KRISHNA NANDAN SAH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The appellant/Krishna Nandan Sah has been convicted under Sections 489(A), 489(B) and 489(C) of the Indian Penal Code by judgment dated 21st of July, 2016 passed by the learned 2nd Additional District and Sessions Judge, Sitamarhi in connection with Sessions Trial No. 550 of 2014(Reg. No. 1692/14), arising out of Sonbarsa P.S. Case No. 57 of 2014 and by order dated 25th of July, 2016, he has been sentenced to undergo rigorous imprisonment for six years and a fine of Rs. 5000/- for each of the offences referred to above but the sentences have been directed to run concurrently. In default of payment of fine, the appellant has been directed to further suffer simple imprisonment for six months.

(2.) The appellant was caught with Rs. 16,000/- counterfeit currency notes and Rs. 86,000/- Nepali currency notes.

(3.) The case of the prosecution is based on the F.I.R lodged by Amarjeet Singh (P.W. 6) who has alleged that while he was in his Office on 27.05.2014, he received secret information that some businessman from Nepal is entering the territory of India with counterfeit currency notes. On such information, P.W. 6 along with three others came out of the Police Station in search of the miscreants. While patrolling, when P.W. 6 came near the village Mushaharnia, he found that some of the villagers had assembled and there was a lot of hue and cry. When the informant asked the reason for such congregation, he was informed that the appellant, who hails from Nepal had earlier purchased some articles from the shop of one Ravindra Mahto and had given counterfeit currency note. He was trying to pass off another currency note on the date of the occurrence when he was nabbed by the local person. On getting such information, the personal search of the appellant was conducted and from his possession Rs. 16,000/- Indian currency notes and Rs. 86,000/- Nepali currency notes were recovered.