SAVITA Vs. STATE

JUDGEMENT

(1.) The present is an appeal under section 374 of the Code of Criminal Procedure, 1973 assailing the judgment and order dated 23.05.2008 and 24.05.2008 respectively convicting the appellant under Sections 489B/489C IPC and sentencing her to undergo rigorous imprisonment for one year.

(2.) Mr Sajan Singh, learned counsel appearing on behalf of the appellant, on instructions from the latter, states that in view of the finding arrived at by the trial court, the appellant does not challenge her conviction on merits. However, counsel contends that a lenient view may be taken and the appellant may be released on the period already undergone by her.

(3.) As per the prosecution, the appellant is stated to have used as genuine five currency notes of denomination of Rs.50/- each which were found to be counterfeit currency notes.