LIYAKATH ALIKHAN Vs. THE STATE

JUDGEMENT

(1.) The Convictions and Sentences, dated 6.5.2005, passed in Sessions Case No. 55 of 2005, by the Additional District and Sessions Court/Fast Track Court, No. I, Coimbatore, are being challenged in the present criminal appeal.

(2.) The case of the prosecution is that on 29.09.2003, at about 5.00 O'clock, in Tiruvallur Nagar, Pollachi Mahalingapuram, knowing fully well that particular currency notes are fake, the accused has given the same to one Srinivasan in connection with painting work and the said Srinivasan has tried to utilize the same in a tea stall. On the same day, at about 4.00 O'clock, the accused has been found in possession of three fake notes of Rs. 100/ -. After occurrence, the defacto complainant, by name, Jeevanandham, has given a complaint and the same has been registered in Crime No. 400 of 2003.

(3.) On receipt of the complaint, alleged to have been given by the defacto complainant, the investigating officer, viz., P.W.10 has taken up investigation, examined connected witnesses and also made arrangements to arrest the accused and after his transfer, his successor in office, viz., P.W.11 has continued investigation and after completing the same, laid a final report on the file of the Judicial Magistrate, No. I, Pollachi and the same has been taken on file in P.R.C. No. 9 of 2004.