GAJJOO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is heard through Video Conferencing.

(2.) This appeal arises out of the judgment of conviction and order of sentence dated 29.10.2009 passed by the Additional Sessions Judge, Bhatapara, District Raipur (C.G.) in Sessions Case No. 14 of 2008, whereby the Appellants stand convicted and sentenced as under:-

(3.) The case of the prosecution in brief is that on 20.07.2008 Investigating Officer S.N. Sidar, Inspector, Police Station Bhatapara (Gramin), received an information from informant that accused/appellant Gajjoo @ Punit Kumar was having a counterfeit note and was using it as genuine currency note. On this information, the Investigating Officer alongwith his staff i.e. Head Constable (1416), Constables (No. 996, 759 and 640) and witnesses namely Kriparam Dhruw (PW-1) and Jagannath Verma (PW-2) reached Village Farhada and took appellant Gajjoo in custody and inquired. During inquiry, appellant Gajjoo accepted that he was using a counterfeit note.