SIGAMANI Vs. STATE

JUDGEMENT

(1.) THE revision petitioners herein are the accused 3 and 4 in S.C.No.60 of 2009, on the file of the Assistant Sessions Judge, Rasipuram. THEy filed a petition before the trial Court under Section 227 Cr.P.C seeking discharge and the said petition was dismissed. Aggrieved by the said order, the petitioners have preferred this criminal revision petition before this Court.

(2.) THE case of the prosecution, in brief, is that the Rasipuram Branch of State Bank of India, sent soiled notes to Reserve Bank of India, Chennai on 08.03.2005 and the Reserved Bank of India officials detected 750 numbers of hundred rupee currency notes received from the said branch were counterfeit currency notes. On 14.05.2005, a team of RBI officials inspected the Rasipuram branch of SBI and they detected one bundle (10 sections) of counterfeit currency notes with 500 Rupee denominations kept in Bin No.27 of the currency chest (Vault). THE enquiry revealed that the first accused who was functioning as a messenger in the branch had replaced the said counterfeit notes in the place of genuine notes.

(3.) THE learned counsel for the petitioner further submitted that even as per the First Information Report given by the Chief Manager, Nelliappan, the first accused has admitted his guilt and he had given a statement in writing to him. In the said statement, he had admitted that he placed the genuine currency notes, while the third accused had been away for a short time and as per his confessional statement, only he was involved in the commission of the offence without the knowledge of the third and fourth accused. THE learned counsel for the petitioner further pointed out that even in the confession said to have been given by the first accused before the police, it is stated that while cash officer went to take his food, he had substituted the counterfeit currency notes.