NARAYAN PRASAD SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant Narayan Prasad Sen was convicted under section 489B/511 and also under section 489C of the IPC in connection with Shankar Mukherjee, being suspicious of the movement and action of the appellant, reported the matter to the CBI authority and according to suggestion and advice of CBI officials, a trap was laid down on 22nd January, 1995 at "Gyan Sweets" where the appellant was supposed to come along with counterfeit currency notes for exchange.

(2.) On 22nd January, 1995 as per previous plan. CBI officials were present along with independent witnesses and appellant was apprehended within the shop along with 23 number of 500/- rupee currency notes and 57 number of 100/- rupee currency notes.

(3.) On interrogation of appellant and without getting any reasonable explanation from him over his possession of so many counterfeit currency notes, the boarding house at Sealdah where the appellant was staying temporarily was also searched and a Rs. 100/- denomination note was seized. Search was also made at the official quarter of the appellant at Coachbehar Fire Service Station and a 500/- rupee currency note was seized.