GULZAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the order of the learned Additional Sessions Judge, Gurdaspur whereby the appellant has been convicted and sentenced to undergo R.I. for 4 years and to pay a fine of Rs. 500/-, in default of payment of fine, to undergo further R.I. for 3 months under Section 489-C I.P.C.

(2.) THE case of the prosecution is that S.I. Harmail Singh along with other police officials and Jarnail Singh son of Nazir Singh were present at the Bus Stand, Ghuman where Tirlochan Singh came to him and made a statement that the appellant had purchased two soda-water bottles from him and handed over him forged currency notes of the denomination of Rs. hundred. On this information, a case was registered against the appellant and he was arrested.

(3.) THE currency notes which were recovered from the possession of the appellant were sent to the Government of India Bank Press, Devdass (Dewas ?) (M.P.) for examination. The same were found to be counterfeit/forged vide report Ex.P-4.