CBI Court sentences seven, including former Senior Tax Assistant (Income Tax), to four years Rigorous Imprisonment with a total fine of Rs 2.4 Lakh in Income Tax Refund Fraud Case

The CBI Court, Chennai, today, i.e., 27.03.2026, convicted and sentenced Babu Prasath Kumar, the then Senior Tax Assistant in the Department of Income Tax and six private persons, namely, B Praveen Kumar; Trewellyn Marion Corneille; P Stephen; A Gopikrishna; Venkatesh and C Gunaseelan, to Rigorous Imprisonment for 4 Years with a total fine of Rs. 2.4 Lakh in income tax refund fraud case.

The Central Bureau of Investigation (CBI registered the instant case on 31.12.2019 based on a complaint received from the Assistant Commissioner of Income Tax, Chennai, regarding fraudulent generation and issuance of income tax refunds through manipulation of the system using forged documents and fictitious identities during the period from 04.06.2015 to 31.08.2019 resulting in wrongful loss to the tune of Rs 2.38 Crore (approx) to the IT department.

Investigation revealed that the accused Babu Prasath Kumar, the then Senior Tax Assistant in the Department of Income Tax, Chennai, played a key role in the fraud and routed the proceeds of crime to various family members and associates to conceal the illegal gains.

After completion of investigation, CBI filed seven charge sheets on 01.03.2021 against the accused.

The Hon’ble Court, after the trial, convicted and sentenced them accordingly.

This case highlights the sustained commitment of the CBI in effectively investigating financial fraud and ensuring that offenders are brought to justice.

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