STATE OF UTTARAKHAND Vs. VIVEK ARORA

JUDGEMENT

(1.) Present Government Appeal is directed against the judgment dtd. 30/4/2004, passed by learned Additional District and Sessions Judge/ Ist Fast Track Court, Haridwar in Sessions Trial No. 29 of 2001, "State vs. Vivek Arora", by which, the respondent-accused has been acquitted of the charge under Sec. 489C of the Indian Penal Code, 1860.

(2.) Prosecution story, in brief, is that on 31/8/2000, Senior Sub-Inspector Yogendra Pal Singh Bhadoriya (PW1), Sub-Inspector Ravindra Kumar Chamoli (PW2), Senior Sub-Inspector J.P. Juyal (PW3) and Inspector Sanjay Singh (PW9) along with other police personnel reached the house of co-accused Ranveer alias Rajesh and arrested him. Co-accused Vinay was accompanying the police personnel. On interrogation, co-accused Ranveer alias Rajesh told that he counterfeited fake currency notes along with Vivek Arora (present respondent-accused) and one Shyam and supplied the same to the customer. Respondent-accused Vivek Arora was arrested on 31/8/2000 at 10.30 p.m. on the pointing of co-accused Ranveer alias Rajesh. Nine thousand fake currency notes of the denomination of Rs.100.00 were recovered from the possession of the present respondent-accused. A recovery memo was prepared. In spite of an endeavour, no public witness could be secured. On 1/9/2000, computer, printer, monitor and counterfeit currency notes were recovered from the room of Shyam on the pointing of co-accused Ranveer alias Rajesh and present respondent-accused.

(3.) At present, this Court is concerned only with the case of Vivek Arora, present respondent-accused.