punishable under Section 475 of I.P.C. is punishable with imprisonment for life or with 394 S.C.No.82/2012 imprisonment of either description for a term which may extend to 7 years and shall also be liable to fine.
In the facts and circumstances of the case, awarding of imprisonment of 7 years and imposing fine of Rs.10,000-00. In default, R.I. for 3 months each for the offences punishable under Sections 255 R/w Section 120-B of I.P.C., 258 R/w Section 120-B of I.P.C., 420 R/w Section 120-B of I.P.C. 467 R/w Section 120-B of I.P.C. 475 R/w Section 120-B of I.P.C.
In the result, I proceed to pass the following:-
ORDER Accused No.20 - Salaluddin Ashraff Mohammed shall undergo rigorous imprisonment for 7 years and to pay a fine of Rs.10,000-00 (Rupees Ten Thousand only). In default R.I. for 3 months for the offence punishable under Section 255 R/w Section 120- B of I.P.C.395 S.C.No.82/2012
Accused No.20 - Salaluddin Ashraff Mohammed shall undergo rigorous
imprisonment for 7 years and to pay a fine of Rs.10,000-00 (Rupees Ten Thousand only) . In default R.I. for 3 months for the offence punishable under Section 258 R/w Section 120- B of I.P.C.
Accused No.20 - Salaluddin Ashraff Mohammed shall undergo rigorous
imprisonment for 7 years and to pay a fine of Rs.10,000-00 (Rupees Ten Thousand only) . In default R.I. for 3 months for the offence punishable under Section 420 R/w Section 120- B of I.P.C.
Accused No.20 - Salaluddin Ashraff Mohammed shall undergo rigorous
imprisonment for 7 years and to pay a fine of Rs.10,000-00 (Rupees Ten Thousand only) . In default R.I. for 3 months for the offence punishable under Section 467 R/w Section 120- B of I.P.C.396 S.C.No.82/2012
Accused No.20 - Salaluddin Ashraff Mohammed shall undergo rigorous
imprisonment for 7 years and to pay a fine of Rs.10,000-00 (Rupees Ten Thousand only) . In default R.I. for 3 months for the offence punishable under Section 475 R/w Section 120- B of I.P.C.
All the sentences of accused No.20- Salaluddin Ashraff Mohammed shall run
concurrently except the sentence imposed for default of fine.
Accused No.20-Salaluddin Ashraff Mohammed is entitled for the benefit under Section 428 of Cr.P.C.
Accused No.20 -Salaluddin Ashraff Mohammed is acquitted under Section 235(1) of Cr.P.C. for the offences punishable U/s.63-B of Karnataka Stamp Act, R/w Section 120-B of I.P.C. and under Section 13(1) (d) R/w Section 13(2) of Prevention of Corruption Act, 1988, R/w Section 120-B of I.P.C.397 S.C.No.82/2012
Free copy of the judgment be supplied to the accused No.20-Salaluddin Ashraff Mohammed forthwith.
Issue conviction warrant.
(Dictated to the Judgment Writer, directly on the computer, corrected and then pronounced in open court on this the 13th day of May 2016.) (H.G.VIJAYAKUMARI) Special Judge, 35th Addl.City Civil & Sessions Judge, Bengaluru.398 S.C.No.82/2012
Annexure List of witnesses examined on behalf of the Prosecution SL.No. Name of Witnesses Date P.W. 1. Gudagal Ahamed Adham Dy. 10-03-2014 Sp. (Retd) P.W. 2. Mohammed Afzal 11-03-2014 P.W. 3. Arif Khan 11-03-2014 P.W. 4. Sridhar Navaz 12-03-2014 P.W. 5. Dowlath Baig 12-03-2014 P.W. 6. Mazar 12-03-2014 P.W. 7. Hovanna N.R. 13-03-2014 P.W. 8. Abdul Wahid 13-03-2014 P.W. 9. Ramanujapurm A. Krishna 14-03-2014 (Centurion Bank) P.W. 10. D. Gopalakrishanan 15-03-2014 P.W. 11. Rafiq Ahmed 15-03-2014 P.W. 12. M.V. Jayaramaiah 24-03-2014 P.W. 13 D. Sripathi 25-03-2014 P.W. 14. R. Srinivasan 27-03-2014 P.W. 15. G.D. Raju 29-03-2014 P.W. 16. A. Shafiullah 29-03-2014 P.W. 17. Manohar P. Hegde 03-04-2014 P.W. 18. S. Ganesh 07-04-2014 P.W. 19. Umesh 24-04-2014 P.W. 20. K.S. Vimala 26-04-2014 P.W. 21. R. Sudhakar 28-04-2014 P.W. 22. Santosh Kumar P. 29-04-2014 P.W. 23. Channabasavaraju 30-04-2014 399 S.C.No.82/2012 Shanakarappa Karadige P.W. 24. S. Satyanathan 07-05-2014 P.W. 25. Chandrakanth Keshav Pavaskar 08-05-2014 P.W. 26. C. Eruchappan 12-05-2014 P.W. 27. K.K. Devaraj Urs 15-05-2014 P.W. 28. M.A. Bhagya 02-06-2014 P.W. 29. Ejaz Ahmed 03-06-2014 P.W. 30. Annapaiah Shenoy 04-06-2014 P.W. 31. Vijayakumar 04-06-2014 P.W. 32. Shivananda Shankarappa 05-06-2014 Kuppati P.W. 33. M. Chandran 06-06-2014 P.W. 34. Jayakumar 07-06-2014 P.W. 35. H. Nagaraj 19-06-2014 P.W. 36. Aslam Pasha 20-06-2014 P.W. 37. Ejaz Ahmed 20-06-2014 P.W. 38. Aleemullah Khan 20-06-2014 P.W. 39. G.V. Balasubramanya 21-06-2014 P.W. 40. Habibunnissa 23-06-2014 P.W. 41. Janardhan 24-06-2014 P.W. 42. Shaveez Ahmed 28-06-2014 P.W. 43. T.S.S.V. Lakshminarayana 28-06-2014 P.W. 44. Ahmed Khan 30-06-2014 P.W. 45. R. Murali 30-06-2014 P.W. 46. D. Ravindran 01-07-2014 P.W. 47. M.A. Raj 02-07-2014 P.W. 48. Modi Anwarullah 03-07-2014 P.W. 49. M.G. Ravi Kumar 09-07-2014 P.W. 50. Chikke Gowda 10-07-2014 400 S.C.No.82/2012 P.W. 51. Ramesh babu 14-07-2014 P.W. 52. T. Putte gowda 16-07-2014 P.W. 53. T. Vedavathi 16-07-2014 P.W. 54. N. Narayana 17-07-2014 P.W. 55. Rajesh Menon 19-07-2014 P.W. 56. B. Venkataramu 21-07-2014 P.W. 57. Neelakantaiah 22-07-2014 P.W. 58. H.R. Raje gowda 23-07-2014 P.W. 59. Pankaj D. Kotak 30-07-2014 P.W. 60. Syed Naseer Munna 30-07-2014 P.W. 61. Saleem 31-07-2014 P.W. 62. Mohammed Manzoor Ahmed 04-08-2014 P.W. 63. James Chacko 05-08-2014 P.W. 64. Manjunatha 06-08-2014 P.W. 65. Akbar ali 07-08-2014 P.W. 66. Prakash Dhule 07-08-2014 P.W. 67. Ramaiah 11-08-2014 P.W. 68. Rita Kamath 13-08-2014 P.W. 69. Syed Sadiq 14-08-2014 P.W. 70. Paramesh C.V. 18-08-2014 P.W. 71. Ravindranath 19-08-2014 P.W. 72. Siddananjamma 20-08-2014 P.W. 73. Raja Kantha 21-08-2014 P.W. 74. Nalini Rao 25-08-2014 P.W. 75. Rahul Joseph 25-08-2014 P.W. 76. Fer Alex D Kruj 26-08-2014 P.W. 77. Amshumalini 26-08-2014 P.W. 78. K. Katyayini 26-08-2014 P.W. 79. Hemanth Kumar 27-08-2014 401 S.C.No.82/2012 P.W. 80. Ravi Murigeppa Shagali 01-09-2014 P.W. 81. Motilal 09-09-2014 P.W. 82. Chandrashekar 10-09-2014 P.W. 83. Monomohan Kamath 10-09-2014 P.W. 84. K.S. Deshikan 11-09-2014 P.W. 85. Gopal Krishna Bhat 15-09-2014 P.W. 86. Hemanth Domodar salgavkar 16-09-2014 P.W. 87. Sundareshwaran 17-09-2014 P.W. 88. D. Shekar shetty 18-09-2014 P.W. 89. Devasi Patel 22-09-2014 P.W. 90. P.S. Srinivasan 22-09-2014 P.W. 91. Jagadish Naik 25-09-2014 P.W. 92. B. Gangadharappa 29-09-2014 P.W. 93. Nandini 30-09-2014 P.W. 94. V. Chanrashekar 13-10-2014 P.W. 95. T.P. Devarajan 14-10-2014 P.W. 96. M.D. Jain 15-10-2014 P.W. 97. D.K. Balaji 15-10-2014 P.W. 98. Mangesh Kamble 16-10-2014 P.W. 99. Y.B. Puttaswamy 16-10-2014 P.W. 100. Raghuveer K. 16-10-2014 P.W. 101. Vijaya Priya Kumari 20-10-2014 P.W. 102 Shiva Prasad 21-10-2014 P.W. 103. T.M. Narayana Swamy 21-10-2014 P.W. 104. N.G. Vijayakumar 27-10-2014 P.W. 105. Shashidhar T.N. 27-10-2014 P.W. 106. Yedery Dinesh Rao 28-10-2014 P.W. 107. Micheal 28-10-2014 P.W. 108. Siddesh Inapur 29-10-2014 402 S.C.No.82/2012 P.W. 109. Hameed Ali 30-10-2014 P.W. 110. Ramanjeneya 10-11-2014 P.W. 111. A.Kumar 11-11-2014 P.W. 112. A.Jagadish 11-11-2014 P.W. 113. B.Vasanthkumar 12-11-2014 P.W. 114. Balaraman 12-11-2014 P.W. 115. G.S. Sathyanarayana 13-11-2014 P.W. 116. Balachandra Joshi 17-11-2014 P.W. 117. S. UdayaShankar 17-11-2014 P.W. 118. Prakash Sadhashiv Ugade 18-11-2014 P.W. 119. Saibal Ghosh 18-11-2014 P.W. 120. Narasimha Gowda 20-11-2014 P.W. 121. Shaikh Dawood 24-11-2014 P.W. 122. Puttasiddaiah S. 25-11-2014 P.W. 123. V. Lakshminarayana 26-11-2014 P.W. 124. K.N. Ganapathy 27-11-2014 P.W. 125. S.M. Kamal Pasha 01-12-2014 P.W. 126. N.R. Jayanthi 02-12-2014 P.W. 127. Shahid shakeel Khan 03-12-2014 P.W. 128. Qumar sait 04-12-2014 P.W. 129. R. Raj Purohit 04-12-2014 P.W. 130. Habibullah Shariff 08-12-2014 P.W. 131. H.M. Puttaswamy gowda 08-12-2014 P.W. 132. M.D. Ashok 09-12-2014 P.W. 133. SKH Suresh 10-12-2014 P.W. 134. D.C. Channabasavaiah 10-12-2014 P.W. 135. H.C. Ananthram 11-12-2014 P.W. 136. Mohammed Farroq Ahmed 30-12-2014 P.W. 137. Ramadas 27-01-2015 403 S.C.No.82/2012 P.W. 138. Rajakumar B.K. 29-01-2015 P.W. 139. N.S. Nagarju 30-01-2015 P.W. 140. Nissar Ahmed 02-02-2015 P.W. 141. M. Zaffarullah Khan 03-02-2015 P.W. 142. Father Thomos 04-02-2015 P.W. 143. Ganesh Kamath 05-02-2015 P.W. 144. K. Srinivas Murthy 06-02-2015 P.W. 145. Pankaj Sangal 11-02-2015 P.W. 146. Irfan Razack 12-02-2015 P.W. 147. L.V. Bhat 13-02-2015 P.W. 148. Dr. B. Basavaraju 20-02-2015 P.W. 149. Raghavendra K.Hegde 23-02-2015 P.W. 150. Rajashekar 25-02-2015 P.W. 151. M. Prabhakar 26-02-2015 P.W. 152. Damodar Somaiah Kunder 02-03-2015 P.W. 153. Shyamsundar 02-03-2015 P.W. 154. C.B. Burukul 03-03-2015 P.W. 155. C. Krishnappa 04-03-2015 P.W. 156. B. Raj Gopal 05-03-2015 P.W. 157. R. Jayaprakash 09-03-2015 P.W. 158. M. Sharathkumar 10-03-2015 P.W. 159. M.K. Muralidhar Rao 11-03-2015 P.W. 160. Adbul Subhan @ Munavar 12-03-2015 P.W. 161. Ravi Krishna Srivastava 17-03-2015 P.W. 162. Dashrath M. Mantur 18-03-2015 P.W. 163 Nayaz Ahmed 19-03-2015 P.W. 164. A.M. Thomas 30-03-2015 P.W. 165. K.G. Chikkapeddana 30-03-2015 P.W. 166. L.V.S. Satyanarayana Patrudu 31-03-2015 404 S.C.No.82/2012 P.W. 167. Ramakrishna 31-03-2015 P.W. 168. N.U.Erappa 01-04-2015 P.W. 169. Mehboob Khan 07-04-2015 P.W. 170. Sridhar B.G. 08-04-2015 P.W. 171. G.A. Jayamma Reddy 09-04-2015 P.W. 172. Ashok Bariman 16-04-2015 P.W. 173. Mohammed Zafarullah Khan 28-04-2015 P.W. 174. Viruprakashaiah 29-04-2015 P.W. 175. Gajananda V.Madival 30-04-2015 P.W. 176. Jeetendra Mohan 05-05-2015 P.W. 177. Abdul Khayum 11-05-2015 P.W. 178. Suresh B.Turamari 13-05-2015 P.W. 179. M. Asif Habib 14-05-2015 P.W. 180. K. Kariyanna 14-05-2015 P.W. 181. Dr. C.R. Chandrashekar 01-06-2015 P.W. 182. H.S. Srinath 02-06-2015 P.W. 183. Panduranga 04-06-2015 P.W. 184. Ami Ahmed Khan Durrani 08-06-2015 P.W. 185. Mohammed Jaffar 10-06-2015 P.W. 186. J.S. Nagaraj 11-06-2015 P.W. 187. Shankar Bayari 15-06-2015 P.W. 188. M. Krishana swamy 16-06-2015 P.W. 189. Krishna Raja Upadhya 23-06-2015 P.W. 190. Krishna Sitharam Bhat 25-06-2015 P.W. 191. Bhaskar Megaraj 29-06-2015 P.W. 192. Mallanna gowda Shankar gowda 01-07-2015 Patil P.W. 193. Kailashnath 02-07-2015 P.W. 194. Srikanth Dattatraya Kulkarni 06-07-2015 405 S.C.No.82/2012 P.W. 195. V.V. Gurumurthy 09-07-2015 P.W. 196. H.M. Mahesh 15-07-2015 P.W. 197. T.C. Nagaraj 16-07-2015 P.W. 198. Arunachalam 27-07-2015 P.W. 199. H. Subbanna 28-07-2015 P.W. 200. K.S. Venkoba Rao 04-08-2015 P.W. 201. M. Pradeep Kumar 05-08-2015 P.W. 202. Syed Asgar Imam 11-08-2015 P.W. 203. N. Hanumanthraya 19-08-2015 P.W. 204. S.V. Shashidhar 29-09-2015 P.W. 205. William James Sequeria 30-09-2015 P.W. 206. Vali basha 01-10-2015 P.W. 207. T.V. Joy 06-10-2015 P.W. 208. Dr. S. Malini 08-10-2015 P.W. 209. H.T. Shankarappa 14-10-2015 P.W. 210. Fayaz Ahmed 31-10-2015 P.W. 211. Satyendra singh 03-11-2015 P.W. 212. Anantharamu naidu 30-12-2015 P.W. 213. Valerian D'souza 04-01-2016 P.W. 214. H.R. Radhamani 08-01-2016 P.W. 215. M. Raju 25-01-2016 P.W. 216. Nanjundegowda 29-01-2016 P.W. 217. V.N. Raju 01-02-2016 P.W. 218. Muzzawar (Translator Adv.) 04-02-2016 P.W. 219. Chandsingh Rathore 04-02-2016 P.W. 220. S.K. Hegde 08-02-2016 P.W. 221. Sanjay Dubey 09-02-2016 P.W. 222. S. Badrinath 11-02-2016 P.W. 223. Mariswamy Gowda 03-03-2016 406 S.C.No.82/2012 P.W. 224. Billi Krishana Dass 23-03-2016 List of witnesses examined on behalf accused.
- Nil -
List of documents marked on behalf of the Prosectuion.
1 Ex.P.1 : Panchanama dt: 19-8-2000 2 Ex.P.1(a) : Signature of Jaganath 3 Ex.P.1(b) : Signature of Balakrishna Shenoy 4 Ex.P.1(c) : Signature of PW 1 Gadagal Ahammed Adam 5 Ex.P.1(d) : Signature Head Constable Nagaraj 6 Ex.P.2 : Report by PW 1 Gadagal Ahammed Adam 7 Ex.P.2(a) : Signature of PW.1 Gadagal Ahammed Adam 8 Ex.P.3 : One cash bill of Sri. Sai 9 Ex.P.4 : One cash bill of Sri. Sai 10 Ex.P.5 : Complaint given to DCP 11 Ex.P.5(a) : Signature of PW 4 12 Ex.P.6 : Complaint given to SJP Police Station 13 Ex.P.6(a) : Signature of PW 4 14 Ex.P. 7 : Letter written to Centurion bank 15 Ex.P.7(a) : Signature of PW 4 16 Ex.P.8 : Panchanama dt: 24-8-2000 (Esanda Finance co.) 17 Ex.P.8 (a) : Signature of PW 4 18 Ex.P.8 (b) : Signature of Vidyashankar 19 Ex.P.9 : Lease agreement executed between pw 7 and Rehaman 20 Ex.P. 9(a) : Signature of PW 7 21 Ex.P. 9(b) : Signature of M.D. Rehaman 22 Ex.P. 9(c) : Signature of N.S. Shashikumar 407 S.C.No.82/2012 23 Ex.P.10 : Mahazar 24 Ex.P.10(a) : Signature of PW 7 25 Ex.P.11 : Receipt given by Upparpet police for receiving Rs.
55.000/-
26 Ex.P.11(a) : Signature of PW 9 27 Ex.P.12 : Mahazar (Upparpet police station) 28 Ex.P.12(a) : Signature of PW 8 29 Ex.P.12(b) : Signature of Chandrakanth Pawaskar 30 Ex.P.12(c) : Signature of PI Mariswamy Gowda 31 Ex.P.13 : One bill of Sri. Sai. 32 Ex.P.14 : Mahazar (R.T. Nagar) 33 Ex.P.14(a) : Signature of PW 8 34 Ex.P.14(b) : Signature of Mahadev 35 Ex.P.14(c) : Signature of Sadiq 36 Ex.P.15 : One register (customer record) 37 Ex.P.16 : One register (D 22) 38 Ex.P.17 : One daily activity file of A group employees 39 Ex.P.18 : One daily report file 40 Ex.P.19 : Mahazar (Sampige road Malleshwaram) 41 Ex.P.19(a) : Signature of PW 8 42 Ex.P.19(b) : Signature of Jaganath 43 Ex.P.20 : Visiting Cards of Sri. Sai. 44 Ex.P.21 : Visitng Cards of Sri. Sai. 45 Ex.P.22 : Visiting Cards of Sri. Sai. 46 Ex.P.23 : One bill book 47 Ex.P.24 : One daily sales report file 48 Ex.P.25 : Customers name docment 49 Ex.P.26 : Sales report along with Challan book 50 Ex.P.27 : Mahazar (JCDS) 408 S.C.No.82/2012 51 Ex.P.27(a) : Signature of Sripathi 52 Ex.P.27(b) : Signature of PW 8 53 Ex.P.28 : Mahazar (Hudco) 54 Ex.P.28(a) : Signature of PW 8 55 Ex.P.28(b) : Signature of Kamath S.V. 56 Ex.P.29 to : 19 bills of Sri. Sai. Enterprises.
Ex.P.47 57 Ex.P.48 : Letter given to Upparpet ps by Centurion bank 58 Ex.P.48(a) : Signature of PW 9 59 Ex.P.49 : Account opening form of Centurion bank 60 Ex.P.49(a) : Signature of Yuvraj 61 Ex.P.50 : Ledger extract of Centurion bank 62 Ex.P.51 : Mahazar (old madras road) 63 Ex.P.51(a) : Signature of PW 8 64 Ex.P.52 to : 18 bills of Sri. Sai Enterprises Ex.P. 69 65 Ex.P.70 : One covering letter of TTK 66 Ex.P.71 : Mahazar (Jayanagar 9th block) 67 Ex.P.71(a) : Signature of PW 8 68 Ex.P.71(b) : Signature of Jaganath 69 Ex.P.72 : One agreement paper 70 Ex.P.73 : One note book of Sri. Sai. 71 Ex.P.74 : Profile of Sri. Sai. A class stamp vendor 72 Ex.P.75 : 10 pages of customer register 73 Ex.P.76 : One cash bill of Sri. Sai. (Xerox Copy) 74 Ex.P.77 : Lease deed executed on 1-1-1999 75 Ex.P.77(a) : Signature of Gouharunnissa 76 Ex.P.77(b) : Signature of Chandra Kumar 77 Ex.P.77(c) : Signature of Wazir Ahammed 78 Ex.P.78 : Lease deed executed on 1-1-2000 79 Ex.P.78(a) : Signature of Gouharunnissa 409 S.C.No.82/2012 80 Ex.P.78(b) : Signature Anwar Pasha 81 Ex.P.78(c) : Signature of PW 11 82 Ex.P.79 : Mahazar(Jayanagara) Prepared at Upparpet ps 83 Ex.P.79(a) : Signature of PW 11 84 Ex.P.80 : Xerox copy of House tax paid receipt 85 Ex.P.81 : Xerox copy of sale deed 86 Ex.P.82 : Copy of Receipt issued by Upaarpet ps to pw 11 87 Ex.P.83 : Mahazar (Jayanagar 4th Block) 88 Ex.P.83(a) : Signature of PW 8 89 Ex.P.83(b) : Signature of Jaganath 90 Ex.P. 84 : One Ledger book 91 Ex.P.84(a) : Stamp vending licence 92 Ex.P.85 : One area wise misc.order book 93 Ex.P.86 : Balance sheet 94 Ex.P.87 : 5 sheets of Sri Sai stamp vendor calculation papers 95 Ex.P.88 : One telephone bill 96 Ex.P.89 : Mahazar (Biocon) PF 124/2000 97 Ex.P.89(a) : Signature of PW 8 98 Ex.P.89(b) : Signature of Ramakrishna 99 Ex.P.89(c) : Signature of Srivastsa 100 Ex.P.90 : One covering letter of Biocon 101 Ex.P.91 : Mahazar (fibres and fabrics international hotel) 102 Ex.P.91(a) : Signature of PW 8 103 Ex.P.91(b) : Signature of Shivakmar 104 Ex.P.92 to : 7 bills of Sri. Sai stamp vendor Ex.P.98 105 Ex.P.99 to : 5 vouchers of Sri. Sai Ex.P.103 106 Ex.P.104 : Covering letter of fibres and fabrics 107 Ex.P.105 : Mahazar (Upparpet ps) Graphite India 410 S.C.No.82/2012 108 Ex.P.105(a) : Signature of PW 8 109 Ex.P.105(b) : Signature of Prasanna Kumar 110 Ex.P.105(c) : Signature of Sukhani 111 Ex.P.106 : Covering letter of Graphite India 112 Ex.P.107 to : 13 bills of Sri. Sai. Stamp vendor Ex.P.119 113 Ex.P.120 : Mahazar (Kemwell) 114 Ex.P.120(a) : Signature of PW 8 115 Ex.P.120(b) : Signature of Prakash 116 Ex.P.120(c) : Signature of 223 117 Ex.P.121 to : 13 bills of Sri. Sai Stamp vendors Ex.P. 133 118 Ex.P.134 : Covering letter of Kemwell 119 Ex.P.135 : Mahazar (Engineers Syndicate) 120 Ex.P.135(a) : Signature of PW 8 121 Ex.P.135(b) : Signature of Raja Reddy 122 Ex.P.136 to : 10 bills of Sri. Sai.
Ex.P. 145 123 Ex.P. 146 : Covering letter of Engineers syndicate 124 Ex.P.147 : Mahazar 125 Ex.P.147(a) : Signature of PW 8 126 Ex.P.147(b) : Signature of Mohammed shahid 127 Ex.P.148 to : 3 agreement of Sale Ex.P. 150 128 Ex.P. 151 : Mahazar (Oriental Insurance company) 129 Ex.P. 151(a) : Signature of PW 8 130 Ex.P. 151(b) : Signature of Channabasavaraja 131 Ex.P. 152 : One bill of Sri. Sai. 132 Ex.P. 153 : Covering letter of Oriental insurance company 133 Ex.P. 153(a) : Signature of PW 23 134 Ex.P. 154 : Mahazar 135 Ex.P. 154(a) : Signature of PW 8 411 S.C.No.82/2012 136 Ex.P. 154(b) : Signature of Madhusudhan 137 Ex.P. 154(c) : Signature of PW 18 138 Ex.P. 154(d) : Signature of Dwarakanath 139 Ex.P. 154(e) : Signature of Shivprasad 140 Ex.P. 154(f) : Signature of PW 212 141 Ex.P. 155 to : 13 bills of Sri sai. Stamp vendors Ex.P .167 142 Ex.P. 168 : Mahazar (Funuc India) 143 Ex.P. 168(a) : Signature of PW 8 144 Ex.P. 168(b) : Signatre of Jayadev 145 Ex.P. 169 & : Two bills of Sri. Sai Stamp vendor (Xerox copy) Ex.P. 170 146 Ex.P. 171 : One Covering letter of Fanuc India 147 Ex.P. 172 : Mahazar (Karley company) 148 Ex.P. 172(a) : Signature of PW 8 149 Ex.P. 172(b) : Signature of Umesh 150 Ex.P. 173 to : 15 bills of Sril. Sai. Stamp vendor Ex.P. 187 151 Ex.P. 188 : One Covering letter of Karley company 152 Ex.P. 189 : Mahazar (National Insurance company) 153 Ex.P. 189(a) : Signature of PW 8 154 Ex.P. 189(b) : Signature of Shivananda Kuppati 155 Ex.P. 189(c) : Signature of PI Mariswamy gowda 156 Ex.P. 190 : Mahazar (Standard chartered bank) 157 Ex.P. 190(a) : Signature of pw 8 158 Ex.P. 190(b) : Signature of Guruprasanna 159 Ex.P. 191 : Franked car loan cum hypothecation 9(in nos) 160 Ex.P. 192 : Franked papers of Rs. 50/- denomination (joint & several ) 25 nos.
161 Ex.P. 193 : Franked papers of Rs.50/- denomination ( Car loan cum hypothecation ) 13 nos.412 S.C.No.82/2012
162 Ex.P. 194 : Franked papers of Rs. 100/- denomination 14 nos 163 Ex.P. 195 : Franked papers of Rs. 100/- denomination 8 nos 164 Ex.P. 196 : Covering letter of Standard Chartered bank 165 Ex.P. 197 : Mahazar (Vasanthnagar) dt: 4-9-2000 166 Ex.P. 197(a) : Signature of PW 8 167 Ex.P. 197(b) : Signature of Shenoy 168 Ex.P. 197(c) : Signature of PI Mariswamy gowda 169 Ex.P. 198 : Covering letter of Sri. Shenoy 170 Ex.P. 198(a) : Signature of PW 30 171 Ex.P. 199 : Mahazar ( Bank of India) 172 Ex.P. 199(a) : Signature of PW 8 173 Ex.P. 199(b) : Signature of Amir 174 Ex.P. 200 to : 8 bills of Sri. Sai. Stamp vendor Ex.P.207 175 Ex.P. 208 : Mahazar (Sampige road Malleshwaram) 176 Ex.P. 208(a) : Signature of PW 8 177 Ex.P. 208(b) : Signature of Shivid ahmed 178 Ex.P. 209 : Xerox copy of Agreement of lease 179 Ex.P. 209(a) : Signature of Suriya begaum 180 Ex.P. 209(b) : Signature of Badruddin 181 Ex.P. 210 : Xerox copy of GPA 182 Ex.P. 211 : Xerox copy of Sale deed 183 Ex.P. 212 to : Two tax paid receipts Ex.P. 213 184 Ex.P. 214 : Mahazar (IDBI Bank) dt: 8-9-2000 185 Ex.P. 214(a) : Signature of Pw 8 186 Ex.P. 214(b) : Signature of Rajesh Menon 187 Ex.P. 214(c) : Signature of PI Mariswamy gowda 188 Ex.P. 215 : Covering letter of IDBI bank 189 Ex.P. 215(a) : Signature of Jerry Thomos 413 S.C.No.82/2012 190 Ex.P. 216 to : 9 bills of Sri. Sai stamp vendor Ex.P.224 191 Ex.P. 225 : Mahazar (L.R.Bande) 192 Ex.P. 225(a) : Signature of PW 8 193 Ex.P. 225(b) : Signature of Sudhakar 194 Ex.P. 226 : Rent Note (L.R. Bande) 195 Ex.P. 226(a) : Signature of PW 21 196 Ex.P. 226(b) : Signature of Rehaman 197 Ex.P. 226(c) : Signature of Sujatha 198 Ex.P. 227 : Xerox copy of Sale deed 199 Ex.P. 228 : Mahazar (Union bank of India) 200 Ex.P. 228(a) : Signature of Pw 8 201 Ex.P. 228(b) : Signature of Rajendran 202 Ex.P. 229 to : 9 bills of Sri. Sai. Stamp vendor Ex.p. 237 203 Ex.P. 238 : Covering letter of Union Bank of India 204 Ex.P. 239 : Cash memo of Hudco 205 Ex.P. 239(a) : Signature of K.R. Alwa 206 Ex.P. 240 : Covering letter given by Hudco 207 Ex.P. 240(a) : Signature of K.R. Alwa 208 Ex.P. 241 : Mahazar (United bank of India) 209 Ex.P. 241(a) : Signature of PW 14 210 Ex.P. 241(b) : Signature of Elango 211 Ex.P. 242 : One bill of Sri. Sai. Stamp vendor 212 Ex.P. 243 : Covering letter of Bank of Maharastra 213 Ex.P. 243(a) : Signature of pw 15 214 Ex.P. 244 : Ledger extract (Xerox copy) of Bank of Maharastra 215 Ex.P. 245 : Covering letter of Amanath Co- Operative bank (N.R. Road) 216 Ex.P. 245(a) : Signature of pw 16 414 S.C.No.82/2012 217 Ex.P. 246 : Statement of Accounts of Metro Corporation Ltd. 218 Ex.P. 247 : Xerox copy of Photograph of A.K. Talagi 219 Ex.P. 248 : Covering letter of VST Tillers and Tractors Ltd. 220 Ex.P. 248(a) : Signature of pw 17 221 Ex.P. 249 to : 5 bills of Sri Sai. Stamp vendor Ex.P. 253 222 Ex.P. 254 : Covering letter of ABB 223 Ex.P 254(a) : Signature of Athmanatha Sharma 224 Ex.P. 255 : Xerox copy of receipt for receiving Rs. 1.50.000/- 225 Ex.P. 255(a) : Signature of pw 21 226 Ex.P. 256 : Mahazar (Glastronix) 227 Ex.P. 256(a) : Signature of pw 22 228 Ex.P. 256(b) : Signature of Raju 229 Ex.P. 257 & : Two bills of Sri. Sai stamp vendor Ex.P. 258 230 Ex.P. 259 : Covering letter of Gastronix 231 Ex.P. 259(a) : Signature of K.T. Purushothama 232 Ex.P. 260 : Mahazar (Panjab National Bank) 233 Ex.P. 260(a) : Signature of PW 24 234 Ex.P. 260(b) : Signature of Murthy 235 Ex.P. 260(c) : Signature of PI Mariswamy gowda 236 Ex.P. 261 : Covering letter of P.N.B 237 Ex.P. 261(a) : Signature of PW 24 238 Ex.P. 262 : Bill issued in the name of Eruchappan 239 Ex.P. 263 : Xerox copy of stamp vending licence of Eruchappan 240 Ex.P. 264 : Mahazar (Export overseas) 241 Ex.P. 264(a) : Signature of PW 27 242 Ex.P. 264(b) : Signature of A.R. Naidu 243 Ex.P. 264(c) : Signature of PI Mariswamy gowda 244 Ex.P. 265 : Covering letter of Export overseas 415 S.C.No.82/2012 245 Ex.P. 265(a) : Signature of PW 27 246 Ex.P. 266 : Statement of stamps transaction of Export overseas 247 Ex.P.267 to : 12 bills of Sri. Sai. A class stamp vendor Ex.p.278 248 Ex.P.267 (a) to : 10 debt vouchers of Export overseas Ex.P.276(a) 249 Ex.P. 279 : Mahazar 250 Ex.P. 279(a) : Signature of Pw 28 251 Ex.P. 279(b) : Signature of Timmaiah 252 Ex.P. 279(c) : Signature of Mariswamy Gowda 253 Ex.P. 280 : Profile of Sri. Sai A class stamp paer (Xerox copy) 254 Ex.P. 281 : Licence of Eruchappan (Xerox copy) 255 Ex.P. 282 : Covering letter with annexure of Tyco Electronics 256 Ex.P. 283 to : 9 bills of Sri. Sai. A class stamp vendor Ex.P. 291 257 Ex.P. 283 (a) : Signature of Sameer Fayaz to 287(a) 258 Ex.P. 292 : Panchanama (Process pumps) 259 Ex.P. 292(a) : Signature of PW 31 260 Ex.P. 292(b) : Signature of PI Mariswamy gowda 261 Ex.P. 292(c) : Signature of Rajashekar 262 Ex.P. 292(d) : Signature of Mohan 263 Ex.P. 293(1) :
to 3 bills of Sri. Sai stamp vendor Ex.P. 293(3) 264 Ex.P. 294(1) :
to 3 vouchers of Process pumps Ex.P. 294(3) 265 Ex.P. 295 : Covering letter of Process pumps 266 Ex.P. 295(a) : Signature of Babu Satyan 267 Ex.P. 296 : Mahazar (New India assurance co.) 268 Ex.P. 296(a) : Signature of PW 33 269 Ex.P. 296(b) : Signature of Vijayakumar 416 S.C.No.82/2012 270 Ex.P. 296(c) : Signature of Nanjunde gowda PSI 271 Ex.P. 297 : One bill of Sri. Sai A class stamp vendor 272 Ex.P. 298 : Covering letter of New India Assurance co. 273 Ex.P. 298(a) : Signature of Branch Manager Krishnappa M. 274 Ex.P. 299 : Panchanama (Karnataka antibiotics and Phamaciticals Ltd.
275 Ex.P. 299(a) : Signature of PW 34 276 Ex.P. 299(b) : Signature of Mohammed 277 Ex.P. 299(c) : Signature of Valibasha PSI 278 Ex.P. 300 : Covering letter of Karnataka antibiotics & Pharmaceuticals Ltd.
279 Ex.P. 300(a) : Signature of PW 34 280 Ex.P. 300(b) : Signature of PSI Valipasha 281 Ex.P. 301 to : 4 bills of Sri. Sai A class stamp vendors Ex.P. 304 282 Ex.P. 305 : One cheque of Amanath co-operative bank belonging to Metro Corporation 283 Ex.P. 305(a) : Signature of PW 36 284 Ex.P. 306 : One cheque of Amanath co-operative bank belonging to Metro Corporation 285 Ex.P. 306(a) : Signature of PW 36 286 Ex.P. 306(b) : Signature of PW 40 287 Ex.P. 307 : One cheque of Amanath co-operative bank belonging to Metro Corporation 288 Ex.P. 307(a) : Signature of PW 44 289 Ex.P. 308 : Account opening form of Amanath co-operative bank 290 Ex.P. 308(a) : Signature of pw 38 291 Ex.P. 308(b) : Signature of Raj (Manager) 292 Ex.P. 308(c) & : Signature of A.K. Telagi 308(d) 417 S.C.No.82/2012 293 Ex.P. 308(e) : Signature of ShabirKhan 294 Ex.P. 309 : Specimen Signature Card 295 Ex.P. 309(a) : Signature of PW 38 296 Ex.P. 309(b) : Photo of A.K. Telagi 297 Ex.P. 309(c) : Signature of A.K. Telagi 298 Ex.P. 309(d) : Signature of A.K. Telagi 299 Ex.P. 310 : Xerox copy of account opening form National Co-
operative bank Ltd.
300 Ex.P. 310(a) : Signature of PW 39 301 Ex.P. 310(b) : Signature of Manager 302 Ex.P. 310(c) to : Signature of Pradeep Kumar Ex.P.310(e) 303 Ex.P. 310(f) : Signature of PW 41 304 Ex.P. 310 (g) : Signature of PW 63 305 Ex.P. 311 : Specimen Signature card of Pradeep Kumar 306 Ex.P. 311(a) : Signature of Manager 307 Ex.P. 311(b) : Xerox copy photo of Pradeep Kumar 308 Ex.P. 311(c) : Signature of Pradeep kumar 309 Ex.P. 311(d) : Signature of Pradeep kumar 310 Ex.P. 312 : Xerox copy of Form no. 60 of Pradeep Kumar 311 Ex.P. 312(a) : Signature of Pradeep kumar 312 Ex.P. 313 : Account opening form of M/s Grips 313 Ex.P. 314 : Statement of accounts of Metro corporation 314 Ex.P. 314(a) : Signature of PW 40 315 Ex.P. 315 : One Cheque of Amanath Co-operative bank 316 Ex.P. 315(a) : Signature of pw 40 317 Ex.P. 316 : One Cheque of Amanath Co-operative bank 318 Ex.P. 316(a) : Signature of pw 40 319 Ex.P. 317 : One Cheque of Amanath Co-operative bank 320 Ex.P. 317(a) : Signature of pw 40 418 S.C.No.82/2012 321 Ex.P. 318 (1) : 25 Cheques of National Co-operative bank to (25) 322 Ex.P.319 (1) : Pay in slips os National Co-operative bank to (42) 323 Ex.P. 320 : True copy of Ledger extract of Cauvery enterprises 324 Ex.P. 321 : Covering letter of National Co-operative bank dt:
20-3-2002 325 Ex.P. 321(a) : Signature of pw 41 326 Ex.P. 321(b) : Signature of DYSP Shankarappa 327 Ex.P. 322 : Covering letter of National Co-Operative bank dt:
29-8-2000 328 Ex.P. 322(a) : Signature of PW 41 329 Ex.P. 322(b) : Signature of PI Mariswamy gowda 330 Ex.P. 323 : One bill of Sri. Sai stamp vendor 331 Ex.P. 323(a) & : Signature of pw 43 332 Ex.P.323((b) Signature of Vice President M.S. Narayanan 333 Ex.P. 324 : Mahazar (GMR) 334 Ex.P. 324(a) : Signature of PW 43 335 Ex.P 324(b) Signature of Subbarao 336 Ex.P.324(c) : Signature of PW 216 337 Ex.P. 325 : Covering letter of GMR 338 Ex.P. 325(a) : Signature of pw 43 339 Ex.P. 326 : One Cheque of Amanath Co-operative bank belonging to Metro Corporation 340 Ex.P. 326(a) : Signature of PW 44 341 Ex.P. 327 : One Cheque of Amanath Co-operative bank belonging to Metro Corporation 342 Ex.P. 327(a) : Signature of pw 44 343 Ex.P. 328 : One Cheque of Amanath Co-operative bank belonging to Metro Corporation 419 S.C.No.82/2012 344 Ex.P. 328(a) : Signature of Pw 44 345 Ex.P. 329 : One Cheque of Amanath Co-operative bank belonging to Metro Corporation 346 Ex.P. 329(a) : Signature of PW 44 347 Ex.P. 330 : One Cheque of Amanath Co-operative bank belonging to Metro Corporation 348 Ex.P. 330(a) : Signature of PW 44 349 Ex.P. 331 : One Cheque of Amanath Co-operative bank belonging to Metro Corporation 350 Ex.P. 331(a) : Signature of PW 44 351 Ex.P. 332 : Panchama (Cheslind) 352 Ex.P. 332(a) : Signature of PW 45 353 Ex.P. 332(b) : Signature of Raju 354 Ex.P. 333 : Covering letter of Cheslind 355 Ex.P. 333(a) : Signature of Murulidharen 356 Ex.P. 334 to : 15 bills of Sri. Sai A class stamp vendor Ex.P 348 357 Ex.P. 349 : Mahazar (Cegfil Ltd.) 358 Ex.P. 349(a) : Signature of PW 46 359 Ex.P. 350 : Covering letter of Cegfil Ltd 360 Ex.P. 350(a) : Signature of Pw 46 361 Ex.P. 350(b) : Statement of stamps transacted 362 Ex.P. 351 to : 13 bills of Sri. Sai A class stamp vendor Ex.P 363 363 Ex.P. 364 to : 28 Pay in slips of Amanath Co-operative bank Ex.P. 391 364 Ex.P. 392 to : 9 Cheques of Amanath Co-operative bank Ex.P. 400 365 Ex.P. 401(1) : 3 pay orders of Amanath Co-operative bank to (3) 366 Ex.P. 402 : Covering letter of Amanath Co-operative bank 367 Ex.P. 403 : Rental agreement 368 Ex.P.403 (1) Signature of Kamarunnisa 420 S.C.No.82/2012 To (3) 369 Ex.P. 403 (4) : Signature of Mohommed Rehan to (6) 370 Ex.P. 403(7) : Signature of Habib 371 Ex.P. 403(8) : Signature of Babu 372 Ex.P. 404 : Panchanama (Vasanthanagar) dt: 1-9-2000 373 Ex.P. 404(a) : Signature of PW 48 374 Ex.P. 404(b) : Signature of Jagannath 375 Ex.P. 404(c) : Signature of PI Mariswamy gowda 376 Ex.P. 405 : One tax paid receipts (Xerox copies) 377 Ex.P. 406 : One tax paid receipts (Xerox) 378 Ex.P. 407 : GPA Xerox copy 379 Ex.P. 408 : Mahazar (Ingersol Rand) 380 Ex.P. 408(a) : Signature of PW 49 381 Ex.P. 408(b) : Signature 382 Ex.P. 408(c) : Signature of Valipasha 383 Ex.P. 409 : Covering letter of Ingersol Rand) 384 Ex.P. 409(a) : Signature of Satyendra Shenoy 385 Ex.P. 410 (1) : Specimen Signature of Muzamil Ahammed Saliq to (6) 386 Ex.P. 410 (7) : Signature of pw 50 to (12) 387 Ex.P. 410 (13) : Signature of ACP Hegde to (18) 388 Ex.P. 411 (1) : Specimen handwriting of Muzamil Ahammed to (16) Saliq 389 Ex.P. 411 (7) : Signature of pw 50 to (12) 390 Ex.P. 411 (13) : Signature of ACP Hegde to (18) 391 Ex.P. 412 : Panchanama dt: 7-2-2002 392 Ex.P. 412(a) : Signature of pw 50 393 Ex.P. 412(b) : Signature of ACP Hegde 394 Ex.P. 413 (1) : Specimen handwriting of Muzamil Ahammed 421 S.C.No.82/2012 to (6) Saliq 395 Ex.P. 413 (7) : Signature of pw 50 to (12) 396 Ex.P. 413 (13) : Signature of ACP Hegde to (18) 397 Ex.P. 414 (1) : Specimen handwriting of Muzamil Ahammed to (6) Saliq 398 Ex.P. 414 (7) : Signature of pw 50 to (12) 399 Ex.P. 414(13) : Signature of ACP Hegde to (18) 400 Ex.P. 415 : Panchanama dt: 21-2-2002 401 Ex.P. 415(a) : Signature of PW 50 402 Ex.P. 415(b) : Signature of ACP Hegde 403 Ex.P. 416 : Panchanama (Shimoga) 404 Ex.P. 416(a) : Signature of PW 53 405 Ex.P. 416(b) : Signature of Asma 406 Ex.P. 416(c) : Signature of Akbar Ali 407 Ex.P. 416(d) : Signature of Imtiyaz 408 Ex.P. 416(e) : Signature of Venkataramu 409 Ex.P. 417 : Mahazar (Tumkur) 410 Ex.P. 417(a) : Signature of pw 54 411 Ex.P. 417(b) : Signature of Chandrashekariah 412 Ex.P. 417(c) : Signature of Shashidhar 413 Ex.P. 417(d) : Signature of Radhamani 414 Ex.P. 417(e) : Signature of pw 222 415 Ex.P. 417(f) : Signature of HC 416 Ex.P. 417(g) : Signature of A 18 417 Ex.P. 418 : Panchanama (Tumkur) 418 Ex.P. 418(a) : Signature of pw 54 419 Ex.P. 418(b) : Signature of Chandrashekar 420 Ex.P. 418(c) : Signature of Shashidhar 422 S.C.No.82/2012 421 Ex.P. 418(d) : Signature of PI Gopal 422 Ex.P. 418(e) : Signature of pw 209 423 Ex.P. 419 : Search list (shimoga) 424 Ex.P. 419(a) : Signature of Pw 56 425 Ex.P. 419(b) : Signature of pw 65 426 Ex.P. 420 (1) : Two page of Handwriting of Wazeer Ahammed and (2) Saliq 427 Ex.P. 420 : Signature of Pw 57 (1)(a) 428 Ex.P. 420 : Signature of pw 57 (2)(a) 429 Ex.P. 421 : Letter dt: 1-2-2002 from dist registrar to ACP 430 Ex.P. 421(a) : Signature of pw 58 431 Ex.P. 422 (1) : 17 documents (Xerox copes) pertaining to to (17) Eruchappan Produced along with Ex.P 421 432 Ex.P. 423 : Covering letter of Dinesh 433 Ex.P. 423(a) : Signature of pw 59 434 Ex.P. 424 to : 5 bills of Sri. Sai. A class stamp vendor Ex.P. 428 435 Ex.P. 424 (a) : Signature of A.D.Chetana to 428 (a) 436 Ex.P. 424 (b) : Signature of pw 59 to 428(b) 437 Ex.P. 429 : Account opening form of Bank of Maharastra 438 Ex.P. 429(a) : Signature of Pw 60 439 Ex.P. 430 : Panchanama (Mangalore) 440 Ex.P. 430(a) : Signature of pw 61 441 Ex.P. 430(b) : Signature f Abdul Hameed 442 Ex.P. 430(c) : Signature of Azeez 443 Ex.P. 430(d) : Signature of Ramaiah (ASI) 444 Ex.P. 431 : Search list 445 Ex.P. 431(a) : Signature of pw 61 446 Ex.P. 431(b) : Signature of Abdul Hameed 423 S.C.No.82/2012 447 Ex.P. 431(c) : Signature of ASI Ramaiah 448 Ex.P. 432 : Covering letter of Raffel India Private Ltd. 449 Ex.P. 432(a) : Signature of CEO 450 Ex.P. 433 (1) : Two bills of Cauvery enterprises and Unique to (2) services 451 Ex.P. 434(1) : Two Vouchers and (2) 452 Ex.P. 435 : Mahazar (National Insurance co. Belgaum) 453 Ex.P. 435(a) : Signature of pw 66 454 Ex.P. 435(b) : Signature of Dayananda 455 Ex.P. 435(c) : Signature of PI Mariswamy Gowda 456 Ex.P. 436 : Covering letter of Centurion Bank dt: 20-2-2002 457 Ex.P. 436(a) : Signature of pw 68 458 Ex.P. 437 : Statement of account relating to Cheques 459 Ex.P. 437(a) : Signature of Assistant vice president of Centurion bank 460 Ex.P. 438(1) : 38 Cheques of Centurion bank to (38) 461 Ex.P.439 : Covering letter dt: 14-3-2002 of Centurion bank 462 Ex.P 439(a) : Signature pw 68 463 Ex.P. 440(1) : Pay in slips of Centurion bank to (23) 464 Ex.P. 441 : Covering letter dt; Belliappa co. 465 Ex.P. 441(a) : Signature of pw 69 466 Ex.P. 442 (1) : Bill of Sri. Sai A class stamp vendors to (34) 467 Ex.P. 443 : Letter of Proprietorship 468 Ex.P. 444 (1) : Paid Cheque to (11) 469 Ex.P. 445 (1) : Pay in slip to (13) 470 Ex.P. 446 : 9 pages of certified copies of statement of accounts 424 S.C.No.82/2012 471 Ex.P. 446(a) : Signature of pw 70 472 Ex.P. 447 : Covering letter of Bank of Maharastra 473 Ex.P. 447(a) : Signature of pw 70 474 Ex.P. 448 : Registration record certificates contains pages 1 to 31 475 Ex.P. 448(a) : Signature of Chandrashekar on FTM 476 Ex.P. 448(b) : Signature of pw 82 477 Ex.P. 448(c) : Photograph of A.K. Telagi 478 Ex.P. 448(A) : Registration certificate KST 15638110 479 Ex.P. 448(B) : Form NO. A 480 Ex.P. 448(c) : Form No. 1 481 Ex.P. 448 (b) : Signature of Introducer R Rehanbaig
(a) 482 Ex.P. 448 : Signature of Introducer R. Rehan baig
(c)(a) 483 Ex.P.448 (d) : Check Memo 484 Ex.P.448 (e) : Form no. 2 485 Ex.P.448 (f) : Xerox copy of lease agreement 486 Ex.P.448 (g) : Affidavit 487 Ex.P.448 (I) : Xerox copy of NOC 488 Ex.P. 449 : Assessment records for the year 1998-1999 and (1 to 21 pages) 489 Ex.P. 450 : Assessment records for the year 1999-2000 and part of 2000-2001 (1 to 22 pages) 490 Ex.P. 451 : Report of Sub-registrar 491 Ex.P.451(a) : Signature of PW 72 492 Ex.P.452 : Franking impression 493 Ex.P.452(a) : Signature and seal of pw 72 494 Ex.P.453 : Sample sign attestation of pw 72 495 Ex.P.453(a) : Signature with seal of pw 72 496 Ex.P.454 : Covering letter of PI Mariswaymy Gowda 425 S.C.No.82/2012 497 Ex.P.454(a) : Signature of pw 72 498 Ex.P.455 : Covering letter of Syndicate bank dt: 6-3-20002 (A/c no. 842) 499 Ex.P. 455(a) : Signature of pw 73 500 Ex.P. 456 : Covering letter of Syndicate bank dt: 14-3-2002 (A/c no. 816) 501 Ex.P.456(a) : Signature of pw 73 502 Ex.P.457 : Statement of accounts of A/c No.842 503 Ex.P. 457(a) : Signature of pw 73 504 Ex.P. 458 : Statement of accounts of A/c No. 516 505 Ex.P. 459 : 87 paid cheques of A/c No.842 (1) to (87) 506 Ex.P. 460 (1) : Pay in slips of A/c no. 842 to (52) 507 Ex.P.461 (1) : Paid cheques of A/c no. 816 to (6) 508 Ex.P.462 (1) : Pay in slips of A/c no. 816 to (10) 509 Ex.P. 463 : Covering letter of Oriental Insurance co. 510 Ex.P. 463(a) : Signature of Channabasavaiah 511 Ex.P. 464(1) : 9 bill of Unique Services to (9) 512 Ex.P. 465 (1) : Vouchers of Oriental Insurance co.
to (8) 513 Ex.P. 466 : Statement of Oriental Insurance co. 514 Ex.P.466(a) : Signature of Channabasavaiah 515 Ex.P.467 : Covering letter of Novel software 516 Ex.P.467(a) : Signature of PW 75 517 Ex.P.468(1) : 2 cash Vouchers of Sri. Sai. A class stamp and (2) vendor 518 Ex.P. 469 : Covering letter of Sarvodaya School dt:10-4-2002 519 Ex.P. 469(a) : Signature of PW 76 520 Ex.P. 470 (1) : Two Original and one attested admission forms to (3) 426 S.C.No.82/2012 521 Ex.P. 471 : Attested leaving certificate 3 no's 522 Ex.P. 472 (1) : Attested admission register to (3) 523 Ex.P. 473(1) : Attested birth certificate to (3) 524 Ex.P. 474 (1) : Unique Services bills to (33) 525 Ex.P. 475 (1) : Sri. Sai. Enterprises bills to (20) 526 Ex.P. 476 : Statement of payment details of New India Assurance 527 Ex.P. 476(a) : Signature of Ravindranath 528 Ex.P. 477 : Covering letter of National Insurance co. dt:
18-3-2002
529 Ex.P. 477(a) : Signature of Ravindranath 530 Ex.P. 478 : Covering letter dt: 2-4-2002 written by Commercial Tax Officer to ACP Stamp IT 531 Ex.P. 478(a) : Signature of PW 78 532 Ex.P. 479 : Form no. 1 533 Ex.P. 480 : Form no. 2 534 Ex.P. 481 : Mahazar (Commercial Tax Office, Tumkur) 535 Ex.P. 481(a) : Signature of PW 78 536 Ex.P. 481(b) : Signature of Asha Kumari (CTI) 537 Ex.P. 481(c) : Signature of PSI Kariyanna 538 Ex.P. 482 : Covering letter of Syndicate bank pertaining to A/c no. 468 539 Ex.P. 482(a) : Signature of PW 80 540 Ex.P. 483 : Covering letter of Syndicate bank pertaining to A/c no. 537 541 Ex.P. 483(a) : Signature of PW 80 542 Ex.P. 484 (1) : Five paid Cheques to (5) 543 Ex.P. 485 (1) : Five pay in slips 427 S.C.No.82/2012 to (5) 544 Ex.P 486 : Statement of account (certified copy) pertaining to A/c no. 468 545 Ex.P. 487 : Account opening form (Ac no. 468) 546 Ex.P. 488 : Letter of introduction 547 Ex.P. 489 (1) : 3 bills of Sri. Sai. A class stamp vendors to (3) 548 Ex.P. 490 (1) : Two cash bills of Sri. Sai. A class stamp vendors and (2) 549 Ex.P. 491 (1) : Two Payment Vouchers and (2) 550 Ex.P. 492 : Covering letter CMAC 551 Ex.P. 492(a) : Signature of PW 84 552 Ex.P. 493(1) : 5 bills of Sri. Sai. A class stamp vendors to (5) 553 Ex.P. 494(1) : 4 bills of Cauvery enterprises to (4) 554 Ex.P. 495 : Covering letter of Indian bank (Xerox) 555 Ex.P. 495(a) : Signature of Senior Manager Anand 556 Ex.P. 496(1) : 4 debit vouchers to (4) 557 Ex.P.497 (1) : 3 Cash bills of Sri. Sai.
to (3) 558 Ex.P.498 (1) : Two visiting cards of Sri. Sai.
and (2) 559 Ex.P. 499 : Mahazar (Natary Khanapur) 560 Ex.P. 499(a) : Signature of PW 86 561 Ex.P. 499(b) : Signature of Ningappa Kamble 562 Ex.P. 499(c) : Signature of Mahazar 563 Ex.P. 499(d) : Signature of ACP Hegde 564 Ex.P. 500(1) : 6 bills of Sri. Sai.
to (6) 565 Ex.P. 501 (1) : 6 payment vouchers of Tata Company to (6) 566 Ex.P. 502(1) : 2 visiting cards of Sri. Sai.
and (2) 567 Ex.P. 503 : Covering letter of Vijaya bank dt: 17-4-2002 428 S.C.No.82/2012 568 Ex.P. 503(a) : Signature of pw 88 569 Ex.P. 504 : Statement details (6 pages) 570 Ex.P. 505 (1) : 3 files containing franked documents to (3) 571 Ex.P. 506 (1) : Eight payment vouchers to (8) 572 Ex.P. 507 (1) : 6 bills of Unique Services to (6) 573 Ex.P.508 (1) : 2 bills of Cauvery enterprises and (2) 574 Ex.P.509 : Statement of paid cheques issued in Current A/c no. 1424 dt: 5-4-2002 (Xerox copy) 575 Ex.P. 510 : One Cash bill of Sri. Sai. 'A' Class stamp vendor 576 Ex.P. 510(a) : Signature of PW 9 577 Ex.P. 511 : Covering letter of favourite stocks Pvt. Ltd. 578 Ex.P. 512 : One cash bill of Sri. Sai. 'A' Class stamp vendor 579 Ex.P. 513 : Profile of Sri. Sai. 'A' Class stamp vendor 580 Ex.P. 513(a) : Signature of Wasim 581 Ex.P. 514 : One visiting card of S. Wasim 582 Ex.P. 515 : One cash bill of Sri. Sai. 'A' Class stamp vendor 583 Ex.P. 516 : Letter of Guarantee (1 - 125) 584 Ex.P. 517 : Loan agreement (1 to 75) 585 Ex.P. 518 : Opinion letter of Sub-registrar dt: 7-5-2002 586 Ex.P. 518(a) : Signature of PW 92 587 Ex.P. 519 : Covering letter of Oriental Insurance co. 588 Ex.P. 520 : One cash bill 589 Ex.P. 521 (1) : 2 cash vouchers and (2) 590 Ex.P.522 : Cash transaction letter dt: 4-6-2002 591 Ex.P.522(a) : Signature of Pai (Senior Manger) 592 Ex.P.523(1) to : 5 Cash bills of Sri. Sai. 'A' Calls stamp vendor (5) 593 Ex.P.524(1) to : 5 payment vouchers (Indo American Hybrid (5) 429 S.C.No.82/2012 Seeds) 594 Ex.P.525 : Computer Printout (119 pages) Cash book 595 Ex.P.526 : Covering letter of NTTF 596 Ex.P.526(a) : Signature of pw 195 597 Ex.P.527 (1) : 10 bills of Sri. Sai. And Cavery enterprises to (10) 598 Ex.P.528 (1) : 10 payment vouchers of NTTF to (10) 599 Ex.P.529 : Statement of transactions (NTTF) 600 Ex.P.530 : Letter of Joint Commissioner Commercial Tax (Adm) to Joint Commissioner Commercial Tax (INV) dt:16-12-2002. copy sent to Stampit 601 Ex.P.530(a) : Signature of M.D. Jain 602 Ex.P.531 : Covering letter of Scrip man Services Pvt. Ltd.
Dt:L 26-3-2002 (Xerox copy) 603 Ex.P.531(a) : Signature of Pradeep Kumar 604 Ex.P.532 (1) : Eight bills of Sri. Sai. A class stamp vendor to (8) 605 Ex.P.533 (1) : Payment Vouchers of Scrip man Services Pvt.
to (8) Ltd.
606 Ex.P.534 : Mahazar (Mumbai) 607 Ex.P.534(a) : Signature of PW 98 608 Ex.P.534(b) : Signature of Ramjivan Gupta 609 Ex.P.534(c) : Signature of PSI Shaikh 610 Ex.P.534(d) : Signature of Deepa C Jadhar 611 Ex.P.534(e) : Signature of PW 222 612 Ex.P.534(f) : Signature of WPI Radhamani 613 Ex.P.534(g) : Signature of Shahida Telagi 614 Ex.P.535 : Letter from Commissioner Tax to Stamp IT Police dt: 24-12-2002 615 Ex.P.535(a) : Signature of PW 99 430 S.C.No.82/2012 616 Ex.P.536 : Xerox copy of Form no.5 617 Ex.P.537 : RBI Challan Xerox copy 618 Ex.P.538 : Visiting card of accused no. 16 Liyakath Or Ameen 619 Ex.P.539 : Letter of UAS School dt: 28-8-2002 620 Ex.P.539(a) : Signature of PW 101 621 Ex.P.539(b) : Xerox copy of letter by Stamp IT 622 Ex.P.540 : Letter of Deputy Commissioner to Superintendent of Police stamp IT dt: 26-12-2002 623 Ex.P.540(a) : Signature of PW 102 624 Ex.P.541 (1) : 3 Payment Vouchers to (3) 625 Ex.P.542 (1) : 2 bills of Sri. Sai. A class stamp vendor and (2) 626 Ex.P.543 : Letter to the Superintendent Insurance Policy stamp controller 627 Ex.P.543(a) : Signature of pw 103 628 Ex.P.544 : Xerox copy of letter dt; 22-8-2000 from Divisional Manager to CBO 629 Ex.P.545 : Xerox copy of letter dt: 25-9-2000 from Divisional Manager to CBO 630 Ex.P.546 : Letter from Branch Office to Divisional Office 631 Ex.P.546(a) : Signature of PW 103 632 Ex.P.547 : One visiting card of Sri. Sai. A class stamp vendor 633 Ex.P.548 : Covering letter of the ING Vysya bank dt:
19-8-2002
634 Ex.P.548(a) : Signature of pw 104 635 Ex.P.549 : Account opening form with form no. 60 636 Ex.P.549(a) : Signature pf pw 125 637 Ex.P.549(b) to : Signature of Telagi 431 S.C.No.82/2012
(e) 638 Ex.P.550 : Specimen Signature Card 639 Ex.P.551 : Statement of accounts no. 7309 640 Ex.P.552(1) to : Eight cash bills of Sri. Sai. 'A' Class stamp (8) vendor 641 Ex.P.553(1) to : 5 Payment Vouchers (5) 642 Ex.P.554 (1) : 5 Copies of Voucher Cum Cheques to (5) 643 Ex.P.555 : One Manually Prepared Voucher 644 Ex.P.556(1) to : Treasury Challans (Xerox) (6) 645 Ex.P.557(1) to : Six RBI Challans (Xerox) (6) 646 Ex.P.558 : RBI Opinion and Confirmation report dt:
24-7-2002
647 Ex.P.558(a) : Signature of pw 106 648 Ex.P.559 : Details given by Principal Vidyavahini Junior College regarding L. Byroji Rao to Stamp IT 649 Ex.P.559(a) : Signature of pw 107 650 Ex.P.560 : Letter by Stamp IT to Principal Vidyavahini College dt: 24-8-2002 (Xerox copy) 651 Ex.P.561 : Letter from Assistant Commissioner Commercial Tax to ADGP and Chairman & MD KSPHC dt;
10-1-2003 652 Ex.P.561(a) : Signature of PW 108 653 Ex.P.562(1) to : 9 registered sale deeds pertaining to Azad (9) construction co. and A.K. Telagi 654 Ex.P.563 : Two sale deeds executed between (1) & (2) Imran and Telagi (Certified copies) 655 Ex.P.564 : Letter of Commercial Tax Officer to SP Stamp IT dt; 1-1-2003 656 Ex.P.564(a) : Signature of PW 111 432 S.C.No.82/2012 657 Ex.P.565 : Xerox copy of letter dt: 6-7-2002 received from Stamp IT by Akshya Telecom.
658 Ex.P.566 : Certified copy of application from Universal Marketing 659 Ex.P.567 : Letter from Assistant Commissioner Commercial Taxes 20th Circle Bangalore to SP Stamp IT dt:
8-1-2003
660 Ex.P.567(a) : Signature of pw 113 661 Ex.P.568 : Proforma of BEML 662 Ex.P.568(a) : Signature of PW 114 663 Ex.P.569 : Xerox copy of letter from National Co-Operative Bank Ltd. To Stamp IT IO. Dt: 16-7-2002 664 Ex.P.569(a) : Xerox copy of annexure of transactions 665 Ex.P.570 : Computer Printout of Statement of ICICI bank pertaining to Manoj enterprises.
666 Ex.P.571 : Computer Printout of Statement of ICICI bank pertaining to Manoj Ramesh Mehta 667 Ex.P.572 : Computer Printout of Statement of ICICI bank pertaining to Metro Corporation 668 Ex.P.573 : Covering letter of ICICI bank dt: 23-3-2002 669 Ex.P.573(a) : Signature of PW 16 670 Ex.P.574 : Letter of Assistant Commissioner Commercial Tax to SP Stamp IT dt: 26-12-2002 671 Ex.P.574(a) : Signature of pw 117 672 Ex.P.575 : Report of ISP Nasik 673 Ex.P.575 (a) to : Signature of PW 118
(e) 674 Ex.P.576(1) to : 68 Cashier's Order (pay orders) (68) 675 Ex.P.577 (1) : Cash bills to (51) 433 S.C.No.82/2012 676 Ex.P.578 (1) : Cash receipts or Vouchers to (41) 677 Ex.P.579 (1) : Covering letter of HSBC Bank dt: 14-8-1999 to (35) along with 35 pages documents includes order forms to sub registrar office and other agencies (Unique Services, Unique enterprises, Citizen enterprises and Cauvery enterprises 678 Ex.P.580 : Letter from CTO to Stamp IT IO dt: 31-12-2002 679 Ex.P.580(a) : Signature of PW 120.
680 Ex.P.581 : Letter from office of the Deputy Director of Printing Stationery and Publications to ACP Hegde dt: 4-7-2002 681 Ex.P.581(a) : Signature of PW 122 682 Ex.P.582 : One visiting Card of Sri. Sai. A Class Stamp vendor 683 Ex.P.583 (1) : Two Cash bills of Sri. Sai.
and (2) 684 Ex.P.584 (1) : Four Vouchers of Nirman Shelters Pvt. Ltd.
to (4) 685 Ex.P.585 : Letter of Nirman Shelters Pvt. Ltd. To Stamp IT dt: 16-8-2002 686 Ex.P.585(a) : Signature of PW 123 688 Ex.P.586 : Letter from City bank to IO Stamp IT dated 15-10-2002 along with statement of transactions 689 Ex.P.586(a) : Signature of PW 124 690 Ex.P.587 (1) : Sale deed dt: 26-4-2000 691 Ex.P.587(1)(a) : Signature of PW 125 692 Ex.P.587 (2) : Sale deed dt: 26-4-2000 693 Ex.P.587(2)(a) : Signature of PW 125 694 Ex.P.587 (3) : 6 sale deeds to (8) 434 S.C.No.82/2012 695 Ex.P.588 : Covering letter of Silk exchange to Stamp IT dt: 26-3-2003 696 Ex.P.588(a) : Signature of PW 126 697 Ex.P.589 : Silk trading license dt: 2-12-1998 (Attested Xerox Copy) 698 Ex.P.589(a) : Signature Pw 126 699 Ex.P.590 : Lease agreement between Syed Ansar and Zeheeda begum 700 Ex.P.590(a) : Signature of PW 128 701 Ex.P.590(b) : Signature of Ejaz Ahmmed 702 Ex.P.590(c) to : Signature of Syed Ansar
(e) 703 Ex.P.590(f) to : Signature of Lahida Begaum
(i) 704 Ex.P.590(j) : Acknowledgment written at the end of the agreement 705 Ex.P.590(k) : Signature of PW 128 706 Ex.P.591 : Letter from SDE Vigilance BSNL Tumkur to stamp IT dt: 5-9-2002 (Xerox Copy) 707 Ex.P.591(a) Original letter SDE Vigilance BSNL, Tumkur to Stamp IT dt: 5-9-2002 708 Ex.P.592 : Annexure attached to Exp 591 709 Ex.P.592(a) : Signature of PW 129 710 Ex.P.593 : Letter from Assistant Commissioner of Commercial Tax to IO Stamp IT dt: 26-12-2002 711 Ex.P.593(a) : Signature of PW 131 712 Ex.P.594 : Xerox copy of Letter from SP Stamp IT to Commissioner Commercial Tax dt: 12-3-2002 713 Ex.P.595 : Letter from Deputy Commissioner of Commercial Taxes to SP Stamp IT dt: 30-12-2002 714 Ex.P.595(a) : Signature of PW 132 435 S.C.No.82/2012 715 Ex.P.596 (1) : Account opening form 716 Ex.P 596 (2) : Specimen Signature Card 717 Ex.P.596 (3) : Letter of introduction 718 Ex.P596 (4) : Form 60 719 Ex.P.596 (5) : Acknowledgement of Income Tax return 720 Ex.P.596 (6) : Challan of Income Tax 721 Ex.P.596 (7) : Letter of to Deputy Commissioner IT informing nature of business 722 Ex.P.596(8) : Letter from Income Tax. Dept. to Rehan baig 723 Ex.P.596(9) : Statement of assessable income 724 Ex.P596(10) : Balance Sheet 725 Ex.P.597 (1) : Paid Cheques of Metro Corporation (Syndicate to (22) Bank) 726 Ex.P.598(1) to : Pay in slips (24) 777 Ex.P.599(1) to : 3 demand draft applications (3) 778 Ex.P.600 : Covering letter of SBI to IO Stamp IT dt:
10-5-2003
779 Ex.P.600(a) : Signature of PW 135 780 Ex.P.601 : Statement of accounts 781 Ex.P.602(1) to : Xerox copies of Credit Vouchers (18) 782 Ex.P.603 : One Debit Voucher 783 Ex.P.604 (1) : 10 Cheques (Xerox copes) to (10) 784 Ex.P.605 : Covering letter dt: 27-8-1998 785 Ex.P.605(a) : Signature of pw 127 786 Ex.P.606 (1) : One file containing Income tax returns of to (5) Rehanbaig.
436 S.C.No.82/2012
787 Ex.P.607 (1) : One file containing Income tax returns of
to (5) Rehanbaig.
788 Ex.P.608 (1) : One file containing Income tax returns of
to (30) Mahajabeen
789 Ex.P.609 (1) : Metro Sales tax file pertaining to Metro
to (30) Corporation
790 Ex.P.610 (1) : One file of Metro Corporation (Sales Tax)
to (17)
791 Ex.P.611 (1) : One sales tax file of Metro Corporation
to (42)
792 Ex.P.612 : ' C ' form register containing 1 to 34 pages
793 Ex.P.613 : Form 37 and 39 register containing 1to 34pages
794 Ex.P.614 : Letter dt: 25-2-2003 from Silk Exchange to
Stamp IT
795 Ex.P.614(a) : Signature of pw 137
796 Ex.P.615 : Panchanama Drawn at Tumkur related Acccused
22 Fayaz Ahmed
797 Ex.P.615(a) to : Signature of PW 138
(c) 798 Ex.P.615(d) to : Signature of Krishnaiah
(f) 799 Ex.P.615(g) : Signature of HC Hugar 800 Ex.P.615(h) : Signature of PW 201 801 Ex.P.616 (1) : Passport, driving Licence, Xerox copy ration card to (4) and Voter's ID Card of Accused 22 Fayaz Ahmed.
802 Ex.P.617 : Xerox copy of Covering letter by Canara Bank of Stamp IT IO 803 Ex.P.617(a) : Signature of pw 139 804 Ex.P.618 : Letter from PW 140 to ACP Stamp IT 805 Ex.P.618(a) : Signature of PW 140 806 Ex.P.619 : Letter from Christ College to Stamp IT 437 S.C.No.82/2012 investigating officer.
807 Ex.P.619(a) : Signature of Sebastian 808 Ex.P.619(b) : Attested copy of Admission register 809 Ex.P619 : Signature of PW 142
(b)(1) 810 Ex.P.620 : One Cash of Sri. Sai.
811 Ex.P.621 : Voucher of Stuump Scholeae Somappa Pvt.Ltd. 812 Ex.P.622 : Covering letter Stuump Scholeae Somappa Pvt. Ltd to Stamp IT investigating Officer dt: 6-4- 2002 813 Ex.P.622(a) : Signature of PW 143 814 Ex.P.623 : Letter dt; 11-6-2002 from National Insurance co.
to Stamp IT investigating officer.
815 Ex.P.624 : Covering letter of Billimoria com. to Stamp IT 816 Ex.P.624(a) : Signature of PW 145 817 Ex.P.624(b) : Annexure 818 Ex.P.625 : One visiting card of Cauvery enterprises 819 Ex.P.626 : One bill of Cauvery enterprises 820 Ex.P.627 (1) : 20 Share certificate embossed to (20) 821 Ex.P.628 : Xerox copy of Articles of agreement between fifth avenue and M/s Prestige estates 822 Ex.P.629 : Partition deed (Xerox copy) dt: 4-2-1988 823 Ex.P.630 : Covering letter of Joint director Food and Civil supplies to Stamp IT investigating officer 824 Ex.P.630(a) : Signature of PW 148 825 Ex.P.631 (1) : 17 documents pertaining to License issued to to (17) Metro Corporation 826 Ex.P.632 : Covering letter of Oriental Insurance co. to Stamp IT investigating officer.
827 Ex.P.632(a) : Signature of Sudhakar 438 S.C.No.82/2012 828 Ex.P.632(b) : Annexure 829 Ex.P.633 (1) & : 2 Vouchers of Oriental Insurance co.
(2) 830 Ex.P.634 : One bill of Sri. Sai. Mangalore 831 Ex.P.635 : Covering letter of Director of Treasuries to CBI dt: 10-1-2005 832 Ex.P.635(a) : Signature of PW 151 833 Ex.P.635(b) : Statement of Sales done by treasuries 834 Ex.P.635(c) : Signature of PW 151 835 Ex.P.636 : Xerox copy of Kapol bank Mumbai letter to Stamp IT dt: 29-10-2002 836 Ex.P.637 (1) : 17 debit vouchers (Xerox copies) of Metro to (17) Transportation 837 Ex.P.638 (1) : 5 Credit Vouchers (Xerox Copies) of Metro to (5) Transportation 838 Ex.P.639 : Xerox copy of Computer Printout of Statement of A/c of Metro Transportation 839 Ex.P.640 : One bearer cheque (Xerox copy) of Sirajuddin Nasipudi 840 Ex.P.641 : Oriental Letter 9-12-2002 Kapol Bank to Stamp IT 841 Ex.P.642 (1) : Xerox copy of account opening form Specimen to (3) Signature card, Letter of Proprietorship of Metro Transportation 842 Ex.P.643 : Xerox copy of Memorandum of Association 843 Ex.P.644 : Xerox copy of Articles of Association 844 Ex.P.645 : Certificate of incorporation (Xerox) 845 Ex.P.646 : Form NO. 18 (Xerox) 846 Ex.P.647 : Letter by Stamp IT to ISP Nasik dt: 21-7-2003 847 Ex.P.648 : Letter sent by ISP Nasik to Stamp IT dt:
10-6-2003 439 S.C.No.82/2012
848 Ex.P.648(a) : Signature of pw 154 849 Ex.P.649 : Covering letter of IGR and Commissioner of stamps to CBI IO 850 Ex.P.649(a) : 6 pages report of IGR Commissioner of stamps 851 Ex.P.649(b) : Specimen Visuals of Adhesive stamps 1 sheet 852 Ex.P.649(c) : Copy of Karnataka Stamp rules 1958 (from page 257 to 276) 853 Ex.P.650(1) to : Specimen Signature of Pradeep Kumar (6) 854 Ex.P.650 (1a) : Signature of PW 156 to (6a) 855 Ex.P.651 (1) : Specimen handwriting of Pradeep Kumar (Sri.Sai to (6) address written) 856 Ex.P.651 (1a) : Signature of PW 156 to (6a) 857 Ex.P.652 (1) : Specimen Signature (small) of Pradeep Kumar to (5) 858 Ex.P.652 (1a) : Signature of PW 156 to 5(a) 859 Ex.P.653 (1) : Specimen writing with address of M/s Cauvery to (6) enterprises written by Pradeep Kumar 860 Ex.P.653 (1a) : Signature of Pw 156 to (6a) 861 Ex.P.654(1) to : Hand writing of Pradeep Kumar 3 sheets (3) regarding some matter 862 Ex.P.654 : Signature of pw 156 (1a) to (3a) 863 Ex.P.655 : Covering letter of New India Assurance co. to Stamp IT dt; 18-6-2002 864 Ex.P.655(a) : Signature of PW 157 865 Ex.P.656(1) to : 3 Disbursement Vouchers of New India (3) Assurance co.
866 Ex.P.657 (1) : 3 bills of Sri. Sai.
to (3) 867 Ex.P.658 : 1 bill of Sri. Sai.
440 S.C.No.82/2012868 Ex.P.659 : One Voucher of Oriental Insurance co. 869 Ex.P.660 : Covering letter of oriental Insurance co. to Stamp IT dt: 4-6-2012 870 Ex.P.660(a) : Signature of N Sundararaman 871 Ex.P.661 : Statement of Purchase Mangalore branch 872 Ex.P.661(a) : Signature of N Sundara raman 873 Ex.P.662 (1) : Xerox copy of four bills of Sri. Sai.
to (4)
874 Ex.P.663 (1) : Xerox copy of four vouchers of oriental insurance
to (4) co.
875 Ex.P.664 : Stamp vending licence of Farzan Begum (Xerox
Copy)
876 Ex.P.665 : Letter from Sri.Sai to Mangalore branch of
Oriental Insurance co. dt: 24-12-2000 877 Ex.P.666 : Report of PSI Muralidhar Rao dt; 30-12-2003 878 Ex.P.667 : Covering letter of Canara bank 879 Ex.P.668(1) to : 7 documents pertaining account of Rehan baig (7) 880 Ex.P.669 : Report of pw 161 belonging to ISP Nasik sent to Upparpet ps 881 Ex.P.669(a) : Seal of ISP Nasik 882 Ex.P.669(b) : Signature of PW 161 883 Ex.P.670 : Report by PW 161 belong to ISP Nasik dt:
19-8-2003
884 Ex.P.670(a) : Seal of ISP Nasik 885 Ex.P.670(b) : Signature of PW 161 886 Ex.P.671 : Letter of CBI to Secondary education board dt:
26-8-2015
887 Ex.P.671 (1) : Xerox copies of SSLC Marks Card.
to (7) 441 S.C.No.82/2012 888 Ex.P.672 : Letter from Secondary education board to CBI 889 Ex.P.672 (1) : Copies of 5 Reg. no.s extracted from Board to (5) Volumes.
890 Ex.P.673 : Letter from CBI to Registrar of stamps 891 Ex.P.674 : Letter from Registrar of stamps to CBI 892 Ex.P.675 : Letter from Registrar of stamps to CBI 893 Ex.P.676 : Stamp vendors licence issue register 894 Ex.P.676(1) : Page no. 39 Reshma Taj 895 Ex.P.676(2) : Page no. 39 Kausar 896 Ex.P.676(3) : Page no. 40 Rizwana Begum 897 Ex.P.676(4) : Page no. 42 Sameena Begum 898 Ex.P.676(5) : Page no. 42 Irzana Begum 899 Ex.P.677 : File of Asgar Pasha 900 Ex.P.678 : File of Syed Sajid 901 Ex.P.679 : File of Sameena Begum 902 Ex.P.680 : File of Dadgu Rao 903 Ex.P.681 : File of Farzana begum 904 Ex.P.682 : File of Shobha N 905 Ex.P.683 : File of Madan Gopal 906 Ex.P.684 : File of Reshma Taj 907 Ex.P.685 : File to Rizwana Begum 908 Ex.P.686 : File of Kausar 909 Ex.P.687 : File of Sameer Pasha 910 Ex.P.688 : Xerox Copy of Lease deed 911 Ex.P.688(a) : Signature of PW 164 912 Ex.P.688(b) : Signature of Badruddin 913 Ex.P.688(c) : Signature of Syed Ashfaq 914 Ex.P.689 : One receipt of Sub-registrar Office Covering letter in printed form 442 S.C.No.82/2012 915 Ex.P.690 (1) : 2 encumbrance and (2) 916 Ex.P.691 : Letter from South Western Railways to IO CBI dt: 13-10-2014 917 Ex.P.691(a) : Signature of PW 166 918 Ex.P.692 : Letter of Canara bank dt: 20-1-2005 919 Ex.P.692(a) : Signature of pw 167 920 Ex.P.693(1) : Account opening form Metro Corporation C/A 1862 921 Ex.P.693(2) : Proprietorship letter 922 Ex.P.693(3) : Address Proff letter 923 Ex.P.694(1) to : 41 Cheques of Canara Bank (41) 924 Ex.P.695 : One file containing NOC given by fire department (Xerox copies) 925 Ex.P.696 : Xerox copy letter by Stamp IT to District registrar 926 Ex.P.697 : Sanction letter by district registrar to Stamp IT IO 927 Ex.P.697(a) : Signature of PW 169 928 Ex.P.698 : Covering letter from SBI to CBI dt: 12-8-2004 929 Ex.P.698(a) : Signature of pw 170 930 Ex.P.699 : Account opening form of Syed Sajid (Attested copy) 931 Ex.P.700 : Computer Printout of Statement of accounts of Syed Sajid 932 Ex.P.701 : Attested copy of Ration Card of Syed Sajid 933 Ex.P.702 : Certified copy of Account opening form of N Shobha 934 Ex.P.703 : Computer printout of Statement of Account of N. Shobha 935 Ex.P.704 : Xerox copy of Ration Card of N. Shobha 443 S.C.No.82/2012 936 Ex.P.705 : 2 Xerox copies of debit Vouchers 937 Ex.P.706 : Covering letter (Xerox copy) of Shobha N to SBI R.T. Nagar branch 938 Ex.P.707 : One pay in slip of N Shobha Certified copy 939 Ex.P.708 : One Savings bank withdrawal Form certified copy 940 Ex.P.709 : Xerox copy of address proff 941 Ex.P.710 : Covering letter of Jet airways dt: 28-5-2002 sent to CBI 942 Ex.P.710(a) : Signature of Guruparran 943 Ex.P.711 : Statement of travel details (14 pages) 944 Ex.P.711 (1) : Signature of pw 172 to (14) 945 Ex.P.712 : Covering letter dt: 13-5-2002 from Jet airways to Stamp IT 946 Ex.P.712(a) : Signature of pw 172 947 Ex.P.713 : Mileage activity report (10 pages) 948 Ex.P.714 : Covering letter by DIG stamps and Registration to CBI dt; 29-12-2004 949 Ex.P.714(a) : Signature of pw 173 950 Ex.P.714(b) : Annexure 951 Ex.P.715(1) to : 6 pages Specimen Handwriting of Amjad Khan (6) 952 Ex.P. 715 : Signature of pw 175 (1a) to (6a) 953 Ex.P.716 (1) : 6 pages specimen signature of Amjad Khan to (6) 954 Ex.P. 716 (1a) : Signature of pw 175 to (6a) 955 Ex.P.717 : Specimen Signature of Syed Ansar 956(1) to (16) 956 Ex.P.717 : Signature of PW 176 (1a) to (16a) 957 Ex.P.718 : Letter of CBI to Rent Controller 444 S.C.No.82/2012 958 Ex.P.719 : Covering letter of Rent Controller to CBI 959 Ex.P.719(a) : Signature of PW 177 960 Ex.P.720 : Service extract (Certified copis) of Tippaiah page no. 003766 to 003786 961 Ex.P.721 : Letter from 1st ACMM to 35th Addl. Spl. Session Court.
962 Ex.P.721(a) : Sealed cover in open condition sent by 1st ACMM 963 Ex.P.722 : 164 statement of Pradeep Kumar 964 Ex.P.722 (1) : Signature of Pradeep Kumar to (16) 965 Ex.P.722 (17) : Signature of PW 178 to (32) 966 Ex.P.723 : Letter from Hobsons Tours and travels dt:
20-5-2003 (Fax)
967 Ex.P.723(a) : Signature of PW 179 968 Ex.P.724 : Letter sent by Dr. Chandrashekar Nimahans to Stamp IT 969 Ex.P.724(a) : Signature of PW 181 970 Ex.P.725 : Letter from CBI to Deputy Director Treasury dt: 26-8-2004 971 Ex.P.726 : Letter from Director Treasury to SP CBI dt:
16-9-2004
972 Ex.P.726(a) : Signature of pw 182 973 Ex.P.727 : Letter from Director treasury to CBI dt: 19-2-2005 974 Ex.P.727(a) : Details of Indents (9pages) 975 Ex.P.728 : 20 Original Challans of RBI (1 to 20) 976 Ex.P.729 : Letter from CBI to Deputy Director Treasuries dt:
11-5-2005
977 Ex.P.729(a) : Signature of PW 182 978 Ex.P.730 : Letter from Deputy Director Treasury to Stamp IT 445 S.C.No.82/2012 dt:11-1-2005 979 Ex.P.730(a) : Signature of pw 182 980 Ex.P.731 : Letter from CBI to Deputy Director Treasury dt: 6-9-2004 981 Ex.P.732 : Letter from Deputy Director to CBI dt: 23-9-2004 982 Ex.P.732(a) : Signature of pw 182 983 Ex.P.733 : Letter from CBI to Deputy Director Treasury dt: 1-10-2004 984 Ex.P.734 : Letter from Deputy Director Treasury to CBI dt;
7-10-2004 985 Ex.P.734(a) : Signature of PW 182 986 Ex.P.735 : 21 embossed documents (1-21) 987 Ex.P.735 : Signature and seal of Deputy Director of (1a) to (21a) treasury stamp depot Vidhana Soudha 988 Ex.P.736 : Letter from CBI to Deputy Director Treasury dt:
27-12-2004
989 Ex.P.737 : Letter from Deputy Director Treasury to CBI dt:
28-12-2004
990 Ex.P.737(a) : Signature of pw 182 991 Ex.P.738 : Letter from Deputy Director Treasury to CBI 992 Ex.P.738(a) : Signature of PW 182 993 Ex.P.739 : Letter from CBI to Dist. Treasury Officer stamp depot dt: 8-9-2004 994 Ex.P.740 : Letter from CBI to Dist. Treasury dt: 25-2-2005 995 Ex.P.741 : Letter from Dist. Treasury to stamp depot Vidhana Soudha to CBI dt: 2-3-2005 996 Ex.P.741(a) : Signature of PW 182 997 Ex.P.742 : Original account opening form of Brundavan Services 446 S.C.No.82/2012 998 Ex.P.742(a) : Photograph of Accused no. 20 999 Ex.P.743 : Brundavan Services Letter head 1000 Ex.P.744 (1) & : Two bills of Brundavan Services (1) & (2) (2) 1001 Ex.P.745 : One Visiting card of Brundavan Services 1002 Ex.P.746 : 2 Vouchers of United India Insurance Co. (Xerox
1) & (2) Copies) 1003 Ex.P.747 : Xerox copy of Stamp vending licence 1004 Ex.P.748 : Letter of United India insurance co. to CBI 1005 Ex.P.748(a) : Signature of Jayaprakash 1006 Ex.P.749 : Letter of United India Insurance co. to CBI 1007 Ex.P.749(a) : Signature of Jayaprakash 1008 Ex.P.750 : Letter from CBI to Corporation Bank and acknowledgement of IO Sanjay Dubey 1009 Ex.P.751(1) : Xerox copy of account opening forms 1010 Ex.P.751(2) : Letter of Proprietorship 1011 Ex.P.751(3) : Form no. 60 1012 Ex.P.751(4) : Copy of Lease agreement 1013 Ex.P.751(5) : Introducer Account opening form (Xerox) 1014 Ex.P.751(6) : Copy of Partnership letter 1015 Ex.P.752 : Statement of account of Brundhavan Services 1016 Ex.P.753 : Letter from Meritor to CBI dt: 4-1-2005 along with Annexure of details of payments 1017 Ex.P.753(a) : Signature of Sarina Chouta Harish 1018 Ex.P.754 : Letter from Meritor to CBI dt: 8-6-2005 1019 Ex.P.754(a) : Signature of Sarina Chouta Harish 1020 Ex.P.755 : 8 bills of Brundavan Services (1) to (8) 1021 Ex.P.756 : Production cum receipt memo 1022 Ex.P.756(a) : Signature of PW 189 447 S.C.No.82/2012 1023 Ex.P.757 : LIC housing finance to CBI dt: 25-9-2004 1024 Ex.P.757(a) : Signature of PW 190 1025 Ex.P.757(b) ` Annexure 4 sheets 1026 Ex.P.758 : 11 bills of Brundavan Services (1) to (11) 1027 Ex.P.759 : 11 payment vouchers of LIC housing finance (1) to (11) 1028 Ex.P.760 : Production cum receipt memo 1029 Ex.P.760(a) : Signature of pw 190 1030 Ex.P.761 : Letter from United India Insurance co. to CBI dt:
14-10-2004 1031 Ex.P.761(a) : Signature of PW 191 1032 Ex.P.762 : Profile of Brundavan Services 1033 Ex.P.763 : Xerox copy of stamp vending licence 1034 Ex.P.764 : Xerox copy of Brundavan Services bill of Rs.
2000/-
1035 Ex.P.765 : Disbursement Vouchers 1036 Ex.P.766 : Xerox copy of Brundavan Serives bill( Rs. 1500/-) 1037 Ex.P.767 : Disbursement Voucher R. 1500/- 1038 Ex.P.768 : Disbursement voucher Rs. 5000/- 1039 Ex.P.769 : 3 Original bills of Brundavan Services (1)to (3) 1040 Ex.P.769 : Signature of Siddramaiah AO with endorsement (1a) 1041 Ex.P.769 : Signature of M.P. Jayaprakash Manager with (2a) endorsement 1042 Ex.P.769 : Signature of Jayaprakash Manager with (3a) endorsement 1043 Ex.P.770 : 164 statement of Badruddin 1044 Ex.P.770 : Signature of Badruddin (1) to (8) 1045 Ex.P.770(9) : Signature of PW 192 448 S.C.No.82/2012 1046 Ex.P.770 : Certificate and Signature of PW 192 (10) 1047 Ex.P.771 : 164 statement of Syed Sajid 1048 Ex.P.771(a) : Signature of Pw 192 and certificate 1049 Ex.P.771(b) : Signature of Syed Sajid 1050 Ex.P.772 : 164 statement of Syed Anwar 1051 Ex.P.772 : Signature of Syed Ansar (1-4) 1052 Ex.P.772(5) : Signature of certificate of M.S. Patil 1053 Ex.P.773 : Order sheet dt: 23-6-2005 proceedings 1054 Ex.P.774 : Lease and licence agreement (Xerox copies) (1) and (2) 1055 Ex.P.775 : GPA to Kailashnath from his wife (Xerox) 1056 Ex.P.776 : Letter dt: 28-2-2003 from Geethadevishukhla to Stamp IT 1057 Ex.P.777 : Xerox copy of debit Cheques (1) to (8) 1058 Ex.P.778 : Xerox copy of pay in slips
1) to (6) 1059 Ex.P.779 : Statement of Accounts (Xerox copies) 1060 Ex.P.780 : Letter dt: 1-7-2005 National Insurance co.
1061 Ex.P.780(a) : Signature of Vijaya Raghavan 1062 Ex.P.781 : Letter dt: 19-10-2004 National Insurance co. 1063 Ex.P.781(b) : Signature of Vijaya Raghavan 1064 Ex.P.782 : Xerox copy of stamp vending Licence 1065 Ex.P.783 : Profile of Brundavan Services 1066 Ex.P.784 : 4 bills of Brindava Services (1) to (4) 1067 Ex.P.784 : Signature of pw 195 (1)(a) 1068 Ex.P.784 : Endorsement (2)(a) 1069 Ex.P.785 : Letter dt: 1-2-2000 Brundavan Services to National Insurance co. Mysore.
1070 Ex.P.786 : Covering letter of Sub registrar Shivajinagar dt: 449 S.C.No.82/2012
13-8-2004 1071 Ex.P.786(a) : Signature of pw 197 1072 Ex.P.787 : Encumbrance no.92 and 100 of accused no.13 1073 Ex.P.787(a) : Signature of pw 197 1074 Ex.P.788 : Original Verification report by pw 198 1075 Ex.P.788(a) : Signature of pw 198 1076 Ex.P.789 : 164 statement of Wazir Ahmed Saliq 1077 Ex.P.789 : Signature of Wazir Ahmed Saliq (1) to (12) 1078 Ex.P.789 : Signature of pw 200 (13) to (24) 1079 Ex.P.790 : 164 statement of Muzammil Ahmed Saliq 1080 Ex.P.790 : Signature of Muzammil Ahmed Saliq (1) to (6) 1081 Ex.P.790 : Signature of PW 200 (7) to (13) 1082 Ex.P.791 : Report of PradeepKumar DYSP pertaining to Fayaz dt: 21-12-2003 1083 Ex.P.791(a) : Signature of pw 201 1084 Ex.P.792 : Report of Pradeep Kumar dt: 25-12-2003 1085 Ex.P.792(a) : Signature of pw 201 1086 Ex.P.793 : Search list of Tumkur house 1087 Ex.P.794 : 32 pay in slips Q 206 to Q 244 of Syndicate bank (1) to (32) 1088 Ex.P.795 : 7 cheque of Syndicate bank Jayanagar Account (1) to (7) no. 537 Q-190 to Q 204 1089 Ex.P.796 : Opinion certificate no.156/2002 dt: 02-05-2002 of pw 202 1090 Ex.P.796(a) : Signature of pw 202 1091 Ex.P.796(b) : Reasons for arriving at opinion in 13 pages 1092 Ex.P.797 : Opinion certificate no. 157/2002 dt: 26-4-2002 1093 Ex.P.797(a) : Signature of pw 202 450 S.C.No.82/2012 1094 Ex.P.797(b) : Reasons for arriving at opinion 1095 Ex.P.798 : 12 rubber stamp impressions marked as E1 to (1) to (12) E12 1096 Ex.P.799 : Opinion certificate no. 158/2002 dt: 26-4-2002 1097 Ex.P.799(a) : Signature of pw 202 1098 Ex.P.799(b) : Reasons for arriving at opinion 1099 Ex.P.800 : Specimen Signature of Byroji Rao marked (1) to (24) B1 to B6, C1 to C6, S1 to S6, E1 to E6, 1100 Ex.P.801 : Opinion certificate no. 164/2002 dt: 2-5-2002 1101 Ex.P.801(a) : Signature of PW 202 1102 Ex.P.801(b) : Reasons for arriving at opinion 1103 Ex.P.802 : One visiting card of Samiran Das Gupta 1104 Ex.P.803 : Specimen handwritings of Mohammed Syed (1) to (13) Marked S1 to S13 1105 Ex.P.804 : Opinion certificate no. 254/2002 dt: 28-6-2002 1106 Ex.P.804(a) : Signature of pw 202 1107 Ex.P.804(b) : Reasons for arriving at opinion 1108 Ex.P.805 : Application form for new telephone connection of Universal Marketing 1109 Ex.P.806 : Specimen handwriting of Rafi Ahmed marked (1) to (6) S1 to S6 1110 Ex.P.807 : Opinion certificate 255/2002 dt: 28-6-2002 1111 Ex.P.807(a) : Signature of pw 202 1112 1113Ex.P.807 : Reasons for arriving at opinion
(b) 1113 Ex.P.808 : Occupation registration card Hotel Harsha 1114 Ex.P.809 : Hotel Nataraj Nasik Road occupation register (1) to (2) 1115 Ex.P.810 : Opinion certificate no. 256/2002 dt: 28-6-2002 1116 Ex.P.810(a) : Signature of pw 202 451 S.C.No.82/2012 1117 Ex.P.810(b) : Reasons for arriving at opinion 1118 Ex.P.811 : Opinion certificate of FSL no. 360/2002 dt:
30-8-2002 1119 Ex.P.811(a) : Signature of pw 202 1120 Ex.P.811(b) : Reasons for arriving at opinion 1121 Ex.P.812 : Opinion certificate of FSL no. 267/2002 dt: 4-6-2003 1122 Ex.P.812(a) : Signature of pw 202 1123 Ex.P.812(b) : Reasons for arriving at opinion 1124 Ex.P.813 : Opinion certificate of FSL no. 34/2004 dt: 29-3-2004 1125 Ex.P.813(a) : Signature of pw 202 1126 Ex.P.813(b) : Reasons for arriving at the opinion 1127 Ex.P.814 : Opinion certificate of FSL no. 62/2004 dt: 25-3-2004 1128 Ex.P.814(a) : Signature of pw 202 1129 Ex.P.814(b) : Reasons for arrive at opinion 1130 Ex.P.815 : Letter from CBI IO COD Inspector 1131 Ex.P.815(a) : Signature of Sanjay Dubey 1132 Ex.P.816 : Report of COD Inspector to CBI IO Sanjay dubey 1133 Ex.P.816(a) : Signature of pw 203 1134 Ex.P.817 : Opinion certificate no. 8/2005 dt: 22-3-2005 1135 Ex.P.817(a) : Signature of pw 202 1136 Ex.P.817(b) : Reasons for arrive at opinion 1137 Ex.P.818 : Memorandum of agreement dt: 1-8-2001 1138 Ex.P.819 : Said to be writings of Badruddin 1139 Ex.P.820 : Letter dt: 3-1-2000 pertaining to Sri. Sai. 1140 Ex.P.821 : Said to be writings of Byrojirao 2 sheets 1141 Ex.P.822 : Letter dt: 26-6-2002 & 8-2-2002 1142 Ex.P.823 : Said to be writings of A.K. Telagi 1143 Ex.P.824 : Loan agreements (6 no.s) 452 S.C.No.82/2012 (1-6) 1144 Ex.P.825 : 6 letters of guarantee (1-6) 1145 Ex.P.826 : 6 declarations and indemnity bonds (1-6) 1146 Ex.P.827 : 6 agreements of guarantee (1-6) 1147 Ex.P.828 : 6 pay in slips (1-6) 1148 Ex.P.829 : 15 Specimen writings of Badruddin (1-15) 1149 Ex.P.830 : Admission form of Composite junior college oof Arts and commerce Belguam 1150 Ex.P.831 : 9 sheets of Specimen rubber stamp impressions (1 to 9) of deputy director treasury 1151 Ex.P.832 : Rubber stamps impressions of Govt. of (1 to 5) Karnataka General stamps 1152 Ex.P.833 : Rubber stamps impressions of Govt. of (1 to 5) Karnataka General stamps 1153 Ex.P.834 : 5 Specimen Rubber stamps impressions of Govt.
1156(1 to 5) of Karnataka
1154 Ex.P.835 : 52 sheets containing specimen embossed
(1 to 52) impressions pertaining to opinion certificate no.
QD-360/2002 dt: 30-8-2002
1155 Ex.P.836 : N.O.C. of Rehan baig dt: 6-3-2000
1156 Ex.P.837 : 6 sheets of specimen Signature of Rehan baig
(1 to 6)
1157 Ex.P.838 : 12 sheets containing specimen embossed
(1 to 13) impression
1158 Ex.P.839 : One Lekak Note book
1159 Ex.P.840 : 3rd year diploma industrial management book
1160 Ex.P.841 : Jai Bharath long size note book
1161 Ex.P.842 : Application form of Akshaya Telecom
1162 Ex.P.843 : Specimen writing of Badruddin (1 to 6)
1163 Ex.P.844 : Specimen writing of Wazeer Ahmed Saliq
(1-21)
453 S.C.No.82/2012
1164 Ex.P.845 : Specimen embossed impression
(1 to 10)
1165 Ex.P.846 : 15 Specimen embossed impression
(1 to 15)
1166 Ex.P.847 : 10 Cash memos of Citizen enterprises
(1) to (10)
1167 Ex.P.848 : 9 Certificate of deposit of DCB
(1) to (9)
1168 Ex.P.849 : Three Cash Vouchers
1) to (3)
1169 Ex.P.850 : 2 Cash bills of Cauvery enterprises
(1) to (2)
1170 Ex.P.851 : Three cash bills of Sri. Sai.
(1) to (3)
1171 Ex.P.852 : One Proforma and Cauvery letter
(1) and (2)
1172 Ex.P.853 : 2 payment vouchers
(1) and (2)
1173 Ex.P.854 : 2 Cash bills
(1) and (2)
1174 Ex.P.855 : 2 Cash vouchers
(1) and (2)
1175 Ex.P.856 : One bank voucher
1176 Ex.P.857 : 3 bills of Sri. Sai.
(1) to (3)
1177 Ex.P.858 : Covering letter of Amtech electronics
1178 Ex.P.859 : 2 bank vouchers
(1) and (2)
1179 Ex.P.860 : 2 Cash bills
(1) and (2)
1180 Ex.P.861 : One cash voucher
1181 Ex.P.862 : One cash bill of Unique Services
1182 Ex.P.863 : 11 Cash bills of Sri. Sai.
(1) and (11)
1183 Ex.P.864 : Mahazar
1184 Ex.P.864(a) : Signature of PW 204
1185 Ex.P.864(b) : Signature of Badrinath
1186 Ex.P.865 : Covering letter of ICICI Bank
1187 Ex.P.866 : 4 debit slips
(1) and (4)
454 S.C.No.82/2012
1188 Ex.P.867 : 3 Original certificate of deposit
(1) to (3)
1189 Ex.P.868 : 4 bills of Unique Services
(1) to (4)
1190 Ex.P.869 : 3 Original Cheque leaf
(1) to (3)
1191 Ex.P.870 : Covering letter of ICICI Bank
1192 Ex.P.871 : 3 bankers cheque
(1) to (3)
1193 Ex.P.872 : 3 Cash vouchers
(1) to (3)
1194 Ex.P.873 : 3 Cash bills
(1) to (3)
1195 Ex.P. 874 : Xerox Copy of Ration Card
1196 Ex.P.875 : One Project report book
1197 Ex.P.876 : Covering letter dt: 11-10-2003
1198 Ex.P.876(a) : Signature of pw 205
1199 Ex.P.877 : Order form Xerox copy
1200 Ex.P.878 : Visiting Card Xerox copy
1201 Ex.P.879 : Orders form to Harish & co. (Xerox copy)
1202 Ex.P.880 : Visiting card Xerox copy
1203 Ex.P.881 : Invoice/Cash memo Xerox copy
1204 Ex.P.882 : Invoice Xerox copy
1205 Ex.P.883 : 3 Credit vouchers (Xerox)
(1) and (3)
1206 Ex.P.884 : Computer printout of Statement of K2 packaging
(Xerox copy)
1207 Ex.P.885 : Mahazar
1208 Ex.P.885(a) : Signature Vijaya raghavan
1209 Ex.P. 885(b) : Signature of Nirajan 1210 Ex.P. 885(c) : Signature of PI Mariswamy gowda 1211 Ex.P.886 : Specimen signature of Accused 23 Tippaiah 1212 Ex.P.886 : Signatures of Venugopal rao (1a) to (3a) 455 S.C.No.82/2012 1213 Ex.P.886 : Signatures of PW 207 (1a) to(3b) 1214 Ex.P.887 : Letter from CBI to GEQD Hyderbad dt:
26-10-2004 1215 Ex.P.888 : Letter from CBI to GEQD, Hyderabad 1218dt: 9-12-2004 1216 Ex.P.888(a) : Sign1218ature of PW 207 1217 Ex.P.889 to : Five RPAD envelops 893 1218 Ex.P.894 : Covering Letter of VI Bank Housing Finance Ltd.
Dt: 17-4-2002 1219 Ex.P.895 : Statement containing stamp purchase details of VI Bank 1220 Ex.P.896 : Panchanama (Kolkatta) dt: 1-5-2002 1221 Ex.P.896(a) : Signature of PW 209 1222 Ex.P.897 : Two files (1) and (2) 1223 Ex.P.898 : One Register 1224 Ex.P.899 : Two Small note books (1) and (2) 1225 Ex.P.900 : Panchanama dt: 30-8-2000 1226 Ex.P.900 (a) : Signature of pw 206 1227 Ex.P.901 : Panchanama dt: 30-8-2000 1228 Ex.P.901(a) : Signature of pw 206 1229 Ex.P.902 : Report of Valibasha dt: 29-8-2000 1230 Ex.P.902(a) : Signature of pw 206 1231 Ex.P.903 : Report of Valibasha dt: 31-8-2000 1232 Ex.P.903(a) : Signature of pw 206 1233 Ex.P.904 to : Xerox copies of delivery notes 908 1234 Ex.P.909 : Statement of PW 210 1235 Ex.P.910 : Portion of Statement of PW 210 Fayaz Ahamed 1236 Ex.P.911 : Portion of Statement of PW 210 Fayaz Ahamed 456 S.C.No.82/2012 1237 Ex.P.912 : Portion of Statement of PW 210 Fayaz Ahamed 1238 Ex.P.913 : Portion of Statement of PW 210 Fayaz Ahamed 1239 Ex.P.914 : Portion of Statement of PW 210 Fayaz Ahamed 1240 Ex.P.915 : Statement of pw 210 Fayaz Ahamed 1241 Ex.P.916 : Arrest memo certified copies total (1) to (11) eleven numbers 1242 Ex.P.917 : Certified copies of Seizure memo (1) tyo (14) 1243 Ex.P.918 : Certified copy of FIR in Cr. NO. 116/99 Begum bazar police station Hyderabad 1244 Ex.P.919 : Certified copy of FIR in Cr. No. RC 5 (E) 2004 CBI 1245 Ex.P.920 : Xerox Copies of photos of accused (1) to (11) 1246 Ex.P.921 : Mahazar 1247 Ex.P.921(a) : Signature of PW 212 1248 Ex.P.921(b) : Signature of Jaganath 1249 Ex.P.921(c) : Signature of Musrali 1250 Ex.P.922 : Report of PW 212 dt: 30-8-2000 1251 Ex.P.923 : Report of PW 212 dt: 31-8-2000 1252 Ex.P.924 : Report of PW 214 dt: 25-03-2002 1253 Ex.P.924(a) : Signature of PW 214 1254 Ex.P.925 : Report of PW 214 dt: 26-4-2002 1255 Ex.P.925(a) : Signature of PW 214 1256 Ex.P.926 : Report of PW 214 dt: 27-04-2002 1257 Ex.P.926(a) : Signature of PW 214 1258 Ex.P.927 : Report of PW 214 dt: 24-6-2002 1259 Ex.P.927(a) Signature of PW 214 1260 Ex.P.928 : Panchanama drawn at Grain Merchant dt:14-02-2002 1261 Ex.P.928(a) : Signature of PW 214 1262 Ex.P.929 : PF 51/2002 457 S.C.No.82/2012 1263 Ex.P.929(a) : Signature of PW 214 1264 Ex.P.930 : PF 52/2002 1265 Ex.P.930(a) : Signature of PW 214 1266 Ex.P.931 : PF 56/2002 1267 Ex.P.931(a) : Signature of PW 214 1268 Ex.P.932 : Extract of Locker register 1269 Ex.P.933 : Transaction details 1270 Ex.P.934 : Report of PW 208 1271 Ex.P.934(a) : Signature of PW 208 1272 Ex.P.935 : Report of PW 208 1273 Ex.P.935(a) : Signature of PW 208 1274 Ex.P.936 : Report of PW 208 1275 Ex.P.936(a) : Signature of PW 208 1276 Ex.P.937 : Report of PW 208 1277 Ex.P.937(a) : Signature of PW 208 1278 Ex.P.938 : Report of PW 208 1279 Ex.P.938(a) : Signature of PW 208 1280 Ex.P.939 : Report of PW 208 1281 Ex.P.939(a) : Signature of PW 208 1282 Ex.P.940 : Mahazar (FSL) 1283 Ex.P.940(a) : Signature of PW 208 1284 Ex.P.940(b) : Signature of Murthy 1285 Ex.P.941 : Handing over and receiving memo 1286 Ex.P.941(a) : Signature of PW 215 1287 Ex.P.942 : Documents pertaining to Madanagopal (Xerox) 1288 Ex.P.943 : Documents pertaining to Shobha (Xerox) 1289 Ex.P.944 : Mahazar Dt: 24-08-2000 (Invest smart India) 1290 Ex.P.944(a) : Signature of pw 216 1291 Ex.P.944(b) : Signature of Shashibushan 458 S.C.No.82/2012 1292 Ex.P.944(c) : Signature of Ravindra 1293 Ex.P.945 : Mahazar dt: 25-8-2000( ILFS) 1294 Ex.P.945(a) : Signature of PW 216 1295 Ex.P.945(b) : Signature of Jayaram Srinivas 1296 Ex.P.945(c) : Signature of Shivakumar 1297 Ex.P.946 : Charge memo given to A31 (Xerox) 1298 Ex.P.947 : Panchanama dt: 7-11-2001 (Ajmer) 1299 Ex.P.947(a) : Signature of PW 219 1300 Ex.P.947(b) : Signature of Chouhan 1301 Ex.P.947(c) Signature of A.K. Telgi 1302 Ex.P.947(d) : Signature of 223 1303 Ex.P.948 : Mahazar 20-7-2002 1304 Ex.P.948(a) : Signature of PW 220 1305 Ex.P.949 : One Visiting Card of EM world 1306 Ex.P.950 : Form No. 2A 1307 Ex.P.951 : Xerox copy of license 1308 Ex.P.952 : Photo copy of the FIR filed by CBI at Vol-7 D-533 page no. 3176,3188 1309 Ex.P.953 : Red Corner notice (Xerox copy) 1310 Ex.P.954 : Two Original vouchers of LIC 1311 Ex.P.955 : One Bill of Brundhavan Services 1312 Ex.P.956 : Xerox copy of RBI Challan 1313 Ex.P.957 : Letter of Manager Corporation Bank Mysore 1314 Ex.P.958 : 78 Pay in slips of Corporation bank, Mysore (1) to (78) 1315 Ex.P.959 : 77 Cheques of corporation bank, Mysore (1) to (77) 1316 Ex.P.960 : Letter of BSNL 22-09-2004 1317 Ex.P.961 : Copy of application to BSNL 1318 Ex.P.962 : Copy of demand note 1319 Ex.P.963 : Copy of letter dt: 17-9-1997 459 S.C.No.82/2012 1320 Ex.P.964 : Copy of letter dt: 3-2-1998 1321 Ex.P.965 : Copy of the application form for shifting telephone 1322 Ex.P.966 : 6 letters written by Sanjay Dubey (1) to (6) 1323 Ex.P.967 : Affidavit of Shamshad Ahmed 1324 Ex.P.968 : Reply letter from ING Vyashya dt: 4-11-2004 1325 Ex.P.969 : Five Original cheques (1) to (5) 1326 Ex.P.970 : 5 pay in slips (1) to (5) 1327 Ex.P.971 : Statement of accounts of Metro Corporation 1328 Ex.P.972 : Letter dt: 12-10-201 written by A.S.Dawood 1329 Ex.P.973 : Letter dt: 24-12-2004 of Karnataka bank (True Copy) 1330 Ex.P.974 : True copy of the bill of Unique services 1331 Ex.P.975 : True copy of Pay in slip 1332 Ex.P.976 : True copy of the cheque 1333 Ex.P.977 : True copy of the debit slip 1334 Ex.P.978 : True copy of RBI Challan 1335 Ex.P.979 : Letter sent to FSL by CBI dt: 6-1-2005 1336 Ex.P.980 : Letter sent to FSL by CBI dt: 18-02-2005 1337 Ex.P.981 : Letter sent to FSL by CBI dt: 04-03-2005 1338 Ex.P.982 : Letter by District Registrar dt: 09-03-2005 1339 Ex.P.983 : Letter from CBI to Amanath Co-Operative bank dt: 12-03-2005 1400 Ex.P.984 : Letter from CBI to FSL dt: 14-03-2005 1401 Ex.P.985 : Letter by CBI to Assistant Commissioner dt: 8-6-2005 1402 Ex.P.986 : Reply from Assistant Commissioner dt: 09-06-2005 460 S.C.No.82/2012 1403 Ex.P.987 : Further investigation report of CBI 1404 Ex.P.988 : Report of PI Badrinath 1405 Ex.P.988(a) : Signature of pw 222 1406 Ex.P.989 : Covering letter 1407 Ex.P.990 : Seven Bankers cheques (1) to (7) 1408 Ex.P.991 : 14 Vouchers of Central bank (1) to (14) 1409 Ex.P.992 : Seven bills of Sri. Sai.
(1) to (7)
1410 Ex.P.993 : Business Service Agreement
1411 Ex.P.994 : Sri. Bills
(1) to (6)
1412 Ex.P.995 : Sales tax form
1413 Ex.P.996 : Xerox copies of Invoice
1414 Ex.P.997 : 12 Xerox copies of delivery challan
(1) to (12)
1415 Ex.P.998 : 4 Cheques (Xerox copies)
(1) to (4)
1416 Ex.P.999 : Ledger extract
1417 Ex.P.1000 : Report of pw 222
1418 Ex.P.1001 : Original Pay order
1419 Ex.P.1002 : Certificate of deposit (Xerox copy )
1420 Ex.P.1003 : Telephone application form (Again marked at
(1) to (3) 1105 and Ex.P1106)
1421 Ex.P.1004 : Call details record of Telebhan India
(1) to (95)
1422 Ex.P.1005 : 3 files (Big)
(1) to (3)
1423 Ex.P1005(a) : Bills of Cauvery enterprises 1424 Ex.P.1006 : Covering letter 1425 Ex.P1006(a) Signature of PW 222 1426 Ex.P.1007 : 10 bills of Sri. Sai.
(1) to (10)
1427 Ex.P.1008 : 10 Vouchers
461 S.C.No.82/2012
(1) to (10)
1428 Ex.P.1009 : Memorandum of understanding
1429 Ex.P.1010 : Covering letter dt: 04-09-2002
1430 Ex.P1010(a) : Signature of pw 222
1431 Ex.P.1011 : One cheque Karnataka bank ltd.
1431 Ex.P.1012 : One embossed document of Karnataka bank ltd.
1432 Ex.P.1013 : Panchanama 15-4-2002 (Ram Ratan Soni)
1433 Ex.P1013(a) : Signature PW 222
1434 Ex.P1013(b) : Signature of Magesh babaji Kamble
1435 Ex.P1013(a) : Signature PW 222
1436 Ex.P.1013(c) : Dinesh babu Thontre 1437 Ex.P1013(d) : Signature of Ram Ratan soni 1438 Ex.P.1013(e) : Signature Irfan Ibrahim Sheikh PI 1439 Ex.P.1014 : Passport of Ram Ratan Soni 1440 Ex.P.1015 : 13 Papers pertaining Court Matters(Xerox copies) 1441 Ex.P.1016 : Passbook of Union bank of India 1442 Ex.P.1017 : Xerox copy of pass book 1443 Ex.P.1018 : Counter files of pay ships 1444 Ex.P.1019 : Cheque book Bank of Baroda 1445 Ex.P.1020 : Cheqe book of Union Bank of India 1446 Ex.P.1021 : Exhausted cheque book of UBI 1447 Ex.P.1022 : Pay in slips of Union bank of India 1448 Ex.P.1023 : Handwritten letter of A26 signed by his daughter 1449 Ex.P.1024 : Page of small diary 1450 Ex.P.1025 : White sheet of paper written in Maruthi language 1451 Ex.P.1026 : Red colour Pocket diary 1452 Ex.P.1027 : One small pocket note book 1453 Ex.P.1028 : One telephone index 1454 Ex.P.1029 : One small pocket book 1455 Ex.P.1030 : Small Jaihind Pocket book 462 S.C.No.82/2012 1456 Ex.P.1031 : One Ration card 1457 Ex.P.1032 : Two computer floppies 1458 Ex.P.1033 : Two CDs (Blue films) 1459 Ex.P.1034 : Red colour photo album 1460 Ex.P.1035 : Income Tax papers and Pan Card 1461 Ex.P.1036 : Call details of Mobile no. 9820290417 1462 Ex.P.1037 : One file containing MTNL & other papers 1463 Ex.P.1038 : One sheet Account position in venture 1464 Ex.P.1039 : Current account of Pay in slips of IOB 1465 Ex.P.1040 : Revenue stamps of Re. 1/- and 50 NP 1466 Ex.P.1041 : Sample sheets of Revenue stamps 1467 Ex.P.1042 : Report of PI Badrinath 1468 Ex.P1042(a) : Signature of PI Badrinath 1469 Ex.P.1043 : Panchanama (Ram Ratan Soni) 1470 Ex.P1043(a) : Signature of PW 222 1471 Ex.P1043(a) : Signature of PW 222 1472 Ex.P1043(b) : Signature of PSI Irfan Sheikh 1473 Ex.P1043(c) : Signature of Mangesh Kamble 1474 Ex.P1043(d) : Signature 1475 Ex.P.1043(e) : Signature of Varsha wife of A 26 1476 Ex.P.1044 : One bill of Sri. Sai 1477 Ex.P.1045 : Two Visiting Cards (1) & (2) 1478 Ex.P.1046 : 5 bankers cheques (1) to (5) 1479 Ex.P.1047 : 5 bills of Unique Serives (1) to (5) 1480 Ex.P.1048 : One original and 4 Xerox copies of certificate of (1) to (5) deposit 1481 Ex.P.1049 : 5 Xerox copies of certificate of deposits (1) to (5) 1482 Ex.P.1050 : Report of PSI Kariyanna 463 S.C.No.82/2012 1483 Ex.P.1051 : One file containing pager details of page point Services Ltd.
1484 Ex.P.1052 : 2 bills of Sri. Sai.
(1) & (2)
1485 Ex.P.1053 : One payment voucher
1486 Ex.P.1054 : One Visiting card of Unique Serices
1487 Ex.P.1055 : 5 embossed lease agreements
(1) to (5)
1488 Ex.P.1056 : 82 embossed documents
(1) to (82)
1489 Ex.P.1057 : Covering letter of M/s Citizen enterprises
1490 Ex.P.1058 : 2 Cash bills of Citizen enterprises
(1)& (2)
1491 Ex.P.1059 : One Cash bill of Unique enterprises
1492 Ex.P.1060 : 3 Vouchers of Mysore construction companies
(1) to (3)
1493 Ex.P.1061 : Statement containing details of account of Mycon
co.ltd.
1494 Ex.P.1062 : 8 Cash bills of Citizen enterprises
(1) to (8)
1495 Ex.P.1063 : 2 Cash bills of Unique Services
(1) & (2)
1496 Ex.P.1064 : One order form of Citizen enterprises
1497 Ex.P.1065 : Xerox copy of KSSIDCL Bangalore
1498 Ex.P.1066 : 5 bank debit vouchers
(1) to (5)
1499 Ex.P.1067 : 4 Cash vouchers of Victory glass
(1) to (4)
1500 Ex.P.1068 : Xerox copy of statement transactions
1501 Ex.P.1069 : Covering letter of Victory glass dt: 21-3-2002
1502 Ex.P.1070 : One Cash bill of Sri. Sai.
1503 Ex.P.1071 : Xerox copy of Stamp vending License issued to
Farzana Begaum
1504 Ex.P.1072 : Mahazar 5-4-2002
1505 Ex.P.1073 : School leaving certificate of Noor Ahmed
1506 Ex.P.1074 : Covering letter of Head Master of Madaline
464 S.C.No.82/2012
School
1507 Ex.P.1075 : Admission form of A.K. Telagi (Xerox)
1508 Ex.P.1076 : Enrolment Register extract (Xerox)
1509 Ex.P.1077 : Certified copy of Form no. 5
1510 Ex.P.1078 : Covering letter of Principal Gomte College
Belgavi
1511 Ex.P.1079 : Xerox copy of the letter given by A.K. Telgi to
Principal of Gomte College
1512 Ex.P.1080 : Original Transfer Certificate
1513 Ex.P.1081 : Carbon copy of application fee receipt
1514 Ex.P.1082 : Xerox copy of admission form
1515 Ex.P.1083 : 2 loan agreements
(1) & (2)
1516 Ex.P.1084 : 49 loan agreements letter of guarantee etc
(1) to (49)
1517 Ex.P.1085 : 8 Cash bills of Unique enterprises, Cauvery
(1) to (8) enterprises, Citizen enterprises.
1518 Ex.P.1086 : 8 Vouchers
(1) to (8)
1519 Ex.P.1087 : Covering letter of Britannia
1520 Ex.P.1088 : 22 bills of hotel Nataraj
(1) to (22)
1521 Ex.P.1089 : 100 bill of Telephone pertaining to hotel Nataraj
(1) to (100)
1522 Ex.P.1090 : 3 files of IT returns
(1) to (3)
1523 Ex.P.1091 : 2 Cash books
(1) & (2)
1524 Ex.P.1092 : Bundle of loose cheque leafs
1525 Ex.P.1093 : Cash deposit Voucher slips of HDFC
1526 Ex.P.1094 : 11 Un used cheques
(1) to (11)
1527 Ex.P.1095 : Letter with 12 Special prints
1528 Ex.P.1096 : Cover with address of Metro
1529 Ex.P.1097 : 2 Visiting cards
465 S.C.No.82/2012
1530 Ex.P.1098 : One Small Pocket dairy
1531 Ex.P.1099 : Telephone bills
1532 Ex.P.1100 : Mahazar
1533 Ex.P.1101 : 2 Cash bills
(1) & (2)
1534 Ex.P.1102 : 2 Payment Vouchers
(1) & (2)
1535 Ex.P.1103 : Transfer debit voucher dt: 28-12-1999
1536 Ex.P.1104 : One pay order dt; 28-2-2000
1537 Ex.P.1105 : 3 application for Telephone net work Connection
(1) to (3)
1538 Ex.P.1106 : Call details of Telebhan India Pvt. Ltd.
(1) to (95)
1539 Ex.P.1107 : 4 Payment Vouchers
(1) to (4)
1540 Ex.P.1108 : Xerox copies of Sri. Sai bills
(1) to (4)
1541 Ex.P.1109 : Name of 15 persons given by PI Radhamani
1542 Ex.P.1110 : Report of PI Radhamani
1543 Ex.P.1111 : Covering letter of Group 4 Security Services
1544 Ex.P.1112 : Bio-data of Rafiq Ahmed
1545 Ex.P.1113 : Preliminary input report
1546 Ex.P.1114 : Answer sheets containing hand writing of Rafi
Ahmed.
1547 Ex.P.1115 : Application form of Rafiq Ahmed. s
1548 Ex.P.1116 : Covering letter of Biocon
1549 Ex.P.1117 : Statement of transactions
1550 Ex.P.1118 : Covering letter of Sai Security Printers
1551 Ex.P.1119 : 8 bills of Sri. Sai.
(1) to (8)
1552 Ex.P.1120 : 8 Vouchers of Sai Security Printers
(1) to (8)
1553 Ex.P.1121 : One Visiting Card of Sri. Sai
1554 Ex.P.1122 : Covering letter of Karnataka bank
1555 Ex.P.1123 : Covering letter of Karnataka Bank
466 S.C.No.82/2012
1556 Ex.P.1124 : Hotel arrival register extract
1557 Ex.P.1125 : Carbon copy of bills
(1) to (5)
1558 Ex.P.1126 : Covering letter of Heera Internal
1559 Ex.P.1127 : Covering letter of BSNL
1560 Ex.P.1128 : Telephone Registration card
1561 Ex.P.1129 : Copy of lease agreement
1562 Ex.P.1130 : Original application form for telephone
connection
1563 Ex.P.1131 : Specimen Signature card
1564 Ex.P.1132 : Telephone bills of Md.Rehan
(1) to (4)
1565 Ex.P.1133 : Covering letter dt: 27-6-2002 of BSNL
1566 Ex.P.1134 : Mahazar 2-8-2002
1567 Ex.P.1135 : Mahazar 3-8-2002
1568 Ex.P.1136 : Mahazar 4-8-2002
1569 Ex.P.1137 : Mahazar 5-8-2002
1570 Ex.P.1138 : Covering letter of Syndicate Bank
1571 Ex.P.1139 : Rent agreement dt: 6-6-2000
1572 Ex.P.1140 : Carbon copy of tax paid receipt
1573 Ex.P.1141 : Original endorsement ARO, BMP
1574 Ex.P.1142 : One tax paid receipt
1575 Ex.P.1143 : Certificate issued by ARO,BMP
1576 Ex.P.1144 : Copy of letter dt: 3-10-2001 addressed to CTO,
12th circle, Seshadripuram, Coffee Shop, Brigade road.
1577 Ex.P.1145 : Endorsement dt: 28-2-2000 issued by DC, under valuation of stamps Bangalore 1578 Ex.P.1146 : Original sale deed dt: 31-8-1995 executed between union co. motors pvt. ltd.and Rio hotles and resorts, Bangalore 467 S.C.No.82/2012 1579 Ex.P.1147 : One original Sale deed dt: 31-8-1995 1580 Ex.P.1148 : 3 files pertaining to ISP Nasik (1) to (3) 1581 Ex.P.1149 : Carbon copy of bill book 1582 Ex.P.1150 : Carbon copy of police notice dt: 25-3-2003 1583 Ex.P.1151 : Copy of letter by Bhogilal to ACP Stamp IT 1584 Ex.P.1152 : Xerox copies of Cash ledger extract (1) to (3) 1585 Ex.P.1153 : Letter dt: 7-4-2003 pertaining to Metro Corporation by Syndicate bank 1586 Ex.P.1154 : Panchanama dt: 15-4-2003 (Khanapur) 1587 Ex.P.1155 : Report of Badrinath 1588 Ex.P.1156 : Documents related to lorry No. MH 15 G 8675 (1) to (6) 1589 Ex.P.1157 : Passport of Dr. Rehan Baig 1590 Ex.P.1158 : Mahazar dt: 09-05-2003 1591 Ex.P.1159 : Specimen handwriting of Dr. Rehan baig (1) to (6) 1592 Ex.P.1160 : Covering letter of Syed Amed dt: 10-8-2003 1593 Ex.P.1161 : Covering letter of HM Vidyavahini school to S.K. Hegde dt: 28-8-2002 1594 Ex.P.1162 : Letter from S.K. Hegde to HM vidyavahini School (Xerox copies) 1595 Ex.P.1163 : Educational records of Liyakhat Hussian (Xerox (1) to (3) copies) Covering letter original 1596 Ex.P.1164 : 3 cheques of Syndicate bank (1) to (3) 1597 Ex.P.1165 : Covering letter of Assistant Manager syndicate bank dt: 16-9-2003 1598 Ex.P.1166 : Mahazar 26-9-2003 (Sadashiva) 1599 Ex.P.1167 : Transcription of conversation between G.A. Bawa and A.K. Telgi (Xerox) 1600 Ex.P.1168 : Memo dt: 21-11-2003 (Xerox) 468 S.C.No.82/2012 1601 Ex.P.1169 : Mahazar dt: 27-12-2003 1602 Ex.P.1170 : Mahazar dt: 5-1-2004 1603 Ex.P.1171 : Xerox copy of letter of Director treasury dt: 11-4-2002 1604 Ex.P.1172 : Letter of Director of treasuries dt: 20-4-2002 1605 Ex.P.1173 : Letter of Director of treasuries dt: 03-5-2002 (1) to (4) 1606 Ex.P.1174 : Letter of RSM Kilburn reprographics ltd dt: 24-4-2002 1607 Ex.P.1175 : Mahazar (Vasanthnagar) dt: 20-8-2000 1608 Ex.P1175(a) : Signature of pw 2223 1609 Ex.P1175(b) : Signature of Balakrishna shenoy 1610 Ex.P1175(c) : Signature of Jagannath 1611 Ex.P.1176 : Portion of the statement of Al Badruddin 1612 Ex.P.1177 : Portion of the statement of Accused No.2 Vittal Maruthi 1613 Ex.P.1178 : Mahazar dt; 198-2000 1614 Ex.P. 1178(a) Signature of pw 223 1615 Ex.P. 1178(b) Signature of Jaganath 1616 Ex.P. 1178(c) Signature of Balakrishna Shenoy 1617 Ex.P.1179 : Treasury forms 1618 Ex.P.1180 : Hire Purchase forms 1619 Ex.P.1181 : Loan agreement Bangalore Mercantile coporation bank 1620 Ex.P.1182 : Deposit Valult of Uninon bank of India 1621 Ex.P.1183 : Locker agreement 1622 Ex.P.1184 : Letter of Hypothication of IOB 1623 Ex.P.1185 : Agreement/Loan/Cash of PNB 1624 Ex.P.1186 : 3 books of City Bank home documentation 1625 Ex.P.1187 : 2 books of City Bank Power Loan documentation 469 S.C.No.82/2012 1626 Ex.P.1188 : 10 sheets security bond of BOI 1627 Ex.P.1189 : 10 forms Hudco nivas loan agreement 1628 Ex.P.1190 : 5 Agreement of guarantee PNB 1629 Ex.P.1191 : 5 BOI acknowledgement of debt 1630 Ex.P.1192 : 5 BOI letter of lien and set off 1631 Ex.P.1193 : 14 Irrevocable power of attorney 1632 Ex.P.1194 : Deed of guarantee one pad 1633 Ex.P.1195 : 1 agreement copy 1634 Ex.P.1196 : Stock book Register 1635 Ex.P.1197 : One Register containing collection details 1636 Ex.P.1198 : One King register long book 2000 1637 Ex.P.1199 : One Victory Lybird deluxe long book 1638 Ex.P.1200 : One long note book Account of CD & embossing 1639 Ex.P.1201 : Sales report file ( P1 to P24) 1640 Ex.P.1202 : One file containing Client list (P1 to P15) 1641 Ex.P.1203 : Orders list file of Sri. Sai. (P1 to P 102) 1642 Ex.P.1204 : Portion of Voluntary statement of Nawaz Khan 1643 Ex.P.1205 : Portion of Statement of Md. Shoiab 1644 Ex.P.1206 : Portion of statement of Liyakhat Hussain 1645 Ex.P.1207 Mahazar (Texport Garments) 1646 Ex.P.1207(a) : Signature of pw 223 1647 Ex.P.1207(b) : Signature of Ramsubramanya 1648 Ex.P.1208 : Covering letter of Texport Garments dt; 26-8-2000 1649 Ex.P.1209 : Covering letter of Sibi A.J. dt: 28-8-2000 1650 Ex.P.1210 : One bill of Sri. Sai.
1651 Ex.P.1211 : Covering letter of United Insurance co.
dt: 28-8-2000
1652 Ex.P.1212 : Xerox copy of Voucher
470 S.C.No.82/2012
1653 Ex.P.1213 : One bill of Sri. Sai.
1654 Ex.P.1214 : One bill of Sri. Sai
1655 Ex.P.1215 : Mahazar dt: 29-8-2000 MMS exports
1656 Ex.P.1216 : Bills of Unique Services
(1) & (2)
1657 Ex.P.1217 : Bills of Cauvery enterprises
(1) & (2)
1658 Ex.P.1218 : Bills of Sri. Sai.
(1) to (4)
1659 Ex.P.1219 : Covering letter dt: 29-8-2000
1660 Ex.P.1220 : Panchanama
1661 Ex.P.1221 : Xerox copy of lease agreement dt: 10-10-1999
1662 Ex.P.1222 : Carbon copy of the receipt
1663 Ex.P.1222(a) : Signature of pw 223 1664 Ex.P.1222(b) : Signature of Lakshmi 1665 Ex.P.1223 : Xerox copy of of tax paid receipt dt: 16-11-1999 1666 Ex.P.1224 : One bill of Sri. Sai.
1667 Ex.P.1225 : Covering letter of Vishal
1668 Ex.P.1226 : 6 bills of Sri. Sai.
(1) to (6)
1669 Ex.P.1227 : Covering letter of Balakrishana
1670 Ex.P.1228 : One letter of Gopala naidu
1671 Ex.P.1229 : Covering letter dt; 29-8-2000 of Vi bank
1672 Ex.P.1230 : One bill of Sri. Sai.
1673 Ex.P.1231 : One bill of Sri. Sai.
1674 Ex.P.1232 : One bill of Sri. Sai.
1675 Ex.P.1233 : One bill of Sri. Sai.
1676 Ex.P.1234 : Covering letter of Federal Technologies ltd.
1677 Ex.P.1235 : Letter of Microland
1678 Ex.P.1236 : Bills of Sri. Sai. (1 original and 3 Xerox copies)
(1) to (4)
1679 Ex.P.1237 : Covering letter of C.N. Hari of Cherattur
investments dt: 29-8-2000
471 S.C.No.82/2012
1680 Ex.P.1238 : 4 Original bills of Sri. Sai.
(1) to (4)
1681 Ex.P.1239 : Covering letter of VKN dt: 30-8-2000
1682 Ex.P.1240 : Covering letter of Deutsche Bank
1683 Ex.P.1241 to : 43 bills and Vouchers of Sri. Sai.
1283 1684 Ex.P.1284 : Covering letter of Sonal garments dt: 29-8-2000 1685 Ex.P.1285 : 3 bills of Sri. Sai. ( 2 Original and 1 Xerox) (1) to (3) 1686 Ex.P.1286 : Covering letter of Texport garments 1687 Ex.P.1287 to : 8 bills of Sri. Sai.
1294
1688 Ex.P.1295 : 3 bills of Sri. Sai
(1) to (3)
1689 Ex.P.1296 : Covering letter of Arrivind mills
1690 Ex.P.1297 : Panchanama
1691 Ex.P.1298 : One bill of Sri. Sai
1692 Ex.P.1299 : Covering letter of Wipro
1693 Ex.P.1300 : Xerox copy of Sale deed
1694 Ex.P.1301 : Ex.P. 1301 and 1302 does not exist as they are
1695 Ex.P.1302 : already marked as Ex.P. 260 and 261
1696 Ex.P.1303 : Mahazar dt: 5-9-2000 Tata finance
1697 Ex.P.1304 : Letter dt: 27-10-2000 addressed to Sub-registrar
franking cell, Gandhinagar.
1698 Ex.P.1305 : Letter dtL 27-10-2000 addressed to Deputy
director of Treasuries stamp depot
Vidhanasoudha.
1699 Ex.P.1306 : Letter dt: 31-11-2000 addressed to PI Upparpet
by sub-registrar
1700 Ex.P.1307 : Letter dt: 3-11-2000 addressed to Upparpete PI
Deputy director of Treasuries
1701 Ex.P.1308 : Xerox copies of arrival register of Hotel Manama
472 S.C.No.82/2012
(1) to (30)
1702 Ex.P.1309 : Embarkation Card (Xerox copies)
(1) to (3)
1702 Ex.P.1310 : Covering letter of Inspector of police Airport
Mumbai to PI Badrinath
1703 Ex.P.1311 : Covering letter of General Manager ICDS
1704 Ex.P.1312 : 3 bills of Sri. Sai. (ICDS)
(1) to (3)
1705 Ex.P.1313 : 28 bills Sri. Sai. (K.G.K. Securities)
(1) to (28)
1706 Ex.P.1314 : Letter from Badrinath to RTO Nasik
1707 Ex.P.1315 : Endorsement on the back side of Exp.1314
1708 Ex.P.1316 : Letter dt: 30-4-2002 of Spice Telecom
1709 Ex.P.1317 : Letter dt: 14-6-2002 of Spice Telecom
1710 Ex.P.1318 : Letter dt; 27-6-2002 of Spice Telecom
1711 Ex.P.1319 : Letter dt; 6-11-2002 of Spice Telecom
1712 Ex.P.1320 : Call details annexure books of Spice Telecom
(1) to (8)
1713 Ex.P.1321 : Letter dt; 26-8-2002 by Deputy Director Printing
Press to Stamp IT
1714 Ex.P. 1322 : File containing details of call details (BSNL)
certified copies
1715 Ex.P.1323 : File containing Xerox copies of details of land line
no. of A.K. Telgi (P 1-123)
1716 Ex.P.1324 : Scrutiny report of PI Badrinath pertaining to Jet
airways
1717 Ex.P.1325 : O.P. slip of Accused no.20 Salauddin Ashraff
Mohammed.
List of documents marked on behalf of the accused.
- Nil -
473 S.C.No.82/2012List of Material objects produced and got marked on behalf of the prosecution
1. M.O.1 : Rs. 50/-denominating postal stamps
2. M.O.1(a) : Sample sent to ISP Nasik, denomination of Rs. 50/- One sheet (Cover.no.1)
3. M.O.1 : Big Cover (a-1)
4. M.O.1 : Letter from Nasik (a-2)
5. M.O. 2 : Insurance stamps of 100 Rs.
Denomination
6. M.O. 2(a) : One sample sheet to expert opinion at Nasik (ISP)
7. M.O. 2 (a- : Big cover signature of panchas and pw1
1)
8. M.O. 3 : Share transfer stamps of 10 Rs.
Denomination
9. M.O. 3(a) : 1 sample sheet sent to ISP Nasik
10. M.O. 3 : Big cover bearing signature of PW1 and (a-1) Panchas
11. M.O. 4 Revenue stamp of 1 Re denomination
12. M.O. 4(a) : One Sample sheet sent to ISP Nasik
13. M.O. 4 : Big cover containing signature of PW 1 (a-1) and Panchas
14. M.O. 5 : Special adhesive stamps of Rs. 500/-
denomination
15. M.O. 5(a) : 1 sample sheet sent to ISP Nasik
16. M.O. 5 : Big cover bearing signature of PW1 and (a-1) Panchas
17. M.O. 6 : General stmap of face value Rs. 1000/- 474 S.C.No.82/2012
18. M.O. 6(a) : One Sample sheet sent to ISP Nasik
19. M.O. 6 (a- : Signature of PW 1 and Panchas on big
1) cover
20. M.O. 7 : General Stamp Paper of Rs. 100/-
denomination
21. M.O. 7(a) : One sample sheet sent to ISP Nasik
22. M.O. 7 (a- : Big cover bearing signature of PW1 and
1) Panchas
23. M.O. 8 : General stamp paper of Rs. 500/-
denomination
24. M.O. 8(a) : One sample sheet sent to ISP Nasik
25. M.O. 8 : Big cover bearing signature of PW1 and (a-1) Panchas
26. M.O. 9 : Rs.350/- seized from Badruddin
27. M.O. 10 : Rs.300/- seized from Vittal Maruthi
28. M.O. 11 : One Nokia handset seized from Badruddin (Sim No.970100116168)
29. M.O. 12 : One Yamaha Motor bike bearing no. KA-
05 EB 1729
30. M.O. 13 : 1 Re stamps (Insurance)
31. M.O. 14 : 2 Rs stamps (Insurance)
32. M.O. 15 : 5 Rs stamps (Insurance)
33. M.O. 16 : 10 Rs stamps(Insurance)
34. M.O. 17 : 50 Rs stamps(Insurance
35. M.O. 18 : 100 Rs. stamps(Insurance)
36. M.O. 19 : Sample Insurance stamps of face value Rs.1 sample
37. M.O. 20 : Sample Insurance stamps of face value Rs. 5 sample
38. M.O. 21 : Sample Insurance stamps of face value Rs.10 sample
39. M.O. 22 : Sample Insurance stamps of face value 475 S.C.No.82/2012 Rs. 50 sample
40. M.O. 23 : Sample Insurance stamps of face value Rs.100 sample
41. M.O. 24 : One packed cover
42. M.O. 25 : One Lock of godrej company
43. M.O. 26 : Loose stamps of different denomination
44. M.O. 27 : Non Judicial stamp papers of face value Rs. 10/-
45. M.O. 28 : 89 GPA papers with Rs. 100 franking
46. M.O. 29 : Rs. 44 Rs.50 franking papers (Individual loan agreement)
47. M.O. 30 : Non Judicial stamp papers Rs. 50 face value (Sample)
48. M.O. 31 : Stamp papers of face Value Rs. 5/-
49. M.O. 32 : Stamp papers of face value Rs. 10/-
50. M.O. 33 : Stamp papers of face value Rs. 20/-
51. M.O. 34 : Stamp papers of face value Rs. 50/-
52. M.O. 35 : Stamp papers of face value Rs. 100/-
53. M.O. 36 : Special adhesive stamp of Rs. 5/-
denomination (1 no.s)
54. M.O. 37 : Special adhesive stamp of Rs. 50/-
denomination (7 no.s)
55. M.O. 38 : Special adhesive stamp of Rs. 100/-
denomination (6 no.s)
56. M.O. 39 : Court fee stamps of Rs. 2/-, Rs.5/-,Rs./-
10denomination
57. M.O. 40 : Revenue stamp of Receipts.1/-
denomination
58. M.O. 41 : Non Judicial stamp paper of Re. 1/- 476 S.C.No.82/2012
denomination (1 no.)
59. M.O. 42 : Non Judicial stamp paper of Rs. 5/-
denomination (1 no.)
60. M.O. 43 : Non Judicial stamp paper of Rs.10/-
denomination (1 no.)
61. M.O. 44 : Non Judicial stamp paper of Rs.20/-
denomination (1 no.)
62. M.O. 45 : Non Judicial stamp paper of Rs.50/-
denomination (1 no.)
63. M.O. 46 : Non Judicial stamp paper of Re.100/-
denomination (1 no.)
64. M.O. 47 : Special Adhesive stamp of Rs. 5/-
denomination (sample)
65. M.O. 48 : Special Adhesive stamp of Rs. 50/-
denomination(sample)
66. M.O. 49 : Special Adhesive stamp of Rs.100/-
denomination(sample)
67. M.O. 50 : Sample of Court fee stamp of Re. 1/-
denomination (1 no.)
68. M.O. 51 : Sample of Court fee stamp of Re. 2/-
denomination (1 no.)
69. M.O. 52 : Sample of Court fee stamp of Re. 5/-
denomination (1 no.)
70. M.O. 53 : Sample of Court fee stamp of Re. 10/-
denomination (1 no.)
71. M.O. 54 : Sample of Revenue stamp of Re. 1/-
denomination (1 no.)
72. M.O. 55 : Stamps of various denomination
73. M.O. 56 : Foreign bill stamps of Rs. 50/- 477 S.C.No.82/2012
denomination
74. M.O. 57 : One foreign bill stamp of Rs.50/-
denomination taken as sample
75. M.O. 58 : 5 Non Judicial stamp papers of Rs. 100/-
denomination
76. M.O. 59 : 4 Non Judicial stamp papers of Rs. 50/-
denomination
77. M.O. 60 : 6 Non Judicial stamp papers of Rs. 20/-
denomination
78. M.O. 61 : 11 stamps (foreign bill stamps)
79. M.O. 62 : 1 foreign bill stamp of Rs. 50/-
denomination
80. M.O. 63 : 17 Special Adhesive stamps of Rs. 50/-
denomination
81. M.O. 64 : 1 Non Judicial stamp paper of Rs. 20/-
denomination
82. M.O. 65 : 1 Non Judicial stamp paper of Rs. 50/-
denomination(sample)
83. M.O. 66 : 1 Non Judicial stamp paper of Rs. 100/-
denomination(sample)
84. M.O. 67 : 1 foreign bill stamp paper of Rs. 10/-
denomination(sample)
85. M.O. 68 : 1 Special Adhesive stamp of Rs. 50/-
denomination (sample)
86. M.O. 69 : 1 foreign bill stamp paper of Rs. 50/-
denomination(sample)
87. M.O. 70 : Revenue stamp of Re.1/- denomination
88. M.O. 71 : Revenue stamp of Re.1/- denomination (sample) 478 S.C.No.82/2012
89. M.O. 72 : Non Judicial stamp papers of Rs. 100/-
denomination
90. M.O. 73 : Non Judicial stamp papers of Rs. 20/-
denomination
91. M.O. 74 : Non Judicial stamp papers of Rs. 10/-
denomination
92. M.O. 75 : Sample of stamp papers of Rs. 10/-
denomination
93. M.O. 76 : Sample of stamp papers of Rs. 20/-
denomination
94. M.O. 77 : Sample Non judicial stamp papers of Rs.
100/- denomination
95. M.O. 78 : One sample of stamp papers of Rs.50/-
denomination
96. M.O. 79 : 3 stamp papers of Rs. 50/- denomination
97. M.O. 80 : Sample of Non Judicial stamp papers of Rs.50/- denomination
98. M.O. 81 : Stamp papers of Rs. 50/- denomination (Non Judicial)
99. M.O. 82 : Sample of Non Judicial stamp papers of Rs.100/- denomination
100. M.O. 83 : Non Judicial stamp papers of Rs.100/-
denomination
101. M.O. 84 : Sample Insurance stamps of Rs/ 50/-
denomination
102. M.O. 85 : Insurance stamps of Rs/ 50/-
denomination
103. M.O. 86 : Sample Insurance stamps of Rs 5/-
denomination (sample) 479 S.C.No.82/2012
104. M.O. 87 : Insurance Stamps of Rs. 5/-
denomination
105. M.O. 88 : Sample Insurance Stamps of Re. 1/-
denomination
106. M.O. 89 : Insurance Stamps of Re.1/- denomination
107. M.O. 90 : Sample stamp papers of Rs. 100/-
denomination
108. M.O. 91 : Stamp papers of Rs. 100/- denomination
109. M.O. 92 : Stamp papers of Rs. 50/- denomination
110. M.O. 93 : Stamp papers of Rs. 50/- denomination
111. M.O. 94 : Sample of foreign bill stamps of Rs. 100/-
denomination
112. M.O. 95 : Foreign bill stamps of Rs. 100/-
denomination
113. M.O. 96 : Sample of Special Adhesive stamp of Rs.
10/- denomination
114. M.O. 97 : Special adhesive stamps of Rs. 10/-
denomination
115. M.O. 98 : One sample stamp paper of Rs. 50/-
denomination
116. M.O. 99 : Stamp paper of Rs. 50/- denomination
117. M.O.100 : Sample of Revenue stamp of Re.1/-
denomination
118. M.O.101 : Revenue stamp of Re.1/- denomination
119. M.O.102 : Sample of Insurance stamps of Re.1/-
denomination
120. M.O.103 : Insurance stamps of Re.1/- denomination
121. M.O.104 : Sample Revenue stamps of Re.1/-
denomination 480 S.C.No.82/2012
122. M.O.105 : Revenue stamps of Re.1/- denomination
123. M.O.106 : Sample Share Transfer stamp of Rs. 50/-
denomination
124. M.O.107 : Share transfer Stamps of Rs. 10/-
denomination
125. M.O.108 : Share transfer stamps of Rs. 10/-
denomination (Sample)
126. M.O.109 : Share transfer stamps of Rs. 10/-
denomination
127. M.O.110 : Sample of Share transfer stamp of Rs.5/-
denomination
128. M.O.111 : Share transfer stamps of Rs. 5/-
denomination
129. M.O.112 : Sample Special adhesive stamp of Rs. 5/-
denomination
130. M.O.113 : Special adhesive stamps of Rs. 5/-
denomination
131. M.O.114 : Sample of Special adhesive stamp of Rs.
50/- denomination
132. M.O.115 : Special adhesive stamps of Rs. 50/-
denomination
133. M.O.116 : Sample of Special adhesive stamp of Rs.
100/- denomination
134. M.O.117 : Special adhesive stamps of Rs. 100/-
denomination
135. M.O.118 : Sample of Special adhesive stamp of Rs.
500/- denomination
136. M.O.119 : Special adhesive stamps of Rs. 500/-
denomination 481 S.C.No.82/2012
137. M.O.120 : Non Judicial stamp papers of Rs. 5/-
denomination (Sample)
138. M.O.121 : Non Judicial stamp papers of Rs. 5/-
denomination
139. M.O.122 : Sample of Non Judicial stamp paper of Rs. 10/- denomination
140. M.O.123 : Non Judicial stamp paper of Rs. 10/-
denomination
141. M.O.124 : Sample of Non Judicial stamp paper of Rs. 20/- denomination
142. M.O.125 : Non Judicial stamp paper of Rs. 20/-
denomination
143. M.O.126 : Sample of Non Judicial stamp paper of Rs. 50/- denomination
144. M.O.127 : Non Judicial stamp paper of Rs. 50/-
denomination
145. M.O.128 : Sample of Non Judicial stamp paper of Rs.100/- denomination
146. M.O.129 : Cash of Rs.55.000/-
147. M.O.130 : Sample of Special adhesive stamp of Rs.
20/- denomination
148. M.O.131 : Special adhesive stamp of Rs. 20/-
denomination
149. M.O.132 : Sample of Special adhesive stamp of Rs.
50/- denomination
150. M.O.133 : Special adhesive stamp of Rs. 50/-
denomination
151. M.O.134 : Rs. 1.50.000/- seized under PF 170/2000(kept in treasury box) 482 S.C.No.82/2012
152. M.O.135 : Sample of Non Judicial stamp paper of Rs.100/- denomination
153. M.O.136 : Non Judicial stamp paper of Rs. 500/-
denomination
154. M.O.137 : Non Judicial stamp paper of Rs. 100/-
denomination
155. M.O.138 : Sample of Non Judicial stamp paper of Rs. 50/- denomination
156. M.O.139 : Sample of Non Judicial stamp paper of Rs. 10/- denomination
157. M.O.140 : Sample of Special adhesive stamp of Rs.
50/- denomination
158. M.O.141 : Special adhesive stamp of Rs. 50/-
denomination
159. M.O.142 : Sample of Special adhesive stamp of Rs.
10/- denomination
160. M.O.143 : Special adhesive stamp of Rs. 10/-
denomination
161. M.O.144 : Sample of Re.1/- Revenue stamps
162. M.O.145 : Revenue stamps of Re.1/- denomination
163. M.O.146 : 2 sample embossing documents of PNB
164. M.O.147 : 33 No's embossing documents of PNB
165. M.O.148 : Sample of Non Judicial stamp papers of Rs.100/- denomination
166. M.O.149 : Stamp Papers (Non Judicial) face Value of Rs. 100/-
167. M.O.150 : Stamp paper (Non Judicial) face value of Rs. 50/- sample
168. M.O.151 : Stamp paper (Non Judicial) face value of 483 S.C.No.82/2012 Rs. 50/-
169. M.O.152 : Insurance Stamps of Re.1/-
170. M.O.153 : Insurance Stamps of Rs.5/-
171. M.O.154 : Insurance Stamps of Rs.10/-
172. M.O.155 : Insurance Stamps of Rs.50/-
173. M.O.156 : Insurance Stamps of Rs.100/-
174. M.O.157 : Sample Revenue stamps Re.1/-
175. M.O.158 : Stamps (Revenue) Re,1/-
176. M.O.158 : Signature of PW 27
(a)
177. M.O.159 : Sample of Non Judicial stamp papers of Rs.50/- denomination
178. M.O.160 : Non Judicial stamp papers of Rs.50/-
denomination
179. M.O.161 : Non Judicial stamp paper of Rs.100/-
denomination
180. M.O.162 : Non Judicial stamp papers of Rs.100/-
denomination
181. M.O.163 : Revenue stamps of Re.1/- denomination
182. M.O.164 : Non Judicial stamp papers of Rs.10/-
denomination and NJ Stamp papers of Rs. 20,50 and 100 denomination
183. M.O.165 : Non Judicial stamp papers of Rs.100/-
(1) & (2) denomination
184. M.O.165 : Non Judicial stamp paper of Rs.50/-
(3) denomination
185. M.O.165 : Sample of Non Judicial stamp paper of
(4)
Rs.50/- denomination
186. M.O.166 : Sample Insurance stamps of Rs. 100/-
denomination
484 S.C.No.82/2012
187. M.O.167 : Sample Insurance stamps of Rs. 10/-
denomination
188. M.O.168 : Sample Insurance stamps of Rs. 5/-
denomination
189. M.O.169 : Sample Insurance stamps of Rs. 5/-
denomination
190. M.O.170 : Insurance Police stamps of Rs. 100/-
denomination
191. M.O.171 : Insurance Police stamps of Rs. 10/-
denomination
192. M.O.172 : Insurance Police stamps of Rs. 5/-
denomination
193. M.O.173 : Insurance Police stamps of Rs. 50/-
denomination
194. M.O.174 : Cover containing the above remaining stamps
195. M.O.174 : Signature of pw 33
(a)
196. M.O.175 : Sample stamp papers of Rs. 50/- and 100/- denomination
197. M.O.176 : Non Judicial stamp papers of rs. 50/- and 100 denomination
198. M.O.177 : Sample share transfer stamps of Rs.
100/-
199. M.O.177 : Share transfer stamps of Rs. 100/-
(a) denomination
200. M.O.178 : Sample share transfer stamps of Rs. 5/-
denomination
201. M.O.178 : share transfer stamps of Rs. 5/-
(a) denomination 485 S.C.No.82/2012
202. M.O.179 : Sample foreign bill stamps (All denomination)
203. M.O.180 : Foreign bill stamps (All denomination)
204. M.O.181 : Sample special adhesive stamps (All denomination)
205. M.O.182 : special adhesive stamps (All denomination)
206. M.O.183 : Sample NJ stamp papers of Rs. 100/-
denomination
207. M.O.184 : Sample stamp paper of Rs. 50/-
denomination
208. M.O.185 : Non Judicial stamp papers of Rs. 100/-
denomination
209. M.O.186 : Stamp papers of Rs. 50/- denomination
210. M.O.187 : Sample foreign bill stamp of Rs. 100/-
denomination
211. M.O.188 : Sample foreign bill stamp of Rs. 50/-
denomination
212. M.O.189 : Sample foreign bill stamp of Rs. 10/-
denomination
213. M.O.190 : Sample foreign bill stamp of Rs. 5/-
denomination
214. M.O.191 : Foreign bill stamps of Rs. 100/-
denomination
215. M.O.192 : Foreign bill stamps of Rs. 50/-
denomination
216. M.O.193 : Foreign bill stamps of Rs. 10/-
denomination
217. M.O.194 : Foreign bill stamps of Rs. 5/- 486 S.C.No.82/2012
denomination
218. M.O.195 : Sample NJ stamp papers of Rs. 10, 50, 100/- denomination
219. M.O.196 : NJ stamp papers of Rs. 50 & 10 denomination
220. M.O.197 : Black Bag
221. M.O.198 : Grey colour file
222. M.O.198 : 2 stamp vending licenses (Xerox)
(a) & (b)
223. M.O.198 : Monthly salary slip
(c)
224. M.O.198 : Sri. Sai Services Profile (5 papers)
(d)
225. M.O.199 : Revenue stamps
226. M.O.200 : One brown color bag (Imran)
227. M.O.201 : 46 documents contained in brown bag
228. M.O.202 : One snuff colored bag
229. M.O.203 : Visiting cards (29 no's)
230. M.O.204 : Visiting cards (28 no's)
231. M.O.205 : Challans 33 no's
232. M.O.206 : Manuscript (24 pages)
233. M.O.207 : Order form ( 3 books)
234. M.O.208 : 2 passports
235. M.O.209 : 3 driving licenses
236. M.O.210 : 8 No's Pocket dairy
237. M.O.211 : 4 No's big cum small dairies
238. M.O.212 : 3 bank pass books
239. M.O.213 : One Cheque book of SBM
240. M.O.214 : News paper cutting
241. M.O.215 : 2 No's ID receipts
242. M.O.216 : 17 Sale deed 487 S.C.No.82/2012
243. M.O.217 : 2 No's A1 collection
244. M.O.218 : File containing site plan, tax paid receipts etc
245. M.O.219 : File containing tax paid receipts, Khata extract telephone bills
246. M.O.220 : Mobile set with stand
247. M.O.221 : Pager (One)
248. M.O.222 : Charger
249. M.O.223 : RC book of Hero Honda motor cycle
250. M.O.224 : Domestic gas connection card
251. M.O.225 : Note book containing transactions of shop
252. M.O.226 : Box containing visiting cards and 2 photo graphs
253. M.O.227 : One letter dt: 5-4-1996
254. M.O.228 : One loose sheet containing handwriting
255. M.O.229 : Two sheets containing handwriting
256. M.O.230 : One photograph of Wazeer Ahmed Saliq
257. M.O.231 : Note book containing transactions of Hasan enterprises
258. M.O.232 : File containing documents of Al collection
259. M.O.233 : 3 dairies containing telephone no's
260. M.O.234 : One Sim Card
261. M.O.235 : One GPA Xerox Copy
262. M.O.236 : Account book of A1 collection
263. M.O.237 : Letters of Oriental Insurance company (Xerox) Centurion bank, Maharastra Apex Bank, United Insurance company
264. M.O.238 : Xerox copy of license (Stamp vending) of Eruchappan 488 S.C.No.82/2012
265. M.O.239 : 2 sheets containing 32 names of firms along with phone no's
266. M.O.240 : One Sheet containing names and phone numbers of 16 firms
267. M.O.241 : 3 sheets containing names and phone numbers of 50 firms
268. M.O.242 : One sheet containing names and phone no's of 16 firms
269. M.O.243 : One sheet containing names and phone no's of banks
270. M.O.244 : One sheet containing names and phone no's of banks
271. M.O.245 : One sheet containing names and phone no's of banks
272. M.O.246 : One sheet containing names and phone no's of banks
273. M.O.247 : One letter of stock holding corporation of India Ltd. Along with 17 sheets
274. M.O.248 : 2 embossed share certificates (1) & (2)
275. M.O.249 : Re. 1/- Insurance stamps sample
276. M.O.250 : Re. 1/- Insurance stamps
277. M.O.251 : One fake franking metal seal
278. M.O.252 : 3 fake rubber seals to 254
279. M.O.255 : 3 used stamp papers of Rs. 100/-
(1) to (10) denomination, 7 un used stamp papers of Rs. 100/- denomination
280. M.O.256 : One Notary Register
281. M.O.256 : Relevant Entry P.No.76 Sl.no.419
(a) 489 S.C.No.82/2012
282. M.O.257 : Non Judicial stamp papers of Rs. 10, 20 (1) to (37) and 100 denomination
283. M.O.258 : 255 No's and 86 No's Revenue stamps of (1) & (2) Re.1/-denomination
284. M.O.259 : Five English Magazines
285. M.O.260 : Jet Airways Mileage Summary
286. M.O.261 : Pass port of Shahida begum Telagi
287. M.O.262 : Three bank pass books
288. M.O.263 : 2 telephone bill bunch
289. M.O.264 : 6 number NSC
290. M.O.265 : One long student note book
291. M.O.266 : One small telephone diary
292. M.O.267 : Arrangement dt: 28-2-1991 and affidavit
293. M.O.268 : 3 laminated photo's (1) to (3)
294. M.O.269 : Stamp paper of Rs. 100/- 3 No's (D1 to (1) to (3) D3)
295. M.O.270 : Stamp paper of Rs. 100/- (D4)
296. M.O.271 : Rs. 100/- 3 no's (D5 to D7) (1) to (3)
297. M.O.272 : One stamp paper of Rs. 50/-
denomination (D8)
298. M.O.273 : One stamp paper of Rs. 5000/-
denomination(D9)
299. M.O.274 : One stamp paper of Rs. 500/-
denomination(D10)
300. M.O.275 : 4 sheets of special adhesive stamp papers (1) to (4) of Rs. 500/- denomination (D13 to D16)
301. M.O.276 : Non Judicial stamp paper of Rs.10/-
302. M.O.277 : One mobile phone with charger 490 S.C.No.82/2012
303. M.O.278 : Visiting cards
304. M.O.279 : One small note book
305. M.O.280 : Bank pass book
306. M.O.281 : SBI Bank pass book
307. M.O.282 : Envelop Kamath Yatri Nivas
308. M.O.283 : One cover of Sangam Agency
309. M.O.284 : Box containing stamps of Thutan
310. M.O.285 : One pack of Bhutan stamps
311. M.O.286 : One pack of Nepal stamps
312. M.O.287 : Another pack of Nepal stamps
313. M.O.288 : GOI stamps Rs. 1000/- denomination
314. M.O.289 : 4 non judicial stamp papers (1) to (4)
315. M.O.290 : Non Judicial stamp papers of Rs. 100/-
denomination
316. M.O.291 : Special adhesive stamps of Rs. 100/-
denomination
317. M.O.292 : Special adhesive stamps of Rs. 50/-
318. M.O.293 : Special adhesive stamps of Rs. 10/-
319. M.O.294 : Special adhesive stamps of Rs. 5/-
320. M.O.295 : Deustche Bank letter of Credit (franked)
321. M.O.296 : One Sample Non Judicial stamp papers of Rs. 50/- & 100/- denomination
322. M.O.297 : 2 each samples of Special adhesive stamps of Rs.100,50,10,5 denomination
323. M.O.298 : 8 stamp papers of Rs.100/-denomination
324. M.O.299 : One sample of Rs. 100/- denomination
325. M.O.300 : Yamaha KA 18 E 369
326. M.O.301 : Suzuki Samurai KA03 & 4653
327. M.O.302 : Suzuki Samurai KA 04 S 3795 491 S.C.No.82/2012
328. M.O.303 : Yamaha RX 135 KA 05 EB 1729
329. M.O.304 : Revenue Stmaps
330. M.O.305 : Share transfer stamp of Receipts.1/-
331. M.O.305 : Sample share transfer stamp of Re.1/-
(a)
332. M.O.306 : Share transfer stamps of Rs. 2/-
333. M.O.306 : Share transfer stamps of Rs.2/-
(a)
334. M.O.307 : Share transfer stamps of Rs. 5/-
335. M.O.307 : Sample Share transfer stamps of Rs. 5/-
(a)
336. M.O.308 : Share transfer stamps of Rs. 10/-
337. M.O.308 : Sample Share transfer stamps of Rs.10/-
(a)
338. M.O.309 : Insurance stamps of Rs. 50/-
339. M.O.309 : Sample Insurance stamps of Rs. 10/-
(a)
340. M.O.310 : Franked papers dt: 11-8-2000 of Rs. 50/-
denomination
341. M.O.311 : Franked papers dt: 10-8-2000 of Rs. 50/-
denomination
342. M.O.312 : Franked papers dt: 16-8-2000 of Rs. 50/-
denomination
343. M.O.313 : Franked papers dt: 10-8-2000 of Rs.
150/- denomination
344. M.O.314 : Two Registers (1) &(2)
345. M.O.314 : Relevant Proforma pertaining to Roopa at (1)(a) page no.2
346. M.O.315 : One black colour bag
347. M.O.316 : 67 sheets of Special Adhesive stamps
348. M.O.317 : 3 embossed documents 492 S.C.No.82/2012
349. M.O.318 : One Motorola Mobile with sim
350. M.O.319 : One charger
351. M.O.320 : One charger
352. M.O.321 : 3 Un used stamp papers of Rs. 100/-
(1) to (3) denomination
353. M.O.322 : 2 Un used stamp papers of Rs. 50/-
(1) & (2) denomination
354. M.O.323 : Stamps fixed on 60 sheets (1) to (60)
355. M.O.324 : Special adhesive stamps fixed on 26 sheets
356. M.O.325 : Two small video cassette (1)and(2)
357. M.O.326 : One small Audio cassette
358. M.O.327 : Lorry key
359. M.O.328 : Delivery challan book PF 72/2003
360. M.O.329 : One small audio cassette PF 75/2003
361. M.O.330 : 3 files containing documents pertaining to (1) to (3) place road
362. M.O.331 : Photo album of marriage of Sadashiva
363. M.O.332 : 2 Video cassettes of marriage of (1) & (2) Sadashiva
364. M.O.333 : One Micro Cassette
365. M.O.334 : Acer view Monitor 34 E Monitor
366. M.O.335 : HP Diskjet 607 C Printer
367. M.O.336 : Keyboard
368. M.O.337 : Accessories of CPU
369. M.O.338 : Hard Disc
370. M.O.339 : One Audio Cassette
371. M.O.340 : One floopy disc 493 S.C.No.82/2012
372. M.O.341 : One file containing details of MTNL phone no's and covering letter
373. M.O.342 : One file containing the details of Khalid and other documents and covering letter and Stamp IT SIT Pune
374. M.O.343 : Non Judicial stamp papers of Rs.20/-
denomination
375. M.O.344 : Sample Non Judicial of stamp papers Rs.20/- denomination
376. M.O.345 : Non Judicial of stamp papers Rs.50/-
denomination
377. M.O.346 : Sample Non Judicial of stamp papers Rs.50/- denomination
378. M.O.347 : Non Judicial of stamp papers Rs.100/-
denomination
379. M.O.348 : Sample Non Judicial of stamp papers
380. M.O.349 : Non Judicial of stamp papers Rs.500/-
denomination
381. M.O.350 : Sample Non Judicial of stamp papers Rs.500/- denomination
382. M.O.351 : Non Judicial of stamp papers Rs.1000/-
denomination
383. M.O.352 : Sample Non Judicial of stamp papers Rs.1000/- denomination
384. M.O.353 : Non Judicial of stamp papers Rs.5000/-
denomination
385. M.O.354 : Sample Non Judicial of stamp papers Rs.5000/- denomination
386. M.O.355 : Revenue stamps of Re.1/- denomination 494 S.C.No.82/2012
387. M.O.356 : Sample sheet of Re.1/- denomination
388. M.O.357 : Rs.5/- court fee stamps
389. M.O.358 : One sample sheet of Rs. 5/- denomination
390. M.O.359 : Special Adhesive Stamps of Rs. 10/-
denomination
391. M.O.360 : One sheet of Special Adhesive Stamps of Rs. 10/- denomination
392. M.O.361 : Special Adhesive Stamps of Rs. 500/-
denomination
393. M.O.362 : Sample Special Adhesive Stamps of Rs.
500/- denomination
394. M.O.363 : Special Adhesive Stamps of Rs. 1000/-
denomination
395. M.O.364 : Sample Special Adhesive Stamps of Rs.
1000/- denomination
396. M.O.365 : Special Adhesive Stamps of Rs. 5000/-
denomination
397. M.O.366 : Sample Special Adhesive Stamps of Rs.
5000/- denomination
398. M.O.367 : TVC XL KA 04 V 7283
399. M.O.368 : Hero Puch KA 03 H 9182
400. M.O.369 : Hero Puch KA04 L 8240
401. M.O.370 : Bajaj MEV 5423
402. M.O.371 : KA 05 X 2319 Kinetic Honda
403. M.O.372 : Special adhesive stamps of Rs. 5/-
404. M.O.373 : Special adhesive stamps of Rs. 10/-
405. M.O.374 : Special adhesive stamps of Rs. 20/
406. M.O.375 : Special adhesive stamps of Rs. 50/
407. M.O.376 : Special adhesive stamps of Rs. 100/ 495 S.C.No.82/2012
408. M.O.377 : Special adhesive stamps of Rs. 500/
409. M.O.378 : Special adhesive stamps of Rs. 1000/
410. M.O.379 : Special adhesive stamps of Rs. 5000/-
411. M.O.380 : Sample sheet of special adhesive of Rs.
5/-
412. M.O.381 : Sample sheet of special adhesive of Rs.
10/-
413. M.O.382 : Sample sheet of special adhesive of Rs.
20/-
414. M.O.383 : Sample sheet of special adhesive of Rs.
50/-
415. M.O.384 : Sample sheet of special adhesive of Rs.
100/-
416. M.O.385 : Sample sheet of special adhesive of Rs.
500/-
417. M.O.386 : Sample sheet of special adhesive of Rs.
1000/-
418. M.O.387 : Sample sheet of special adhesive of Rs.
5000/-
419. M.O.388 : Share transfer stamps of Re.1/-
420. M.O.389 : Share transfer stamps of Re.2/-
421. M.O.390 : Share transfer stamps of Re.5/-
422. M.O.391 : Share transfer stamps of Re.10/-
423. M.O.392 : Share transfer stamps of Re.50/-
424. M.O.393 : Share transfer stamps of Re.100/-
425. M.O.394 : Sample Share transfer stamps of Re.1/-
426. M.O.395 : Sample Share transfer stamps of Re.2/-
427. M.O.396 : Sample Share transfer stamps of Re.5/-
428. M.O.397 : Sample Share transfer stamps of Re.10/- 496 S.C.No.82/2012
429. M.O.398 : Sample Share transfer stamps of Re.50/-
430. M.O.399 : Sample Share transfer stamps of Re.100/-
431. M.O.400 : Insurance stamps of Re. 1/-
432. M.O.401 : Insurance stamps of Re. 5/-
433. M.O.402 : Insurance stamps of Re. 10/-
434. M.O.403 : Insurance stamps of Re. 50/-
435. M.O.404 : Insurance stamps of Re. 100/-
436. M.O.405 : Insurance stamps of Re. 1000/-
437. M.O.406 : Sample Insurance stamps of Re. 1/-
438. M.O.407 : Sample Insurance stamps of Re. 5/-
439. M.O.408 : Sample Insurance stamps of Re. 10/-
440. M.O.409 : Sample Insurance stamp of Rs. 50/-
441. M.O.410 : Sample Insurance stamp of Rs. 100/-
442. M.O.411 : Sample Insurance stamp of Rs. 1000/-
443. M.O.412 : Broker note stamps of Re. 1/-
444. M.O.413 : Broker note stamps of Re. 5/-
445. M.O.414 : Broker note stamps of Re. 10/-
446. M.O.415 : Sample Brokers note of Re.1/-
447. M.O.416 : Sample Brokers note of Re.5/-
448. M.O.417 : Sample Brokers note of Re.10/-
449. M.O.418 : Foreign bill stamps of Re.10/-
450. M.O.419 : Foreign bill stamps of Re.50/-
451. M.O.420 : Foreign bill stamps of Re.100/-
452. M.O.421 : Sample Foreign bill stamps of Re.10/-
453. M.O.422 : Sample Foreign bill stamps of Re.50/-
454. M.O.423 : Sample Foreign bill stamps of Receipts.100/-
455. M.O.424 : Revenue stamps of Re. 1/- 497 S.C.No.82/2012
456. M.O.425 : Sample Revenue stamps of Re. 1/-
457. M.O.426 : Court fee stamps of Rs. 5/-
458. M.O.427 : Court fee stamps of Rs. 10/-
459. M.O.428 : Court fee stamps of Rs. 20/-
460. M.O.429 : Sample court fee stamps of Rs. 5/-
461. M.O.430 : Sample court fee stamps of Rs. 10/-
462. M.O.431 : Sample court fee stamps of Rs. 20/-
463. M.O.432 : Loose stamps of various denomination
464. M.O.433 : Stamp papers of Rs. 5000/-
465. M.O.434 : Sample two sheets of NJ stamps of Rs.
5000/-
466. M.O.435 : Non Judicial stamp papers of Rs.1000/-
467. M.O.436 : Sample Non Judicial stamp papers of Rs.1000/-
468. M.O.437 : Stamp papers of Rs.500/-
469. M.O.438 : Sample stamp papers of Rs. 500/-
470. M.O.439 : Non Judicial stamp papers of Rs. 100/-
denomination
471. M.O.440 : Non Judicial stamp papers of Rs. 100/-
denomination
472. M.O.441 : Stamp papers of Rs. 50/-
473. M.O.442 : Sample stamps Paper of Rs. 50/-
474. M.O.443 : Sample Stamp paper of Rs. 20/-
475. M.O.444 : Sample Stamp paper of Rs. 20/-
476. M.O.445 : Stamp papers of Rs.5000/-
477. M.O.446 : NJ stamp papers of Rs. 1000/-
478. M.O.447 : NJ stamp papers of Rs. 500/-
479. M.O.448 : NJ stamp papers of Rs. 100/-
480. M.O.449 : NJ stamp papers of Rs. 20/- 498 S.C.No.82/2012
481. M.O.450 : NJ stamp papers of Rs. 5/-
482. M.O.451 : Sample NJ stamp papers of Rs. 5000/-
483. M.O.452 : Sample NJ stamp papers of Rs. 1000/-
484. M.O.453 : Sample NJ stamp papers of Rs. 500/-
485. M.O.454 : Sample NJ stamp papers of Rs. 100/-
486. M.O.455 : Sample stamp papers of Rs. 20/-
487. M.O.456 : Sample stamps paper of Rs. 5/-
488. M.O.457 : 18 Original receipt books (1) to (18)
489. M.O.458 : Seals of Various types like embossing to 544 seals, franking seals etc.
490. M.O.545 : Blue ink pad
491. M.O.546 : Blue ink pad
492. M.O.547 : Blue ink pad
493. M.O.548 : Red ink pad
494. M.O.549 : Red ink tin
495. M.O.550 : Red ink tin
496. M.O.551 : One pager of Motorola co.
497. M.O.552 : One pager of Motorola co.
498. M.O.553 : One Mobile phone of Erickson co.
499. M.O.554 : Hero Honda KA 03 4252
500. M.O.555 : Loose stamps of various denomination
501. M.O.556 : Sample special adhesive stamps of Rs.
500/- denomination
502. M.O.557 : Revenue stamps (1)
503. M.O.557 : Sample Revenue stamps (2)
504. M.O.558 : Franked papers of Kotak Mahindra
505. M.O.559 : Franked papers of Kotak Mahindra
506. M.O.560 : 3 stamp papers of Rs. 10/- denomination (1) to (3) 499 S.C.No.82/2012
507. M.O.561 : Revenue stamps (1)
508. M.O.561 : Sample Revenue stamps (2)
509. M.O.562 : Sample Revenue stamps, NJ stamp papers of Rs. 100/- stamp papers of Rs.
50.20.10
510. M.O.563 : Non Judicial stamp papers of Rs. 100/-
(1) to (10)
511. M.O.564 : Sample non judicial stamp paper of Rs.
100/-
512. M.O.565 : Franked documents (1) to (284)
513. M.O.566 : Embossed documents
514. M.O.567 : 19 Separate Unsealed pockets containing stamps of Various denomination
515. M.O.568 : 142 documents having embossing seals, 61 forms of Bank of India. 40 forms containing security of BOI 67 letters of leir and set off etc. (H.G.VIJAYAKUMARI) Special Judge, 35th Addl.City Civil & Sessions Judge, Bengaluru.