SANTI BYPARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal under Section 374(2) of the Code of Criminal Procedure assailing the judgment and order of conviction and sentence dated 20th March, 2018 and 21st March, 2018 respectively passed by the learned Additional Sessions Judge, 5th Court, Malda in Sessions Case No.62 of 2017 (Sessions Trial No.34 of 2017) thereby convicting the appellant for committing offence punishable under Section 489C of the Indian Penal Code and sentencing her to suffer rigorous imprisonment for six years and also to pay fine of Rs.10,000/-, in default, to suffer further rigorous imprisonment for six months.

(2.) English Bazar P.S. Case No.887 of 2016 was registered under Section 489(B)/489C/120B of the Indian Penal Code on the basis of a suo motu complaint to the effect that on 20th October, 2016 at about 14.25 hrs. police attached to the said P.S. conducted a raid to verify a source information at Milky Bus Stand and apprehended a lady with a bag in her hand. On search 100 pieces of Rs.500/- denomination and 50 pieces of Rs.1,000/- denomination were found from the possession of the appellant. A.S.I. Ansarul Hoque seized the said fake currency notes, levelled the same and arrested the accused. Then he lodged a complaint against the appellant on the basis of which the above mentioned police case was started. P.W.8 took up the case for investigation and on completion of investigation submitted charge sheet against the accused under Section 489B/489C /120B of the Indian Penal Code.

(3.) The case was committed to trial to the Court of Sessions and the trial was taken up by the learned Additional Sessions Judge, 5th Court at Malda. On conclusion of trial the learned trial Judge held the accused/appellant guilty for committing offence under Section 489C of the Indian Penal Code and convicted and sentenced her accordingly.