MOHAMMAD ALISHA Vs. STATE OF A.P.

JUDGEMENT

(1.) The Sub-Inspector of Police, Palakol Rural Police Station has filed charge sheet against the accused A-1 to A-9 for the offence under Sec. 420 r/w 511 I.P.C and acquitted A-6 to A-9 and convicted A-1 to A-5 for the offences under Sec. .420 and 511 I.P.C. and sentenced to undergo rigorous imprisonment for a period of one year and six months each and pay fine of Rs.1,000.00 and in default of payment of fine they shall undergo simple imprisonment for a period of six (6) months each.

(2.) The prosecution has examined eight (8) witnesses including the investigation officer. After considering the evidence adduced by the prosecution, the trial Court convicted the accused A-1 to A-5 finding them guilty for the offences under Sec. 420 r/w 511 I.P.C. The version of the prosecution is that the accused have committed the offence of doubling the currency.

(3.) In the trial Court, the PW1 turned hostile. Aggrieved by the judgment of the trial Court, A-2 preferred appeal before the lower appellate Court. The lower appellate Court has confirmed the conviction imposed by the trial Court against A-2 vide judgment in Crl.A.No.176 of 2011, dtd. 28/12/2012.