KARUNAKARAN NADAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of the First Additional Sessions Court, Thiruvananthapuram in S.C. No. 89/95 convicting and sentencing the appellant. The appellant herein is the accused.

(2.) The above case was charge sheeted by the Deputy Superintendent of Police CBCID (CSF Counterfeit Squad), Thrivandrum against the accused for the offence under Section 489, IPC. The prosecution case in brief is this :

(3.) The S.I. of Police seized the currency notes and arrested the accused and registered the case as Crime No 226/87.The case was transferred to CBCID (CFS) Trivandrum. After completing the investigation, the Deputy Superintendent of Police laid charge sheet before the Judicial Magistrate of First Class, Attingal, who committed the case to the Sessions Court. The Sessions Court framed charge for an offence punishable under Section 489C, IPC, to which the accused pleaded not guilty. After taking evidence, the trial Court found the accused guilty of the offence under Section 489, IPC and convicted and sentenced the accused to undergo imprisonment for 7 years. Against the said order, this appeal has been filed by the accused.