C K MUNEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Appeal is filed under Section 374 Cr.P.C against the judgment and order of conviction dated 26.2.2008 passed by the Ad.Hoc. District and Sessions Judge, Fast Track Court, Virajpet in S.C.No.82/2002 convicting the appellant/accused No.1 for the offence punishable under Section 489(c) of IPC and sentencing him to undergo rigorous imprisonment for 5 years and also fine of Rs.1,000/ - in default of payment of fine to undergo rigorous imprisonment for one month for the offence punishable under Section 489(c) of IPC.

(2.) I have heard Sri Gopalaswamy, learned counsel for accused and learned Government Advocate for State.

(3.) IT is the case of prosecution that on 22.3.2001, accused was found in possession 16 counterfeit/fake currency notes of 50 rupees denomination, thereby committed an offence punishable under Section 489 IPC.