UNION OF INDIA Vs. LAL BABU SAH

JUDGEMENT

(1.) This revision application has been filed against the judgment and order dated 4.12.2015 passed by the 13th Addl. District and Sessions Judge, Muzaffarpur in Criminal Appeal No.81 of 2015, which was disposed of along with Cr. Appeal Nos. 59, 61 and 66 of 2015, an appeal filed by the Union of India for enhancement of quantum of sentence, has been dismissed.

(2.) Prosecution story is that DRI, Patna and Muzaffapur intercepted a Scorpio Vehicle and on search found fake 200 pieces of currency notes in Rs.1000/- de-nomination total value of Rs.02 lac, the same was seized and the apprehended persons were found engaged in procuring, possessing and transporting of FICN smuggled from Bangladesh into India.

(3.) On the basis of the investigation conducted, a complaint case was filed by the Presiding Officer of Economic Offence Court, Muzaffarpur on 12.9.2013 .