DHARAM PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal has been preferred against the impugned judgment of conviction and order of sentence dated 11.08.2005 passed by the Addl. Sessions Judge (ad hoc), Jalandhar vide which the accused-appellant was convicted under Section 489-C IPC and sentenced to undergo rigorous imprisonment for a period of two years and also to pay a fine of Rs.500/- and in default of payment of fine, to further undergo rigorous imprisonment for three months.

(2.) The case of the prosecution in brief was that in pursuance to a tip-off given by a secret informer the appellant Dharam Pal was found indulging in and in possession of counterfeit 18 Euro currency notes of the denomination of 100 Euros each. The same were taken into possession vide recovery memo Ex.PB. A case under Sections 489-B and 489-C IPC was thereafter registered against the appellant.

(3.) The investigation was set in motion, the accused was arrested and finally he was charged under Section 489-C IPC to which he pleaded not guilty and claimed trial.