KAMLELSH KUMAR TANDON Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) Both the appeals are preferred against the judgment dated 19- 4-2012 passed by the Additional Sessions Judge, Janjgir, District Janjgir-Champa (CG) in Session Trial No. 246 of 2011 wherein the said Court has convicted the appellant Kamlesh Kumar Tandon for the commission of offence under Section 489-C of the IPC and sentenced him to undergo RI for five years and to pay fine of Rs.1000/- with default stipulations and convicted the appellant Budhan Karsh for the commission of offence under Sections 489 ( B ) and 489( C ) and sentenced him to undergo RI for five years and to pay fine of Rs.1000/- on each count with default stipulations.

(3.) As per version of prosecution, on 12-09-2011 complainant Rampal Sahu gave a complaint that appellant Budhan asked him for change of Rs.100/- on which complainant denied. Thereafter on 13-9- 2011 one Ramratan and Timan Kotwar told that the appellant is running counterfeit currency notes of Rs.100/- of same number. During investigation appellant disclosed that he got the notes from appellant Kamesh Kumar Tandon. Police registered the case against both the appellants and thereafter counterfeit currency notes 242 in number of Rs. 100/- denomination were seized from them. Seized counterfeit currency notes were sent to Currency Note Press, Nashik which found the said seized notes to be counterfeit currency notes. The matter was reported and investigated. After completion of investigation charge sheet was filed, the appellants did not plead guilty and the trial was conducted. After completion of trial, the trial Court convicted and sentenced the appellants as aforementioned.