ABDUL KALAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the appellants and the learned State Public Prosecutor.

(2.) THE facts of the case are as follows: -

(3.) WHETHER the prosecution beyond reasonable doubt proved that the accused No. 1 Khasim A.K. traffics in the fake currency notes of denomination of Rs. 500/ - No. 4GC 300586 and denomination of Rs. 100 No. 3LD 046894 (M.O. No. 102) on 15.12.1999 at morning 10 -AM at Service Bus Stand, Mangalore with having knowledge that the said currency notes are counterfeit notes and thus committed offence punishable under Section 489 -B of IPC?