RAJINDER AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of afore -mentioned two appeals i.e. CRA No. 1041 -DB of 2010 filed by Rajinder son of Akhtiar Singh and CRA No. 2444 -SB of 2009 filed by Sarvar son of Mohd. Anwar and Intzar son of Mohd. Hashim, against the judgment of conviction dated 02.09.2009 and order of sentence dated 03.09.2009 passed by the learned Additional Sessions Judge, Karnal, vide which accused Rajinder was convicted for the offences punishable under Section 489 -C & 489 -D IPC, whereas accused Sarvar and Intzar were convicted for the offence punishable under Section 489 -C IPC and sentenced to undergo imprisonment as mentioned in the order of sentence.

(2.) THE brief facts leading to the present appeals are that on 15.05.2007, when SI Hargian Singh alongwith other police officials was present at G.T. Meerut Road, Karnal in connection with patrolling and crime checking duty, he received a secret information that Sarvar son of Anvar deals in counterfeit currency notes and that he would come to Karnal in a Maruti Car bearing registration No. DL -4C -J -1349 and that Intzar is his companion and if nakabandi is held then counterfeit currency notes in heavy quantity could be recovered from them. On receipt of such information, SI Hargian Singh sent ruqa to the Police Station City, Karnal through C. Sat Pal Singh on the basis of which formal FIR was recorded.

(3.) ON 16.05.2007, both the accused were produced before the Illaqa Magistrate. Accused Intzar was remanded to judicial custody, whereas accused Sarvar was remanded to Police custody.