CHANDURI LAKSHMANACHARI Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is filed against the Judgment of the learned Metropolitan Sessions Judge, Vijayawada in SC No.89 of 1992 dated 19-2-1996 convicting the appellants herein, who are Al, A2 and' A3 for an offence under Section 489(C) IPC and sentencing them to under go rigorous imprisonment for three years.

(2.) During the pendency of the sessions case, itself, A4 died and therefore, the case against A4 has been abated.

(3.) The charge against the appellants is that on 19-9-1991 at 1-30 PM in Room Nos.10 and 11 of Golden Cafe Lodge,, Poornanandampet, Vijayawada, the acciued were found in possession of five hundred denomination fake currency notes. Al was having one hundred numbers of Rs.Five hundred denomination currency notes; A2 was having five bundles containing one hundred numbers of Rs.five hundred denomination currency notes; A3 was having four bundles each containing one hundred numbers of Rs.Five hundred denomination currency notes.