MURUGAN Vs. STATE

JUDGEMENT

(1.) CHALLENGING the conviction and sentence imposed in S.C.No.368 of 2002 by the learned Additional Sessions Judge, Fast Track Court No.I, Chengalpattu , A2 therein has come forward with this criminal appeal.

(2.) THE Appellant, who was A2 before the trial Court, stands convicted for the offences under Sections 489-B and 489-C of IPC and sentenced to undergo R.I. for 10 years and to pay a fine of Rs.10,000/- in default to undergo R.I. for further 1 year for the offence under Section 489-B of IPC and to undergo R.I. for 5 years for offence under Section 489-C of IPC. Both the sentences were ordered to run concurrently.

(3.) THE learned counsel appearing for the appellant vehemently contended that A1 has unnecessarily been connected in this case and there was no investigation by the prosecuting agency in regard to the alleged handing over of Rs.23,000/- worth counterfeit currencies to A2. THE trial court ought not to have proceeded to convict the appellant/A2 alone for the offence sunder Sections 489-B and 489-C of IPC.