K MATHUSUTHANAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 02.07.2008 passed in Sessions Case No.390 of 2007 by the IV Additional Sessions Court, Chennai, are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that on 16.07.2001, at about 5 p.m., in Venkata Narayana Road, Thiyagaraya Nagar, Chennai, the accused is found in possession of 80 Hundred Rupees fake notes and in pursuance of his confession, 459 Hundred Rupees fake notes have been recovered. After occurrence, P.W.1 has given a special report to CBCID and the same has been registered in Crime No.4/2001 and subsequently, Investigating Officer viz., P.W.5 has conducted investigation. After his transfer, P.W.6 has conducted investigation and after completing the same, laid a final report on the file of the Additional Chief Metropolitan Magistrate Court, Egmore, Chennai, and the same has been taken on file in Calendar Case No.7905 of 2003.

(3.) The Additional Chief Metropolitan Magistrate Court, Egmore, Chennai, after considering the facts that the offences alleged to have been committed by the accused are triable by sessions court has committed the case to the court of sessions and the same has been taken on file in Sessions Case No.390 of 2007 and subsequently, committed to the trial court.