K A RAGHVENDRA PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three appeals arise out of the judgment dated 30,6.2007 and order of sentence 2.7.2007 passed by the Sessions Judge and Special Sessions Judge (Special Court to try fake stamp paper cases), Bangalore (hereinafter referred to as 'the Special Court') in SC.No.67/2006, convicting the appellants for offences under Sections 120B, 255, 256, 259 r/w 120-B IPC and sentencing them for various terms of imprisonment and fine as detailed in the tabulation below: Acc-used Offences Imprisonment Fine ID A-1 Secs.255 r/w. 120-B-IPC 10 Years Rs. 25,00,000/- 2 years A2-5 Secs. 255 r/w. 120-B IPC 7 Years Rs. 5,00,000/- 2 Years A1-5 Secs. 256 r/w. 120-B IPC 7 Years Rs. 1,00,000/- 2 Years A1-5 Secs. 256 r/w. 120-B IPC 7 Years Rs. 1,00,000/- 2 Years A1-5 Secs. 256 r/w. 120-B IPC 7 Years Rs. 1,00,000/- 2 Years A1-5 Secs. 259 r/w. 120-B IPC 7 Years Rs. 1,00,000/- 2 Years A1-5 Secs. 259 r/w. 120-B IPC 7 Years Rs. 1,00,000/- 2 Years A1-5 Sec. 20-B IPC 7 Years Rs. 2,00,000/- 2 Years.

(2.) Crl.A.No. 1385/2007 is filed by the Accused No.1, Crl.A.Nos.1199/ 2007 is filed by the accused Nos.2, 3 and 5 and Crl A. No. 1462/2007 is filed by the accused No.4.

(3.) The case of the prosecution is that the accused have entered into criminal conspiracy for counterfeiting stamp papers of Government of India by using the machine and material possessed by them and also possessed counterfeit stamp papers by counterfeiting them with an intention to use the same as genuine stamp papers and have thereby committed offence under Section 120-B r/w Sections 255,256,257 and 259 of IPC.