MD. KAMIRUL ISLAM Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The appellants are the accused in S.C.No.1948 of 2014 before the Special Court (SPE/CBI), Thiruvananthapuram. They were convicted for the offence punishable under Sec. 120B r/w Ss. 489B and 489C of the Indian Penal Code, 1860. Assailing the said judgment, they have filed this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973(Code).

(2.) The prosecution was initiated with the following allegations:

(3.) On the basis of the conspiracy hatched by them for trafficking in counterfeit currency notes, they possessed the currency notes. Further, from the room in Sreedevi Lodge which was in occupation of the 2nd and 3rd appellants 75 numbers of 1000 rupee denomination counterfeit notes were recovered. From room No.2A in Kailas Lodge, which was in occupation of the 4th appellant and the children along with him, 96 numbers of 500 rupee denomination of counterfeit currency notes were recovered. Thus, the appellants and the children together possessed 139 numbers of 1000 rupee denomination and 168 numbers of 500 rupee denomination counterfeit currency notes.