KISHAN LAL Vs. THE STATE

JUDGEMENT

(1.) KRISHAN Lal Appellant and one Attra were tried by the Magistrate 1st Class, Kandaghat with enhanced powers under Section 30, Cri.P.C. for an offence under Section 240 read with Section 34, I.P.C. Attra was acquitted and Krishan Lal was convicted under Section 240, I.P.C. and sentenced to 5 years' R.I. and Rs 50/ - fine. He has preferred this appeal against his conviction and sentence.

(2.) THE story of the prosecution is that on 5 -11 -1950 Krishan Lal Appellant engaged Attra as a labourer to carry a Jhola containing a number of one rupee coins for him. They traveled from one village to another in Kandaghat Tehsil and on one excuse or the other delivered counterfeit coins in exchange for currency notes received from the persons made victims of the ruse played by the Appellant. Nazir Ahmad P.W. 1 of village Jagota was the first to be cheated of currency notes worth Rs. 200/ -. Chet Ram Brahman of Neota P.W. 5 was deprived of currency notes of Rs. 50/ - in exchange of 50 spurious coins of one rupee each; and Dila Ram P.W. 6 of village Kharki was given 100 one rupee coins for currency notes of that amount.