ADIL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal is directed against the judgment and sentence of conviction dated 21st February, 2012 and 22nd February, 2012 passed by the Ld. 2nd Additional Fast Track, Bichar Bhavan, Calcutta in Sessions Trial No. 01/(3) of 2011 arising out of Sessions Case No. 27 of 2010. By the judgment and sentence of conviction the appellant herein was sentenced to suffer rigorous imprisonment for a term of 7 years and to pay a fine of Rs. 10,000/-, in default to suffer rigorous imprisonment for six months for the charge punishable under Section 489 (B) IPC. The appellant was also sentenced to suffer rigorous imprisonment for a term of 5 years and to pay a fine of Rs. 5000/-, in default to suffer rigorous imprisonment for three months for the charge punishable under Section 489 (C) IPC. All the sentences were to run concurrently and the period of detention undergone by the appellant during investigation, enquiry and the trial to be set off under Section 428 CrPC.

(2.) The short case of the prosecution as emanates from the complaint lodged by one, Nirmal Kumar Ghosh, Sub-inspector (for short SI), Special Task Force (for short STF) with the officer-in-charge, New Market Police Station is as follows:-

(3.) That the said Nirmal Kumar Ghosh received a credible source information with regard to trafficking in Fake Indian Currency Notes (for short FICN). The said source information was received on 11th December, 2009 and conveyed that a person would come to the crossing of Lenin Sarani and Rafi Ahmed Kidwai Road under the jurisdiction of New Market P.S. with FICN from outside Kolkata to circulate the FICN in the market.