VIKRAM SEHGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction and order of sentence dated 16.07.2019 passed by the Court of learned Additional Sessions Judge, Jalandhar, vide which the appellant has been convicted under Section 489-C of IPC and sentenced as under:-

(2.) Briefly, the case has been registered on the allegation that on 24.10.2016, ASI Sukhraj Singh, alongwith fellow police officials was present at Kishanpura Chowk, Jalandhar in connection with patrolling duty where he received secret information to the effect that appellant was present at Doaba Chowk and was in possession of counterfeit currency notes in the denomination of Rs.100/- each and further he was about to use those counterfeit currency notes. It is further alleged that if raid is conducted, the appellant can be apprehended with the counterfeit currency notes. Relying upon the said information, ruqa was recorded and sent to the police station through HC Malkit Singh, on the basis whereof present FIR was registered. Raid was conducted at the disclosed place and the appellant was apprehended. During the course of search, 30 counterfeit currency notes of the denomination of Rs.100/- each were recovered from the right pocket of his pant, which were seized vide separate recovery memo. The personal search of the appellant was conducted and on reaching the police station, the case property was deposited with the MHC. On the receipt of report from the Government Press, Nashik and on completion of the investigation, the challan was presented before the learned Illaqa Magistrate against the appellant.

(3.) After complying with the provisions of Section 207 Cr.P.C., the case was committed to the Court of Sessions as the case was exclusively triable by the Court of Sessions.