LAWS(P&H)-2019-4-59

RAMESH GUPTA AND ANOTHER Vs. STATE OF HARYANA

Decided On April 09, 2019
Ramesh Gupta And Another Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The above mentioned four appeals arise out of common judgment of conviction dated 26.03.2018 passed by learned Additional Sessions Judge, Hisar, whereby the appellants were convicted under Section 489C of IPC and were sentenced to undergo rigorous imprisonment for seven years and to pay fine of Rs.5,000/- each and in default of payment of fine further undergo rigorous imprisonment for six months, vide order of sentence dated 30.03.2018. Therefore, with the consent of the parties all these appeals are taken up together and are being disposed of by this common judgment.

(2.) The allegations against the appellants are that on 20.10.2013, police party was on patrolling duty and was present at Hisar Octroi, Hansi. Secret information was received to the effect that 3 - 4 outsiders were having some fake currency notes and in a try to use the same and also selling fake currency notes in double to one original currency note. Raiding party was constituted and as per secret information, four persons were apprehended who disclosed their names, Mahender Singh, Birender Parshad Kushwaha, Ramesh Gupta and Kameshwar and the following fake currency notes were recovered from them:-

(3.) All the fake currency notes were converted into separate parcels and sealed on the spot and taken into police custody.