ABDUL RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in S.C.No.314/2003 on the file of the Third Additional Sessions Court (Adhoc), Thrissur is the appellant in Crl.A.No.135/2004 and the second accused in the same case is the appellant in Crl.A.No.114/2004.

(2.) The case of the prosecution in nutshell was that on 30.5.1997 at about 7.15 p.m near Vadakkumnatha temple, Thrissur the first accused was found to be in possession of 100 counterfeit currency notes of the denomination of Rs.100/- and when questioned it was revealed that he had received the same from accused 2 to 4 and the second accused was also found to be in possession of hundred such counterfeit currency notes which were in their possession for the purpose of using the same as genuine and sell the same or distribute the same and thereby all of them have committed the offence punishable under Sections 489 (B) and (C) read with Section 34 of the Indian Penal Code.

(3.) After investigation, final report was filed and it was taken on file as C.P.No.11/2003 on the file of the Judicial First Class Magistrate Court-I, Thrissur and the learned Magistrate had committed the case to the Sessions Court, Thrissur where it was taken on file as S.C.No.314/2003 and the same was made over to the Third Additional Sessions Court for disposal.