MANIYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is at the instance of the 2nd accused in S.C.No.55/2003 on the file of the Additional Sessions Judge (Fast Track-III), Thiruvananthapuram, filed under Sec. 374(2) of the Code of Criminal Procedure and the appellant impugns conviction and sentence dtd. 19/4/2006 imposed against him, in this appeal. Respondent herein is the State of Kerala represented by the Public Prosecutor.

(2.) Heard the learned counsel for the appellant Adv. Sasthamangalam S. Ajith Kumar and Sanal P. Raj, the learned Public Prosecutor for the State. Perused the trial court records.

(3.) The prosecution case is that a reliable information received to the effect that the accused in this case were indulged in counterfeiting currency notes with an intention to use and possess the same as original currency notes. Accordingly, crime was registered alleging commission of offence under Ss. 489A, 489B, 489C, 489D and Sec. 120(B) read with Sec. 34 of the Indian Penal Code.