SUMAN KUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against the judgment and order dtd. 9/3/2022 (wrongly described as 9/3/2020) passed by the learned Additional District and Sessions Judge, Fast Track Court, Calcutta in Sessions Trial No. 01 (January) 2020 arising out of Sessions Case No. 41 of 2019 convicting the appellants for commission of offence punishable under Ss. 489B/489C/120B of the Indian Penal Code and under Sec. 25(1B)(a) of the Arms Act and sentencing them to suffer rigorous imprisonment for nine years each and to pay fine of Rs.50,000.00 each, in default, to suffer simple imprisonment for one year more for the offence punishable under Sec. 489B of the Indian Penal Code, to suffer rigorous imprisonment for five years each and to pay fine of Rs.10,000.00 each, in default, to suffer simple imprisonment for one year more for the offence punishable under Sec. 120B/489C of the Indian Penal Code, to suffer simple imprisonment for three years each for the offence punishable under Sec. 25(1B)(a) of the Arms Act.

(2.) The charges framed against the appellants are as follows:-

(3.) Learned Advocate for the appellant assails the judgment and order only on the point of sentence. He contends that no Fake Indian Currency Notes (for short FICNs) were recovered from the appellants.