JAHANURBIR GAYASUDDIN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for offence punishable under section 489B of the Indian Penal Code and sentenced to suffer R.I. for 3 years and to pay fine of Rs. 1,000/- I.d. to suffer R.I. for 3 months. The appellant herein is also convicted for the offence punishable under section 489(C) of the Indian Penal Code and sentenced to suffer R.I. 3 years and to pay fine of Rs. 1,000/- I.d. to suffer R.I. for 3 months by the Ad-hoc Additional Sessions Judge, City Civil and Sessions Court, Gr. Mumbai vide Judgment and Order dated 21/7/2012 in Sessions Case No. 7 of 2012. Hence, this appeal.

(2.) Such of the facts necessary for decision of this case are as follows :

(3.) At the trial, prosecution examined as many as 8 witnesses. The case rests upon the evidence of P.W. 1 Ramsurat Kewat P.W 2 Nitin Tambole, who happened to be cashier of Hindustan Cooperative Bank. The other witnesses are the people who had received counterfeit notes from the appellant. P.W.7 PSI Mandhare and P.W. 8 Pravin Tejale are the Investigating Officers.