STATE OF CHHATTISGARH Vs. ABID ALI KHAN

JUDGEMENT

(1.) This acquittal appeal is directed against the impugned judgment dtd. 22/12/2003 passed by Additional Sessions Judge, Sakti, District Bilaspur in S.T. No.111/2002 by which respondents No.1 and 2 namely Abid Ali and Mohammad Hanif Chaturvedi have been acquitted from the charges under Ss. 489-B and 489-C read with Sec. 34 of the IPC finding no ground to convict them for the aforesaid offences. This appeal has been preferred challenging the legality, correctness and validity of the impugned judgment.

(2.) Mr. Sudeep Verma, learned counsel for the appellant/State submits that the learned trial Court is absolutely unjustified in acquitting the Acquittal Appeal. No. 286 of 2010 respondents from the aforesaid offences whereas there is sufficient evidence available on record to convict them for the aforesaid offences as admittedly, respondent No.2 had given currency notes of denomination of 500/- for exchange in the bank, to which respondent No.1 Abid Ali had deposited in the bank. Therefore, both the respondents ought to have been convicted under Ss. 489-B and 489-C of the IPC and therefore, the impugned judgment deserves to be set aside.

(3.) None appeared for respondents No.1 and 2.