IMAM HOSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant has assailed the judgement of conviction dated August 2, 2021 and the order of sentence dated August 4, 2021 passed by the Learned Chief Judge, City Sessions Court at Calcutta in Sessions Trial No. 03 (11) of 2018 arising out of Sessions Case No. 47 of 2018.

(2.) By the impugned judgement of conviction dated August 2, 2021, the appellant has been convicted under Sec. 489B and 489C of the Indian Penal Code, 1860. By the impugned order of sentence, the appellant has been sentenced to suffer rigorous imprisonment for 10 years for the offence committed by him under Sec. 489B of the Indian Penal Code, 1860 and pay a fine of Rs.1.00 lakh, in default to suffer rigorous imprisonment for a further period of one year and to suffer rigorous imprisonment for 7 years for the offence committed by the appellant under Sec. 489C of the Indian Penal Code, 1860 and to pay a fine of Rs.1.00 lakh, in default to suffer rigorous imprisonment for a further period of one year.

(3.) The case of the prosecution at the trial has been that, the appellant on June 26, 2018 at about 21:05 hours was at a shop "Ashrafi Service Centre " at 29B, Chandi Chawk Street, Kolkata and purchased goods and paid Rs.2,000.00 in fake currency notes generally knowing or having reasons to believe that the same was forged or counterfeit. On the same date, place and time, the appellant had in his possession forged currency notes of Rs.5.00 lakh in the denomination of Rs.2,000.00 and Rs.500.00 and intended to use the same as genuine.