ANTHRU Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant in this appeal is the first accused in S.C No.251 of 2003, on the file of the Sessions Court, Kozhikode. He, along with another, was charge sheeted by the CBCID (CFS), Kozhikode, alleging offences punishable under Sections 489 (B) and (C) read with Section 34 IPC.

(2.) The prosecution case is that the accused were found in possession of two counterfeit notes of 100 rupee denomination, knowing or having reason to believe the same to be counterfeit notes and intending to use the same as genuine. The further case of the prosecution is that the first accused gave two of the counterfeit notes to PW6 as compensation when he met with an accident while working with the first accused as an areca nut climber. The case was investigated, and the final report was filed by the CBCID (CFS), Kozhikode. On appearance before the trial court, the trial court framed charge under Sections 489 (B) and 489 (C) read with Section 34 IPC.

(3.) To substantiate the case, the prosecution examined PW1 to PW12. Exts.P1 to P8 are the documents marked on the side of the prosecution. Exts.D1 and D2 were marked on the side of the defence. MO1 to MO3 are the counterfeit notes.