AYYUB Vs. EMPEROR

JUDGEMENT

(1.) Ayyub has appealed from his conviction under Section 489-D, I.P.C. The charge against him was that he was in possession of instrument or material for the purpose of being used or knowing or having reason to believe that it is intended to be used, for forging or counterfeiting 5 rupee notes. The articles found in his possession were:

(2.) Exhibit 2, a genuine 5 rupee note chemically treated,

(3.) Exhibit 3, a paper of the size of a 5 rupee note with a faint impression at the time of the trial of a 5 rupee note,