SAIYYAD IFTIKHAR HUSSAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SAIYYAD Iftikhar Hussain has filed the present appeal to challenge the conviction and sentence recorded against him by the Additional Sessions Judge, Amritsar.

(2.) THE facts, in this case, are not in dispute. The appellant is a Pakistani National, who was apprehended on 4.7.2000 by Sukhbir Singh, Inspector Customs, PW 4 at the time when he alighted at Atari Railway Station from Samjhauta Express Train coming from Lahore. At clearance counter No. 8 his personal search led to the recovery of passports bearing Pakistan No. H-860362 Ex. P-1 and Ex. P-2 and a fake Indian currency note of Rs. 500/- denomination, Ex. P- 3. At that time, he also had in his possession Rs. 2,000/- of Pakistani currency and Rs. 1,150/- of Indian currency. On the note being found to be fake, a challan was put in against him under Section 489-C IPC, to which he pleaded not guilty. His trial ended in conviction. Hence, this appeal.

(3.) I have carefully considered the arguments advanced by the counsel for the appellant and perused the record.