GURMEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common judgement, I intend to dispose of two criminal appeals bearing Crl. Appeal No. S-1443-SB of 2003, titled as "Gurmej Singh and another Vs. State of Punjab" and Crl. Appeal No. S-1478-SB of 2003, titled as "Ramesh Kumar Vs. State of Punjab", as both these appeals have arisen out the same judgement and order dated 28.07.2003 passed by Shri B.S. Sandhu, Additional Sessions Judge, Fast Track Court, Ferozpur.

(2.) Briefly stated, the case of the prosecution is that on 25.04.2001 ASI Bakhshish Singh, Incharge CIA staff,Ferozpur along with police party were going for patrolling and checking of suspicious elements on official Four Wheeler Make Canter bearing Registration No. PB-5-D-9550 driven by C. Sukhdev Singh from Makhu to the turning point of village Bhuppewala. At about 4.00 P.M. when the police party was in the area of village Manjhwala on the turning point of village Bhuppe wala, accused Gurmej Singh, Balvir Singh and Ramesh Kumar along with one more accused Raj Singh of village Buraj Mohamand Shah, were present there. On seeing the police party, they tried to slip away. On suspicion, the police party headed by ASI Bakhshish Singh apprehended all the three appellants before this Court. However, accused-Raj Singh succeeded in fleeing from there. Personal search of all the three accused was conducted. From possession of accused Gurmej Singh fake Indian currency notes to the tune of Rs. 5200/- were recovered, out of which 6 notes were of the denomination of Rs. 500/- and 22 notes of the denomination of Rs. 100/- each. From possession of accused Balbir Singh fake Indian currency notes to the tune of Rs. 5100/- were recovered, out of which 7 notes were of the denomination of Rs. 500/- and remaining of the denomination of Rs. 100/- each. Similarly, from the possession of accused Ramesh Kumar, fake Indian currency notes to the tune of Rs. 4700/- were recovered out of which 6 notes were of the denomination of Rs. 500/- and remaining of the denomination of Rs. 100/- each.

(3.) After investigation, challan was presented against all the three accused. Copies of documents were supplied to the accused free of costs as required under Section 207 Cr.P.C.