MANISHBHAI RAMESHBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants original accused has preferred this Appeal under Section 374 (2) of the Code of Criminal Procedure, against the Judgment and order of conviction dated 21. 9. 2006 passed by the learned Additional Sessions Judge, Dhragandhra in Sessions Case No. 8 of 2006.

(2.) THE facts of the prosecution case is that on 8. 9. 2005 at about 17. 45 hours at Charadva S. T. Bus stand of Taluka Halvad, the appellants intend to do some illegal activities. Such intimation was received by Shri S. G. Barochia, P. S. I. , original complainant, Halvad. The appellant accused No. 2 is serving at Rajkot Dasa Shrimali Vanik Mahajan Sarvajanik Hospital. It is the case of the prosecution that with the help of copier printer and scanner, a fake note of Rs. 100/- denomination attempted to be circulated in the market and it is alleged that about 23 notes were kept in their possession and accordingly the prosecution has initiated the proceedings upon filing the complaint by PSI Barachia of Halvad Police Station. Thereafter the investigation was carried out, statements of witnesses were recorded and the charge sheet was submitted against the accused for the offence punishable under Section 489 A,b,c read with Section 34 I. P. Code.

(3.) AFTER appreciating the documentary as well as oral evidence the learned Additional Sessions Judge, Dhragandhra, has vide Judgment and order dated 21. 9. 2006, held the accused respondents guilty for the offences punishable under 489 A,b,c read with Section 34 I. P. Code and awarded sentence to undergo rigorous imprisonment of 10 years years with fine of Rs. 10,000/- i/d to undergo further simple imprisonment of one year.