NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is accused No. 3 in Crime No. 1020/2022 of Kayamkulam Police Station, Alappuzha District registered alleging commission of offences punishable under Ss. 489 A, 489 B and 489 C read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that the petitioner and the other accused were found in possession of fake Indian currency notes and they used the same as original and thereby committed the alleged offences.