The Special Judge for CBl cases, Ahmedabad has today sentenced two accused including Shri B.S. Suryaprakash, then General Manager (GM) of MMTC, RO, Ahmedabad and Shri Suresh Gadhecha, then Director of M/s. Aaryavart lmpex Pvt. Ltd. (AIPL), Ahmedabad to 2-3 years Imprisonment with total fine of Rs. 2.25 lakh for causing loss of Rs. 32.06 crore to Minerals and Metals Trading Corporation Ltd., (MMTC).
Accused then General Manager was sentenced to 03 years’ Imprisonment with fine of Rs. 1.25 lakh for the offences of criminal conspiracy, dishonest mis-appropriation of property, criminal breach of trust by public servant, forgery of valuable security and using as genuine a forged document. Accused private person, then Director of private company was sentenced to 02 years’ Imprisonment with fine of Rs. 1 lakh for the offence of criminal conspiracy and dishonest mis-appropriation of property.
CBI had registered the instant case on 26.04.2007 against accused on allegations that during the period March-April 2006, accused Shri B.S. Suryaprakash, in connivance with a bullion dealer and co-accused Shri Suresh Gadhecha (private person) had dishonestly and fraudulently issued delivery challans on several occasions from 'non-running' challan book and delivery orders on the letter head of MMTC and enabled delivery of imported silver/ mint silver to M/s. AIPL, Ahmedabad without collecting the price. This resulted in a wrongful loss of Rs. 32.06 crore to MMTC and corresponding undue gain to the accused persons jointly and severally.
After completion of investigation, charge-sheet was filed by CBI on 01.01.2009 against accused.
The Court, after trial, found the accused guilty and sentenced them accordingly.
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