RAGHU THAKUR Vs. STATE OF M P

JUDGEMENT

(1.) Both these criminal revisions filed under Section 397 and 401 of Cr.P.C. assail the rejection of an application under Section 227 of Cr.P.C. filed by the petitioner for discharging him of the offences punishable under Section 489 A, 489 B & 489 C of IPC, in which common set of facts are involved, after being heard analogously are being decided by this common order.

(2.) The sole ground of challenge raised by the petitioner is that except for the statement under Section 27 of Indian Evidence Act made by the co accused Jagdish, there is no evidence on record to support the case of the prosecution qua the petitioner even for the purpose of framing of charge in the above said offence.

(3.) Perusal of the charge sheet filed by the petitioner indicates that a person named Jagdish S/o Bhagwan Lal Khatik was arrested by the police who was in possession of several counterfeit currency notes of denomination of Rs. 500/ for the purpose of circulating the same in the market. In the statement of said Jagdish recorded under Section 27 of Indian Evidence Act, the name of the petitioner was disclosed.