MAHFOOZ REHMAN Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has filed this appeal being aggrieved by the judgment dated 27.07.2005 passed by the 12th Additional Sessions Judge (Fast Track Court), Jabalpur in Session Trial No. 184/05 whereby the appellant having been found guilty of an offence punishable under section 489(A) of the I.P.C. has been sentenced to seven years rigorous imprisonment with a fine of Rs.5000/- and additional period of 11/2 years imprisonment in case of default of deposit of the fine.

(2.) The prosecution case against the appellant is that on 15.12.2004 when the police raided the premises of Anwar alias Baba falling under the jurisdiction of Police Station, Hanumantal, Jabalpur in the afternoon, the accused Anwar alias Baba, Farjan, Mumtaz, Siraz alias Puttar, Moinuddin, Dilshad alias Kariya, Mahfooz, Rehman and Manjoor Musalman were found printing fake currency notes of Rs.100/-, 500/- and 1000/-. A case was registered against them and criminal law was set at motion against them.

(3.) The court below on analysis of the oral and documentary evidence specifically that of Premlal PW/1, Pappu alias Jai Kumar PW/3 and R.V. Singh PW/5 Sub Inspector as well as the seized fake currency notes Ex. P/ 1 to P/10 and the report in respect of the aforesaid fake currency Ex. P/13 to P/18, has recorded a conclusion to the effect that the appellant was found printing fake currency and on the basis of the aforesaid oral and documentary evidence has found the appellant guilty of offence punishable under section 489(A) of the I.P.C. and has awarded the aforesaid sentence.