KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present appeal is directed against the judgment of conviction dated 4.10.2004 and order of sentence dated 6.10.2004, passed by learned Additional Sessions Judge-I, Rohtak whereby appellant - Krishan was convicted and sentenced as under:- <FRM>JUDGEMENT_65_LAWS(P&H)2_2019_1.html</FRM>

(2.) Facts relevant for the purpose of decision of the appeal; that on 8.3.2003, a secret information was received by the police against the present appellant that he was to use some fake currency notes of denomination of Rs.100/- each as genuine and for that purpose, he had gone from Sonepat Stand, Rohtak towards Sonepat road, Rohtak and could be apprehended. On this information, the appellant was apprehended and from his search, four currency notes of denomination of Rs.100/- each bearing Nos. 6LP-636694, 6LP-636686, 9HF-323443 and 8AA-898230 were recovered and same were taken into police custody vide recovery memo.

(3.) After completion of investigation proceedings, challan was presented in the Court for trial.