C B I vs. B. R. Acharya & Ors.

1 SPSC.NO.3/2001-JUDGMENT
mnm
IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO 
TRANSACTIONS IN SECURITIES) ACT, 1992
SPECIAL CASE NO. 3 OF 2001
C.B.I  ...Complainant
Vs.
1. B. Raghubir Acharya
2. B.V. Srinivas
3. Hiten P. Dalal
4. Pallav Sheth
5. M.K. Ashok Kumar
6. Saranathan Mohan
7. N. Balasubramaniam ...Accused
Mr. Limosin, Sr. P.P for CBI
Mr. A.K. Moily, Advocate for Accused No.1, Accused No.1 present.
Mr. D.R. Pinge, Advocate for Accused No.2, Accused No.2 present.
Mr. Sunil Kale, Advocate for Accused No.3
Accused No.3, Hiten Dalal produced from Kolhapur Jail by A.S.I. Mr.A.B. Raskar,
Head Constable­2/125 Mr. Y.B. Patil, Police Constable­2418 Mr. V.B. Sorate and
Police Constable­2423 Mr. N.M. Dongre. 
Mr. Vivek Sharma for Accused No.4, Accused No.4 present.
Mr. Dinesh Purandare with Ms. Maya Sarkar for Accused No.5, 
Accused No.5 present 
Mr. D.P. Kamath Legal Aid Advocate for Accused No.6, Accused No.6 present.
Mr. Girish Kulkarni Advocates for Accused No.7, Accused No.7 present
CORAM : MRS. ROSHAN DALVI, J.
                              (SPECIAL COURT)  
rd
                                  Date of reserving the Judgment: 23  September, 2014
                                 Date of pronouncing the Judgment: 6 th  January, 2015
JUDGMENT  :
1.   Accused Nos. 1 and 2 (A1 & A2) are the General Manager and Fund 
Manager of Canara Bank Mutual Fund Mumbai (CBMF Mumbai) which is a 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

2 SPSC.NO.3/2001-JUDGMENT
wholly owned subsidiary company of Canara Bank, a nationalized bank. 
Accused Nos. 5,6 and 7 (A5, A6 & A7) are the Executive Vice President and 
Assistant   Vice   Presidents   of   one   “Canbank   Financial   Services   Ltd., 
Bangalore (Canfina, Bangalore), which is also a wholly owned subsidiary of 
Canara Bank.  Accused Nos. 3 and 4 (A3 & A4)are independent brokers. 
2.   The essential prosecution case is of conspiracy between the accused 
to siphon off   and misappropriate funds of CBMF, Mumbai and Canfina 
under   their   dominion,   commit   criminal   breach   of   trust,   and   fabricate 
documents   to   camouflage   their   transaction   by   falsifying   accounts, 
preparing false documents, committing forgery and using as genuine such 
forged documents by recording false transactions in the books of accounts 
of CBMF and Canfina.  Consequently these charges are under Section 120B, 
r.w. Sections 409, 468, 471 and 477A of the IPC.  
3.   A1 has been charged not only with the above criminal conspiracy but 
separately for criminal breach of trust in dishonestly entering into the 
transaction   for   purchase   of  2.1L   shares   for   Rs.6.93   Crores   against  his 
authority to transact up to 25 lakhs and dishonestly disposing off a part of 
this property being 10000 out of 2.1 L shares purchased.   A1 is also 
charged   with   falsifying   the   accounts   of   CBMF,   Mumbai   showing   an 
ostensible call­money transaction which CBMF, Mumbai which A1 had no 
authority   to   enter   into.     A1   is   also   charged   with   dishonestly   and 
fraudulently receiving and misappropriating 10000 shares of Hindalco. A2 
is charged with abetting A1 in preparing false documents more specially a 
bank voucher, inter bank advice (IBA) and call­money deal slip.  A3 and A4 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

3 SPSC.NO.3/2001-JUDGMENT
are charged with aiding and abetting A1 and A2 in misappropriating the 
property of CBMF, Mumbai and aiding and abetting them in committing 
criminal breach of trust of the property of CBMF, Mumbai and for receiving 
stolen property from A1 and A2.   Consequently these charges are under 
Section 409 and 411 respectively of the IPC.  A1 and A2 are charged with 
preparing false documents which are false to their knowledge and using 
them  as  genuine.     A5,     A6   and  A7   are   charged   with  preparing  false 
documents at their end in Canfina, Bangalore.  Consequently these charges 
are under Sections 468, 471 and 477A of the IPC.
4.   A case against A1, A2, A5, A6 and A7, who are public servants, is 
further of having received pecuniary advantage upon the aforesaid illegal 
means and acts of themselves.   Consequently these charges are under 
Sections   13(1)(c   ),   13(1)(d)   r.w.   Section   13(2)   of   the   Prevention   of 
Corruption Act, 1988.
5.   The prosecution case can be summarised thus: 
(a)   A1, and A2 under instructions of A1, the General Manager of 
CBMF, Mumbai entered into a transaction of purchase of 2.1 L shares 
of Hindustan Aliminium Company Limited (Hindalco) from a broker's 
firm   C.   Meckertech   Calcutta   (CMac).   They   executed   various 
documents   for   the   transaction.   They   showed   the   transaction 
camouflaged as a call money transaction.  A1 was authorized to enter 
into a transaction for purchase and sale of shares and securities on 
behalf of CBMF, Mumbai to the extent of Rs.25 lakhs. The transaction 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

4 SPSC.NO.3/2001-JUDGMENT
that he entered into was of a far larger value.
(b)  CBMF, Mumbai could have entered into call­money transactions 
only for borrowing money under the Reserve Bank of India (RBI) 
guidelines. Consequently A1 and A2 do not have authority to enter 
into   the   call­money   transactions   also   for   lending   purpose.     The 
transaction shown to have been entered into by them for call­money 
is for   lending purpose.   The transaction is of 6.93 Crores.   The 
amount is paid by cheque signed by A1. The documents in respect of 
the transaction are executed by A1 and A2.  
(c )  2.1 L shares are delivered by CMac to the office of the counter 
part of CBMF, Mumbai in Calcutta, CBMF, Calcutta.   The office of 
CBMF, Calcutta is a one­man show.   Its venue is in the office of 
Canbank   Financial   Services   Limited,   Calcutta   (Canfina,   Calcutta). 
2.1L   shares   were   received   by   CBMF,   Calcutta   under   the   oral 
instructions of accused No.1.  A1 initially directed the shares to be 
retained by CBMF Calcutta.  These shares were sent to A1 in Mumbai 
in various installments as per the instructions of A1.  These were in 
installments of 10000 and 50000 shares out of 2.1L shares.   The 
remaining 1.5 L shares were again sold to CMac.  The value of the 
purchase and the sale is different resulting in a profit at the time of 
sale.  60000 shares received by A1 would have to be accounted for. 
10000 shares have not been accounted for.   These are the shares 
stated to have been missing.  The prosecution has charged A1 with 
having   siphoned   off   and   misappropriated   such   funds   of   CBMF, 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

5 SPSC.NO.3/2001-JUDGMENT
Mumbai,.     The   prosecution   has   led   evidence   specifically   of   the 
purchase, the delivery, the receipt and the loss of these 10000 shares 
through various witnesses of these establishments essentially upon 
documents.   50000 shares out of the aforesaid 60000 shares are 
stated to have been verified and accounted for. 
(d)  The prosecution has claimed that 9100 of the 10000 missing 
shares are traced to A3.   A3 is a broker who is shown to have 
brokered the transaction of further 19000 shares of Hindalco in two 
installments of 9900 and 9100 shares.  9100 shares are stated to be 
bearing the same distinctive and same certificate numbers of the 
10000 shares out of 2.1 L shares sold and delivered by CMac to 
CBMF, Mumbai and received by accused No.1 personally.  800 further 
shares out of those 10000 shares are similarly stated to have been 
traced to A4 through the transfer deeds of those shares. Further 100 
shares   are   traced   to   one   of   the   witnesses   examined   by   the 
prosecution, P.W. 25.  
(e)   The further case of the prosecution is of recording further false 
transactions by accused Nos. 1 and 2 in conspiracy with accused 
Nos.5, 6 and 7.  These recordings show a purported purchase of 14% 
NCD bonds by Canfina, Bangalore without mentioning the names of 
the companies and a consequent sale of 9% bonds of SCICI bonds to 
one M/s Rahul & Company which is the sister concern of CMac. This 
transaction is shown to have been entered into for covering up the 
purported call­money transaction.  The call­money transaction is of 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

6 SPSC.NO.3/2001-JUDGMENT
Rs.6.93   Crores   plus   interest   amounting   to   6.95   Crores     The 
transaction of purchase of 14% NCD Bonds is for Rs.7 Crores.  The 
sale of 9% SCICI bonds is for Rs.7.5 Crores.   The sale transaction 
bears the reference to “MFund”.  The entry of sale bears a reference 
to   “Shares”.     The   prosecution   has   sought   to   link   the   actual 
transaction of purchase and sale of shares purported to be a call­
money transaction with the transaction falsely shown to be purchase 
of 14% NCD bonds and sale of 9% SCICI bonds to make out a case of 
criminal conspiracy between A1 and A2 and A5,  A6 and A7.  
6.   The accused pleaded not guilty to the charge.  
7.   The   prosecution   has   led   oral   evidence   of   28   witnesses.     The 
prosecution   has   produced   a   plethora   of   documentary   evidence.     The 
transactions   actually   entered   into   by   A1   and   A2   and   the   transactions 
purportedly   entered   into   by   A1,     A2,     A5,     A6   and   A7   as   also   the 
transactions   purportedly   shown   to   be   separate   and   independent 
transactions entered into by A1 with A3 are all shown and sought to be 
proved by the prosecution essentially through documentary evidence.  The 
witnesses have produced the documents and led direct oral evidence to 
prove the documents. Once proved, these documents are essentially to be 
considered for seeing the bonafides or otherwise of the transactions.  The 
oral evidence, if any, would be excluded by such documentary evidence. 
8.   Hence the following points of determination arise and are answered 
as follows: 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

7 SPSC.NO.3/2001-JUDGMENT
Sr. No.  Points  Findings
1 Whether A1, A2, A3, A4, A5, A6 and A7 
entered   into   a   criminal   conspiracy   to 
siphon off and misappropriate the funds 
of CBMF, Mumbai and Canfina.
No ­ Not proved
2 Whether A1 committed criminal breach 
of trust by entering into the transaction 
of purchase of 2.1 L shares of Hindalco 
from CMac for Rs.6.93 Cr which he was 
not   authorised   to   transact   and 
dishonestly disposed off such property by 
showing it to be an ostensible call­money 
transaction   of   Rs.6.93   Cr   at   17.5% 
interest.
Yes ­ proved
3 Whether   A1   received   10000   shares   of 
Hindalco from out of 2.1L shares from 
CMac,   which   he   dishonestly 
misappropriated to his own use.
Yes ­ proved
4 Whether A3 and A4 aided and abetted A1 
in   misappropriating   10000   shares   of 
Hindalco by showing the delivery of the 
misappropriated shares bearing the same 
distinctive numbers as from amongst the 
2.1L   shares   sold   by   CMac   to   CBMF 
Mumbai and thus aided and abetted A1 
in   committing   criminal   breach   of   trust 
and received stolen property. 
Yes   –   proved   only 
against A3.
5 Whether A1 and A2 committed forgery of 
certain documents of CBMF, Mumbai in 
order to cheat CBMF, Mumbai.  No ­ not proved
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

8 SPSC.NO.3/2001-JUDGMENT
6 Whether   A2   aided   and   abetted   A1   in 
committing   the   aforesaid   offence   by 
preparing   false   documents   such   as   the 
vouchers, IBAs, call­money deal slip and 
such other documents for the aforesaid 
transaction knowing them to be false.
No – not proved
7 Whether A5, A6 and A7 prepared false 
documents to camouflage the transaction 
of the purchase of shares as a transaction 
for   purchase   of   14%  NCD   bonds   from 
CBMF, Mumbai and the later sale of 9% 
SCICI bonds to Rahul & Co., the sister 
concern of CMac.
No ­ Not proved
8 Whether   A1   and   A2   obtained   any 
pecuniary advantage being the benefit of 
10000 shares without any public interest. 
Yes   –   proved   only 
against A1.
9 Whether   A1   and   A2   derived   any 
pecuniary advantage without any public 
interest   in   purchasing   2.1L   shares   of 
Hindalco and not accounting for 10,000 
shares. 
Yes – proved only 
against A1.
10 Whether   A5,   A6   and   A7   derived   any 
pecuniary advantage without any public 
interest   in   recording   fraudulent 
transaction   of   purchase   of   14%   NCD 
bonds and sale of 9% SCICI bonds. 
No ­ not proved
9.   The aforesaid points of determination would require to be considered 
essentially upon the documentary evidence which would naturally be used 
for such financial transactions produced by witnesses who have led the 
necessary direct oral evidence to prove the documents and to state the 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

9 SPSC.NO.3/2001-JUDGMENT
circumstances in which the documents came to be executed.   It is best 
demonstrated by columnar statements. 
10. The documents relied upon by the prosecution would conveniently be 
seen in 4 parts;  a group of documents showing the purchase of 2.1L shares 
from CMac by CBMF, Mumbai, a  group of documents showing the delivery 
of 10000 and 50000 shares from CBMF, Calcutta to CBMF, Mumbai, a 
separate group of documents to show the purchase of 19000 shares of 
Hindalco from accused No.3  by CBMF,  Mumbai and  another  group of 
documents show the purported transaction of purchase of 14% NCD bonds 
of sale of 9% SCICI bonds of Canfina, Bangalore. 
11. It is material to see the link between these transactions and the role 
of the accused therein. 
12. 2.1 lakh shares are stated to have been purchased by A1 on behalf of 
CBMF, Mumbai in one of their Mutual Fund Schemes called “Canbonus” 
scheme from one CMac in Calcutta.  The shares were received in the office 
of CBMF, Calcutta from the office of CMac in Calcutta. What was the 
transaction and how it was dealt with shall be considered thus: 
13. Canbonus Scheme of CBMF. 

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

10 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

11 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

12 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

13 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

14 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

15 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

16 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

17 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

18 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

19 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

20 SPSC.NO.3/2001-JUDGMENT

14. The reason for the admitted execution of the cheque   Exh.9   by A1 
would have to be seen.  The aforesaid documents would show the initial 
reason to be the purchase of 2.1L shares of Hindalco by CBMF of which A1 
was the chief dealer being the General Manager of CBMF, Mumbai.  The 
instructions letter  Exh.10  signed by A1 specifically shows that the demand 
is made towards purchase of shares from CMac through the credit slip 
Exh.31   and   the   letter   of   Canfina,   Calcutta   Exh­57 .     Similarly,   the 
instructions of A1 taken down by PW17 in his handwriting on the chit 
Exhibit­90  shows the purchase of shares from CMac.  The letter of CMac 
Exh.40  annexing the list of shares  Exh.41  and its bill  Exh.42  along with 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

21 SPSC.NO.3/2001-JUDGMENT
the contract note   Exh.78   and the letter of CMac   Exh.79   unmistakably 
show the transactions for purchase of shares by  A1 in CBMF, Mumbai.  
15. Exhibit­22   the RBI Circular dated 9/10/1990 shows the limit of 
participation in call money transactions.  It  shows only Banks permitted to 
participate in CM Transactions as lender as well as borrower. CBMF was 
permitted to participate in call money transactions only as lender.  (Canfina 
was not permitted by RBI either as lender or borrower). A1 has, for some 
ulterior   reason,   which   shall   be   seen   presently,   sought   to   show   the 
transaction as call money transaction which he had no authority to enter 
into.  CBMF has sought to lend money under the call money transaction to 
Canfina, Calcutta on 17.5% interest.   CBMF had no authority to lend 
money to Canfina to that extent.  Canfina Bangalore had no authority to 
borrow money thus.  
16. Nevertheless A1 and A2 as dealer and Fund Manager respectively 
issued the deal slip as the dealer of CBMF, Mumbai upon Canfina bearing 
No.1774   Exh.11   and the voucher No.237 showing investment made in 
Canfina, Calcutta  Exh.12 .  The return of call money with interest is shown 
th
under the deal slip 1792 dated 19  September, 1991  Exh.13  also signed by 
A1 and A2 as dealer and Fund Manager respectively for Rs.69532582.20 
which includes interest of Rs.232582.20 as per the slip / chit  Exh.41  A and 
41B made out by A1 and A2 in the respective handwritings identified by 
their staff PW1.  Similarly the voucher No.253  Exh.16  shows the break up 
of the amount of call money and the return with interest.   The voucher 
No.254  Exh.17  shows the excess received from Canfina, Calcutta.
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

22 SPSC.NO.3/2001-JUDGMENT
17. It is seen that thus far even the documents relating to call money 
transactions do not show any transaction of Rs.7 Crores which first finds its 
th
place in the letter dated 19  September, 1991  Exh.18  making a reference 
to IBA No.31087 written by A1 in the lower portion of the chit  Exh.14B  for 
th
the first time and the later letter dated 25   September, 1991 for Rs.7 
Crores.
18. It may be mentioned that the transaction for the sale of shares would 
be reflected in the equity transaction listing of CBMF, Mumbai.  The equity 
st th
transaction listing for the period of 1  September, 1991 to 30  September, 
1991   Exh.24   produced by PW2, he having maintained it in the regular 
course of his business in the computerised form for the Canbonus scheme, 
does not show the transaction of purchase of 2.1L shares of Hindalco.  A1 
was the final decision maker in respect of equity transactions of CBMF, 
Mumbai (Evi.PW2 Para 5).  The listing of call money transaction of CBMF 
st th
Mumbai for the period 1  September, 1991 to 30  September, 1991 shows 
th th
entry   No.37   against   12   September,   1991   and   19   September,   1991 
th 
showing Rs.6.93 Crores @ 17.5 % interest remitted to Canfina on 12
September,   1991   and   returned   by   Canfina   along   with   interest   of 
th
Rs.232582.20 on 19  September, 1991.
19. The statement of the current account of Canfina in Canara Bank A/c. 
st th 
No.26645   Exh.113   for   the   period   from   1   September,   1991   to   30
th th 
September, 1991 does not show any entry of 12  September, 1991.  12
September,   1991   is   shown   to   be   a   holiday   in   the   attendance   signing 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

23 SPSC.NO.3/2001-JUDGMENT
register,  Exh.120   It shows the entry of Rs.7 Crores as a withdrawal under 
cheque No.9050 and IBA No.13085 being  Exh.113A .  The entry under IBA 
No.31085 does not show  Rs.69532582.20 being the total sum received on 
the call money transaction upon the principal amount of Rs.6.93 Crores 
and interest of Rs.232582.20.
20. The   stock   register   maintained   by   PW6   in   normal   course   of   his 
business as Secretarial staff of CBMF, Calcutta,   Exh.43  shows the entry of 
th
24  September, 1991 for 2.1 L shares of Hindalco received by CMac and 
sent to Bombay as per instructions over the telephone from Bombay given 
by A1, the General Manager.
21. The account of CMac in the books of CBMF, Calcutta also shows the 
th th
entries of 12  September, 1991 and 14  September, 1991 for purchase of 
2.1 L Hindalco shares for Rs.6.93 Crores marked   Exh.82B & 82C  in the 
register   Exh.82 .   Similarly the account of CMac maintained by Canara 
Bank showing it to be a firm of share brokers,   Exh.92  shows the entry of 
th
12   September,   1991   for   transaction   of   shares   worth   Rs.6.93   Crores, 
Exh.92A   kept in the normal course of the business of Canara Bank and 
certified to be true.  
22. The shares were received by P.W 6 in the office of CBMF, Calcutta 
where he served as the secretarial staff.   He was the only staff of CBMF 
Calcutta because CBMF Calcutta did not have separate office and shared 
the office with Can Bank Financial Services (Canfina) Calcutta.
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

24 SPSC.NO.3/2001-JUDGMENT
23. P.W.6   received   2.1L   shares   including   the   hitherto   missing   10,000 
shares specified in the list of shares and the original share certificates 
Exhibit­41   from   CMac   as   has   been   set   out   in   the   above   columnar 
statement. He did not know and had no instructions for the receipt.  He has 
deposed that hence he refused the receipt.   Thereafter he contacted his 
head office in Mumbai, CBMF, Mumbai.   He spoke to A1 who was the 
General Manger, in charge of purchase of shares and securities. A1 told him 
to accept the receipt and await further instructions. P.W.6 has deposed that 
th 
he entered the shares received in the stock register  Exhibit­43  dated 24
September, 1991. 
24. How these shares have been dealt with would be important to see. 
This   is   reflected   essentially   in   the   evidence   of   P.W.6   who   received 
instructions from accused No.1 for sending/delivering groups of these 2.1 
lakh shares.   It is also reflected in the evidence of P.W.4 who dealt with 
these   transactions   in   Mumbai   as   the   Secretary   of   the   General 
Administrative Department (GAD) of CBMF, Mumbai and the corroborative 
evidence of P.W. 14 who was the executive of CMac  and who ultimately 
acted upon the transactions which ensued upon the instructions of the A1. 
These transactions are best seen from another similar columnar statement 
thus: 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

25 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

26 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

27 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

28 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

29 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

30 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

31 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

32 SPSC.NO.3/2001-JUDGMENT

25. There has been a transaction of 19000 shares consisting of 9900 and 
9100 shares through the broker A3 under the Canshare Scheme of CBMF. 
This is an admitted transaction and stated by accused No.3 to be a separate 
distinct transaction for sale of shares upon its market price made under his 
two   separate   covering   letters   duly   acknowledged   by   CBMF.     This 
transaction is evidenced by the following documents which may be also 
seen best in a columnar statement. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

33 SPSC.NO.3/2001-JUDGMENT
26. Documents of transfer of 9900 shares: 

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

34 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

35 SPSC.NO.3/2001-JUDGMENT

2. Documents of transfer of 9100 shares:
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

36 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

37 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

38 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

39 SPSC.NO.3/2001-JUDGMENT

27. Thus one purported transaction of 19000 shares is divided into 2 
parts of 9900 shares and 9100 shares.  Which are those shares would be 
important to see.   9900 shares are clear; they are separate and distinct. 
9100 shares are not clear – separate and distinct, but the same 10000 
shares sold by CMac to CBMF, Mumbai received by P.W. 6 in CBMF Calcutta 
and sent to A1 in CBMF Mumbai as shown above and as shall be clarified 
below. 
28. The aforesaid documents read together show that accused No.1 as 
the General Manager of CBMF Mumbai contracted to purchase 2.1 lakh 
shares of Hindalco at Rs.330/­ per share aggregating to Rs.6.93 Crores 
th
from CMac on 9  September, 1991. The consideration for the shares was 
th
paid on 12   September, 1991 from Canbonus Scheme to CMac.   CMac 
th
delivered 2.1 lakh shares on 24  September, 1991 to CBMF Calcutta. CBMF 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

40 SPSC.NO.3/2001-JUDGMENT
Calcutta forwarded 10000 shares initially out of 2.1 lakh shares to CBMF 
th
Mumbai through Rex Courier on 10   March, 1992 and was received by 
th
accused No.1 in Mumbai on 11   March, 1992.     Though the outward 
register   of   CBMF   shows   the   delivery   of   shares,   the   evidence   of   P.W.6 
specifically shows how the shares came to be delivered initially upon the 
specific instructions of accused No.1.  That evidence is corroborated by the 
various documents showing delivery through Rex Courier.   The lack of 
inward entry of those shares despite the account of CBMF Mumbai having 
been debited for its value, shows that CBMF Mumbai did not receive the 
shares for which the value was paid and the shares remained at large.  The 
plethora of documentary evidence aforesaid shows that these were the very 
shares   which   were   delivered   to   accused   No.1   and   later   shown   to   be 
purchased from A3.   The aforesaid documents show the transaction of 
Canshare   scheme   and   not   Canbonus   scheme.     The   two   groups   of 
documents show the purchase of shares of CBMF for consideration paid by 
CBMF, Mumbai to the broker A3, accepted and admitted by A3 and the sale 
made by A3 upon receiving payment for 19000 shares shown in two lots of 
9100 shares and 9900 shares.  CBMF was entitled to purchase shares for 
consideration and the shares are shown to have been sent for registration 
and registered in the name of CBMF under unit “Canshare”.  It is tried to 
be shown by A3 in his   313 statement that CBMF is not shown to have 
made a loss in these two transactions. 
29. In fact 9100 shares are seen to be a part of 10000 shares already 
purchased by CBMF, Mumbai from CMac and for which Rs.6.93 Crores was 
already paid.    Rs.60.90   Lakhs is stated to have been paid by CBMF, 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

41 SPSC.NO.3/2001-JUDGMENT
Mumbai and admitted to have been received by A3.  This would constitute 
double payment for the same shares.  This would not be anything but a loss 
to CBMF, Mumbai engineered by its General manager, A1, as shall be 
presently made clear. 
30. It is interesting to see that 2.1L shares are shown in the list of shares 
received and produced by P.W.6, Exhibit­41 which runs from page 164 to 
page 218 of the chargesheet.  Page 196 amonst these pages shows 9100 
shares.   (These would soon be found missing and would be traced in a 
unique but scientific manner by a chartered accountant as shall be shown 
st
presently).  The 1  10 entries in the list of 10000 shares on page 196 are 
totalling to 9100 shares.  These are precisely the same shares in the list of 
9000 shares sent by P.W. 27 to the company Hindalco for affecting and 
registering the transfer under 182 shares transfer forms of 50 shares each. 
31. Hence shares initially purchased from CMac for consideration being 
@ Rs.330 per share are tried to be shown to be purchased later from A3 
are   for   consideration   being   @   Rs.320   per   share.     Double   payment   is 
nothing but a loss to the CBMF, Mumbai.   The payment is made by and 
under the directions of none other than A1 as specifically deposed by all 
the concerned  witnesses.   A1,  being the General  Manager  and dealer, 
would alone have the necessary authority to decide the purchase of shares 
by CBMF, Mumbai.  
32. Upon appreciating this position of A1 and the contact of A1 on behalf 
of CBMF, Mumbai with A3 and CMac, it would be material to appreciate 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

42 SPSC.NO.3/2001-JUDGMENT
the documents leading to the 2 separate transactions of 9900 + 9100 
shares and not a single transaction of 19000 shares from the aforesaid 
columnar statement. 
th
(i)  The first letter dated 27   November, 1991 for registering the 
transfers is for the clear 9900 shares.  The list of these 9900 shares 
though annexed is not shown by A3 who got produced the document 
Exhibit­D2 .
(ii)  The contract note is prepared for 19000 shares and not 9900 
shares, on the very next day.  
(iii)   The voucher prepared 3 days thereafter in the office of CBMF, 
Mumbai is for purchase of not 9900 shares, but 19000 shares. 
(iv)  The   consideration   paid   and   admitted   to   be   received   is   for 
19000 shares, not 9900 shares. 
(v)  The endorsements on the contract note show 2 deliveries in 
December 91 and March 92.
(vi)  The initial inward and outward delivery challans are also for 
9900 shares and not 19000 shares. 
(vii)  Only after March, 92 similar documents for 9100 shares are 
prepared.
(viii)  The delivery of 9100 shares is thus inordinately delayed after 
th
the   initiation   of   the   transaction   on   28   November,   1991   by   the 
contract note,  Exhibit­60 . 
(ix)   The   list   of   9100   shares   annexed   to   the   letter   sent   to   the 
company   for   effecting   transfer   shows   the   same   shares   initially 
purchased from CMac and being the bunch of 10000 shares (Pg. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

43 SPSC.NO.3/2001-JUDGMENT
196).
(x)  Hence the dealing of 9900 shares is clear; 
  The dealing of 9100 shares is duplicated
The consideration is paid by CBMF, Mumbai twice – 
to CMac & to A3.
33. The initial 2.1L shares were purchased from CMac @ Rs.330 per 
share on 21/09/1991.  9100 shares were later shown to be purchased from 
A3 @ Rs.320 per share on 12/03/1992. 
34. Such is the loss to CBMF, Mumbai in the transaction for purchase of 
shares engineered by A1 and in which A3 partook.  
35. Now if the aforesaid columnar statement is seen and collated with 
the earlier columnar statement showing the letters of P.W. 6 of the various 
separate bundles of shares received from CMac and sent to A1 by P.W. 6 the 
last piece of the puzzle falls into place. 
(i)    The first letter of P.W. 6 to CBMF, Mumbai is dated 10/3/1992.
  P.W.   6   was   to   send   only   10000   shares   out   of   2.1L   shares 
received by him from CMac. 
(ii)  The entries in the registers of CBMF Calcutta as well as Mumbai 
are made on 11/3/1992.
(iii)  The inward delivery challan for 9100 shares in the transaction 
with A3 is made the very next day on 12/3/1992.
(This has taken place more than 3 months after the contract note, 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

44 SPSC.NO.3/2001-JUDGMENT
Exhibit­60 was executed and a day after these shares were received 
by CBMF, Mumbai from CBMF, Calcutta.)
(iv)  The   letter   of   CBMF,   Mumbai   shows   these   9100   shares 
“accepted”.
(v)  These   together   would   form   19000   shares   sought   to   be 
registered   in   the   name   of   CBMF,   Mumbai   in   the   books   of   the 
Company Hindalco. 
36. 10,000 shares were stated to be missing.   These are 10,000 out of 
2.1L shares initially sold by CMac to CBMF, Mumbai.  PW 18 who is a CA 
has made a report about how he found the missing shares.   He has led 
substantive direct oral evidence in that regard.   He has deposed that in 
1992 shares were held in physical custody.  Some of the shares certificates 
were lost.  CBMF had purchased 2.1 L shares from CMac in Calcutta.  1.50L 
shares were resold to CMac. (This sale is not disputed although the exact 
date is not shown).  50,000 physical shares were available in CBMF.  That 
was personally verified by him / his firm.   CBMF did not maintain any 
record of the distinctive numbers or the certificate numbers of the shares. 
Hence it was not possible to identify from their record which shares were 
missing. PW18 asked CMac for details of the shares sold to CBMF. The 
physical shares were in fact sent by CMac to CBMF, Calcutta under its letter 
dated   21/9/91   Exhibit­40   showing   the   distinctive   and   registration 
numbers of 2.1L shares,  Exhibit­41  – page 196 of which is the list of 10000 
shares. PW6 from CBMF, Calcutta had called for instructions from CBMF, 
Mumbai. A1 had given specific instructions telephonically.  A1 had asked 
for 10,000 shares initially.  They were sent through Rex Courier.  Thereafter 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

45 SPSC.NO.3/2001-JUDGMENT
CBMF Calcutta was asked to send 50,000 shares to A1.   They were sent 
through Airfreight Courier. Since CBMF could not provide the information 
of the distinctive numbers and certificate numbers of those shares, PW18 
enquired from CMac how CMac had acquired those shares which CMac had 
sold to CBMF.  CMac had purchased those shares from different brokers in 
different lots.  The brokers had sent shares under their respective covering 
letters with details of the distinctive certificate numbers.  PW18 got details 
of 1,82,400 shares.  The CBMF, Calcutta under the instructions of A1 from 
CBMF Mumbai had sold back 1.5 L shares to CMac.  Those shares never 
came to Mumbai.  They were in the CBMF, Calcutta office.  PW18 matched 
the   other   50,000   shares   which   were   sent   in   the   second   consignment 
through Airfreight couriers by PW6 from CBMF, Calcutta to CBMF, Mumbai 
and which was received in the office of the CBMF, Mumbai and handed 
over to A1.  PW18 matched those 50,000 shares and found that they were 
out of 1,92,400 shares of which CMac had the distinctive and certificate 
numbers having purchased them from one broker, who in turn purchased 
them from various brokers.   One broker had sold 37,000 shares.   PW18 
could trace 20,000 shares out of the 50,000 shares of CBMF.  PW18 also 
found that the other 10,000 shares which were missing were in two lots of 
5050 and 4950.  PW18 concluded that out of the 37,000 shares sold by one 
broker to CMac  10,000 shares were missing.
37. PW 18 verified the registry of Hindalco.  PW18 found out that out of 
those 10,000 shares 9100 shares were sent for registration immediately 
after they were supposed to have been received by CBMF, Mumbai but 
were   missing   or   not   accounted   for.     Those   shares   were   the   shares 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

46 SPSC.NO.3/2001-JUDGMENT
nd
admittedly sold by A3 to A1 on behalf of CBMF as the 2  installment of 
sale endorsed in this contract note.  The endorsement shows the sale the 
next day after the shares were sent by P.W. 6 to A1; the shares being sent on 
10/3/91 by P.W.6 received on 11/3/91 by A1 on behalf of CBMF, Mumbai 
and sold on 12/3/91 by A3   !   PW18 saw   the inward register of CBMF, 
Mumbai  which  shows  10,000  shares  received from  CBMF, Calcutta 
entered as received and also entered as handed over to the GM, CBMF, 
Mumbai .  
38. Those are the very shares sent by CBMF Mumbai under its pre­
printed letter  Exhibit­68  to the Company Secretary of Hindalco to register 
the transfer @ list of 9100 shares  Exhibit­138 . 
39. P.W. 18 prepared a list of 10,000 shares that he thus found.  He titled 
that list in his handwriting.  He identified his handwriting on the top of the 
list.  The list has been marked  Exh­98 .
40. PW 18 concluded that 10000 missing shares were amongst the shares 
received by the Calcutta office of the CBMF from CMac, and handed over 
to GM of  CBMF, Mumbai.  PW18 has deposed  that  subsequently those 
shares were shown as the shares delivered by firm of A3.  They were 
forwarded by CBMF, Mumbai to the company for registration in the name 
of CBMF.  This is amplified in the aforesaid documentary evidence,  Exhibit­
41  and  Exhibit­138 .
41. It must be worth remembering the 2.1L shares were received from 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

47 SPSC.NO.3/2001-JUDGMENT
CMac by CBMF, Calcutta.  PW6 did not know about the transaction and did 
not know what to do.  He refused to accept the delivery initially.  He took 
the instructions from A1.  A1 told PW6 to await instructions when  PW6 
enquired   as   to   what   to   do   with   the   parcel   received.     The   ultimate 
instructions were segregation of 10,000 shares from 2.1L shares.  Indeed 
the amount of 2.1L shares itself is rather peculiar.   A mutual fund has 
sought to purchase 2.1L shares. Out of those only 10,000 shares were 
initially called for and went missing.  Out of the remaining 2L, 1.5 L shares 
were resold to CMac and 50,000 remained for CBMF, Mumbai which were 
nd
received in  the  2   installment  by  Airfreight  Courier  upon the  specific 
instructions of A1 not to send through Rex Courier though   the inward 
register would show entries only of Rex Courier who was their normal 
courier.
42. The number of the purchase of shares as also specific instructions of 
A1 as deposed by PW6 shows the peculiarity of the transaction.   The 
evidence of PW6 is clear and concise.  He has supported his oral evidence 
by   all   documentary   evidence.   The   documentary   evidence   does   show 
segregation of 10,000 shares from the inception. 10000 shares were sent 
th
by P.W. 6 from CBMF, Calcutta on 10  March, 1992 and received by accused 
No.1   in   CBMF,   Mumbai   being   handed   over   to   accused   No.1   by   the 
th
forwarding Clerk on 11  March, 1992 and the transaction for 9100 shares 
th
having taken place on the very next day being 12  March, 1992  for which 
th
payment is made as per the initial document  dated 28  November, 1991 
from when the transaction with accused No.3 had commenced.   If the 
10000 shares are received from CMac amongst 2.1L shares which is crystal 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

48 SPSC.NO.3/2001-JUDGMENT
clear   from   the   evidence   of   P.W.   6   corroborated   by   the   documentary 
evidence of the list of shares received from CMac,  Exhibit­41 , they could 
never have been sold by A3 to A1.  The shares were received by A1 from 
PW 6 but one day before they were shown to be inwarded as per the 
inward   delivery   challan,   Exhibit­64 .   Those   were   the   shares  that   went 
missing.
43. In the cross examination of the PW18 by A1 he has deposed how he 
has seen the entry in the inward register of the shares having been handed 
over to A1. That evidence is sufficient to see the act of A1.  The evidence of 
PW6 is clear about shares which came from CMac to CBMF sent through 
Rex Courier to CBMF, Mumbai upon the specific telephonic instructions of 
A1.  The aforesaid documents, accepted by A3, show the 2 transactions for 
effecting delivery of 19000 shares by A3.   
44. In the cross examination of PW18 by A3 he has deposed about the 
purchase of 19000 shares by CBMF, Mumbai from A3.  However that was 
nd
the later transaction of 2  December, 1991.  That was in two installments 
of 9900 and 9100 shares; the first transaction was of December, 91 and the 
later transaction was of March, 92. They were sent for registration and 
rd 
registered   in   the   name   of   CBMF.   9900   shares   were   registered   on   3
February, 1992.  In his further cross examination by A3 PW18 has deposed 
that he has seen the transfer deeds of those 10000 shares including 9100 
shares.  He did not recollect whether he saw or did not see the stamp of the 
A3 on the transfer deeds.
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

49 SPSC.NO.3/2001-JUDGMENT
45. The prosecution has thus sought to link the 10,000 shares brought in 
CBMF,   Mumbai  under   the   instructions  of  A1   with  A3.     19,000  shares 
purchased by CBMF, Mumbai in two lots of 9900 and 9100 under contract 
Note No.881 and are evidenced by inward and outward delivery challans 
Exh. Nos.63,64 & 65 and 67 & 69.  9900 shares are clear and different; 
9100 shares which came into CBMF, Mumbai and forwarded to A1 are no 
different from 10000 shares that A1 received from CMac through CBMF, 
Calcutta as per his instructions and sent by Rex Courier. 
46. The moot point to be decided as per the written argument on behalf 
of A3 is whether 9100 shares delivered by A3 were from the lot of 10000 
shares couriered by P.W.6 and received by A1. Accepting that the evidence 
would have to be “scanned” in that behalf, A3 has contended that there is 
no attempt of the prosecution to get the identity of the shares established – 
which is belied by a look at  Exhibits 41 and 138  itself.  It does not matter 
whether P.W.6 did not show which shares by their distinctive and certificate 
numbers were sent.   The reference to the letter dated 17/3/92 by A3 is 
misconceived since the shares were received on 11/3/92 and purported to 
be sold again by A3 to A1 on behalf of CBMF, Mumbai on 12/3/92. 
47. Similarly the reliance upon the documents  Exhibits 59, 60, 60A, D2, 
63, 64, 65, 66 & 67  reflecting meticulous records of the transaction dated 
28/11/91 for 9900 shares misses the total absence of such meticulousness 
in the second transaction of 9100 shares.  It is conspicuous by its absence. 
The difference is apparent.   Hence the endorsement  Exhibit­60A  is seen to 
be made after the second transaction on 12/3/92 in the contract note 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

50 SPSC.NO.3/2001-JUDGMENT
dated 28/11/91  Exhibit­60 .  
48. The lament that P.W. 6, 7 and 9 have not deposed about the identity 
of 9100 shares is also to no avail because the prosecution has produced the 
entire list of 2.1 L shares purchased by A1 on behalf of CBMF, Mumbai sent 
by CMac to PW 6,  Exhibit­41  and the separate list of 10000 shares out of 
those same shares bearing the same distinctive and certificate numbers, 
Exhibit­138  the annexure to the letter of P.W.27,   Exhibit­68   to Hindalco 
for   registration   of   those   9100   shares   ( Exhibit­138   being  page   196  of 
Exhibit­41 ).  The contention that those were not the shares which can be 
“attributed to” A3 is wholly without substance. 
49. The arguments with regard to the transaction of 28/11/91 or the 
later transactions by way of later transfers of these shares affected in the 
records of Hindalco are wholly irrelevant to the charge of A3 receiving the 
same shares purchased by A1 on behalf of CBMF, Mumbai and thereby 
becoming a receiver of stolen property and purporting to sell (re­sell) them 
to A1 on behalf of CBMF, Mumbai as its General Manager and dealer and 
thus aiding and abetting A1 in misappropriating 9100 shares and thereby 
committing criminal breach of trust.  It is for A1 and A3 to explain the 2 
lists as enjoined in the criminal jurisprudence with regard to the accused 
having   to   explain   the   incriminating   circumstances   proved   by   the 
prosecution (See State of   Maharashtra Vs. Laxman Narsinhrao Ganti 
2013 All MR (Cri.) 456 ).  Neither has done so even remotely as shall be 
seen presently.
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

51 SPSC.NO.3/2001-JUDGMENT
50. 900 shares would remain if the prosecution case has to be accepted 
in respect thereof also.  It would have to be proved similarly by showing 
the distinctive and certificate numbers of these 900 shares to be a part of 
Exhibit­41 . 800 shares out of those 900 shares are claimed by prosecution 
to have been sold by A4 to CBMC, Mumbai.  The remaining 100 shares are 
stated to be sold by PW25, one Ketan Parekh to CBMF, Mumbai.  Out of 
800 shares sold by A4, 600 shares were transferred under deeds  Exh.74. 
A4 has accepted his stamp as broker on the reverse of some of the share 
transfer forms showing transfer to Canfina Financial Services Ltd.  though 
he would not remember them out of lacs of shares that he stated his office 
dealt with daily in his 313 statement.          
51. 100 shares brokered by PW25 are accepted to be under the transfer 
deeds in his name by CMac and signed by him in  Exh.74.
52. The   arithmetical   calculation   of   10,000   shares   would   be 
9100+800+100 shares.   The remaining 900 shares are also a part of 
10000 shares out of 2.1L shares sold to CBMF, Mumbai by CMac under 
st
Exhibit­41   at page 196.     The remaining entries after the 1   10 entries 
show 900 shares in lots of 50 shares each.  These are not shown to have 
been paid for and got registered separately as 9100 shares sought to be 
purchased from A3. 
53. Accused No.1 must specifically account for the shares received by the 
office of CBMF Mumbai where he held the position of General Manager 
and dealer and which were handed over to him as the addressee, they 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

52 SPSC.NO.3/2001-JUDGMENT
having been received upon his specific telephonic instructions.  In reply to 
question No.2 in the statement of accused No.1 recorded under Section 
313 of  the Cr.P.C.  (313 statement) Accused No.1  has admitted having 
signed   Exhibits – 9 to 13   except   Exhibit No.12 .   This would show the 
initial transaction which is the bed­rock of the prosecution case.  Accused 
No.1 has accepted the payment made to CMac in reply to question No.20. 
Accused No.1 has thrown his hands up to state that the parcel from CBMF 
Calcutta   sent   through   Rex   Courier   as   also   later   parcel   sent   through 
Airfreight Courier were not received by him and did not come to him.  That 
however is no answer to the specific case of P.W. 6 of having sent bundles of 
shares from out of 2.1 lakh shares received from CMac as per specific 
instructions of accused No.1 and the evidence of P.W. 1 and 2 that accused 
No.1 alone could have given such instructions.  Incidentally accused No.1 
has accepted in reply to question No.58 that P.W.15 who served with CMac 
to maintain accounts used to sometimes come to CBMF Mumbai where 
accused No.1 was the General Manager.  
54. A1 was again specifically shown  Exhibits 40/41 and   68/138  and put 
the prosecution case and the clear evidence of the purchase of 2.1L shares 
specified in the list   Exhibit­41 , the annexure to   Exhibit­40 , sent by the 
broker CMac with their distinctive and certificate numbers and the letter of 
P.W. 27 sending 9100 shares for registration bearing the same numbers of 
the 10,000 shares shown on page 196 of the list  Exhibit­41  in his letter, 
Exhibit­68  annexing a list of shares,  Exhibit­138 .  His refrain was similar 
and devoid of any explanation.
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

53 SPSC.NO.3/2001-JUDGMENT
55. Accused   No.1   has   hence   not   explained   the   transaction   of   the 
purchase of shares of Hindalco.  He has not accounted for the 10000 shares 
found missing and lost from 2.1 lakh shares received by CBMF Mumbai.  
56. What is criminal breach of trust shall have to be first seen.   It is 
defined under Section 405 of the IPC the relevant part of which runs thus: 
“405. Criminal breach of trust.   – Whoever,   being in any manner 
entrusted   with   property,   or   with   any   dominion   over   property,  
dishonestly misappropriates or converts to his own use that property, or 
dishonestly   uses  or  disposes   of   that   property  in   violation   of   any 
direction of law prescribing the mode in which such trust is to be 
discharged, or of any legal contract, express or implied which he has 
made touching the discharge of such trust, or wilfully suffers any other  
person so to do, commits “criminal breach of trust”.”
The case of A1 is of admission of some of the documents shown by 
the prosecution to have been executed by him, but of denial of his liability. 
A1 has not explained how 10000 shares were missing from 2.1L shares 
purchased by him on behalf of CBMF Mumbai as its General Manager 
under the admitted cheque dated 12/9/1991 signed by him and how the 
shares   of   the   same   distinctive   and   certificate   numbers   came   to   be 
repurchased by him on behalf of CBMF Mumbai being 9100 shares from A3 
on 12/3/1992, a day after he received 10000 shares from P.W.6 which have 
been clearly shown and other 800+100 shares which have not been clearly 
shown to have been purchased from A4 or P.W.25.   It is argued on his 
behalf that since A1 has denied receipt of 10000 shares by himself through 
Rex Courier, it must be taken to have been received in the normal course by 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

54 SPSC.NO.3/2001-JUDGMENT
the receiving clerk of CBMF, Mumbai of which A1 has no knowledge. In 
view   of   the   clear   oral   evidence   of   P.W.6   backed   by   the   documentary 
evidence   contained   in   the   letters,   courier   receipts   and     the   registers 
maintained by CBMF Mumbai and the further clear oral evidence of the 
other witnesses of CBMF Mumbai all stating that they acted only on the 
instructions of the A1, the argument cannot be countenanced.  The act of 
A1, in segregating the initial 10000 shares by specifically informing P.W.6 to 
send only those shares from CBMF Calcutta to CBMF Mumbai and in later 
purchasing 9100 shares out of 19000 shares from A3 containing the same 
certificate and distinctive numbers as the 10000 shares set out in  Exhibits 
41  and  138   and  for  which he   duplicated  the   payment  by  himself as 
General Manager and dealer of CBMF Mumbai thus misappropriating the 
said 10000 shares and the consideration paid therefor to his own use 
having dominion over such property, must be taken to have committed 
criminal breach of trust and further to have obtained pecuniary advantage 
by misappropriating them to the said extent as a public servant. 
57. It is argued on behalf of A1 that no incriminating documents are 
produced by the prosecution against him.  This is wonderous in view of the 
pleathora   of   documentary   evidence,   several   of   them   admitted   by   A1 
himself   and   all   proved   by   direct   oral   evidence   of   witnesses   of   CBMF, 
Mumbai who worked under him.  The argument that the prosecution failed 
to establish the physical delivery of the alleged parcel would be set at 
naught by the oral evidence of P.W.4 showing the entry 34A in the Shares 
Inward Register   Exhibit­34   made by him showing the packet of 10000 
shares handed over to A1 as the addressee of the parcel as per his specific 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

55 SPSC.NO.3/2001-JUDGMENT
instructions to P.W.6 who sent the parcel addressed to A1   and not by 
“custody” department of CBMF, Mumbai as was the usual practice. 
58. Hence   the   further   argument   that   the   Board   of   Trustees   and   its 
Chairman, to whom A1 reported, should have been arraigned is without 
substance; A1 must alone be criminally responsible for his own acts; his 
subordinates including A2 may not be.  It does not matter that his seniors 
have not deposed; these acts would be known to the staff members alone.
59. The argument that the Auditors of CBMF, Mumbai appointed by A1 
himself have  not reported the transaction is of no consequence because the 
missing shares would, in fact, represent a fraud by suppressio veri which 
was detected upon the scam having been brought to light when such 
transactions were investigated by the CBI upon the Securities Exchange 
Board of India (SEBI) having been constituted.
60. The argument that the prosecution has not obtained the sanction 
under Section 197 Cr.PC to prosecute A1 as a public servant runs counter 
to the argument that A1 had surpassed other officers.  He is stated to have 
been appointed from Scale I officer to Scale IV officer and posted to CBMF, 
Mumbai   as   General   Manager   and   which   was   not   objected   by   RBI 
contending   that   such   promotion   on   merit   could   only   be   in   a   private 
organisation.  This would rule at the requirement of sanction under Section 
197 of the Cr.P.C.  In any event sanction under Section 197 of the Cr.P.C is 
not required to be obtained for the offence of criminal breach of trust by a 
public servant. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

56 SPSC.NO.3/2001-JUDGMENT
61. It is contended on behalf of A1 that sanction to prosecute A1 as a 
public servant under Section 19 of the PCA is not shown to have been 
obtained by the prosecution. Consequently cognizance of the said offences 
made the PCA cannot be taken.   That contention is clearly erroneous 
because A1 had been dismissed from service well before the prosecution 
was launched.  The sanction to prosecute him was, therefore, not required.
62. Indeed upon the criminal breach of trust having been detected, A1 
was dismissed from service.   The argument that there was no case of 
disproportionate assets against A1 is immaterial, this case having been 
proved by the prosecution beyond reasonable doubt. 
63. Accused No.2 is also seen to have acted in the transaction for the sale 
of shares which was shown to be call­money transaction which CBMF 
Mumbai had no authority to transact in view of its value.  Accused No.2 
has accepted his signatures on the documents initialled or signed by him in 
the   transaction.     However   he   was   working   under   the   instructions   of 
accused No.1.  It is his statement that only accused No.1 would take care of 
the call money transactions in the Corporate office.   He has claimed that 
th
on 12  September, 1991 when the transaction took place he was sent for 
training and was accordingly absent in the office.  He was given call­money 
th
deal slip on 13  September, 1991 when he resumed.  He has explained in 
his 313 statement how the transaction took place in his absence upon the 
instructions of accused No.1 through his covering letter under the IBA from 
Canara Bank where the beneficiary was shown to be Canfina Calcutta. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

57 SPSC.NO.3/2001-JUDGMENT
When   he   resumed,   the   Clerk   in   CBMF   Mumbai   told   him   to   make   a 
remittance of Rs.6.93 Crores to Calcutta for which he signed the deal slip 
and   accordingly   passed   the   call­money   entry.     He   has   stated   that   he 
followed up to get the call­money with interest returned to Canbonus 
th
Fund.  He has stated that on 19  January, 1991 accused No.1 wrote the 
IBA number on his slip showing the calculation of entries and asked him to 
take that amount as credit and close the account.  Accused No.1 signed the 
call­money deal slip and accordingly the books of CBMF Mumbai were 
closed.  Accused No.2 has explained that he thus closed the account as per 
the instructions of accused No.1.  Accused No.2 has stated that he has no 
investment decision making power and that he looks after only accounting 
work. 
64. The position and designation of the two accused, accused Nos. 1 and 
2, do show that only accused No.1 would have the decision making power 
and the evidence, both oral and documentary produced by the prosecution 
amply shows the decision  making powers vested as also enforced only by 
accused No.1.  Accused No.2 could only have acted upon the instructions of 
accused No.1. 
65. A3 has answered in his 313 statement that he had sold 19,000 shares 
of Hindalco to CBMF and delivered the shares against payment.  He had 
delivered 9900 shares under his covering letter acknowledged by CBMF. He 
has claimed that that record was seized by the CBI in 1991.   He has 
claimed that the inward delivery challan  Exh.63  confirms delivery of 9900 
shares under contract No.881.  He has further stated that inward delivery 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

58 SPSC.NO.3/2001-JUDGMENT
challan   of   CBMF   Exh.64   confirms   the   delivery   of   9100   shares   under 
contract No.881 making a total of 19,000 shares.  The delivery was under 
his covering letter acknowledged by CBMF.   A3 has stated that the shares 
were  received by the officers  (witnesses) of  CBMF, Mumbai “from my 
office”.   Such evidence is not shown to Court by Advocate on his behalf 
despite that case of A3.   A3 has specified in his 313 statement that   his 
entire delivery had gone in two parts along with two covering letters . 
The covering letters of A3 duly acknowledged by CBMF, Mumbai which 
would be only in his possession and which are not shown to be recovered 
by CBI or given to CBI by A3 are not produced.  A3 has further stated that 
this transaction of delivery of 19,000 shares against payment did not result 
in any loss to CBMF and that PW18 has not implicated him, but only relied 
upon the record of CMac.   He has refuted the prosecution case that the 
10,000 missing shares received by CBMF, Mumbai handed over to A1 were 
subsequently   shown   as   the   shares   supplied   by   him   and   forwarded   to 
Hindalco for registration.  He stated that two lots were on 27/11/1991 and 
12/3/1992 (wrongly stated as 3/2/1992) as reflected in his contract note 
Exh­60 .   He   emphasized   that   he   had   delivered   his   19,000   shares 
independent of any other shares by Hindalco to CBMF, Mumbai as reflected 
in the inward delivery challan  Exh. Nos.63, 64 & 65  and outward delivery 
challan   Exh.Nos. 67 & 69   relating to his contract note   Exh­60.     These 
documents do not show the distinctive and certificate number of the 
shares transacted thereunder.  He disputed the research of P.W.18 showing 
the missing 10000 shares on the ground that A3 was not referred to by 
P.W.18 only commented on “unilateral documents prepared by parties” and 
“not   produced   the   records   of   CBMF”   and   relied   upon   “non­confirmed 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

59 SPSC.NO.3/2001-JUDGMENT
records of CMac”.
66. He stated that there was no co­relation with regard to the shares 
Exhibit­138  annexed to the letter  Exhibit­68 . 
67. A3 was also again specifically shown   Exhibits 40/41 and 68/138 
and put the prosecution case and the clear evidence of the purchase of the 
initial 2.1L shares specified in the list  Exhibit­41 , the annexure to  Exhibit­
40  sent by the broker CMac to CBMF, Mumbai with their distinctive and 
certificate   numbers   and   the   letter   of   P.W.   27   sending   9100   shares 
admittedly sold by A3 to A1 bearing the same distinctive and certificate 
numbers as the 10000 shares amongst the 2.1L shares shown on page 196 
of the list   Exhibit­41   in his letter,   Exhibit­68   annexing the list of these 
shares,   Exhibit­138 .   A3 once again shrugged knowing anything of the 
transaction   between   CMac   and   CBMF,   Mumbai   and   insisted   that   his 
transaction of 9100 shares was apart.  
68. He was again asked about his letter delivering the shares to A1 on 
behalf of CBMF and the acknowledgment of receipt as per his earlier 313 
statement.  His refrain was the documents being seized by the CBI.  Alas he 
has not called upon the prosecution to produce the said document which 
would be the back­bone of his defence.  
69. It   is   argued   on   his   behalf   with   regard   to   his   further   statement 
recorded   under   Section   313   of   the   Cr.P.C   that   the   reply   of   Hindalco 
Industries Limited to CBI regarding the names of the share holders of 9100 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

60 SPSC.NO.3/2001-JUDGMENT
shares,  Exhibit­73  shows that the shares stood in the name of Unit Trust of 
st th
India (UTI) from 1  August, 1991 to 24  march, 1992 and were transferred 
th
to CBMF on 25  March, 1992.  Respondent No.3 would contend that he 
th
had   delivered   9100   shares   on   12   March,   1992.     If   the   shares   were 
registered in the name of UTI he could not have delivered those shares. 
Hence he delivered some other 9100 shares.  He has, of course, not given 
particulars of those shares. Which other shares were delivered is, therefore, 
not known.  The delivery is admitted to be a day after A1 was handed over 
th
the shares on 11   March, 1992.   P.W. 27 sought to register those shares 
th
soon thereafter under  Exhibit­68  on 26  March, 1992 upon verification of 
the   distinctive   numbers   and   certificate   numbers   of   the   shares   and 
specifying them in the list Exhibit­138.   The shares were sent to UTI for 
registration.   They were ultimately registered and acknowledged in the 
th
share acknowledgment receipt dated 7  April, 1992.  The rectification of 
the register of members to specify the name of the new registered holder of 
the shares would take such time.  This would explain the endorsement of 
th
7  April, 1992 on  Exhibit­68 .  The mention of the time period of the UTI 
shares registered with Hindalco is of no consequence .  It wholly ignores 
the factual market position that prevailed in 1991­92 under Section 108 of 
the Companies Act 1956 and the rules made thereunder for transfer of 
shares of limited companies listed on registered stock exchanges prior to 
the age of dematerialisation of shares.   UTI may have held the shares 
st
registered in its name from 1  August, 1991.  The shares would continue in 
the name of UTI until it is registered in the name of another holder who 
presents the share transfer forms duly signed by UTI in its / her/ his favour. 
There may be any number of bearer transfers during the period between 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

61 SPSC.NO.3/2001-JUDGMENT
the two registrations.  That is what precisely would have happened in this 
case and that is how UTI shares have been with CMac.  Some of the shares 
sold by CMac show the previous registered holder to be UTI.   The shares 
may change a number of hands as has been shown in the share transfer 
nd 
forms annexed to the letter of Hindalco Industries Ltd., to CBI dated 2
September, 1999,  Exhibit­74 .  That is precisely why and how stock brokers 
would be involved in the transaction.   The reference to the time period 
mentioned in the letter,  Exhibit­73  of Hindalco Industries Ltd., is therefore, 
both misconceived and mischievous.  The reply of A3 to the specific case of 
the prosecution under the list of shares,  Exhibit­168  which is the same as a 
part of the shares under  Exhibit­41  and the list of 10,000 shares,  Exhibit­
98  is, therefore, not satisfactory or acceptable. Consequently it is clear that 
9100 shares purportedly sold by A3 to A1 who accepted them on behalf of 
CBMF is a part of the 10000 shares which P.W. 6 sent to CBMF, Mumbai and 
which P.W.4 actually handed over to A1 and which were in turn a part of 
the shares which were sold by CMac and sent to CBMF, Calcutta and which 
were received by P.W. 6 as per the list,  Exhibit­41  annexed to the letter of 
CMac,  Exhibit­40 .
70. The documentary evidence  Exhibit­41  &  Exhibit­138  is testimony to 
the falsehood of A3.  The very lists of shares would rubbish his enthusiastic 
claim of no loss or no duplication.  
71. The remaining 800 shares were registered in the name of M/s. Komaf 
Financial   Services   Ltd.,   through   accused   No.4   and   100   shares   were 
registered in the name of P.W. 25.  600 out of these shares are stated to 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

62 SPSC.NO.3/2001-JUDGMENT
have   been   transferred.     These   900   shares   are   not   shown   to   be   got 
registered in the name of CBMF, Mumbai together with the aforesaid 9900 
+ 9100 shares.  
72. The prosecution has not produced any evidence, oral or documentary 
showing the sale of 800 shares alleged to have been sold by A4 to A1 on 
behalf of CBMF, Mumbai as its General Manager and dealer from out of 
10000 shares purchased from CMac under similar documents being his 
contract note and vouchers.  Hence the role of A4 as the broker  of those 
shares is not satisfactorily shown.   
73. So far it is seen how 2.1 lakh shares were purchased by CBMF, 
Mumbai upon the instructions of A1.  It is seen how initially 10000 shares 
are called by A1 from CBMF Calcutta to CBMF Mumbai sent through Rex 
courier.   Thereafter further 50000 shares are called by A1 from CBMF 
Calcutta  specifically  through  Airfreight   courier  and  not   entered  in  the 
register maintained by CBMF Calcutta but shown as received in the inward 
register maintained by CBMF Mumbai.   This leaves 1.5   lakh   shares  of 
Hindalco.  These 1.5 lakh shares are sold in March 92 in two installments 
of 1 lakh shares and 50000 shares back to the CMac the broker.  These are 
received by his representative in the office of CBMF Calcutta.  The payment 
for 1 lakh shares was directed to be made specifically to Canfina Bangalore 
on 24/03/1992.  The payment for 50000 shares was directed to be made to 
Canfina, but not specifying Bangalore. However, the contract note for this 
transaction shows the face value of all the 1.5 lakh shares @ Rs.600/­ 
which would total to Rs.9 Crores.   The deal slip of Citibank is for Rs.9 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

63 SPSC.NO.3/2001-JUDGMENT
Crores and shows SCICI as the client for the face value of 1.5 lakh shares at 
the net price of Rs.600 per share.  The contract note of the broker CMac 
and the deal­slip of Citibank are of the same date – 26/03/92 for which 
payment is made on 19/03/93 not to CBMF Mumbai who sold the shares, 
but   to   Canfina   Bangalore   as   specially   requested   by   P.W.6   upon   the 
instructions only of A1. 
74. The link for the payment of these shares to Canfina Bangalore and 
the link to Citibank NA which issued the deal­slip in favour of the client 
SCICI is, therefore, required to be seen.   It is upon this link that the 
prosecution has sought to make out a case of criminal conspiracy between 
A1  & A2 on the one hand in CBMF, Mumbai and A5, A6 and A7 on the 
other in Canfina, Bangalore.
75. The transaction of purchase of 2.1 lakh shares for Rs.6.93 crores by 
CBMF has found its way into the accounts of Canfina Bangalore.  It is the 
prosecution case that the call money transaction shown by accused No.1 
was not reflected in the records of Canfina Bangalore because the Canfina 
Bangalore falsified its record to show the purchase of 14% NCD bonds 
instead.  This has been the deposition of the Investigating Officer P.W. 28 in 
para 40 thereof.   This is reflected in the receipt of Rs. 7 crores under IBA 
No.31085 from Canfina Bangalore.  How this transaction was recorded will 
have to be similarly seen. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

64 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

65 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

66 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

67 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

68 SPSC.NO.3/2001-JUDGMENT

76. Thus there was a transaction between CBMF and Canfina  Bangalore 
for Rs.7 Crores reflected in the deal pad prepared by the dealers in Canfina 
showing it to be purchase of 14% NCD bonds of CBMF for Rs. 7 crores for 
which an IBA came to be issued and entered into IBA issued register and 
the cheque issued register for the cheque that was issued in respect of the 
transaction.   The transaction was entered in the register of stocks and 
securities and the physical ledger of NCD securities and came to be debited 
in the statement of account of Canfina in Canara Bank. 
77. This   transaction   apparently   has   nothing   to   do   with   the   other 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

69 SPSC.NO.3/2001-JUDGMENT
transactions of CBMF Mumbai of purchase of 2.1L shares except that both 
the transactions are of the same date 19/9/91 , the deal slip chit and 
voucher No.s 253 and 254, Exhibits 13, 14 and 16 being dated 19/9/91. 
In   fact   in   that   transaction   though   the   voucher   Exhibit­12   shows 
interpolation   in   the   date   (from   19/9/91   to   12/9/91)   the   cheque   for 
payment   of   2.1L   shares   the   covering   letter   for   transfer   the   deal   slip 
No.1774 and the vouchers, Exhibits 9,10,11,12 & 31 are dated 12/9/91. 
78. However, aside from showing this fact, the prosecution has, not made 
out   a   link   between   the   2   transactions   of   CBMF,   Mumbai   &   Canfina 
Bangalore in support of their case of criminal conspiracy of A1, A2, A5, A6 
and A7.
79. However, the transaction of Canfina Bangalore is further reflected in 
the documents of Canfina Bangalore for the sale to SCICI for Rs.7.5 crores 
th
on 30  March, 1992.  It would have to be seen whether this transaction of 
Rs.7.5 Crores of 30/3/92  entered into by A5, A6 and A7 bears any link 
with the sale of 1.5 L shares by CBMF, Mumbai to CMac and what would be 
the financial loss to CBMF Mumbai, or Canfina Bangalore by the acts of A1, 
A2, A5, A6 and A7, if any.   We would have to remember the letters dated 
18/3/93 and 19/3/93,  Exhibits­ 50 and 51  (written after about a year of 
the transaction of sale of shares to  CMac March 92) confirming payment of 
Rs.7.5   Cr   made   by   CMac   to   Canfina,   Bangalore,   who   was   not   at   all 
involved in the transaction of purchase or sale of the shares of Hindalco, 
through American Express Bank Ltd, Calcutta on 28/3/92.   This further 
transaction comes close on the heels of such correspondence on 30/3/92 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

70 SPSC.NO.3/2001-JUDGMENT
and is evidenced by further documents thus : 

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

71 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

72 SPSC.NO.3/2001-JUDGMENT

::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

73 SPSC.NO.3/2001-JUDGMENT

80. Hence is the prosecution case of criminal conspiracy between A1, A2, 
A5, A6 and A7 CMac has confirmed payment of Rs.7.5 Crores made to 
Canfina Bangalore which is proved by the aforesaid letters  Exhibit­50  and 
Exhibit­51   not   challenged   by   A5,   A6   or   A7   in   the   evidence   of   the 
proprietor or other employees.  The entry of 7.5 crores in favour of Rahul & 
Company, the sister concern of CMac, is made in respect of SCICI bonds by 
Canfina, Calcutta.  Though 7.5 crores is credited in the account of Canfina, 
Bangalore upon IBA No.12678 received from Clearing Section Calcutta in 
respect of SCICI bonds, the physical register of SCICI does not show this 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

74 SPSC.NO.3/2001-JUDGMENT
entry.  Yet computer print out shows 9% SCICI sold to Rahul & Company 
st
on 31   March, 1992 of Rs.7.5 crores.   Since this entry was shown to be 
th
wrongfully effected, a reversal entry is shown on 20  July, 1992 of Rs.7.3 
Crores. The entry of 7.5 Crores under IBA No. 12678 is entered in the deal 
pad register.   Just as there is no apparent reason for crediting Canfina 
Bangalore with Rs.7.5 Crores by Cmac on 28/3/92, there is no apparent 
reason for  crediting  the  sister concern of CMac,  Rahul  &  Co.,  2 days 
thereafter by Canfina, Bangalore.  The transaction accepted and affirmed 
by A5, A6 and A7 is left wholly unexplained with regard to the receipt on 
28/3/92 of Rs.7.5 Crores and the corresponding payment of Rs.7.5 Crores 
on 30/3/92 by Canfina Bangalore.  The explanation sought to be given by 
A5,   A6   and   A7   is   that   the   purpose   of   14   NCD   of   Rs.   7   Crores   has 
culminated in the sale of SCICI bonds to Rahul & Co.,
81. It has to be seen whether the case of the prosecution that accused 
Nos. 1 and 2 in Mumbai acted in conspiracy with A5, A6 and A7 in 
Bangalore for a single transaction shown in the aforesaid documents is 
correct   and   what   that   transaction   was.   The   initial   transaction   was   of 
purchase   of   shares.     It   was   shown   as   Call   Money   Transaction.   (CM 
transaction) Such a transaction could not have been entered into by CBMF, 
Mumbai or by accused No.1 on behalf of CBMF Mumbai for total lack of 
authority.  The shares have indeed being sold by CMac and received by the 
office of CBMF, Calcutta.  The shares have been sent to CBMF, Mumbai, in 
various installments – initially 10000 shares, followed by 50000.   The 
remaining 1.5 lakh shares are unaccounted for atleast to the extent of how 
they were sent from the office of CBMF, Calcutta to CBMF, Mumbai.  The 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

75 SPSC.NO.3/2001-JUDGMENT
link sought to be established with the office of Canfina, Calcutta is upon 
the case that the call money transaction was with Canfina, Bangalore but 
was shown as purchase for NCD Bonds hence leaving no record of call 
money transaction in Canfina, Bangalore.  It could not have been entered 
into by Canfina, Bangalore.  Having shown the transaction as purchase of 
14% NCD the sale of that NCD is shown in respect of 9% SCICI bonds.  
82. However what has been left unexplained is how the shares of 6.93 
crores or call money transaction of that extent came to be to the extent of 7 
crores in Canfina Bangalore as a purchase transaction and 7.5 crores as the 
sale transaction.   Expenses for registration and stamp duty are stated to 
have been added to the transaction but the exact amount of such duties 
paid is not reflected in the above documents.  The amount of R.4.67 lakhs 
received in excess of the principal amount of Rs.6.93 Crores and interest 
thereon as deposed by P.W. 1 is not explained by either A1 or A2 or A5, A6 
and A7.   P.W. 1 has stated in his cross examination by accused No.5 that 
apart from the instructions that he received (from A1) he was not shown 
any record to show the call money transaction.     P.W.1 who served as 
Grade­I   Secretary   in   the   Canbonus   Scheme   of   CBMF   had   never   seen 
another transaction like this;  this was the only CM transaction during his 
tenure in which he received more amount (than the principal + interest) .
83. Similarly P.W.2 has deposed in his cross­examination by accused No.5 
that the return of CM transaction would be of exactly the principal amount 
+ interest.  CBMF record does not show any CM transaction other than this 
transaction with Canfina.  This is in consonance with the RBI circular,  Exh­
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

76 SPSC.NO.3/2001-JUDGMENT
22.   Further this transaction was under a normal banker's cheque   Exh.­9 
which could not have been used for CM transaction and which can only be 
inter­bank transaction or inter mutual fund transactions done only through 
RBI cheques.  Hence though the books of CBMF Mumbai show this as a CM 
transaction, it could not have been so.  Yet the link in the unlawful acts of 
A1 & A2 on the one hand and A5, A6 & A7 to the other in a single 
transaction is not clearly established despite reference to the word “Shares” 
in the deal pad or reference to “M Fund” (CBMF Mumbai) in the SOS 
register. 
84. This is how A5, A6 and A7 in Canfina, Bangalore are stated to be 
involved in the transaction for purchase of shares by CBMF Mumbai from 
CMac.  Despite the purchase of shares  the transaction was recorded as call­
money transaction by A1 and A2.  The involvement of A5, A6 and A7 in the 
transaction is sought to be shown by the prosecution only through the 
payment made to Canfina Bangalore for no apparent reason. 
85. The prosecution case of criminal conspiracy between accused Nos.1 
and 2 in CBMF Mumbai and A5, A6 and  A7 in Canfina Bangalore is sought 
to be shown essentially from the letters dated 24/3/1992 and 26/3/1992 
of P.W. 6 to CMac and the letter dated 19/3/1993 of CMac to CBMF 
referring to the letter of CBMF Calcutta of 18/3/1993 confirming payment 
of Rs.7.5 Cr. to Canfina for 1.5L shares of Hindalco,   Exhibit­51 . Though 
the reference specifically to Canfina Bangalore is made only in the letter 
dated 24/3/92,  Exhibit­48  and not the letter dated 26/3/92,  Exhibit­49  or 
the letter of Cmac dated 19/3/93  Exhibit­51  (sent a year later) confirming 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

77 SPSC.NO.3/2001-JUDGMENT
the payment, Canfina Bangalore alone is seen to be involved in both the 
transactions in view of the consolidated letter of CMac dated 19/3/93, 
Exhibit­51   and the consolidated contract note,   Exhibit­80 .   Indeed the 
transaction of sale of shares having been shown as call­money transaction 
has been linked with Canfina Bangalore and has been shown as purchase 
of 14% NCD Bonds by Canfina Bangalore, which is not for the exact 
amount of the transaction. That transaction is for 7 Crores instead of 
R.6.93 Crores and is shown to have culminated in the later transaction of 
7.5   Crores   of   Rahul   &   Company,   the   sister   concern   of   CMac.     The 
explanation of A5, A6 and A7 of Canfina Bangalore to de­link the two 
transactions accounting for the registration and stamp duty required to be 
paid thereon is indeed not satisfactory.   However a clear link of A5, A6 and 
A7 with A1 and A2 in a single transaction in which shares came to be 
siphoned off or its consideration came to be appropriated has not been 
brought out by the prosecution to make out a case of criminal conspiracy as 
per the parameters shown in the case of  Navjot Sandhu Vs. State (NCT of 
Delhi) (2005) 11 SCC 600 . 
86. What   the   prosecution   has   clearly   established   beyond   reasonable 
doubt is the actual loss to CBMF Mumbai of 10000 shares of Hindalco 
which were purchased @ Rs.330 per share by A1 on behalf of CBMF, 
Mumbai.  A1 having admittedly signed documents  Exhibits 9 to 13  except 
E xhibit 12  is shown to be fully accountable for the loss caused to CBMF 
Mumbai to the extent of Rs.33 lakhs.  The misappropriation of these shares 
is shown by 9100 shares out of 10000 shares bearing the same distinctive 
and registration numbers being again sold by A3 to A1 on behalf of CBMF, 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

78 SPSC.NO.3/2001-JUDGMENT
Mumbai.  
87. The prosecution has hence established the case of A1 committing 
criminal breach of trust as the General Manager of CBMF, Mumbai by 
siphoning off 10000 shares out of 2.1 lakh shares purchased by CBMF 
Mumbai and left unaccounted by deceiving CBMF Mumbai to the extent of 
the value of those 10000 shares being Rs.33 lakhs @ Rs.330 per share 
purchased by  CBMF Mumbai by not accounting for the same in the books 
of CBMF Mumbai which caused damage and harm to CBMF Mumbai to the 
extent of value of the shares and by fraudulently and dishonestly entering 
into a transaction for purchase and sale of 9100 of the same 10000 shares 
out of 2.1 lakh shares   and thus committing the offence defined under 
Section 405 of the Indian Penal Code (IPC) and punishable under Section 
409 thereof.  
88. The   prosecution   has   also   made   out   a   clear   case   of   A1   having 
committed the offence of dishonestly and fraudulently misappropriating 
the property of CBMF, Mumbai by him as a public servant, being the 
General   Manager   of   CBMF,   Mumbai   and   of   obtaining   for   himself   the 
valuable   thing   contained   in   10000   shares   of   CBMF,   Mumbai   and   the 
consequent pecuniary advantage to the extent of the value of those 10000 
shares which aggregates to Rs.33 lakhs @ Rs.330 per share.  Following as a 
corollary therefrom, the prosecution has made out a clear case of the 
criminal misconduct of A1 as a public servant, for the aforesaid offences of 
which are punishable under Sections 13(1)(c ), 13(1)(d) and 13(2) of the 
Prevention of Corruption Act, 1988 , (PCA).
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

79 SPSC.NO.3/2001-JUDGMENT
89. The   prosecution   has   not   made   out   a  specific   case   of   A1   having 
committed other offences including entering into a criminal conspiracy 
with the other accused with which also A1 is charged. 
90. The   prosecution   has   also   not   made   out   any   case   of   A2   having 
committed   the   offence   of   aiding   and   abetting   A1   in   preparing   false 
documents and thus committing breach of trust  since A2 worked under the 
instructions of A1. 
91. The prosecution has made out a clear case beyond reasonable doubt 
of A3 aiding and abetting A1 to commit criminal breach of trust by showing 
the  sale  of  9100  shares  of Hindalco  out   of  the  10000  shares  already 
purchased by A1 on behalf of CBMF, Mumbai from CMac @ Rs.320 per 
share   which     were   shown   to   be   sold   from   amongst   19000   shares   of 
Hindalco under his contract note,  Exhibit­60  for Rs.60.80 lakhs and thus 
causing pecuniary loss to the extent of the sale prices / purchase price of 
these   9100   shares   already   purchased   @   Rs.330   per   share   and   later 
purchased @ Rs.320 per share and thus having committed the offence of 
receiving stolen property being the payment @ Rs.320 per share for 9100 
shares of Hindalco which were already sold by CMac to CBMF, Mumbai for 
consideration under his contract note  Exhibit­60  punishable under Section 
411 of the IPC.  
92. The   prosecution   has   not   made   out   a  specific   case   of   A3   having 
committed other offences including entering into criminal conspiracy with 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

80 SPSC.NO.3/2001-JUDGMENT
the other accused beyond reasonable doubt. 
93. The prosecution has not made out any case of A4 having entered into 
any criminal conspiracy with accused No.1 in respect of the sale of 800 out 
of   19000   shares   sold   by   A3   to   CBMF   Mumbai   or   of   receiving   stolen 
property punishable under Sections 120B or 411 of IPC. 
94. The prosecution has not clearly made out the case beyond reasonable 
doubt against accused Nos. 5, 6 and 7 of having entered into any criminal 
conspiracy   with   A1   in   respect   of   the   purchase   of   2.1   lakh   shares   of 
Hindalco or having forged documents or having misappropriated those 
shares or having obtained any pecuniary advantage therefrom as public 
servants by corrupt means and thereby having committed the offence of 
criminal misconduct. 
95. Consequently   the   prosecution   has   failed   to   establish   the   charges 
made out against A2, A4, A5, A6 and A7.  The prosecution has made out 
the charges to the above extent only against A1 and A3.
96. Since the prosecution has not clearly made out the case of conspiracy 
between accused No.1 and A5, A6 and A7 of misappropriating the funds of 
CBMF, Mumbai and showing that those funds went into Canfina, Bangalore 
camouflaged   and   shown   as   purchase   of   14%   NCD   bonds   and   the 
consequent sale of 9% SCICI bonds to Rahul and company, the sister 
concern   of   CMac   despite   the   words   “M   fund”   and   “Shares”   in   the 
documents executed by them, A5, A6 and A7 would require to be given 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

81 SPSC.NO.3/2001-JUDGMENT
benefit of doubt in respect of the various charges shown by the prosecution 
against them.
97. This case is an economic offence.  It involves pecuniary loss.  Upon 
seeing the clear case against A1 under Section 409 IPC and against A3 
under Section 411 IPC, the loss would be required to be made good by A 1 
and A3 to the public institution which bore it by the act of its officer, A1 
and to the public exchequer by the acts of its citizen who was a stock 
broker, A3. 
98. Hence   A1   is   convicted   of   dishonestly   and   fraudulently   receiving 
10000   shares   of   Hindalco   from   out   of   2.1   lakhs   shares   for   which 
consideration   of   Rs.6.93   crores   was   paid   by   CBMF,   Mumbai   and 
consequently   became   the   property   of   CBMF,   Mumbai   and   which   was 
dishonestly and fraudulently misappropriated and converted to his own use 
by him being entrusted with the property of CBMF, Mumbai and having 
dominion over it in violation of the RBI directions in such investment for 
which he had no authority to transact and by which CBMF suffered loss to 
the extent of the purchase value/sale value of 10000 shares @ of Rs.330 
per share and thus committing offence of criminal breach of trust by public 
servant punishable under Section 409 of the IPC. 
99. A1 is also convicted of abusing his position as a public servant as 
General  Manager/Dealer of CBMF,  Mumbai  to  obtain  undue  pecuniary 
advantage   for   the   price   of   10000   shares   of   Hindalco   fraudulently 
misappropriated by him thus constituting criminal misconduct punishable 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

82 SPSC.NO.3/2001-JUDGMENT
under Sections 13(1)(c ), 13(1)(d) and 13(2) of the PCA.
100. A1 is given benefit of doubt and acquitted of the other charges. 
101. A2  is acquitted of the charge of entering into any conspiracy with A1 
or  aiding  and  abetting  accused  No.1   in   the   commission   of  offence   of 
preparation of false documents and entering into transaction which he was 
not   authorized   to   transact   and   committing   any   breach   of   trust   by 
misappropriation   of   10000   shares   of   Hindalco   received   from   CMac, 
Calcutta or of forgery or fabrication of documents, or of obtaining any 
pecuniary advantage or of criminal misconduct as he had acted under the 
directions  of   A1   being  subordinate   to   A1   as   Fund   Manager   of   CBMF, 
Mumbai.
102. A3 is convicted of the offence of aiding and abetting A1 to commit 
criminal breach of trust by showing the sale of 9100 shares @ Rs.320 per 
share out of 10000 shares already sold by CMac to CBMF, Mumbai and 
produced by CBMF, Mumbai for consideration @ Rs.330 per share and 
bearing the same distinctive and certificate numbers in respect of which 
criminal breach of trust was committed by A1 and thus causing pecuniary 
loss to the extent of the sale price / purchase price of those 9100 shares 
knowing and having reason to believe that it was stolen property and thus 
committing   the   offence   of   receiving   stolen   property   punishable   under 
Section 411 of the IPC.  
103. A3 is given benefit of doubt and acquitted of other charges.
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

83 SPSC.NO.3/2001-JUDGMENT
104. A4 is acquitted of the charge of receiving stolen property as none of 
the shares purchased by CBMF, Mumbai from CMac, stated to be sold by A4 
to CBMF, Mumbai are shown to be sold by him. 
105. A5, A6 and A7 are given benefit of doubt and thereby acquitted of 
the charge of entering into criminal conspiracy with A1 by completing the 
transaction of purchase of shares as call­money transaction and of falsifying 
accounts   and   documents   and   committing   forgery   and   using   forged 
documents as genuine in their capacity as public servants. 
106. Upon the conviction of   A1 the question of compensation under 
Section 357 of the Cr.P.C is mandatorily required to be considered as per 
the   judgment   in   the   case   of   Ankush   Shivaji   Gaikwad   Vs.   State   of 
Maharashtra (2013)6 SCC 770 .  A1 caused loss to CBMF, Mumbai and to 
the   public   treasury   by   issuing   cheque   for   purchase   of   2.1L   shares   of 
Hindalco, but accounted for only 2L shares by way of receiving, registering 
and / or the consequent sale.   He misappropriated to his own use the 
remaining 10000 shares which were found missing.  He must make good 
the loss to CBMF, Mumbai with the usual commercial rate of interest to 
CBMF, Mumbai under Section 357(3) of the Cr.P.C with all accrued interest 
thereon until payment / realisation.  This shall be entitled to be recovered 
by the CBI on behalf of CBMF, Mumbai as arrears of land revenue to 
effectuate the purport and intent of the judgment. 
107. A3 was given and took those very shares and purported to sell (re­
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

84 SPSC.NO.3/2001-JUDGMENT
sell)   them   to   CBMF,   Mumbai   though   they   were   not   his   shares   and 
accordingly   received   stolen   property   and   made   a   profit   /   undue   gain 
therefrom knowing it to be the same shares purchased by CBMF, Mumbai 
earlier and received by A1 on its behalf but a day before.  He must also 
make good the sale price of 9100 shares received by him to the public 
Treasury under Section 357(3) of the Cr.P.C. with the usual commercial rate 
of interest.   The sale price of the shares with interest until payment / 
realisation   shall   be   forfeited   to   the   State   and   shall   be   entitled   to   be 
recovered by the CBI as arrears of land revenue to effectuate the purport 
and intent of the judgment.
108. A1 to A3 are asked on the point of sentence.  
109. Accused No.1 stated that he is the only earning member of his family, 
his son is visually impaired, he has high BP, sugar problem as also heart 
ailment.  He, therefore, stated that the sentence may not be harsh. 
110. Accused No.3 stated that he has already been sentenced to suffer 
imprisonment of 5 years, which he is undergoing.   He, therefore, stated 
that the sentence be not harsh.
111. Advocate on behalf of accused No.3 requested to address the Court. 
He  was  allowed  to  do  so.     He   stated  that   accused  No.3   had  already 
surrendered bail and was undergoing imprisonment.  He also stated that 
the order of compensation must not be harsh as it would be un­executable 
th
because accused No.3 has been a notified person since 8  June, 1992.  The 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

85 SPSC.NO.3/2001-JUDGMENT
custodian has taken charge of his properties, both movable and immovable. 
Some of the properties have been sold and some are going to be sold. 
Hence he contended that the compensation under Section 357 of the Cr.P.C 
may be  reasonable. 
112. The learned Special P.P stated that accused No.3 had surrendered bail 
to   undergo   imprisonment   in   another   case.     He   has   not   undergone 
imprisonment in this case.   The imprisonment in another case is of no 
consequence.  He exalted the Court to consider the impact of the crime of 
accused No.3 on the society.  He reminded the Court of the fact that such 
crimes affected the economy of the entire country driving the legislature to 
enact the Special Courts Act.  He, therefore, urged that the sentence as also 
the compensation should be commensurate with the gravity of the offence. 
113. It is trite that the sentencing policy of the Court must reflect the 
conscience of the society.  It must signal the deprecation of the wrong done 
to the society as also the public institutions.   However, crimes of the 
economic nature lend themselves to punishment by compensation more 
arithmetically accurately than crimes against human body, public health, 
safety, convenience, decency, morals, religion or public justice. However 
upon the mathematical calculation of the loss caused by both the accused 
to the public exchequer, the sentence of imprisonment would certainly 
required to be tempered.
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

86 SPSC.NO.3/2001-JUDGMENT
114. Hence the .following order: 
1.   A1 is found guilty and convicted of committing the offence of 
criminal breach of trust by public servant punishable under Section 
409 of the IPC and sentenced to suffer Rigorous Imprisonment for a 
term of 1 (one) year and to fine in a sum of Rs. 1 lakh and i/d to 
suffer further R.I for a period of 3 months.
2.   A1 is also found guilty and convicted of committing the offence 
of   abusing   his   position   as   public   servant   being   General 
manager/Dealer of CBMF, Mumbai by obtaining undue pecuniary 
advantage for the purchase of 10000 shares of Hindalco dishonestly 
and   fraudulently   misappropriated   by   him   from   CBMF   Calcutta 
punishable   under   Sections   13(1)(C),   13(1)(d)   and   13(2)   of   the 
Prevention of Corruption Act, 1988 and sentenced to suffer Rigorous 
Imprisonment for a term of 1 (one) year.
3.   The aforesaid sentences shall run concurrently. 
4.   A1 shall pay compensation of Rs.33,00,000/­ (Rupees Thirty­
three Lakhs) being the purchase value / sale value of 10000 shares 
misappropriated by A1 for which consideration was paid by CBMF, 
Mumbai @ Rs.330 per share aggregating to Rs.33 lakhs with interest 
thereon @ 18% p.a from the date of the transaction of the purchase 
of those shares when the cheque of Rs.6.3 Crores was issued by A1 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

87 SPSC.NO.3/2001-JUDGMENT
th
on behalf of CBMF, Mumbai being 12  September 1991 till the date 
of this judgment.  A1 shall pay further interest @ 18% pa from the 
date of this judgment till payment/reaslisation.  The presecution shall 
be entitled to recover   receive the compensation as arrears of land 
revenue.
5.   A1 is found not guilty and given benefit of doubt and acquitted 
of all other charges.
6.   A2  is found not guilty and acquitted of the charge of entering 
into any conspiracy with A1 or aiding and abetting accused No.1 in 
the commission of offence of preparation of false documents and 
entering into transaction which he was not authorized to transact 
and committing any breach of trust by misappropriation of 10000 
shares of Hindalco received from CMac as he had acted under the 
directions of A1 being subordinate to A1 as Fund Manager of CBMF, 
Mumbai.
7.   A3 is found guilty and convicted of committing an offence of 
receiving stolen property being 9100 shares of Hindalco knowing and 
having  reason   to  believe   that   in   respect   of   those   shares  A1  has 
committed criminal breach of trust and thus it was stolen property 
punishable under Section 411 of the IPC and sentenced to suffer RI 
for a term of 1 (one) year and to pay fine of Rs.1 lakh and  i/d to 
suffer further RI for a period of 3 months. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

88 SPSC.NO.3/2001-JUDGMENT
8.   A3 shall pay compensation of Rs.32,00,000/­(Rupees thirty­two 
lakhs only) being the sale value of 9100 shares received as stolen 
property by A3 for which consideration was paid by CBMF, Mumbai 
@   Rs.320   per   share   aggregating   to   Rs.29.12   lakhs   with   interest 
thereon @ 18% pa from the date of the transaction of the purchase of 
th
those shares being 12   March, 1992 till the date of this judgment. 
A3   shall   pay   further   interest   @   18%   p.a   from   the   date   of   this 
judgment till payment / realisation.   The prosecution shall recover 
the compensation as arrears of land revenue.  
9.   A3 is found not guilty and given benefit of doubt and acquitted 
of all other charges.
10. Accused No.4 is found not guilty and acquitted of the offence of 
receiving 800 shares of Hindalco from out of the 10000 shares of 
Hindalco being the property of CBMF, Mumbai knowing and having 
reason to believe that in respect of those shares A1 has committed 
criminal breach of trust and is thus stolen property.
11. A5, A6 and A7 are given benefit of doubt and acquitted of the 
charge of entering into criminal conspiracy with A1 or of falsifying 
accounts   or   documents   or   committing   forgery   or   issuing   forged 
documents as genuine in their capacity as public servants as also of 
offences   under   Sections   13(1)(c),   13(1)(d)   and   13(2)   of   the 
Prevention of Corruption Act, 1988. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

89 SPSC.NO.3/2001-JUDGMENT
12. The bail bonds of A1 to A3 are cancelled.   A1 is taken in 
custody.     A3   is   already   in   custody.     The   Superintendent   of   the 
relevant   prison   shall   be   given   a   copy   of   this   judgment   by   the 
prosecution for computing his term of imprisonment in this case.
13. The bail bonds of A2, A4, A5, A6 and A7 are discharged. 
14. A1   and   A3   shall   be   entitled   to   set   off   the   period   of 
imprisonment, if any, already undergone by them in this case.
15. It is recorded that the Advocate appointed by the Maharashtra 
Legal  Services   Authority   as  Legal   Aid  Advocate   for  A6   has NOT 
appeared and argued for A6 who represented his case personally by 
way of cross examination as also arguments before the Court. A6 
shall pay the fees of the Advocate appointed on his behalf at his 
instance on all the dates that he himself appeared before the Court 
and cross examined the witnesses as also argued before the Court at 
the   time   of  the   framing  of  the   charge   and  after   the   trial.   The 
Maharashtra Legal Services Authority shall deduct such extent of fees 
payable to the Advocate of A6 from the final payment to be madeto 
him.  This direction is specifically passed to prevent abuse and misuse 
of the legal aid facility provided to the accused who insist upon 
obtaining  the services not needed or required by them as in the case 
of   A6   who   was   fully   abreast   of   his   case   and   very   efficiently 
represented it himself despite the appointment of his Advocate. 
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::

90 SPSC.NO.3/2001-JUDGMENT
16. The   Court   records   its   satisfaction   and   appreciation   of   the 
diligence, sincerity and commitment  of the young, learned Special 
Public Prosecutor Mr. Limosin in conducting the trial. 
  
(ROSHAN DALVI, J.)
::: Uploaded on - 06/01/2015 ::: Downloaded on - 26/06/2024 07:30:49 :::