ANIS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THESE are two appeals against the judgment and Order on Sentence dated 30th november, 2009 whereby the appellants were convicted under section 489-B of IPC and were sentenced to undergo RI for 7 years each and to pay fine of Rs. 5000/-each or to undergo SI for 6 months each in default.

(2.) THE FIR was registered on the statement of one Lakhpat Singh, Cashier with the Central Bank of India, Badarpur Branch. He alleged that on 31st October, 1997 at about 11. 30 a. m. one Inderjeet Singh came to the counter, filled up a voucher and submitted the same along with two hundred currency notes of Rs. 100 each for depositing in his saving account No. 19412. On careful examination of those notes and consulting his colleagues and the Bank Manager, he felt that they were counterfeit currency. The police was informed and Inderjeet Singh was handed over to the police along with the currency which he had deposited with the bank. During the course of investigation, the investigating agency claims to have recovered 50 counterfeit currency notes of Rs. 100 each from the house of the appellant Nand Kishan, kept there in a trunk. The appellant Sharafat hussain was also arrested during investigation and 13 counterfeit currency notes of Rs. 100 each were recovered from his possession. The appellant Anis was arrested during investigation on 3rd November, 1997 and 8 counterfeit currency notes of Rs. 100 each were recovered from his possession.

(3.) THE prosecution examined 9 witnesses during trial. Three witnesses were examined in defence.