STATE OF TRIPURA Vs. AMIT DEBNATH

JUDGEMENT

(1.) The judgment dated 22.04.2015, passed by the learned Assistant Sessions Judge, Gomati District, Udaipur, Tripura in ST100(ST/A) of 2013, is in question in the present appeal. The State of Tripura has preferred this appeal challenging the legality and validity of the acquittal of the respondents, who were charged under Section 489(B)/489(C) of the Indian Penal Code, allegedly for commission of offence of disbursing false currency notes of Rs.500/- to the innocent MGNREGA labourers/workers and using the same as genuine.

(2.) On 08.08.2012, one Sri Asish Datta, Programme Officer(BDO), Karbook R.D. Block of Gomati District had lodged a complaint(Exbt.5) to the Natun Bazar Police Station stating, inter alia, that he received one complaint from the MGNREGA workers of Rambhadra ADC Village under Karbook R.D. Block, on 08.08.2012, at around 14.00 hours, in connection with payment of fake notes towards MGNREGA workers by business correspondence, namely New Elegant Computer, sponsored by the Tripura State Cooperative Bank(TSCB) Ltd., Karbook Branch.

(3.) Based on this complaint, the Officer-In-Charge, Natun Bazar Police Station, had registered an FIR on 08.08.2012 under Sections 489(B)/489(C) of the Indian Penal Code(hereinafter referred to as IPC] and endorsed the case to one Sub-Inspector of Police, namely Sri Biraj Debbarma, for the purpose of investigation.