JOHNICHAN Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in Sessions Case No.923/2003 on the files of the Additional Sessions Judge, Fast Track, (Adhoc)No.IV, Thiruvananthapuram.

(2.) Above case is charge sheeted by the Detective Inspector CBCID (CFS) Thiruvananthapuram, against the accused alleging offences punishable under Sections 489 B and 489 C of IPC .

(3.) The prosecution case is that on 30.10.1996 at 11:30 am the accused went to the General Post Office situated at Kunnumpuram, Vanchiyoor, Thiruvananthapuram and handed over 20 numbers of Rs.100 denomination currency notes to CW3, the Stamp Vendor for purchase of postal stamp for Rs.2,000/- and the stamp vendor handed over the currency notes to CW2 Postal Assistant, who was working as treasurer No.5 of the General Post Office for getting postal stamp. The CW2 on counting the notes, became suspicious regarding the genuineness of 10 numbers Of Rs.100 denomination currency notes out of the 20 numbers currency notes handed over to her, and she went to the Post Master CW1 and show him the currency notes and he also got suspicious regarding the genuineness of the currency notes. The Post Master along with CW2 and CW3 came to the counter of the Post Office and CW3 showed the accused person, who handed over the currency notes for purchase of stamps. The Post Master took him to his cabin and informed the matter to the Vanchiyoor Police Station, and the CW13 the Assistant Sub Inspector along with the Police party reached the Post Office and the Post Master handed over the currency notes to the Assistant Sub Inspector. The Assistant Sub Inspector conducted the body search of the accused and then found another 17 Numbers of Rs.100 denomination counterfeit currency notes from the pocket of the pants of the accused. The 27 numbers of Rs.100 denomination counterfeit currency notes and other genuine currency notes along with the other personal articles belonging to the accused found at the time of conducting the search were seized. After investigation the Final Report was filed under Section 489 B and 489 C of IPC . This is the sum and substance of the prosecution case.