TAMILLARASI @ RANGANAYAGI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The present appeal is preferred against the judgment of conviction and sentence passed by the learned Additional District and Sessions Judge, Fast Track Court No.I, Coimbatore in S.C.No.246 of 2008 in convicting the appellant for the offence under Section 489-B IPC (3 counts) and sentencing her to undergo rigourous imprisonment for 4 years and to pay fine of Rs. 3,000/- in default to undergo 3 months rigorous imprisonment. The trial Court also convicted the appellant under Section 489-C IPC and sentenced her to undergo 3 years and the sentence shall run concurrently.

(2.) The case of the prosecution is that on 21.6.2006 at 3.00 p.m., the appellant purchased swetter, gullah etc. from P.W.1-Dalma by tendering 1000 rupee counterfeit currency note. As there was no change, PW1 through her husband tried to get the change from the petrol bunk and the cashier of the petrol bunk found that the note was counterfeit one and with the help of tempo driver, the appellant was taken to police station, where she has given Ex.P1 complaint statement. Based on Ex.P1-complaint, the respondent police registered Ex.P9-FIR. After registering the case, PW10-Inspector of Police took up the case for investigation and arrested the accused and obtained confession statement from her. Based on the confession statement, PW10 seized M.O.3-purse, wherein he found 1000 rupee xerox notes 4 Nos; 500 rupee xerox notes 4 Nos. and 50 rupee note 1. Thereafter, PW10 rushed to the spot and prepared observation mahazar and rough sketch. P.W.10 also sent the seized articles to the forensic science department for chemical analysis and after completion of the investigation and on examination of the witnesses, he laid charge sheet against the appellant under Section 489-B and 489-C IPC.

(3.) In order to prove the case, the prosecution examined 10 witnesses and exhibited 9 documents and marked 13 material objects.