LAWS(MPH)-2018-1-419

VIRENDRA SHARMA AND ANOTHER Vs. STATE OF M.P.

Decided On January 17, 2018
Virendra Sharma And Another Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This criminal revision under Section 397/401 of Cr.P.C. has been filed against the order dated 27.9.2017 passed by Additional Sessions Judge, Dabra, District Gwalior in S.T.No. 68/2017 by which the Trial Court framed the charges under Sections 489B and 489C of IPC.

(2.) The necessary facts for the proposal of the present revision in short are that on 29.5.2017 the police received an information from an informer and accordingly the police force went to Geeta Talkies where two persons were found standing. On interrogation, they disclosed their names as Virendra Sharma and Harendra Sharma. On physical search, 25 fake currency-notes of denomination of Rs. 2000/- and 29 fake currency-notes of denomination of Rs. 2000/- were found from the possession of Virendra Sharma and Harendra Sharma respectively apart from other articles. The police registered the offence under Sections 489B and 489C of IPC and after concluding the investigation filed the charge sheet for the said offences.

(3.) The Trial Court by order dated 27.9.2017 framed the charges under Sections 489B and 489C of IPC against the applicants.