T.MOHAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is by the accused who has been convicted for the offences under Section 489(b) and 489(c) of IPC and sentenced to rigorous imprisonment for a period of ten years and seven years respectively for each offence and fine of Rs.5,000/- for each offence with default imprisonment period of three months.

(2.) The prosecution case is that on 30.06.2006 the appellant went to Bank of Baroda, Malleshwaram Branch, Bengaluru for depositing Rs.49,900/- to his account, and in the bundle of notes tendered by him at the counter, there were 14 counterfeit notes which were detected by the cashier. He reported the same to the Manager of the Bank, who in turn reported the same to the police. Thus the appellant came to be charge- sheeted.

(3.) The prosecution examined 7 witnesses and produced 14 documents, Exs.P1 to P14, and 14 material objects (MO1 to MO14-being counterfeit notes) to prove its case. The appellant also examined one witness from his side as DW-1 and produced 3 documents, Exs.D1 to D3. Appreciating the evidence, in order to hold the appellant guilty of the offences, the trial Court has arrived at a conclusion that the appellant was aware that he was in possession of fake notes and in spite of that he tried to deposit the same in the Bank.