JAGANNATH SAHA @ RINKU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal appeal is directed against the judgment and order of conviction dated 28.04.2011 and 29.04.2011 passed by the learned Additional Sessions Judge, Fast Track Court 1, Dinhata, Coochbehar in Sessions Trial No. 5(IX)/2010 arising out of Sessions Case No. 177/2010 convicting the appellant under Sections 489B and 489C of the Indian Penal Code, 1860.

(2.) By the impugned Judgment the appellant was found guilty under Section 489B and 489C of the Penal Code and sentenced to suffer 3 years and 3 months rigorous imprisonment under Section 489B of the IPC and 3 years and 3 months under Section 489C of the IPC, to run concurrently and with fine of Rs.3000/- and fine of Rs.3000/- with a default clause.

(3.) The prosecution case in brief is that on 30.08.2009, while the P.W. 1, ASI Gopal Chandra Mondal, was on mobile duty, he received information from sources, that a fake currency transaction was taking place in the midnight at Sahebganj Bazar at Dinhata in Coochbehar district.