(1.) The present is an appeal under Section 374(2) read with Section 397 of the Code of Criminal Procedure, 1973 assailing the judgment and order on sentence dated 07.05.2008 and 08.05.2008 respectively. The appellant has been convicted under Sections 489C and 489D IPC and sentenced to undergo rigorous imprisonment for a period of four years for the offence punishable under Section 489C IPC. The appellant has been further sentenced to undergo rigorous imprisonment for a period of five years and a fine of Rs.2,000/- in default simple imprisonment for a period of one month for the offence punishable under Section 489D IPC. Both the sentences have been directed to run concurrently.
(2.) As per the prosecution on 08.07.2004 they received secret information that one person who supplies counterfeit currency notes would come by Metro Rail and would go to Inderlok Cooler Market to supply counterfeit notes. Based on this information a raiding party apprehended one Farzanda.
(3.) Learned counsel for the appellant submits that he has instructions from the appellant, who is present in person, not to challenge his conviction on merits. However, counsel contends that a lenient view may be taken and the appellant may be released on the period already undergone which is more than 21/2 years out of the total sentence of five years awarded to him by the trial court.