SUNIL KUMAR SANTWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been preferred against the judgment of conviction and order of sentence, passed by the learned 8th Additional Sessions Judge, Raipur, District - Raipur (C.G.) in Sessions Trial No.141/1996 on 26.09.2015, convicting the appellants for the offence under Sec. 489 (B) and 120-B of the Indian Penal Code and sentencing them to undergo R.I. 10-10 years, for the offence under Sec. 489 (C) and 120-B of the Indian Penal Code and sentencing them to undergo R.I. for 7-7 years and for the offence under Sec. 137 of Railway Act, 1989 and sentencing them to undergo S.I. for 6-6 months with default stipulations.

(2.) Facts of the case in brief is this that on 10.10.1995, SubInspector, S.N. Tripathi (P.W.19) (retired) received information that one person is travelling in Ahmadabad Howrah Express and he is in possession of counterfeit currency notes. A team was constituted to apprehend the said person in possession of counterfeit currency notes. The said person was apprehended and brought to the Police Station -GRP, Bilaspur. On search, the appellant Sunil Santwani was found in possession of counterfeit currency notes, which was seized vide Ex.P-12. The appellant - Sunil Santwani was in possession of fake counterfeit currency notes of value Rs.10,87,900.00. FIR (Ex.P-20) was lodged.

(3.) The appellant - Rajesh Sethiya was in accompany of the main accused person. Counterfeit currency notes that were seized were sent for examination to Currency Note Press, Nasik and where from the report was received. The counterfeit currency notes found in possession of the appellant were counterfeited and fake. The appellants were also traveling without ticket in Coach No.S-9 of Ahmadabad Howrah Express train No.8033. On completion of investigation, charge-sheet was filed.