NANDU @ NAND KUMAR SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As above mentioned appeals arise out of same incident, they are heard analogously and are being disposed of by this common judgment.

(2.) The above mentioned three appeals have been directed against the judgment of conviction and order of sentence dated 29.01.2010 passed by Second Additional Sessions Judge, Raipur, (CG) in Session Case No.27/2009, wherein the said Court convicted all the three appellants for commission of offence under Section 489C of the Indian Penal Code 1860 and sentenced them to undergo Rigorous imprisonment for the three years and to pay fine of Rs.1000/- with default stipulations to each of the appellants for having in their possession forged or counterfeit currency notes or bank notes, knowing or having reason to believe the same to be forged or counterfeit and intending to use the same as genuine or that it may be used as genuine.

(3.) As per the case of the prosecution, on 22.11.2008 in the night the police officer of Crime Branch Raipur received information that the appellants are in possession of counterfeit currency notes and other articles. The officer enquired and seized the currency notes of Rs.100/- denomination 26 in number from appellant Santosh Markandey, 31 in number from appellant Nandu @ Nand Kumar Sinha and 7 in number from appellant Purushottam. He also seized other articles like computer, printer, scanner, cutter, scale, plain photo copy paper and ink during investigation. The appellants were charge sheeted and after completion of trial, the trial Court convicted and sentenced them as mentioned above.