MOHSIN AND SHAKIR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on IA No. 5635/2018, an application for suspension of sentence on behalf of appellant No. 1 Mohsin under section 389(1) of Cr.P.C., 1973

(2.) Appellant is convicted for the offence under Section 489-B and 489-C of the IPC and sentenced to undergo 7-4 years RI respectively and fine of Rs. 10,000/- and 5,000/- respectively with default stipulation.

(3.) According to the prosecution case, Mohsin along with three other co-accused persons have been convicted for having in his possession fake currency notes and trying to use that currency notes.