MANI Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Appeal is directed against the Judgment made in S.C.No.322 of 2007 on the file of learned Additional District and Sessions, (Fast Track Court III), Virudhachalam. The accused in the above Sessions case assails the Judgment of conviction for an offence under section 489(B) of Penal Code sentencing him to undergo 10 years Rigorous Imprisonment and Rs. 25,000.00 fine and in default to pay fine amount to undergo two years Rigorous Imprisonment.

(2.) The appellant herein namely Mani is the Sole Accused and the charge stands that with due knowledge he dealt with a counterfeit currency note towards a payment to the de facto complainant namely K.Senthil Murugan. The corresponding final report levelling charges against accused was found filed by the respondent Police out of the Investigation conducted over de facto complainant's complaint dated 04.11999.

(3.) According to Senthil Murugan, on 04.12.1999 at about 1.00 p.m. the accused herein who is engaged in groundnut wholesale business had purchased two bag i.e., 10kg of Manila (Groundnut) paying Rs. 1200.00 as sale price such that Rs. 1200.00 was paid in denomination of two 500 Rupee notes and two 200 Rupee notes. However, the said