SHANKAR REDDY Vs. STATE

JUDGEMENT

(1.) These appeals arise out of the judgment of conviction and order on sentence dtd. 5/12/2014 passed in SC No.565 of 2011 by the Fast Track Court-IV, Bengaluru City (for short "the trial Court").

(2.) The parties herein are referred to as per their rank and status before the trial Court.

(3.) Brief facts leading to this appeal are that the SubInspector of Police, Jagajeevanram Nagar Police Station, Bengaluru submitted the charge sheet against the accused for the offence punishable under Ss. 489B and 489C read with Sec. 34 of Indian Penal Code. It is alleged by the prosecution that on 28/1/2011 at about 03.30 pm in front of Tea stall situate at Hosahalli Main Road, 11th Cross, Padarayanapura, Bengaluru, in furtherance of their common intention, accused 1 to 3 trafficked and circulated counterfeit currency notes 111 in number of face value of Rs.1,000.00 each, knowing and having reason to believe the same are forged and counterfeited, and intended to use the same as genuine. Thus the accused committed offence punishable under Sec. 489B and 489C read with Sec. 34 of Indian Penal Code.