K. LALBIAKTLUANGI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. J.C. Lalnunsanga, learned counsel for the appellant along with Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor for the State respondents.

(2.) This is an appeal against the Judgment and Order dtd. 12/11/2020 passed by the Addl. District and Sessions Judge, Aizawl Judicial District, Aizawl, wherein, the appellant was convicted under Sec. 489 C IPC and sentenced to undergo 3 (three) months S.I with a fine of Rs.1.00 Lakh,in default S.I for an-other 1 (one) year in its Order dt. 16/11/2020.

(3.) Brief facts of the case leading to this appeal is that on 28/11/2016, 52 (fifty two) Nos. of Fake Indian Currency Notes (FICN) of Rs.1,000.00 denominations worth Rs.52,000.00 was recovered and seized from the possession of the accused/appellant Smt. K. Lalbiaktluangi in the office of Transport Department, Chaltlang and in the presence of reliable witnesses. Another 278 (two hundred and seventy eight) Nos. of Fake Indian Currency Notes (FICN) of Rs.1000.00 denominations worth Rs.5,78,000.00 was recovered and seized from the possession of the co-accused Mr. C. Laltlanmawia at Chhinga Veng, Aizawl in the presence of reliable witnesses. On interrogation of the accused Mr. C. Laltlanmawia he was found to be the owner of seized Fake Indian Currency Notes (FICN), another accused Mr. Lairothanga was also arrested and prosecuted accordingly. In the course of the investigation, the statements of the witnesses was recorded and the FSL report regarding the seized currency notes was also received and it was found that the notes were found not genuine Indian Currency notes but counterfeit. Accordingly the appellant along with the co- accused were sent for trial u/s 489 C IPC. Thereafter, the learned trail court framed charge under sec. 489C IPC to which the appellant pleaded not guilty and asked for trial.