LAWS(P&H)-2013-3-615

SUKHCHAIN SINGH Vs. STATE OF PUNJAB

Decided On March 21, 2013
SUKHCHAIN SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) By this common judgment, I am disposing of seven Criminal Appeals i.e. Crl.Appeal No.S-353-SB of 2008, titled as Sukhchain Singh Vs. State of Punjab, Crl.Appeal No.S-543-SB of 2008, titled as Sarban Singh and another Vs. State of Punjab, Crl.Appeal No.S-462-SB of 2008, titled as Jagmohan Singh and others Vs. State of Punjab, Crl.Appeal No.S-1031-SB of 2008, titled as Avtar Singh Vs. State of Punjab, Crl.Appeal No.S-501-SB of 2008, titled as Jagdish Lal Vs. State of Punjab and others, Crl.Appeal No.S-864-SB of 2008, titled as Devinder Singh Vs. State of Punjab and Crl.Appeal No.S-1701-SB of 2009, titled as Avtar Singh @ Buggar Vs. State of Punjab, as all these appeals have arisen out of single FIR No.178 dated 03.08.2003, under Sections 489-A, 489-B, 489-C and 489-D of the Indian Penal Code (for short 'IPC'), registered at Police Station City Moga.

(2.) Avtar Singh son of Gujjar Singh (mentioned as Avtar Singh-1) is appellant in two appeals, one filed through counsel engaged by him and another filed through legal aid counsel.

(3.) According to the prosecution version, secret information was received on 03.08.2003 against all the nine convicts that they were habitual of counterfeiting currency notes. The place was raided after joining Gant Singh witness. All the nine accused were there. However, Jugraj Singh @ Raja, Sarban Singh and Avtar Singh @ Buggar (Avtar Singh-2) succeeded in escaping from the spot whereas remaining six accused Avtar Singh son of Gujjar Singh (referred to as Avtar Singh-1), Harjinder Singh, Devinder Singh, Sukhchain Singh, Jagdish Lal and Jagmohan Singh were arrested at the spot. From the said six accused, counterfeit currency notes as detailed in judgment of the trial Court were recovered. In addition thereto, a Printer from Devinder Singh, Computer Monitor, power track UPS and key board from Harjinder Singh and a Cutter from Jagmohan Singh accused (allegedly being used for preparing counterfeit currency notes) were also recovered.