DAUD MIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is an appeal against judgment and order of sentence dated November 12, 2009. By the judgment and order impugned the accused, namely, Daud Mia, was convicted for the offences punishable under Sections 489B and 489C of the Indian Penal Code and he was directed to suffer rigorous imprisonment for life and to pay a fine of Rs. 2,000/ - (Rupees two thousand) only. In default, he was to suffer rigorous imprisonment for further six months. He was, also, sentenced to suffer rigorous imprisonment for seven years for the offence punishable under Section 489C of the Indian Penal Code. However, it was directed that both the sentences would run concurrently.

(2.) ONE sub -inspector attached to Gopalganj Investigating Centre got a secret source information that one person was carrying fake Indian currency notes on a bicycle. He diarised the matter and proceeded with an Assistant Sub -Inspector to verify and execute the information. He noticed that the accused, riding on a bicycle, was proceeding towards Kaliachak. On seeing the police personnel, he was trying to escape. He was chased and apprehended. From the possession of the accused 100 (hundred) pieces of fake Indian currency notes of denomination of Rs. 500/ - (Rupees five hundred) only and one Nokia mobile set with one SIM of Bangladesh Grameen Phone were recovered.

(3.) THE accused was charged under Sections 489B and 489C of the Indian Penal Code for carrying 100 pieces of fake Indian currency notes of denomination of Rs. 500/ - knowing or having reasons to believe that those were counterfeit and for using those as genuine or that it might be used as genuine.