PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Parveen Kumar has preferred the instant appeal against the judgment of conviction dated 07.02.2003 and order of sentence dated 10.02.2003, passed by Additional Sessions Judge, Karnal, vide which he has been held guilty for the commission of offence punishable under Section 489 -C IPC and accordingly convicted and sentenced to undergo rigorous imprisonment for a period of 3 1/2 years under the aforesaid Section. However, appellant has been acquitted of the charge framed against him under Section 489 -B IPC. Brief facts of the prosecution case are that on 22.01.2002, when Sub Inspector Azad Singh alongwith other police officials was on patrol duty, he received a secret information against the accused that he was having counterfeit currency notes of the denomination of Rs.100/ - in his possession and he was present at Jundla Gate, Karnal for circulating the same. On receiving the said information, ruqa was sent to the police station on the basis of which FIR was registered. Then the police party raided the spot and apprehended the accused. On his personal search, ten counterfeit currency notes of the denomination of Rs.100/ - each were recovered. The said currency notes were taken into police possession. Accused was arrested and during interrogation when the accused was in police custody, he made a disclosure statement that on 24.01.2002 he had twenty six counterfeit currency notes of the denomination of Rs.100/ - each and in pursuance thereof, he got recovered the same. After necessary investigation, challan against the accused was presented before the Court.

(2.) ON presentation of challan, copies of challan and other documents were supplied to accused under Section 207 Cr.P.C. Finding a prima facie case against the accused, he was charge - sheeted for the commission of offence punishable under Sections 489 -B and 489 -C IPC to which he pleaded not guilty and claimed trial.

(3.) AT the close of prosecution evidence, the accused was examined under Section 313 Cr.P.C. and confronted with the evidence of prosecution. The accused denied the correctness of the evidence and pleaded himself as innocent. He also pleaded that a false case was registered against him as the police wanted to ruin his employer Rishi Pal Arya, owner and Editor of weekly newspaper 'National Service'. He was falsely implicated in this case due to this reason. He is innocent. Even he did not know the distinction between genuine notes and counterfeit notes. No evidence was led in defence.