- (1.) Leave granted.
(2.) This appeal is filed against the judgment and final order passed by the High Court of Kerala on October 12, 2006 in Criminal Appeal No. 9 of 1997. By the said appeal, the High Court confirmed the conviction of the appellant recorded by the Court of the Special Judge (CBI), Ernakulam on December 27, 1996 but reduced the sentence.
(3.) The facts in nutshell are that the appellant was employed as a Clerk in Syndicate Bank at Fort Branch, Trivendrum. It was the case of the prosecution that a false bank account got opened with Account No. 15799 in the said Branch and an amount of Rs.42,000/- was fraudulently withdrawn by the accused. After investigation, charge was framed against the accused- appellant in the Court of the Special Judge, Central Bureau of Investigation (CBI), Ernakulam for offences punishable under Sections 465, 468, 471 and 420 of the Indian Penal Code (IPC) as also under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.;