MOHANAN AND OTHERS Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused 2 to 4 in SC.No.258/2002 on the file of the Additional Sessions Court, Alappuzha are the appellants herein.

(2.) The appellants along with one Abdul Jabbar was charge sheeted by the detecting officer CBCID(CFS), Trivandrum in CBCID (CFS) Crime No.17/CR/93, Thiruvananthapuram (old Crime No.12/93 of Edathua police station) under sections 489 B and 489 C read with Section 34 of the Indian Penal Code.

(3.) The case of the prosecution in nutshell was that on 23.1.1993, at about 3 a.m, at Thakazhi Kadathukadavu on the side of Neerettupuram-Thalavadi area, the deceased first accused was found to be in possession of twenty rupee counterfeit notes and also five numbers of hundred rupee counterfeit notes and second accused was found to be in possession of 23 numbers of fifty rupee counterfeit notes, third accused was found to be in possession of thirty numbers of fake hundred dollars, fourth accused was found to be in possession of four numbers of hundred rupee counterfeit currency notes and they were in possession of the same knowing that they were in possession of the counterfeit currency notes with an intention to circulate the same as genuine notes and thereby all of them have committed the offences punishable under sections 489 B and 489 C read with section 34 of the Indian Penal Code.