STATE OF KERALA Vs. RAVEENDRAN

JUDGEMENT

(1.) The State has filed this Criminal Revision Petition against the order dtd. 20/9/2021 in CMP No.1071/2020 in SC No.128/2011 of the Sessions Court, Kozhikode.

(2.) The Crime was investigated for offences under Ss. 489B and 489C read with Sec. 34 IPC. The prosecution alleged that on 27/2/1999, at about 6 am, the 1st and 2nd accused and the respondent herein, who is the 3rd accused, were found inside room No.303 of Coronation Lodge and on search, 11 counterfeit currency notes of ?500/-denomination and 21 currency notes of ?100/- denomination were found in the possession of the 1st accused and 14 counterfeit currency notes of ?500/- denomination and 11 currency notes of ?100/- denomination were found in the possession of the 2nd accused. One counterfeit note of ?500/- denomination was found kept in a book in which the name of the 3rd accused was written. When cognizance of the offence was taken, the 2nd accused and the respondent were absconding. The Magistrate's Court split up the case against the 2nd accused and the respondent, and refiled the same as CP No.34/2005.

(3.) Later, when the 2nd accused was produced, the Magistrate committed the case against him also to the Court of Session. The said cases were amalgamated with SC No.724/2005. Accused 1 and 2 were found guilty for the offence under Sec. 489C IPC and were convicted to undergo rigorous imprisonment for a period of three years as per judgment dtd. 4/8/2008.