A NIZAMUDDIN ABDULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No. 12, Sri. Nizamuddin, has preferred this appeal challenging the judgment dated 14.9.2010, passed by the Special Judge, XXXV Additional City Civil and Sessions Judge at Bengaluru, in S.C. Nos. 643 of 2003, 352 of 2004 and 353 of 2004, insofaras convicting him for the offences punishable under Sections-256 and 259, read with Section 120-B of IPC and sentencing him to undergo rigorous imprisonment for five years and a fine of Rs. 10,000/- for each of the above offences.

(2.) The outline facts leading to the appeal are as follows:

(3.) The case of the prosecution is that despite being in prison, accused No. 1 -Abdul Kareem Telgi continued his illegal activities of sale and circulation of fake stamps in different parts of the Country like Delhi, Chandigarh, Chennai, Tiruchy and Hyderabad by entering into criminal conspiracy with his associates either contacting them in person in the Central Prison or by contacting them over mobile phones. Information was gathered to the effect that his associates i.e., Accused No.2, Badruddin and Accused No.3, Rafi Ahmed were regularly visiting Bengaluru Central Prison on one pretext or the other and meeting accused No. 1 to conspire for sale and circulation of fake stamps.