SATYANARAYAN AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Challenging the judgment dated 09.08.2012 in S.C.No.24/2010 on the file of the Sessions Judge, Yadgiri, these two appeals have been filed. Criminal Appeal No.3677/2012 is filed by accused no.2 and Criminal Appeal No.3629/2012 is filed by accused nos.1, 3, 4 and 5.

(2.) The trial court has held accused nos.1, 3, 4 and 5 guilty of offences punishable under sections 489B, 489C and 420 of IPC. Accused no.2 is held guilty of offences punishable under sections 489A, 489B, 489C, 489D, 489E and 420 of IPC. The police actually filed charge sheet against six accused persons; accused no.6 Smt. Lata has been acquitted of all the offences and that accused nos.1, 3, 4 and 5 have also been acquitted of the offences punishable under sections 489A, 489D and 489E of IPC.

(3.) The prosecution case in brief is that PW-1 B.S.Malgatti, Police Inspector, DCIB, Gulbarga received credible information on 22.03.2009 that some persons were involved in circulation of fake currency notes and that they were about to come near Tintani Shri Mouneshwar Temple to distribute the notes for circulation. Thereafter PW-1 secured independent panchas and taking the help of other police personnel, came near the said temple and seized the fake currency notes from the possession of the accused who are in appeal. He held further investigation and filed the charge sheet.