ABDUL HAKKIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 929 of 2008 on the file of the First Additional Sessions Judge, Kollam and he is challenging the conviction and sentence imposed on him for the offence under Sec. 489C IPC.

(2.) The Detective Inspector of C.B.C.I.D, Thiruvananthapuram charge sheeted the accused for the offence under Sec. 489C IPC. The prosecution case is that on 4/8/1987, at about 10.20 p.m., the accused was found in possession of one counterfeit 100 Dollar bill and attempting to exchange it as a genuine one at the public road near Thiruvananthapuram airport by the Sub Inspector of Valiyathura Police Station.

(3.) After committal, the trial court framed charge against the accused under Sec. 489C IPC and when the charge was read over and explained to the accused, he pleaded not guilty.