(1.) THIS appeal has been preferred against the judgment and order dated 8.10.2008, rendered by Additional Sessions Judge/Ist F.T.C., Haldwani, District Nainital in Sessions Trial No. 40/2007, State v. Jitender Singh Sandhu @ Vicky & Another. The said trial pertains to Crime No. 1670/2006, Police Station Kathgodam for the offences punishable under Section 489C, 489D & 489E. By the said judgment and order, the learned trial Judge has convicted the accused Jitender Singh Sandhu @ Vicky and Jagdish Chandra @ J.C. Dhiman under Section 489C, 489D & 489E and sentenced each one of them to undergo rigorous imprisonment for a period of ten years along with fine of rupees twenty thousand each for the offence of Section 489D. In default of payment of fine, they were directed to undergo further two years? rigorous imprisonment. For the offence of Section 489C, each of the accused persons were sentenced to five years? rigorous imprisonment, and for the offence of Section 489E, they were sentenced only with a fine of rupees one hundred, in default of payment of fine, they were directed to undergo one month's imprisonment. All the substantive sentences were directed to run concurrently.
(2.) FEELING disgruntled with the aforesaid judgment and order, accused Jitender Singh Sandhu @ Vicky has preferred this appeal, while another accused Jagdish Chandra @ J.C. Dhiman has so far not preferred any appeal.
(3.) THE incident relates back to the date 15.11.2006, when at about 4.30 pm, the police personnel of Kathgodam Police Station nabbed the accused persons near NHPC Guest House located at Kathgodam city. A large number of counterfeit currency -notes along with several equipments like printing machine, apt papers for preparing the counterfeit currency -notes, seal of Mahatma Gandhi for using to emboss the counterfeit currency -notes were recovered from the possession of the accused persons. The FIR was lodged on the same day at 7.30 pm after completing the necessary formalities as prescribed under the Code. The investigation was conducted and chargesheet was submitted for the abovesaid offences against both the accused persons.