HASIT PRASAD GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 31-1-2003 passed by the Additional Sessions Judge, Raigarh (CG) in Sessions Trial No. 157 of 2001 wherein the said Court has convicted the appellant for commission of offence under Sections 489-B and 489-C of IPC, 1860 and sentenced him to undergo rigorous imprisonment for five years and to pay fine of Rs.5000/- on each count with default stipulations.

(2.) As per version of prosecution, on 26-5-2001, appellant deposited certain amount in District Co-operative Central Bank, Raigarh Branch in which 11 currency notes of Rs.500 denomination were suspected. The cashier of District Co-operative Central Bank, Raigarh Branch, reported the matter and said currency notes were sent for examination to Currency Note Press, Nasik where all the 11 notes were found to be counterfeit. The matter was reported and investigated. After completion of trial, appellant was charge-sheeted and convicted as mentioned above.

(3.) Learned counsel for the appellants would submit as under: