AZAD ALAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the State.

(2.) THE appellant has been convicted under Section 489B/34 of the Penal Code and sentenced to undergo rigorous imprisonment for seven years and a fine of Rs. 10,000/ - and in default of which to undergo simple imprisonment for six months. The appellant has, further, been convicted under Section 489C of the Penal Code and sentenced to undergo rigorous imprisonment for seven years and a fine of Rs. 5,000/ - and in default of which to undergo simple imprisonment for three months. However, it has been ordered that both the sentences shall run currently.

(3.) ON the written report of the informant the first information report drawn and investigation proceeded by the investigating officer, P.W. 7, after instituting Raxaul P.S. Case No. 142 of 2009. He recorded the confessional statement of Azad Alam and Shyam Kumar Sah, inspected the place of occurrence, which is Bata Chowk at Raxaul on National Highway 23A, recorded the statement of the informant and other witnesses, obtained the seizure list and entered into the case diary and further after obtaining the supervision note of the Deputy Superintendent of Police, sent the counterfeit currency notes, seized, to the Forensic Science Laboratory, Patna, for examination and after investigation submitted the charge sheet on which the cognizance taken, case committed to the Court of sessions and after the commitment, charges were framed and trial proceeded.