MOHAMMAD AHMED SADDIQI Vs. STATE OF PANJAB

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment and order dated 5-9-2001 vide which he was convicted under S. 489-C, I.P.C. and sentenced to undergo RI for three years.

(2.) The prosecution case, in brief, is that on 3-10-2000, Sanjiv Kumar Sharma, In- spector Customs was on duty at Railway Station, Attari, where accused submitted his baggage for checking. During the course of checking. Inspector Sanjiv Kumar Sharma recovered forty fake Indian currency notes of the denomination of Rs. 100/- along with one note of Rs. 500/-, totalling Rs. 4500/-. He was produced before the S.H.O., Government Railway Police, Attari. On the basis of letter of Inspector Sanjiv Kumar Sharma, F.I.R. under S. 489-C, I.P.C. was registered against the accused. The investigation of this case was conducted by ASI Tejinder Singh, who arrested him and took into possession the fake currency notes.

(3.) After completion of investigation, challan against the accused was presented. He was charged under S. 489-C, I.P.C. to which he pleaded not guilty and claimed trial.