DHURENDHAR CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against judgment and order of conviction and sentence dated September 16, 2017 passed by the learned Additional Sessions Judge, Second Court at Jangipur, Murshidabad, in Sessions Serial Case No. 12 of 2015 arising out of Farakka Police Station Case No. 293 of 2014 dated August 25, 2014 under Sections 489B/489C of the Indian Penal Code, convicting the appellant for commission of offence punishable under Sections 489B/489C of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for seven (7) years and to pay a fine of Rs. 10,000/- (Rupees ten thousand) only for the offence punishable under Section 489B of the Indian Penal Code and to suffer rigorous imprisonment for five (5) years and to pay fine of Rs. 5,000/- (Rupees five thousand) only for the offence punishable under Section 489C of the Indian Penal Code. It was directed that in default of paying fine, as aforesaid, the appellant would suffer simple imprisonment for one (1) year more. It was further directed that both the sentences would run concurrently.

(2.) The prosecution case, as alleged, against the appellant is to the effect that on August 25, 2014 at about 15.25 hours, on the basis of secret information, the appellant was apprehended by the police at Farakka and was caught with 12 pieces of fake Indian currency notes of the denomination of Rs. 1,000/- and 76 pieces of fake Indian currency notes of the denomination of Rs. 500/- sealed in different packets, totaling Rs. 50,000/- with which he proceeded to State of Bihar.

(3.) On the written complaint of Sub Inspector Ramakrishna Mishra of Border Security Force, Farakka Police Station Case No. 293 of 2014 dated August 25, 2014 under Sections 489B/489C of the Indian Penal Code was registered for investigation. Upon completion of investigation, charge sheet was filed against the appellant under Sections 489B/489C of the Indian Penal Code.