STATE OF PUNJAB Vs. SUKHDEV SINGH

JUDGEMENT

(1.) THE State of Punjab has filed this appeal against the judgment dated 6.5.2013, passed by the learned Additional Sessions Judge, Tarn Taran, vide which accused Sukhdev Singh alias Sukha was acquitted of the offence punishable under Section 489 -C of the Indian Penal Code (in short 'IPC').

(2.) THE brief prosecution story is that on 8.9.2010, SI Kamaljit Singh (Station House Officer) alongwith other police officials, while going from Police Station Khalra to village Narli, confronted the accused near the defence drain at about 5:30 PM. At that time, accused was coming on a motorcycle make Hero Honda Splender from the side of village Sidhwan on the kachha road. After inquiring about name and address of the person, his search was carried out, which resulted in the recovery of four bundles of fake currency notes of denomination of Rs. 500/ -, wrapped in a polythene bag. The total number of fake currency notes of denomination of Rs. 500/came to 399, which was found to be Rs. 1,99,500/ -. The same were taken into possession. Rough site plan of place of recovery (Ex. P7) was prepared.

(3.) ACCUSED was chargesheeted under Section 489 -C IPC, to which he pleaded not guilty.