K. HARISH Vs. STATE REP. BY THE INSPECTOR OF POLICE, CRIME BRANCH C.I.D., COUNTERFEIT CURRENCY WING, CHENNAI

JUDGEMENT

(1.) A2, A5, A7 and A8 in S.C.No.132 of 1998 on the file of the learned VII Additional Sessions Judge, Chennai are the appellants herein. Totally, there are 10 accused. The case against A6 & A9 was split up. A1 stood charged for the offences under Sections 120(b) and 489 IPC, A2 stood charged for the offences under Sections 120(b), 489-b (2 counts) and 489-C. A3 stood charged for the offences under Sections 120(b), 489-b r/w.109, 489-c IPC. A4 stood charged for the offences under Sections 120(b), 489-b, 489-c IPC. A5 stood charged for the offences under Sections 120(b), 489-b, 489-c IPC. A7 stood charged for the offences under Sections 120(b), 489-b, 489-c IPC. A8 stood charged for the offences under Sections 120(b), 489-b(2 counts), 489-c Penal Code and A10 stood charged for the offences under Sections 120(b), 489-b(2 counts) IPC. The trial Court, by judgment dated 18.08.2007, convicted A2, A5, A7 and A8 under Sec. 489-C IPC, and sentenced them to undergo rigorous imprisonment for 5 years, and the trial court acquitted them from the other charges levelled against them. Challenging the same, A7 filed an appeal in Crl.A. No.773 of 2007, A2 & A8 filed an appeal in Crl.A. No.777 of 2007 and A5 filed an appeal in Crl.A. No.799 of 2007.

(2.) Pending appeals, the first appellant/A2 in Crl.A. No.777 of 2007 died and hence, the appeal against A2 was dismissed as abated.

(3.) The case of the prosecution, in brief, is as follows:-