GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant faced trial of the charge for offence under Section 489 -B of the Indian Penal Code (IPC) for being found in possession of 140 fake currency notes of the denomination of Rs. 500/ - each. Learned trial Court convicted the appellant and awarded him the sentence to undergo rigorous imprisonment for five years and to pay fine of Rs. 5000/ -, in default of making payment of fine to further undergo rigorous imprisonment for three months.

(2.) THE prosecution story briefly stated is that; On 19.03.2008, the police party headed by SI Jaswinder Pal Singh was going on a vehicle from village Saifabad towards village Aatti for checking of suspicious persons and patrolling. When they reached near the bridge of river Tahang, the appellant was found coming on foot from village Aatti, who on seeing the police party tried to run away and was apprehended on suspicion. The appellant was holding a bag of black colour in his right hand and the same was checked. The bag was found containing 140 fake currency notes of the denomination of Rs. 500/ - each. These fake currency notes were prepared into a parcel, Ex. PA. Intimation with regard to arrest of the appellant was also sent to the Sarpanch of the village of appellant. Investigating Officer also prepared rough site plan Ex. PD. On personal search, Rs. 200/ - and one mobile phone were recovered from the appellant and these were taken into possession vide memo Ex. PF.

(3.) RUQA , Ex. PB, was sent from the spot to the Police Station on the basis of which formal FIR, Ex. PC was registered.