DINESHWAR ALIAS MUNNA Vs. STATE OF C G

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 27.1.2005 delivered by Shri R.P. Sharma, Additional Sessions Judge, Dhamtari in sessions case No. 401/2003 whereby the Appellant was convicted under Sections 489-A, 489-C, 489-D and 120-B I.P.C. and sentenced to rigorous imprisonment for 10 years, 5 years, 10 years and 5 years respectively and also to pay a fine of Rs. 200/- for each offence, in default to undergo additional imprisonment for one month. Co-accused Dr. Arun Sinha, Om Prakash, Dwarika Sahu and Tulsiram Sahu were acquitted.

(2.) BRIEFLY stated the factual matrix is that the Shri S.K. Dubey, P.W. 11 Station House Officer P.S. Magarlod received secret information that co-accused Dr. Arun Sinha, was having large quantity of counterfeit currency notes in his possession. On the aforesaid information, counterfeit currency notes were seized from Dr. Arun Sinha On the basis of information given by Dr. Arun Sinha counterfeit currency notes were also seized from co-accused Om Prakash. On the basis of information given by the accused-persons, the police searched the house of the Appellant-Dineshwar on 5.8.2003 and seized from the possession of Khilesh Kumar one printer scanner, copier machine cabinet, one electrical press, one steel cutter, one scissor, one pouch of gum, one wooden scale, one plastic roll, 20 sheets of white paper, one plastic scale, 101 counterfeit currency notes of the denomination Rs. 100/- bearing same Serial No. 2 RW 570092,8 counterfeit currency notes of Rs. 100/- bearing serial No. OAS 8943 04,3 counterfeit currency notes of Rs. 100/- each bearing No. 3 P.M. 874686, two counterfeit currency notes of Rs. 100/- each bearing serial No. 40C 977701, 5 counterfeit notes of the denomination of Rs. 50/- each bearing serial No. 4 MQ 357820 and 50 sheets of plain paper of each on one side of which counterfeit note of Rs. 100/- had been printed and one plain sheet of paper on which two counterfeit notes of Rs. 100/- bearing serial No. 4A5 894304 vide Ex.P.13.

(3.) THE Appellant abjured the guilt, pleaded innocence and led no evidence in defence. THE prosecution examined as many as 12 witnesses. Relying upon the testimony of the Sub-Inspector S.K. Dubey P.W. 11 and the evidence of Santosh Kumar Deshmukh P.W. 6, the learned trial Judge convicted and sentenced the Appellant as aforesaid.