NIRMAL ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS appeal has been preferred as against the judgement and order of conviction dated 23 -04 -2012 and 24 -04 -2012 respectively passed by the learned Additional Sessions Judge (newly created) Sadar Cooch Behar, in Sessions Trial No. 1(8)2011 arising out of Sessions Case No. 220 of 2011 wherein the appellant was convicted in respect of the charge punishable under Section 489C of the Indian Penal Code (hereinafter called as the said Code) and the learned trial court was pleased to clamp an order of rigorous imprisonment for a period of seven years and further directed to pay fine of Rs. 30,000/ -, i.d., to suffer simple imprisonment for six months.

(2.) THE case before the trial court can be summarized thus: - -

(3.) AFTER the case was registered, the investigation was taken up by the Sub -Inspector, R.R. Dhar who during the course of investigation examined the available witnesses, inspected the P.O., prepared the rough sketch map with index, seized those notes and forwarded those currency notes to BHARATIYA RESERVE BANK NOTE MUDRAN (P) LIMITED and as per report dated 19 -05 -2011, the said expert reported that the notes, which were forwarded, were proved to be fake Indian currency notes (hereafter called as FICNs). After the investigation, charge sheet was submitted against the accused for offence punishable under Section 489C of the Code.