RAGHO SARAN SAO Vs. STATE

JUDGEMENT

(1.) For an offence under Section 489C, Indian Penal Code, the appellant has been sentenced to undergo rigorous imprisonment for a term of five years.

(2.) The prosecution case is that in the morning of the 31st July, 1958 certain police officers, on receipt of a confidential information that the appellant was dealing in forged Currency notes, proceeded to his house with a search warrant from the court of the Subdiyisional Magistrate of Barn and there they took the personal search of the appellant in the presence of certain witnesses. As a result thereof, the police recovered two currency notes from the folds of a dhoti which the appellant was wearing, both the currency notes being of Rs. 10/- and bearing the same, serial number, namely O/31 268190. During the course of the investigation the notes in question were sent for examination to the Government Forged Notes Expert attached to the Criminal Investigation Department. The report of the expert was that the notes in question were forged. The appellant was, accordingly, sent up for trial and he was tried on a charge under Section 489-C, Indian Penal Code.

(3.) The appellant pleaded not guilty to the charge framed against him. In his statement under Section 342, Criminal Procedure Code, the appellant stated that the notes in question were wrapped in paper and left on his cot by one Narain Singh with whom he had some enmity and who was responsible for getting him falsely implicated.