ABDUL VAKIL Vs. STATE

JUDGEMENT

(1.) The appeals are against the conviction and sentence imposed against the appellant in C.C.Nos.8, 9, 10, 11, and 12 respectively.

(2.) The appellant in all these cases is one and the same. The facts are also the same. The charges are also the same. But, the causes of action are different in each of the case, viz., for C.A.47 of 1995, the causes of action are on 28.6.1982 and 27.12.1982; for C.A.48 of 1995, 21.1.1983; for C.A.49 of 1995, 21.5.1982; for C.A.50 of 1995, 3.2.1984 and for C.A.51 of 1995, 25.1.1983 and 30.12.1983.

(3.) The Inspector of Police, SPE:CBI:Madras, received information that between 30.12.1982 and 5.11.1984, one S.R.Abdul Vakil made credit entries in the ledger account of one Mohamed Allamuddin and A.Khirunnisa on various dates to the tune of Rs.1,37,000/- by forging the initials of the bank officials in the ledger account and withdrew amounts through pay orders by forging the signatures of the drawer and thereby committed offences under Sections 420, 465, 467, 471 and 477-A I.P.C. and Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act; the Inspector of Police, C.B.I., registered a case under the direction of the Superintendent of Police, C.B.I., in Crime No.15 of 1985 and took up the case for investigation. After completing the investigation, he filed charge sheets against the accused. The trial Court took up the matter on file in C.C.Nos.8, 9, 10, 11, and 12, as the dates were spread over two years.