MAHENDRASINGH KHETSING RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The State through Sub-Urban Police Station, Hubli submitted a charge sheet against the accused for the offence punishable under Section 489-B of I.P.C. The allegations against the accused are that on 22.02.2011 at about 12.30 p.m. the accused/appellant herein being in possession of 10 counterfeit currency notes of the denomination of Rs.500/- of the series 8MT 084858 he attempted to deposit the said 10 counterfeit currency notes by mixing with 6 genuine currency notes of the same denomination knowing fully well that the said fake currency notes of the said series of the denomination of Rs.500/- are counterfeit fake currency notes. He intended to deposit that account of his brother Sri. Bhagawan Singh S/o Khethsingh having Account No. 18072200070823 with Syndicate Bank, Sriramnagar Branch, Gangavathi for the purpose of wrongful gain and by doing such transaction he has committed an offence punishable under the above said provision. After securing the accused, the Court has framed charges against the accused for the above said offence and put the accused on trial.

(2.) The prosecution in order to prove the guilt of the accused examined as many as 11 witnesses PW-1 to PW-11 and got marked Ex.P1 to P14 and MOs 1 to 16. MOs 1 to 10 are the fake currency notes of denomination of Rs.500/- and MOs 11 to 16 are six genuine currency notes of denomination of Rs.500/-.

(3.) Learned Sessions Judge after appreciating the evidence of prime prosecution witnesses and also considering all the other relevant materials found the accused guilty and sentenced him to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs.20,000/- with a default clause to undergo simple imprisonment for one year. The said order is called in question before this Court.