(1.) The appellant herein is the accused in S.C.No.249 of 2002 of the Court of Session, Wayanad.
(2.) He faced prosecution before the learned Additional Sessions Judge, Adhoc-I, Kalpetta under Section 489-C of IPC on the allegation that on 02.11.2001 he was found possessing two counterfeit currency of Rs.100/-. The offence was detected by the Circle Inspector of Police, Pulpally on the basis of information received from the Manager of a trade concern, by name ITC, at Pulpally. The accused was taken into custody at the Pulpally Town, and two counterfeit currency were recovered by the Inspector. After investigation by two Assistant Sub Inspectors of the Station, the Sub Inspector submitted final report in Court.
(3.) The accused appeared before the learned trial Judge, and pleaded not guilty to the charge framed against him. The prosecution examined nine witnesses, and proved Exts.P1 to P8 documents in the trial court. MO1 series counterfeit currency were also identified. The accused denied the incriminating circumstances, when examined under Section 313 Cr.P.C., and projected a defence of total denial, He did not adduce any evidence in defence. On an appreciation of the evidence, the trial court found the accused guilty. On conviction, he was sentenced to undergo simple imprisonment for one year. Aggrieved by the judgment of conviction dated 10.04.2006, the accused has come up in appeal.