T.N.KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has called in question the judgment of his conviction and order of sentence dtd. 3/1/2013 passed by the Prl. District and Sessions Judge, Mysore in SC No.12/2012 finding him guilty of committing the offences under Sec. 489B and C of Indian Penal Code, 1860 (for shortRs. IPC') by preferring this appeal.

(2.) Parties to this appeal are referred with reference to their rank before the trial Court for the sake of convenience.

(3.) Accordingly, at the spot itself the PSI prepared the panchanama as per Ex.P1 and based upon that, by apprehending the accused, seized the counterfeit notes. The then PSI B.Puttannaiah lodged a complaint as per Ex.P2 before the Police Inspector, Lakshmipuram Police Station, Mysore City. The same was registered in Crime No.42/2010 for the aforesaid offences and the criminal law was set in motion.